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High Court Of Himachal Pradesh judgments, 2026

1,230 judgments · page 3 of 62

High Courts30 Sept 2026Disposed Of

Aakash Rana @ Lovely Vs State of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6140

Narcotic Drugs and Psychotropic Substances Act-Sections 21, 25, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
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High Courts30 Sept 2026Disposed Of

Surinder Singh Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6543

Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 18, 42, 37
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High Courts30 Sept 2026Disposed Of

Aakash Rana @ Lovely Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6531

Narcotic Drugs and Psychotropic Substances Act-Sections 21, 25, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
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High Courts29 Sept 2026Disposed Of

Rakesh Kumar Vs Kangra Central Co-Operative Bank Ltd.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6193

Negotiable Instruments Act, 1881-Section 138, 118, 118(a), 139, 146, 147Criminal Procedure Code, 1973-Section 313, 397, 439, 357Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts29 Sept 2026Disposed Of

State Of Himachal Pradesh Vs Sandeep

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6183

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 52A, 52A(3), 57Code of Criminal Procedure, 1973-Section 161, 178(2), 313, 378, 437-ACriminal Procedure Code-Section 417
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High Courts29 Sept 2026

Surender Kumar Vs State Of Hp

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6176

Narcotic Drugs and Psychotropic Substances (NDPS) Act-Sections 21, 25, 29, 37, 20(b), 20, 27, 35, 54Constitution of India-Articles 21, 47
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High Courts29 Sept 2026Dismissed

Gaurav Thakur Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6175

Narcotic Drugs and Psychotropic Substances Act-Sections 20, 20(b), 21, 29, 35, 37 and 54Constitution of India-Articles 21 and 47Bharatiya Sakshya Adhiniyam-Section 23
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High Courts29 Sept 2026Disposed Of

Ms Meenakshi Vs Ms Nitu Gill

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6172

Negotiable Instruments Act-Section 138, 18Code of Criminal Procedure-Section 313
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High Courts29 Sept 2026

State Of H.P. Vs Sadiq Mohammad & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6165

Indian Penal Code-Sections 435, 323, 325, 34Code of Criminal Procedure-Sections 313, 174, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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