High Courts28 Sept 2026Disposed Of
Rinku Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6159
NDPS Act-Sections 21, 61, 85, 37Constitution of India-Article 21
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 2026
1,230 judgments · page 5 of 62
High Courts28 Sept 2026Allowed
Namveer Singh alias Badal Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6157
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 5Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29Constitution of India-Article 14, 21, 22, 22(5)
High Courts28 Sept 2026
State Of Himachal Pradesh Vs Guman Singh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6156
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50Code of Criminal Procedure-Section 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts28 Sept 2026
Manish Aggarwal & Anr. Vs State Of H.P.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6154
Indian Penal Code (IPC)-Sections 420, 447, 120BIndian Forest Act-Sections 32, 33Cr.P.C.-Section 438
High Courts28 Sept 2026Dismissed
Nidhi Rawat Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6153
Code of Criminal Procedure, 1973-Section 406, sub-sections (2) and (3)Negotiable Instruments Act, 1881-Section 138
High Courts28 Sept 2026Allowed
Akash Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6152
Indian Penal Code-Sections 279, 337, 338Code of Criminal Procedure-Section 320M.V. Act
High Courts28 Sept 2026Disposed Of
Raman Sharma & Ors. Vs State Of Himahachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6151
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, Chapter XIIBhartiya Nyaya Sanhita, 2023-Sections 126(2), 189(2)Cr.P.C.-Section 482
High Courts28 Sept 2026Dismissed
Paramjeet Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6149
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Section 318(4), 61(2)Prevention of Corruption Act-Section 7 & 8
High Courts28 Sept 2026Dismissed
Ravinder Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6148
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 318(4), 61(2)Prevention of Corruption Act-Section 7 & 8
High Courts28 Sept 2026Disposed Of
Deepak Kumar Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6139
Indian Penal Code-Sections 279, 337, 338Code of Criminal Procedure-Section 320(4)(a)
High Courts28 Sept 2026Disposed Of
Akshit Negi Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6544
Bhartiya Nagrik Suraksha Sanhita-Section 528Indian Penal Code-Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012-Sections 4, 6
High Courts28 Sept 2026Disposed Of
Sonu Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6542
Indian Penal Code-Sections 363 and 366
High Courts28 Sept 2026Dismissed
Kuldeep Singh Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6541
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 318(4), 61(2)Prevention of Corruption Act-Sections 7 & 8
High Courts28 Sept 2026
Shri Ram Transport Finance Company Limited Vs Mukesh Gupta
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6540
Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
High Courts28 Sept 2026Allowed
Hukam Singh Alias Kaku Tandon Vs State Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6539
Bharatiya Nyaya Sanhita-Section 78Indian Penal Code-Section 354D
High Courts28 Sept 2026Disposed Of
M/s Shriram Transport Finance Company Limited Vs Sanjeev Kumar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6538
Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
High Courts28 Sept 2026Disposed Of
Deepak Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6535
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 25, 29, 37
High Courts28 Sept 2026Dismissed
Shri. Rajeev Kumar Vs Smt. Sharmila Thakur
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6524
Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 9Code of Criminal Procedure-Section 125Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts28 Sept 2026Dismissed
Dheeraj Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6522
Bharatiya Nagarik Suyraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 318(4), 61(2)Prevention of Corruption Act-Section 7 & 8
High Courts25 Sept 2026Allowed
Ghanthu Ram Vs Rajeev Kumar
High Court Of Himachal Pradesh · 2025 INSC 576
Code of Criminal Procedure-Section 311, 313, 301, 391Criminal Code of Procedure, 1898-Section 540Negotiable Instruments Act-Section 138