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High Court Of Himachal Pradesh judgments, 2026

1,230 judgments · page 57 of 62

High Courts10 Feb 2026Allowed

Khekh Ram Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 02 SHI CK 1652

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 121(1), 132, 351(2), 352Indian Penal Code, 1860-Section 147, 149, 279, 323, 337, 341, 405, 506
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High Courts09 Feb 2026Disposed Of

Bhagat Ram Vs Manohar Lal

High Court Of Himachal Pradesh · (2026) 02 SHI CK 1646

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 357(3)
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High Courts06 Feb 2026Allowed

Sh. Bhanu Pratap Singh Vs State Of H.P & Anr.

High Court Of Himachal Pradesh · (2026) 02 SHI CK 3156

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 64(2)Code of Criminal Procedure, 1973-Section 482, 320, 173, 437
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High Courts06 Feb 2026

Lagnesh Verma Vs State Of H.P & Ors.

High Court Of Himachal Pradesh · (2026) 02 SHI CK 3138

Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(Va), 14ASpecial Courts Act, 1979-Section 11, 9(1)
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