Indian Penal Code, 1860-Section 34, 290, 302, 332, 353, 365Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482Terrorist And Disruptive Activities (Prevention) Act, 1987-Section 3(1), 3(5)

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High Courts01 Jan 2026Dismissed

Prakash Chand Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1444

Indian Penal Code, 1860-Section 34, 307, 323, 324, 341Code Of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 27, 114(g), 139

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High Courts01 Jan 2026Dismissed

State Of HP Vs ABC

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1442

Indian Penal Code, 1860-Section 201, 302, 304II, 325, 364, 468Evidence Act, 1872-Section 15, 25, 27, 60Code Of Criminal Procedure, 1973-Section 157, 162, 162(1), 293, 313, 397, 401, 401(3), 437A

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High Courts01 Jan 2026Allowed

Rajinder Kumar And Others Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1441

Indian Penal Code, 1860-Section 34, 379Indian Forest Act, 1927-Section 26(f), 26(g), 41, 42, 69Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 437A, 482

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High Courts01 Jan 2026Allowed

Banita Choudhary Vs State Of Himachal Pradesh & Anr

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1440

Constitution Of India, 1950-Article 10, 10(1), 14, 14(4), 15, 15(4), 16, 16(4), 39, 39A, 136

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High Courts01 Jan 2026Dismissed

Pali Diwan Vs Central Bureau Of Investigations

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1439

Code Of Criminal Procedure, 1973-Section 227, 232, 311AIndian Penal Code, 1860-Section 120A

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