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High Court Of Himachal Pradesh judgments, 2026

1,374 judgments · page 66 of 69

High Courts09 Jan 2026Allowed

State Of Himachal Pradesh & Ors. Vs Yog Raj & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2770

Recruitment and Promotion Rules dated 28.12.1973Recruitment and Promotion Rules for the post of Physical Education Teachers, notified on 10.01.2011-Rule 7, 10, 18Right of Children to Free and Compulsory Education Act, 2009-Section 23
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High Courts09 Jan 2026

Rakesh Kumar & Ors. Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2777

Himachal Pradesh Cooperative Societies Act, 1968-Section 94Himachal Pradesh Cooperative Societies Rules, 1971-Rule 37, 4(2) of Appendix 'A', 41, 15, Section 37Constitution of India-Article 226, 227, 32, 12
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High Courts09 Jan 2026

Dikken Kumar Thakur & Anr. Vs The State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2780

Constitution of India-Article 243E, 243-E, 243K(1), 243ZA(1), 243-U, 243K(3), 334Himachal Pradesh Panchayati Raj Act, 1994-Section 161, 120, 128, 128(3), 140(3) to (6), 140(3)(b)Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rule 4, 5, 6, 8, 9, 9(2), 10, 11, 28
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High Courts09 Jan 2026Disposed Of

Rakesh Kumar And Ors Vs State Of Himachal Pradesh And Ors

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1464

Constitution Of India, 1950-Article 12, 32, 226, 227Himachal Pradesh Cooperative Societies Rules, 1971-Rule 4(2), 6(b), 15, 28, 37, 41Himachal Pradesh Cooperative Societies Act, 1968-Section 27, 94
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High Courts09 Jan 2026Disposed Of

Dikken Kumar Thakur & Anr Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1460

Constitution Of India, 1950-Article 243E, 243K 243K(1), 243K(3), 243U, 243ZA(1), 334Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rule 4, 5, 6, 8, 9, 9(2), 10, 11, 28Himachal Pradesh Panchayati Raj Act, 1994-Section 14(1), 24(e), 161
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High Courts08 Jan 2026Allowed

Sulesh Chand Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2769

Grant-in-Aid to Parent Teachers Association Rules, 2006-Rule 2 (e), 6, 7, 8Recruitment and Promotion Rules for the post of Assistant Professor [College Cadre], 2011-Rule 7Constitution of India-Article 14, 16, 21, 39 (d), 300-A
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High Courts08 Jan 2026

XYZ Vs State of H.P. & Anr.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2753

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 102, 12, 12(1), 10, 3, 18IPC-Section 302, 201, 120B, 34Code of Criminal Procedure, 1973-Section 154
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High Courts08 Jan 2026Dismissed

National Highway Authority of India Vs Smt. Salochana Vidya & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2773

Limitation Act, 1963-Section 2(j), 4, 5, 12, 14, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 29(2), Articles 116 and 117Arbitration and Conciliation Act, 1996-Section 5, 33, 34, 34(1), 34(2), 34(2-A), 34(3), 36, 37, 43(1), Article 34, 34(3)Code of Civil Procedure, 1908-Order 21
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