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High Court Of Himachal Pradesh judgments, 2026

1,374 judgments · page 67 of 69

High Courts08 Jan 2026Allowed

XYZ Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1454

Juvenile Justice (Care And Protection Of Children) Act 2015-Section 3, 10, 12, 12(1), 18, 102Indian Penal Code, 1860-Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973-Section 154
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High Courts07 Jan 2026Disposed Of

Parmod Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1465

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 149, 302, 304, 307, 323Arms Act, 1959-Section 25, 54, 59
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High Courts07 Jan 2026

Ankit Behal Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1467

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173, 180, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1)
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High Courts06 Jan 2026

ABC (Juvenile) Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2775

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 102, 15, 12, 12(1), 3Bharatiya Nagarik Suraksha Sanhita-Section 438, 442Code of Criminal Procedure, 1973
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High Courts06 Jan 2026Allowed

ABC (Juvenile) Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1455

Juvenile Justice (Care And Protection Of Children) Act 2015-Section 3, 12, 12(1), 15, 102Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103, 140(3)
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High Courts05 Jan 2026Allowed

Kalu Ram @ Chandey Ram Vs State Of H.P.

High Court Of Himachal Pradesh · 2023 INSC 878

Code of Criminal Procedure, 1973-Section 374, 173(2), 207, 313, 437-ANarcotic Drugs & Psychotropic Substances Act-Section 36-B, 20(b)(ii)(B), 20, 50, 55, 54, 50(1)
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High Courts05 Jan 2026

State Of Himachal Pradesh Vs Prem Chand (deceased) & Anr.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2763

Indian Forest Act, 1927-Section 42, 41, 2(3), 64, 65, 33(1)(a)Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978-Rules 11, 20Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 2013-Rules 8, 18
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High Courts05 Jan 2026

Pawan Kumar Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2754

Constitution of India-Article 226, 14, 19, 21, 22, 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substance Act, 1988-Section 2, 3(1), 3(3), 4, 5, 9, 10, 10(1), 10(2), 11Narcotic Drugs and Psychotropic Substances Act, 1988-Section 20, 21, 29
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High Courts05 Jan 2026Disposed Of

Arvind Rajta Vs Directorate Of Enforcement (ED)

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1457

Constitution Of India, 1950-Article 14, 19, 21, 22, 22(4), 22(5), 226Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act, 1988-Section 2, 3(1), 3(3), 4, 5, 10, 11Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 21, 29
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