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High Court Of Himachal Pradesh judgments, 2026

1,374 judgments · page 69 of 69

High Courts01 Jan 2026Disposed Of

Mohit Kumar Vs State Of Himachal Pradesh & Anr

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1448

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64Protection Of Children From Sexual Offences Act, 2012-Section 6
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High Courts01 Jan 20261992 Supp (1) SCC 335

Ashutosh Gupta Vs State Of H.P. & Others

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1443

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 441, 447, 451, 457, 503, 506Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 482
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High Courts01 Jan 2026Dismissed

Gurmeet Singh@ Meeta Vs State Of HP

High Court Of Himachal Pradesh · (2026) 01 SHI CK 1445

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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