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High Court Of Himachal Pradesh judgments

31,415 judgments · page 19 of 1,571

High Courts18 Sept 2026

State Of H.P. Vs V & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2679

Indian Penal Code-Section 302 read with Section 34Code of Criminal Procedure, 1973-Section 161, 313, 397, 401, 401(3), 437-AJuvenile Justice Act-Section 15, 52, 53, 54
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High Courts18 Sept 2026

Soni Ram & Anr. Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2680

Bharatiya Nyaya Sanhita, 2023-Section 303(2), 318(4), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 359(3)Criminal Procedure Code-Section 482, 320, 439
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High Courts17 Sept 2026Allowed

Mangat Ram Vs State Of H.P. & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2411

Land Acquisition Act, 1894-Section 4, 4(1), 6, 7, 9(1), 18, 23(1-A), 23(2), 30Land Acquisition (Amendment) Act, 1984
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High Courts17 Sept 2026

Surjit Singh Vs Lal Singh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2409

Indian Penal Code-Sections 325, 323, 506 read with Section 34Code of Criminal Procedure-Section 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts16 Sept 2026

Bal Dev Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2854

Constitution of India-Article 14, 226, 309Central Civil Services (Commutation of Pension) Rules, 1981-Rule 10-A, 13(1), 13(3), 9, 10, 3(1)(m), 8, 26(7), 28(5), 29(1), 29(2)Central Civil Services (Pension) Rules, 1972-Chapter V
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High Courts16 Sept 2026

Ashok Arya Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2855

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528India Penal Code (IPC)-Section 498-A, 406, 506, 304-B, 494, 306Criminal Procedure Code, 1973-Chapter XIV, Section 127, 155(2), 156(1), 227, 482
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High Courts16 Sept 2026

Ashok Arya Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2856

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 528India Penal Code (IPC)-Section 498-A, 406, 506, 304-B, 306, 494Protection of Women from Domestic Violence Act
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High Courts16 Sept 2026

Shyam Veer Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2858

Indian Penal Code-Section 377, 506Protection of Children from Sexual Offences Act, 2012-Section 3, 3(1), 4, 5, 5(m), 6Code of Criminal Procedure-Section 154, 164, 173, 313
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High Courts16 Sept 2026

Deepika Thapa Vs Abhishek Thapa

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2865

Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)Hindu Marriage and Divorce (Himachal Pradesh) Rules, 1982Protection of Women from Domestic Violence Act
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High Courts15 Sept 2026

Kulwinder Singh Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2893

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 432, 348, Chapter XXIVCode of Criminal Procedure, 1973-Section 391, 311, 428, 173(5)Indian Penal Code-Sections 354A, 354D, 376, 506
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High Courts15 Sept 2026

Kripal Chauhan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2896

Indian Penal Code-Sections 375, 376, 457, 511Protection of Children from Sexual Offences Act, 2012-Section 2(1)(d), 4, 8Code of Criminal Procedure-Section 164, 313, 428, 437-A
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High Courts14 Sept 2026

Dharampal & Anr. Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2917

Indian Penal Code-Section 302, 364, 201, 34Indian Evidence Act, 1872-Section 27, 25, 65-A, 65-B, 65B(1), 65B(4)Code of Criminal Procedure-Section 154, 437-A
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