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High Court Of Himachal Pradesh judgments

31,415 judgments · page 20 of 1,571

High Courts14 Sept 2026Allowed

Abhilashi University Vs Union Of India & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2918

Abhilashi University (Establishment and Regulation) Act, 2014-Section 37, 40, 42Veterinary Council of India Minimum Standards of Veterinary Education (Bachelor of Veterinary Science and Animal Husbandry Degree Course) Regulations, 2016-Regulation 7, Clause 7(1), 7(3)Indian Veterinary Council Act, 1984-Section 12, 22, 66, 66(3)
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High Courts11 Sept 2026

Rohit Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2926

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Sections 137 (2), 64 (2) MProtection of Children from Sexual Offences Act, 2012-Section 6
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High Courts10 Sept 2026

Kaunto & Anr. Vs Bhindro

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2930

Hindu Marriage Act, 1955-Sections 11, 13, 16, 29, 29(2)Hindu Succession Act-Section 63-CIndian Succession Act, 1925-Section 63
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High Courts10 Sept 2026

ABC Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2931

IPCInformation Technology ActCr.P.C.-Section 204, 167(2), 207, 200, 203, 209
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High Courts10 Sept 2026Dismissed

Hem Singh Vs Manju

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2934

Constitution of India-Article 227CPC-Order VI Rule 17, II Rule 2
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High Courts09 Sept 2026Disposed Of

Arshad Ali Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1084

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 193(9), 105, 103(1), 193(3), 239, 193Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 109, 61(2), 105, 103Code of Criminal Procedure, 1973-Section 156(3), 190, 173, 173(8), 228, 227, 173(2), Chapter XIV, 156, Chapter XV, 202, 192, 202(1), 311, 319, 482
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High Courts09 Sept 2026Dismissed

Mahinder Singh & Anr. Vs Devi Ram & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1088

Code of Civil Procedure-Section 96IPC-Section 447, 506/34Scheduled Castes and Scheduled Tribes (Prevention of Attrocities) Act, 1989-Section 3
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