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High Court Of Himachal Pradesh judgments

31,415 judgments · page 21 of 1,571

High Courts09 Sept 2026Dismissed

State of H.P. Vs Som Raj & Ors

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1094

Code of Criminal Procedure (CrPC), 1973-Section 156(3), 313, 174, 200, 190(1)(a), 2(d), 202, 437-A, Chapter XVIScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 4, 3(1)(ii)(v)(x)(xii), 3(1)(X), 2(1)(c)Indian Penal Code-Section 147, 148, 323, 451, 149, 429
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High Courts08 Sept 2026Disposed Of

Rohit Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1067

IPC-Section 376(3)POCSO Act-Section 6, read with Section 5(I) and 5(j)(ii), read with Section 5(j)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430
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High Courts08 Sept 2026Allowed

Ashwani Kumar & Ors. Vs HPSEBL & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1092

Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024Constitution of India-Article 309
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High Courts08 Sept 2026Allowed

Gummat Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1093

Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)(B)BNSS-Section 479, 479(1), 479(2), 479(3)Cr.P.C.-Section 436A
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High Courts07 Sept 2026Allowed

M/s Himalayan Plastics Ltd. Vs Anoop Kumar

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1076

Negotiable Instruments Act, 1881-Section 138, 118, 139, 16A, 118 (a), 20, 87, Chapter XVII, 142Code of Criminal Procedure, 1973-Section 313, 326(3), 262, 326(1)Constitution of India-Article 136
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High Courts07 Sept 2026Dismissed

Pratap Singh Vs Ranjit Singh & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1077

Code of Criminal Procedure-Section 145, 528, 482, 397(3), 397(1), 397(2), 401, 483, 146, 202, 397, 145(4), 145(6), 82, 145(1)BNSS-Section 528IPC-Section 500, 406, 498-A, 452, 323
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High Courts07 Sept 2026Allowed

Basant Vs Virender Singh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1080

Negotiable Instruments Act, 1881-Section 138, 142, 138(c), 142(b)Code of Criminal Procedure, 1973-Section 313, 397, 439, 2(d)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts03 Sept 2026Dismissed

Kuldeep Sood Vs Sandeep Sood & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1064

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10(2), Section 151, 141, VI Rules 14 and 15, 23, Rule 1H.P. Urban Rent Control Act, 1987-Section 14, 2(d), 24(1)(b), 16, 2 (c), 24, 17
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