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High Court Of Himachal Pradesh judgments

31,415 judgments · page 22 of 1,571

High Courts03 Sept 2026Allowed

Anjori Kapoor Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1065

Recruitment & Promotion Rules for the post of Chief Engineer (Civil) Class-I (Gazetted) in HIMUDA-Rule 10 & 11Himachal Pradesh Housing and Urban Development Authority, Chief Executive Officer, Class-I (Gazetted), Appointment, Terms & Conditions of Service Rules, 2012-Rule 11Himachal Pradesh Housing and Urban Development Authority Act, 2004-Section 11(1)
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High Courts03 Sept 2026Dismissed

Subhash Chand & Ors. Vs M/s Competent Automobiles Co. Ltd.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1068

Constitution of India-Article 227, 32 and 226Code of Civil Procedure-Order 21 Rules 32 and 34 (5), Section 151, 96, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4), 47H.P. Tenancy and Land Reforms Act-Section 118, Rule 38
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LandmarkHigh Courts03 Sept 2026Dismissed

Subhash Chand and others Vs M/s Competent Automobiles Co. Ltd.

High Court Of Himachal Pradesh · 2026 INSC 434

Constitution of India-Article 227, 32 and 226Civil Procedure Code, 1908-Order 21 Rules 32 and 34 (5), Section 151, 96, 47, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4)Himachal Pradesh Tenancy and Land Reforms Act-Section 118, Rule 38
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High Courts03 Sept 2026Dismissed

Subhash Chand and others Vs M/s Competent Automobiles Co. Ltd.

High Court Of Himachal Pradesh · 2026 INSC 434

Constitution of India-Article 227, 32, 226, 32 and 226Civil Procedure Code, 1908-Order 21 Rules 32 and 34 (5), Section 151, 96, 47, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4)Himachal Pradesh Tenancy and Land Reforms Act-Section 118, Rule 38
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High Courts03 Sept 2026Allowed

Anjori Kapoor Vs State Of Himachal Pradesh Through Principal Secretary Housing, Govt. Of HP & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0167

Recruitment & Promotion Rules for the post of Chief Engineer (Civil) Class-I (Gazetted) in HIMUDA-Rule 10 & 11Himachal Pradesh Housing and Urban Development Authority, Chief Executive Officer, Class-I (Gazetted), Appointment, Terms & Conditions of Service Rules, 2012-Rule 11Himachal Pradesh Housing and Urban Development Authority Act, 2004-Section 11(1)
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High Courts02 Sept 2026Partially allowed

Oriental Insurance Co. Ltd. Vs Jamana & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1061

Motor Vehicles Act, 1988-Section 173, 166, 2(28), 39, 2(47), 2(31), 66, 149(2), 56, 59, 60, 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partially allowed

Oriental Insurance Co. Ltd. Vs Lali & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1062

Motor Vehicles Act, 1988-Section 173, 163-A, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 59, 60, sub-section (2), sub-section (1), sub-section (4), sub-section (3), Chapter V, 84, Clause (a) of Section 84, sub Section 1 of Section 56Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Guddi & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1086

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, sub section 3, 149(2), 56, 59, 60, sub-section (2), sub-section (1), sub-section (4), sub-section (3), Chapter V, sub-section (5), sub-section (6), sub-section (7), 84, Clause (a) of Section 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Lali & Others.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0148

Motor Vehicles Act, 1988-Section 173, 163-A, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 84, 59, 60Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Surtu & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0147

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 59, 60, 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Guddi & others.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0157

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, sub section 3, 149(2), 39 & 56, 59 and 60, sub-section (1) of Section 56, sub-section (4), Chapter V, 84, Clause (a) of Section 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts01 Sept 2026Disposed Of

Deepak Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1078

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Sections 62, 65(1), 76, 115(2), 45, 132(2) and 127Protection of Children from Sexual Offences Act, 2012-Sections 4, 12, 17 and 18, 35(2), 35, 35(1)
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High Courts01 Sept 2026Allowed

Deep Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1056

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18 (a), 20 (ii), 25, 29, 20, 18Bharatiya Nagarik Suraksha Sanhita, 2023-Section 479, sub-section (1), sub-section (2), sub-section (3)
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High Courts01 Sept 2026Dismissed

Harish Bhardwaj Vs Kumari Trisha

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1082

Code of Criminal Procedure-Section 125Hindu Marriage Act, 1955-Section 13(B)(1), 13-BFamily Courts Act-Section 19(4)
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