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High Court Of Himachal Pradesh judgments

31,415 judgments · page 25 of 1,571

High Courts21 Aug 2026Dismissed

R.S. Shukla Vs Manjeet Singh & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1208

Negotiable Instruments Act-Section 138, 118 and 139, 118, 139Code of Criminal Procedure-Section 313, 437-AIndian Contract Act-Section 140
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High Courts21 Aug 2026Allowed

Sarita Devi and others Vs Amarjeet Ahuja

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1207

Code of Civil Procedure, 1908-Section 151, Order 41 Rule 22, 18 Rule 17, 8 Rule 3-A, 6 Rule 17, 11, Rule 5 of Order 41, 41 Rule 5, 96(1), 100, 104(1), 43, 1, 105(1), 96, 2(14)H.P. Urban Rent Control Act, 1987-Section 14, 24(5), 13Delhi Rent Control Act, 1958-Clause (l) of Section 2
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High Courts21 Aug 2026Disposed Of

Seema Sharma Vs Vandana Sharma and Another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1206

Code of Criminal Procedure-Section 482, 274, 145, 397(1), 145(4), 465, 145 to 148, 446, 107Indian Evidence Act, 1872-Section 3Code of Civil Procedure, 1908-Order XIX, XVIII, Rules 4 & 5
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High Courts21 Aug 2026Dismissed

Ajay Pal Singh Vs Mala Guleria

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1205

Constitution of India-Article 226, 227Protection of Women from Domestic Violence Act, 2005-Section 29
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High Courts21 Aug 2026Disposed Of

Mamta And Others Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1204

Himachal Pradesh Panchayati Raj Act, 1994-Sections 90 & 127, 128(1), 2(48), Chapter VI, 88 to 97, 88, 89, 90, 90(1), 127, 146(1)(b), 21(4)Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rule 86, 86(4), 86(1-A), Sub-Rule (1), Sub-Rule (4), Sub-Rule (5)Oaths Act, 1969
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High Courts20 Aug 2026Allowed

Sunil Kumar & another Vs State of Himachal Pradesh & another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1190

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438 and 528, 193(9)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 15-A, sub-section (11) of section 15A of Chapter IV A, sub-clause (11) of Section 15-A, sub-section (11) of Section 15-AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 17, 7, 7(3), 17(1)
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High Courts19 Aug 2026Allowed

Suchi Dhawan Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1187

Indian Penal Code-Section 420Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(ii), 13(2), 19Code of Criminal Procedure-Section 313, 437-A
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High Courts19 Aug 2026Allowed

Virender Sharma Vs State of Himachal Pradesh and Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1186

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 186, 189, 44, 172 to 188, 193 to 196, 199, 200, 205 to 211, 228, 463, 471, 475, 476, 195-A, 353Indian Evidence Act-Section 65B
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High Courts19 Aug 2026Disposed Of

Nikita Kanwar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1184

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 173, 480, First proviso to Section 480Bharatiya Nyaya Sanhita, 2023-Sections 103 & 61(2)Constitution of India-Article 21
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High Courts19 Aug 2026Appeal allowed

Suchi Dhawan Vs State Of H.P.

High Court Of Himachal Pradesh

Indian Penal Code (IPC)-Section 420Prevention of Corruption Act (PC Act)-Section 13(2), Section 7, 13(1) (d)Code of Criminal Procedure-Section 437-A; Section 313
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