High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1181
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 26 of 1,571
High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1180
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
High Courts18 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1251
Motor Vehicles Act-Section 173Right to Information ActEvidence Act-Section 60
High Courts18 Aug 2026
National Insurance Company Ltd. Vs Kushal Singh & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1250
High Courts18 Aug 2026
National Insurance Company Ltd. Vs Kushal Singh & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1249
High Courts18 Aug 2026Dismissed
Damyanti Devi Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1248
Constitution of India-Article 142
High Courts18 Aug 2026Dismissed
Subhash Chand & Others Vs Mahant Ram and Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1247
Code of Civil Procedure-Section 100Specific Relief Act-Sections 34, 35, 36, 37Limitation Act-Articles 64 and 65
High Courts18 Aug 2026Appeal dismissed and award modified
United India Insurance Company Ltd. Vs Smt. Ranjeeta & Ors.
High Court Of Himachal Pradesh
Right to Information ActMotor Vehicle ActRTI Act
High Courts18 Aug 2026Appeals dismissed
Subhash Chand & Others Vs Mahant Ram And Others
High Court Of Himachal Pradesh
Code of Civil Procedure-Section 100Specific Relief Act-Sections 34, 35, 36, 37Limitation Act-Articles 64 and 65
High Courts17 Aug 2026Allowed
Shri Babnesh Chadda Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1246
High Courts17 Aug 2026Dismissed
Prem Chand Vs Suresh Kumar
High Court Of Himachal Pradesh · 2025 INSC 606
Constitution of India-Article 227Indian Evidence Act-Section 65Civil Procedure Code, 1908-Section 96
High Courts17 Aug 2026Allowed
Dr. Nivedita Sharma Vs Dr. Y.S. Parmar University of Horticulture and Forestry and another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1244
Hostel Rules-Clause 14.1.2House Allotment Rules-Rule 3
High Courts17 Aug 2026Disposed Of
Om Chand Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1238
Constitution of India-Articles 14 and 16
High Courts17 Aug 2026Allowed
Dr. Nivedita Sharma Vs Dr. Y.S. Parmar University Of Horticulture And Forestry And Another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 0008
Hostel Rules-Clause 14.1.2House Allotment Rules-Rule 3
High Courts14 Aug 2026Allowed
Sandeep Kumar Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1236
High Courts14 Aug 2026Allowed
Kuldeep Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1233
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act-Section 3(1), 3(2), 9, 12, 13Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29Constitution of India-Article 22(5), 21, 22(4)(a), 22(4), 22
High Courts14 Aug 2026Disposed Of
Er. Rattan Jeet & Ors. Vs H.P. State Electricity Board Ltd. & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1231
Constitution of India-Articles 14 and 16CPC-Section 114, Order 47 Rule 1MPS Rules, 1965
High Courts14 Aug 2026Dismissed
Manoj Kumar Vs HRTC & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1230
High Courts13 Aug 2026Partly Allowed
Himachal Pradesh State Industrial Development Corporation Ltd. Vs Gian Chand & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1229
Land Acquisition Act, 1894-Section 54, 18, 4, 6 & 7, 23, 4(1)
High Courts13 Aug 2026Allowed
Deva Thapa Vs Diwan Chand and Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1228
Cr.P.C.-Section 482, 156(1), 155(2)BNSS-Section 528Negotiable Instruments Act-Section 138, 141