High Courts12 Aug 2026Dismissed
Roshan Lal (deceased) through LRs Vs Birbal and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1178
Limitation ActHindu Succession Act, 1956-Section 6Hindu Succession Amendment Act, 2005-Section 6
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 27 of 1,571
High Courts12 Aug 2026Dismissed
Om Prakash (Deceased) Through LRs Vs Jagan Nath
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1227
HP Tenancy and Land Reforms ActCode of Civil Procedure, 1908-Section 100, sub-section (5) of Section 100Himachal Pradesh Land Records Manual-Clause 9.8, Para 8.15
High Courts12 Aug 2026Allowed
Ashok Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1226
IPC-Section 302, 498A and 306Cr.P.C.-Section 154, 313Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts12 Aug 2026Dismissed
Veena Devi Vs Prakash Vashisht
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1225
Negotiable Instruments Act-Section 138, 118 and 139, 118 (a), 118, 139Code of Criminal Procedure-Section 313, 437-AConstitution of India-Article 136
High Courts12 Aug 2026Dismissed
Vinay Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1224
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 302, 323, 504 & 34, 307Arms Act-Section 25
High Courts12 Aug 2026Allowed
Taman Preet Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1277
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 173Bharatiya Nyaya Sanhita, 2023-Sections 109, 115(2), 324(4), 351(2), 352, 117(2), 3(5)Arms Act-Section 25
High Courts12 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Upinder Kumar & Others.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1276
Motor Vehicles Act, 1988-Section 173, 166Evidence ActIndian Penal Code-Sections 279, 337 & 338
High Courts12 Aug 2026Appeal dismissed
Roshan Lal (Deceased) Through LRs Vs Birbal And Others
High Court Of Himachal Pradesh
Hindu Succession Act, 1956-Section 6, 6(1), 6(3), 6(5)Hindu Succession Amendment Act-Section 6
High Courts12 Aug 2026Appeal dismissed
Veena Devi Vs Prakash Vashisht
High Court Of Himachal Pradesh
Negotiable Instruments Act-Section 138; Sections 118 and 139; Section 139; Section 118Code of Criminal Procedure-Section 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts12 Aug 2026Appeal allowed and disposed of
Ashok Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh
IPC-Section 302Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts12 Aug 2026Appeal dismissed
United India Insurance Company Ltd. Vs Upinder Kumar & Others.
High Court Of Himachal Pradesh
Motor Vehicles Act, 1988-Section 173, 166
High Courts12 Aug 2026Appeal dismissed
Om Prakash (Deceased) Through LRs Vs Jagan Nath
High Court Of Himachal Pradesh
HP Tenancy and Land Reforms ActConstitution of India-Article 226CPC-Section 100
High Courts11 Aug 2026Allowed
Ghanshayam Dass (deceased) through LRs Vs Kulwant Singh & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1275
Sikh Gurudwara Act, 1925-Section 29Code of Civil Procedure-Section 151, Order 7, 47 Rule 1
High Courts11 Aug 2026Disposed Of
Master Advik Thakur Vs Union of India & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1274
High Courts11 Aug 2026Disposed Of
M/s Brajesh Stone Crusher Vs State of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1273
Himachal Pradesh Electricity (Duty) Act 2009-Section 11(2), 3, 3(1), 3(1)(v)(c), 11Constitution of India-Article 14, Entry 38 in Concurrent List-III of VII Schedule, 19(1)(g), 19(l)(f)Electricity Act, 2003-Section 50, 181(2)(x)
High Courts11 Aug 2026Disposed Of
Master Advik Thakur Vs Union of India & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1272
High Courts11 Aug 2026Dismissed
Kamlesh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · 2026 INSC 276
1997 Rules-Rule 11(3)
High Courts11 Aug 2026Allowed
Vivek Sharma Vs State of Himachal Pradesh and another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1268
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 306, 107Code of Criminal Procedure-Section 173, 482, 156(1), 155(2)
High Courts10 Aug 2026Allowed
Umesh Kumar Vs Himachal Pradesh Gramin Bank & others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1264
Constitution of India-Articles 14 and 21, 226Contempt of Courts Act, 1971-Section 2
High Courts10 Aug 2026Allowed
Mohinder Singh & Others Vs State of Himachal Pradesh & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1426
Constitution of India-Article 309, 14, 16Himachal Pradesh Higher Education Department, Post Graduate Teacher Class-III (Non-Gazetted), Recruitment and Promotion Rules, 2010-Rule 10, 15-AHimachal Pradesh Higher Education Department, Lecturer (School-New), Class-III (Non-Gazetted) Recruitment and Promotion (Amendment) Rules, 2020