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High Court Of Himachal Pradesh judgments

31,415 judgments · page 31 of 1,571

High Courts30 May 2026

Jatinder Singh Kukreja Vs Narinder Singh Sood & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2738

Constitution of India-Article 227, 226Code of Civil Procedure, 1908-Order XI Rules 1, 2, 4, 12, 14 and 16, Section 151, VI Rule 17, 141, IX, 115, XXIII Rule 1, VI Rules 14 and 15, XXVI Rule 9, XLVI, VII Rule 11H.P. Urban Rent Control Act-Section 2(c), 4, 5, 6, 9, 10, 11, 13, 14, 15, 16(9), 17, 21, 24, 24(5), 25, 26, 31 and 66
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High Courts29 May 2026Dismissed

Vinay Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0851

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54, 67Code Of Criminal Procedure, 1973-Section 161, 162, 439
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High Courts29 May 2026Dismissed

Veero Devi Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0850

Constitution Of India, 1950-Article 21, 47Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 37
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High Courts27 May 2026Dismissed

Ashok Kumar Vs Dinesh Kumar

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0849

Negotiable Instruments Act, 1881-Section 138, 139Code Of Criminal Procedure, 1973-Section 313, 437AIndian Contract Act, 1872-Section 62
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High Courts27 May 2026Allowed

Dharmender Azad Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0848

Bharatiya Nyaya Sanhita, 2023-Section 78, 79Information Technology Act, 2000-Section 67ABharatiya Nagarik Suraksha Sanhita, 2023-Section 359
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