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High Court Of Himachal Pradesh judgments

31,415 judgments · page 32 of 1,571

High Courts27 May 2026Dismissed

State Of H.P.Vs Balbir Singh And Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0847

Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts27 May 2026Dismissed

Sham Pathak Vs Tilak Raj & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0845

Negotiable Instruments Act, 1881-Section 118, 118(a), 138, 139, 141, 141(2), 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
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High Courts26 May 2026Dismissed

Monika Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2689

Criminal Procedure Code-Section 482, 161Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Chapter XVII, Sections 138 to 142, 138, 139
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High Courts26 May 2026

State Of H.P. Vs Gulfam @ Gullu

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2685

Indian Penal Code-Sections 364(A), 302, 201, 364-AIndian Evidence Act-Sections 27, 65-BCr.P.C.-Sections 161, 164, 173, 313
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High Courts26 May 2026

Ritik Rathore Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2681

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 21(b)Bharatiya Sakshya Adhiniyam, 2023-Section 49Indian Evidence Act-Section 54
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High Courts26 May 2026Dismissed

Monika Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2680

Criminal Procedure Code-Section 482, 161Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Section 138, 139, 138 to 142
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High Courts26 May 2026

State Of H.P. Vs Madhu Kapoor

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2677

Prevention of Food Adulteration Act, 1954-Section 2(ia)(m), 2(1)(a), 2(1)(b), 7, 10(7), 13(2), 16, 16(1)(a)(i), 16(1A), 23Food Adulteration Rules, 1955-Rule 5, A.19, A.05.23Code of Criminal Procedure, 1973-Section 313, 437-A, 482
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High Courts26 May 2026

Ritik Rathore Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2701

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 21(b)Bharatiya Sakshya Adhiniyam, 2023-Section 49Indian Evidence Act-Section 54
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High Courts26 May 2026Dismissed

State Of H.P. Vs Gulfam @ Gullu

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0838

Indian Penal Code, 1860-Section 201, 302, 364(A)Code Of Criminal Procedure, 1973-Section 161, 164, 173, 313Evidence Act, 1872-Section 27, 65B
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High Courts26 May 2026Dismissed

Ritik Rathore Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0837

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 21(b), 29Bharatiya Sakshya Adhiniyam, 2023-Section 49Evidence Act, 1872-Section 54
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High Courts25 May 2026

Rajender Singh Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2663

Indian Penal Code-Sections 279, 337, 338, 304-ACode of Criminal Procedure, 1973-Sections 226, 231, 311, 313, 397, 401, 482, 540Evidence Act-Sections 114, 134
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High Courts25 May 2026

Akshay Kumar alias Manda Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2719

Protection of Children from Sexual Offences Act, 2012-Section 3, 4Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(a) (XII)Indian Penal Code-Section 302, 376-A, 506
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High Courts25 May 2026

Shiv Kumar Sharma Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2741

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 118Central Civil Services (Conduct) Rules, 1964-Rule 3Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 11, 11(vi), 14, 14(17), 15, 15(1), 15(2-A), 16, 23, 29
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