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High Court Of Himachal Pradesh judgments

31,415 judgments · page 33 of 1,571

High Courts25 May 2026Dismissed

Balbir Singh Vs Baldev And Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0844

Negotiable Instruments Act, 1881-Section 118, 138, 139Code Of Criminal Procedure, 1973-Section 313, 397
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High Courts25 May 2026Dismissed

Leela Devi Vs Arvind Sharma

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0843

Code Of Criminal Procedure, 1973-Section 313, 397, 401Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139
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High Courts25 May 2026Disposed Of

Ashish Vs State Bank Of India

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0842

Negotiable Instruments Act, 1881-Section 138, 147Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts25 May 2026Dismissed

Akshay Kumar Alias Manda Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0839

Protection Of Children From Sexual Offences Act, 2012-Section 3, 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(a)(XII), 3(1)(XII)Indian Penal Code, 1860-Section 302, 376A, 506
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High Courts22 May 2026

Ruma Devi & Ors. Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2713

Himachal Pradesh Department of Ayush, Panchkarma Masseurs, Class-IV (Non-Gazetted) Recruitment & Promotion Rules, 2022-Rule 7 (a) (ii)Constitution of India-Article 16Evidence Act-Section 35
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High Courts22 May 2026Dismissed

Roshan Lal Vs Shyama Nand

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0834

Negotiable Instruments Act, 1881-Section 118(a), 138, 139Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts21 May 2026

Ramesh Chand Vs Jai Karan & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2675

H.P. Tenancy and Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(5), 104(8), 104(9), clause (iii) of sub-section (1) of Section 1041975 Rules-Rules 21, 24, 24(1), 27, 28
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High Courts21 May 2026

Anjan Mahajan Vs Binta Devi & Ors.

High Court Of Himachal Pradesh · 2025 INSC 115

Civil Procedure Code-Section 115, 151, Order VII Rule 11Code of Criminal Procedure-Section 125, 397Indian Evidence Act, 1872-Section 112, 114
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