High Courts21 May 2026
Sushma Verma Vs Himachal Pradesh University
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2693
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 34 of 1,571
High Courts21 May 2026
Dr. Rajender Sharma Vs Union of India & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2704
UGC Regulations 2010-Clause 9.10 & 9.11, 7(xxi) & 7(xxiii) of Appendix-I
High Courts21 May 2026Disposed Of
Niac Ltd Vs Kanchan & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0827
High Courts21 May 2026Dismissed
Palas Ram & Ors Vs State Election Commission & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0826
Constitution Of India, 1950-Article 326Himachal Pradesh Panchayati Raj (Election Rules), 1994-Rule 13, 14, 15, 16, 17, 18, 18(5), 19, 20, 20(4), 21, 22, 23, 24, 24(3), 32Representation Of People Act, 1950-Section 22, 23(3)
High Courts21 May 2026Disposed Of
Ramneet Kaur @ Doli Vs State Of HP & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0825
Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 305, 331(3)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 482
High Courts21 May 2026Disposed Of
Mohit Nariyal Vs State Of HP & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0824
Indian Penal Code, 1860-Section 279, 337, 338Motor Vehicles Act, 1988-Section 187
High Courts21 May 2026Allowed
Ghanshyam Singh Vs Himachal Road Transport Corporation (HRTC) And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0823
High Courts21 May 2026Dismissed
Kamla Devi Vs Reshmu Devi
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0822
Code Of Civil Procedure, 1908-Section 100, 100(4)
High Courts21 May 2026Allowed
Ramesh Chand Vs Jai Karan (Deceased) Through Lrs & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0821
Himachal Pradesh Tenancy And Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(iii), 104(5)
High Courts21 May 2026Dismissed
Anjan Mahajan Vs Binta Devi & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0820
Constitution Of India, 1950-Article 21Code Of Civil Procedure, 1908-Section 115, 151, Order 7 Rule 11Code Of Criminal Procedure, 1973-Section 125, 397
High Courts20 May 2026
State Of H.P. & Ors. Vs Jai Dev (Deceased) Through LRs & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2703
Land Acquisition Act, 1894-standing order No. 28, para No. 87 A, Section 9(1), 11, 11A, 16, 17, 17(1), 17(3-A), 34, 36, 48(1)Code of Civil Procedure, 1908-Section 107, Order 41 Rule 27, XXI Rule 35, XXI Rules 35, 36, 95 and 96Limitation Act, 1963-Article 56, 57, 58, 113
High Courts20 May 2026
Oriental Insurance Company Ltd. Vs Radha Krishan & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2702
Motor Vehicles Act, 1988-Section 173, 166Evidence Act, 1872-Section 138, 146
High Courts20 May 2026
Rajender Kumar Vs National Highway Authority of India & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2690
Arbitration and Conciliation Act, 1996-Section 11, 23(4), 29(A), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 29(5)National Highway Act, 1956-Section 3 (G) 5Constitution of India-Article 141
High Courts20 May 2026
Rajni Devi Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2688
Grant-In-Aid Rules, 2006
High Courts20 May 2026
State Of H.P. & Ors. Vs Jai Dev (Deceased) Through Lrs & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2686
Land Acquisition Act, 1894-Section 16, 11, 17, 17(1), 17(3-A), 9(1), 34, 36, 48, 48(1), 11A, standing order No. 28, para No. 87 ACode of Civil Procedure, 1908-Section 107, Order 41 Rule 27, 21 Rule 35, 21 Rules 36, 95 and 96Limitation Act, 1963-Article 56, 57, 58, 113
High Courts20 May 2026
M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2684
Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 70, 74(5)Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act, 2017
High Courts20 May 2026Allowed
Sanjeev Kumar Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2679
Bharatiya Nagarik Suraksha Sanhita-Section 528Prevention of Corruption Act 1988-Section 7, 7-ACrPC-Section 482, 155(2), 156(1), 173
High Courts20 May 2026
The State Of Himachal Pradesh & Ors. Vs Vijayandra Singh & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2674
Code of Civil Procedure-Section 96, 80, Order 41 Rule 27Ceiling of Land Holding Act, 1972Criminal Procedure Code-Section 145
High Courts20 May 2026
M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2659
Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 74(5), 70Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act 2017
High Courts20 May 2026Dismissed
Rajender Kumar Vs National Highway Authority Of India & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0831
Constitution Of India, 1950-Article 141Arbitration And Conciliation Act, 1996-Section 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highway Act, 1956-Section 3G(5)