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High Court Of Himachal Pradesh judgments

31,415 judgments · page 35 of 1,571

High Courts19 May 2026

Ram Lal Vs Ankit Bajaj

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2647

Code of Criminal Procedure, 1973-Section 302, 256, 305, 482, 256(1), 249Negotiable Instruments Act-Section 138Criminal Procedure Code, 1898-Section 247, 259, 431, 495
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High Courts19 May 2026Dismissed

Bhupinder Dutta And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0815

Constitution Of India, 1950-Article 22(1), 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 22, 24, 25, 27A, 29, 37, 37(1), 37(i)(b)(ii), 42(2), 47, 67
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High Courts18 May 2026

Mast Ram Vs Tulki (deceased) through LRs & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2724

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 31, 2(17)Himachal Pradesh Tenancy and Land Reforms Rules, 1975-Rule 12Punjab Tenancy Act-Sections 8, 110
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High Courts18 May 2026

Darshan Singh Vs Sadh Ram & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2731

Code of Civil Procedure-Order 2 Rule 2, Section 114, 47 Rule 1, 22 Rule 10A, 22 Rule 4, 39 Rules 1 and 2Transfer of Property Act, 1882-Section 55(5)Specific Relief Act, 1963-Section 56(1)
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High Courts18 May 2026Dismissed

Sanjeev Verma Vs State Of HP & Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0818

Indian Penal Code, 1860-Section 34, 120B, 279, 304(A), 307, 324, 326, 337, 341, 420, 452, 465, 467, 468, 471, 506Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 320, 482
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