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High Court Of Himachal Pradesh judgments

31,415 judgments · page 39 of 1,571

High Courts08 May 2026Dismissed

Hem Lata Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0784

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 103
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High Courts08 May 2026Dismissed

State Of H.P. Vs Iqwal Singh

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0782

Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts07 May 2026Allowed

M/s Salus Pharmaceuticals & Ors. Vs Union Of India

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2682

Code of Criminal Procedure-Section 482, 161, 156(1), 155(2), 193Drugs and Cosmetics Act, 1940-Section 16, 18(a)(i), 18(a)(vi), 18(c), 18-B, 21, 22(1)(cca), 22(3), 26A, 26B, 27(d), 28-A, 32, 32(2), 32(3), 33P, 34, 34(1), 10, 10A, 18Drugs Rules, 1945-Rule 45
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High Courts07 May 2026Allowed

M/s Salus Pharmaceuticals & Ors. Vs Union Of India

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2699

Drugs and Cosmetics Act, 1940-Sections 18(a)(i), 16, 27(d), 21, 34, 34(1), 32, 32(3), 26A, 26B, 33P, 10, 10A, 18; Schedule C, Schedule C(1), XDrugs Rules, 1945-Rule 45Code of Criminal Procedure, 1973-Section 482, 161, 156(1), 155(2), 193
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High Courts07 May 2026

Pratap Singh Vs HDFC Bank Ltd. & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2710

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Section 138, 147Code of Criminal Procedure-Section 482, 156(1), 155(2)
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High Courts07 May 2026Allowed

Vijender Vs State of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0773

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 25, 29, 37
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High Courts06 May 2026

Surendra Singh Vs SJVN Ltd. & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2730

SJVN Conduct, Discipline and Appeal Rules-Rule 20, 20(1)(a), 20(5), 21, 21(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10, 10(5)(a), 10(6), 10(7)FRSR-Rule 53
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High Courts06 May 2026

Constable Sushil Kumar Vs State Of HP & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2734

Punjab Police Rules, 1934-Chapter 16, Rule 16.2 (1), 16.38, 24.14, 24.15Himachal Pradesh Police Act, 2007-Section 88(1)Motor Vehicles Act-Sections 207, 192, 185, 181
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High Courts06 May 2026

Daleep Singh Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2739

Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024 (Act No. 23 of 2025)Constitution of India-Article 309CCS (Pension) Rules-Rule 17
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High Courts06 May 2026Allowed

Ajay Chauhan Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 341, 143, 188, 147, 148, 149, 353, 332, 406, 329, 386, 172 to 188Cr.P.C.-Sections 482, 161, 195, 190, 195(a)(i)
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