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High Court Of Himachal Pradesh judgments

31,415 judgments · page 43 of 1,571

High Courts28 Apr 2026Dismissed

Chet Ram Vs State Of HP

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1013

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 302
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High Courts28 Apr 2026Dismissed

Anuj Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1012

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108Code Of Criminal Procedure, 1973-Section 161, 439(2)Indian Penal Code, 1860-Section 34, 120B, 302
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High Courts27 Apr 2026Allowed

State Of H.P. Vs Yudhvir Singh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2660

Indian Penal Code-Sections 279, 337 and 338, 71Motor Vehicles Act-Section 184Code of Criminal Procedure-Section 313, 161(1), 164, 162, sub-Section (1) of Section 162
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High Courts27 Apr 2026

Sh. Nitesh Gupta Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2666

Criminal Procedure Code-Sections 161, 163, 173, 197, 390, 397, 482Indian Penal Code-Sections 119, 167, 201, 217, 218, 220, 323, 341, 342, 409, 506, 509, 166A, 166B, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376AB, 376C, 376D, 376DA, 376DBConstitution of India-Article 356
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High Courts27 Apr 2026Allowed

Amar Chand Vs Braham Lal

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2672

Himachal Pradesh Panchayati Raj Act, 1994-Section 41, 60, 67, 68, 71Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 22, 29, 58Code of Civil Procedure, 1908-Section 50, 115, Order VII Rule 10
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High Courts25 Apr 2026

Devinder Kumar & Ors. Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · 2025 INSC 928

Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024-Section 6, 8Constitution of India-Article 12, 13, 14, 16, 32, 142, 162, 226, 265, 309, 311, 315, 320, 335National Rural Employment Guarantee Act, 2005
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High Courts24 Apr 2026Disposed Of

Prem Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1010

Constitution Of India, 1950-Article 20Indian Penal Code, 1860-Section 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 438
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High Courts23 Apr 2026

Sunil Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2837

Bharatiya Nagrik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 29, 67, 42, 53, 37Constitution of India-Article 21, 14, 20(3), Part III
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