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High Court Of Himachal Pradesh judgments

31,415 judgments · page 44 of 1,571

High Courts23 Apr 2026

Mangal Singh & Ors. Vs Onkar Dei & Ors.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2723

Code of Civil Procedure, 1908-Section 96, 100 (including the proviso to sub-section (5) of Section 100)Transfer of Property ActLimitation Act-Article 65
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High Courts23 Apr 2026Disposed Of

Manoj Kumar Vs Shankar Dass And Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0999

Negotiable Instruments Act, 1881-Section 118(a), 138, 139, 141, 141(b), 142, 142(2), 142A, 142A(1), 142(2)(a), 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482Negotiable Instruments (Amendment) Second Ordinance, 2015-Section 4
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High Courts23 Apr 2026Disposed Of

Sunil Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0997

Constitution Of India, 1950-Article 14, 20(3), 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 29, 37, 42, 53, 67
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High Courts22 Apr 2026

Dinesh Kumar Vs Poonam Verma

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2692

Civil Procedure Code-Order 22, 22 Rule 1, 22 Rule 2, 22 Rule 3, 22 Rule 4, 22 Rule 9, 22 Rule 11, 1 Rule 9Indian Limitation Act, 1877-Section 5Land Acquisition Act
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High Courts22 Apr 2026

Dalel Singh Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2693

Indian Penal Code-Section 279, 337, 304A, 81Criminal Procedure Code-Section 313, 397 to 401, 482Probation of Offenders Act, 1958-Section 4
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High Courts22 Apr 2026

Thakur Dass & Ors. Vs Jai Singh & Ors.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2700

Code of Civil Procedure-Order 7 Rule 14, 7 Rule 14(3), 7 Rule 18 sub-rule (1), 1 Rule 10, Section 151IPC-Sections 447, 434, 506 read with Section 34Constitution of India-Article 227
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