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High Court Of Himachal Pradesh judgments

31,415 judgments · page 45 of 1,571

High Courts22 Apr 2026

Ishan Khan Vs Devi Singh & Ors.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2701

Indian Penal Code-Section 166A, 166A(b), 166-A, 166-A(c)Code of Criminal Procedure, 1973-Section 397, 154(1)Criminal Law (Amendment) Act, 2013
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High Courts22 Apr 2026Disposed Of

Tara Chand Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1006

Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Motor Vehicles Act, 1988-Section 187Indian Penal Code, 1860-Section 279, 337, 338
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High Courts22 Apr 2026Disposed Of

Sarita Rana Vs Ashwani Kumar

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1005

Limitation Act, 1963-Section 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442Negotiable Instruments Act, 1881-Section 138, 147
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High Courts21 Apr 2026Disposed Of

Vijay Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0987

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 379Mines And Minerals (Development And Regulation) Act, 1957-Section 4, 20, 21, 21(2), 22
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High Courts21 Apr 2026Disposed Of

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0986

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 354, 354DProtection Of Children From Sexual Offences Act, 2012-Section 12
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High Courts21 Apr 2026Allowed

Abhishek Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0985

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 190, 191(2), 324(3), 324(4), 333Prevention Of Damage To Public Property Act, 1984-Section 3
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High Courts20 Apr 2026Allowed

Sh. Parveen Rajput Vs Sh. Kuldeep Singh & Anr.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2656

Negotiable Instruments Act-Section 138, 141Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 200Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223
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High Courts20 Apr 2026Disposed Of

Anjali Devi Vs Union Of India And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0994

Arbitration And Conciliation Act, 1996-Section 11, 23(4), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highways Act, 1986-Section 3G(5)Right To Fair Compensation And Transparency In Land Acquisition And Rehabilitation And Resettlement Act, 2013-Section 26, 30
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