High Courts20 Apr 2026Disposed Of
Madan Lal And Others Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0993
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 46 of 1,571
High Courts20 Apr 2026Disposed Of
Ram Singh Vs Rakesh Kanwar And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0992
High Courts20 Apr 2026Dismissed
Ajay Kumar Sharma Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0991
Constitution Of India, 1950-Article 226
High Courts20 Apr 2026Dismissed
Beasa Thakur Vs State Of HP And Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0990
High Courts20 Apr 2026Disposed Of
Narender Kumar Vs Mahesh Sharma
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0989
Negotiable Instruments Act, 1881-Section 138
High Courts20 Apr 2026Disposed Of
Bishwa Nath Sharma Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0988
Constitution Of India, 1950-Article 226Himachal Pradesh Town And Country Planning Act, 1977-Section 31, 32, 33
High Courts18 Apr 2026
Kailash Chand Vs State Of H.P & Anr.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2724
Indian Penal Code-Sections 409, 465, 467, 468, 471 read with Section 120-B; Section 405; Section 463Code of Criminal Procedure-Section 482; Section 397; Section 156(3); Section 156(1); Section 155(2)BNSS-Section 528
High Courts18 Apr 2026
Nirmala Devi Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2725
High Courts18 Apr 2026Allowed
Raghu Vakkiyal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2728
Food Safety and Standards Act, 2006-Section 3(1)(p), 30(2)(e), 42, 42(4)(a), 43, 46(4), 47, 59(1), 66, 77Cr.P.C.-Section 482, 251BNSS-Section 528
High Courts18 Apr 2026
Shri Devi Ditta Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2732
High Courts17 Apr 2026
Naresh Bala Vs Udey Parkash (deceased) through LRs & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2702
Code of Civil Procedure-Order 8 Rule 1(A)(3), 8 Rule 1-A, 8 Rule 1-A sub-rule 3, 39 Rules 1 & 2, 13 Rule 1, 13 Rule 1(1), Section 151Constitution of India-Article 227
High Courts17 Apr 2026
Basant Lal Vs State of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2708
Constitution of India-Article 226, 14 and 21, 136H.P. Panchayati Raj Act, 1994-Section 146(2), 146(1)(a), 131(2), 175(1)(d)(iii), 131, 122, 146Act of 1881-Section 138
High Courts17 Apr 2026
Shri Mordhawaj Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2709
CCS Pension Rules, 1972-Rule 19, 19(1)(a), 49, 49(2), 49(3)
High Courts17 Apr 2026Allowed
Dula Ram & Anr. Vs State Of H.P.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2712
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 2(xvii), 42, 42(2)Cr.P.C.-Section 313, 161
High Courts17 Apr 2026
Adhi Atwal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2714
Bharatiya Nagrik Suraksha Sanhita-Section 483NDPS Act-Sections 21, 29, 37, 67, 42, 53Evidence Act-Section 25
High Courts17 Apr 2026
Jogindra Central Co-operative Bank Limited Vs M/s. Himachal Aluminium Company Ltd. & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2717
Criminal Procedure CodeLimitation Act, 1963-Section 5, 14Code of Civil Procedure, 1908-Order XXI
High Courts17 Apr 2026
The New India Assurance Company Limited Vs Kanchan Devi & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2719
Motor Vehicles Act, 1988-Section 173, 166, 2(17), 10(2)(d), 10(2)(e)MV Rules
High Courts17 Apr 2026Dismissed
Basant Lalb Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2026) 04 SHI CK 0982
Constitution Of India, 1950-Article 14, 21, 136, 226Himachal Pradesh Panchayati Raj Act, 1994-Section 122, 122(1)(n), 131, 131(2), 146, 146(1)(a), 146(2), 175(1)(d)(iii)Negotiable Instruments Act, 1881-Section 138
High Courts16 Apr 2026
Kamal Vs State Of H.P.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2694
Indian Penal Code-Section 279, 304-AMotor Vehicles Act-Section 66(1), 181, 185, 192ACode of Criminal Procedure-Section 313, 397, 401, 482, 161, 162, 164
High Courts10 Apr 2026
Tawaru Ram Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2698
Land Acquisition Act, 1894-Section 54, 18, 4, 9, 11, 25