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High Court Of Himachal Pradesh judgments

31,415 judgments · page 50 of 1,571

High Courts01 Apr 2026

State Of H.P. Vs D.K. Kaushal

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2682

Prevention of Food Adulteration Act-Section 16(1)(a)(1), 7, 16(1)(a)(i), 16A, 20APrevention of Food Adulteration Rules-Rules 14, 17, 18Cr.P.C.-Section 313, 326(3), 262, 437-A
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High Courts01 Apr 2026Partly Allowed

Pawan Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2686

IPC-Sections 120-B, 363, 366, 376, 506, 361, 71Indian Evidence Act, 1872-Sections 35, 67, 145, 155 (3)Code of Criminal Procedure-Sections 313, 161, 162(1), 164, 437-A
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High Courts01 Apr 2026Dismissed

State Of H.P. Vs Kalyan Singh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0183

Indian Penal Code, 1860-Section 441, 447Indian Forest Act, 1927-Section 4, 6, 26, 29, 29(3), 30, 31, 32, 33, 34, 35, 36, 37, 38, 39Code Of Criminal Procedure, 1973-Section 313, 437A
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High Courts31 Mar 2026

Kaushalya Devi Vs Suini

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2622

CPC-Section 96Contract Act-Chapter XPowers-of-Attorney Act, 1882-Section 1-A, 2
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High Courts31 Mar 2026

Tulsi Ram & Ors. Vs Chet Ram & Ors.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2557

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953-Section 12, 12(4)Himachal Pradesh Tenancy and Land Reforms Act, 1972Punjab Tenancy Act, 1887-Section 59, 59(1), 59(4)
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