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High Court Of Himachal Pradesh judgments

31,415 judgments · page 51 of 1,571

High Courts30 Mar 2026

Baldev Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2560

NDPS Act-Sections 20, 29Good Conduct Prisoners (Temporary Release) Act, 1968-Sections 3, 6, Rule 3(2)IPC-Section 302
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High Courts30 Mar 2026

Sh. Ramesh Vs Ram Kumar

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2542

Negotiable Instruments Act-Section 138, 139, 143, 143A, 145-2, sub-section (1) of Section 143A, sub-section (5) of Section 143ACode of Criminal Procedure, 1973-Section 2, 259, 262 to 265, 357, 421Act 20 of 2018
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High Courts30 Mar 2026Dismissed

Rajinder Singh & Ors Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0761

Indian Penal Code, 1860-Section 120B, 147, 148, 149, 307, 323, 325, 341, 420, 465, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973-Section 320, 482Prevention Of Corruption Act, 1988-Section 13(1)(d), 13(2)
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High Courts30 Mar 2026Dismissed

Arnav Saviraj Chauhan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0760

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 25, 27A, 29, 34, 35, 37, 54, 67Code Of Criminal Procedure, 1973-Section 161, 162
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High Courts30 Mar 2026Disposed Of

Baldev Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0759

Constitution Of India, 1950-Article 21Prisons (Bombay Furlough And Parole) Rules, 1959-Rule 3(2), 19Narcotic Drugs And Psychotropic Substances Act, 1985-Section 26, 20, 29
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High Courts30 Mar 2026Allowed

Ramesh Vs Ram Kumar

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0758

Negotiable Instruments Act, 1881-Section 138, 143(1), 143A, 143A(1), 143A(5), 145(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 259, 262, 263, 264, 265, 357, 421
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High Courts25 Mar 2026

Umang Vohra Vs Union Of India & Anr.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2583

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Drugs and Cosmetics Act, 1940-Section 18, 18(a)(i), 18(a)(vi), 16(1)(a), 27(d), 18B, 22(1)(CCA), 25(3), 32, 34, 34(1)Drugs and Cosmetics Rules, 1945-Condition No.4, Form 18, Form 22, Form 23, Form 25, Form 28
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High Courts25 Mar 2026Allowed

Damini Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2563

Bharatiya Nagarik Suraksha Sanhita-Section 483Bharatiya Nyaya Sanhita, 2023-Section 238Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25, 29, 42(2), 20, 37, 37(1)(b), 2(20), 42, 53, 67, 8/21, 8/22, 8/29
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