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High Court Of Himachal Pradesh judgments

31,415 judgments · page 52 of 1,571

High Courts25 Mar 2026Allowed

Kulwant Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0756

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 25, 53, 37Code Of Criminal Procedure, 1973-Section 46, 46(1), 82, 161, 162
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High Courts25 Mar 2026Dismissed

State Of H.P Vs Ashok Kumar

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0755

Indian Penal Code, 1860-Section 34, 279, 302, 304ACode Of Criminal Procedure, 1973-Section 313, 437AEvidence Act, 1872-Section 8, 21, 25, 27
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High Courts25 Mar 2026it could be said or argued that "to search any person" would mean

State Of Himachal Pradesh Vs Anil Kumar @ Rinku

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0753

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 50Code Of Criminal Procedure, 1973-Section 100(3), 313
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High Courts24 Mar 2026

Paras Ram Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2619

Narcotic Drugs and Psychotropic Substances Act, 1984-Section 20(b)(ii)(B), 29(b)(ii)(B), 52, 52-A, 55, 57Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 155(3)
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High Courts24 Mar 2026Dismissed

Rajeev Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0749

Indian Penal Code, 1860-Section 34, 279, 302, 304A, 326, 337, 436Motor Vehicles Act, 1988-Section 134, 187Code Of Criminal Procedure, 1973-Section 313, 313(1), 313(2), 342, 342(1), 397, 398, 399, 400, 401
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High Courts24 Mar 2026Disposed Of

Manu Sharma Vs Om Dutt And Others

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0747

Code Of Civil Procedure, 1908-Section 151, Order 26 Rule 9, Order 26 Rule 10a, Order 39 Rule 1, Order 39 Rule 7 , Order 39 Rule 1, Order 39 Rule 2Land Acquisition Act. 1894-Section 18
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