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High Court Of Himachal Pradesh judgments

31,415 judgments · page 53 of 1,571

High Courts23 Mar 2026Allowed

Suleman Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2566

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 411, 120-B, 378, 409, 410, 405, 120-ACode of Criminal Procedure, 1973-Sections 173, 164, 161, 482, 156(1), 155(2)
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High Courts23 Mar 2026

Prithi Singh Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2633

Indian Penal Code-Sections 353, 341, 332, 333 and 504 read with Section 34, 325Code of Criminal Procedure-Section 313, 562, 245(2), 258(2), 306(2), 309(2)Evidence Act-Section 146, 138
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High Courts23 Mar 2026Partly Allowed

Mohan Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0746

Indian Penal Code, 1860-Section 4, 34, 302, 323, 324, 325, 326, 341, 376, 404, 511Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(xi), 3(2)(v), 9Code Of Criminal Procedure, 1973-Section 313
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High Courts23 Mar 2026Disposed Of

Ajay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0745

Constitution Of India, 1950-Article 14, 20(3), 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 29, 42, 53, 67
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High Courts23 Mar 2026Dismissed

State Of H.P Vs Meera Devi & Anr

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0744

Indian Penal Code, 1860-Section 34, 323, 451, 504Code Of Criminal Procedure, 1973-Section 173, 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts23 Mar 2026Dismissed

Akshay Aggarwal Vs Anil Gupta And Another

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0741

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 313, 378, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts23 Mar 2026Partly Allowed

Prithi Singhb Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0739

Indian Penal Code, 1860-Section 34, 325, 332, 333, 341, 353, 504Code Of Criminal Procedure, 1973-Section 245(2), 258(2), 306(2), 309(2), 313Evidence Act, 1872-Section 138, 146
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High Courts20 Mar 2026

Rakesh Kaushal Vs Arvind Goel

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2590

Code of Criminal Procedure, 1973-Section 378, 313IPC-Sections 499, 500, 501, 502, 504, 174H.P. Tenancy and Land Reforms Act, 1972-Section 118(3), 118
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High Courts20 Mar 2026Allowed

State Of Himachal Pradesh Vs Ranjeet Singh & Anr.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2584

Indian Penal Code-Sections 376(2)N, 342, 109, 307, 147, 148, 149, 323, 452, 506, 420, 467, 468, 471 read with Section 120-BCode of Criminal Procedure, 1973-Section 313, 482, 320, 173, 437Bharatiya Nagarik Suraksha Sanhita-Section 528
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