High Courts17 Mar 2026
Ashwani Kumar & Anr. Vs State Of H.P & Anr.
High Court Of Himachal Pradesh · (2026) 03 SHI CK 2587
Constitution of India-Article 14, 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 56 of 1,571
High Courts17 Mar 2026
Roshan Lal & Ors. Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 03 SHI CK 2551
Constitution of India-Article 14, 16, 39(d), 226R&P Rules
High Courts17 Mar 2026Disposed Of
Poonam Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0719
High Courts17 Mar 2026Dismissed
Kanshi Ram Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0718
Indian Penal Code, 1860-Section 34, 379, 430, 447Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts17 Mar 2026Disposed Of
Hemant Kumar Sharma Vs State Of HP & Ors
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0717
Indian Penal Code, 1860-Section 279, 337, 338
High Courts17 Mar 2026Dismissed
Ashwani Kumar And Another Vs State Of H.P And Another
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0716
Constitution Of India, 1950-Article 14, 16
High Courts17 Mar 2026Dismissed
Nek Ram And Others Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0715
Constitution Of India, 1950-Article 14, 16
High Courts17 Mar 2026Allowed
Roshan Lal And Others Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0714
Constitution Of India, 1950-Article 14, 16, 39(d), 226
High Courts17 Mar 2026Dismissed
Salima Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0713
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 35, 37, 37(1)(b), 37(1)(b)(ii), 54
High Courts16 Mar 2026Allowed
Ramesh Vs The H.P. State Co-operative Agriculture & Rural Development Bank Ltd.
High Court Of Himachal Pradesh · (2026) 03 SHI CK 2628
BNSS-Section 438Constitution of India-Article 21, 22 (1)Cr.P.C.-Section 340
High Courts16 Mar 2026Dismissed
Deepak Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0712
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64, 126(2), 351(2), 351 (3)Information Technology Act, 2000-Section 66E, 67
High Courts16 Mar 2026Dismissed
Vivek Sharma Vs NCB
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0711
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 19, 20, 20(b), 24, 25, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54, 67Code Of Criminal Procedure, 1973-Section 439
High Courts16 Mar 2026Disposed Of
Kishan Chand Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0710
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012-Section 6
High Courts16 Mar 2026Dismissed
State Of H.P. Vs Sanjay Kumar
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0709
Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts16 Mar 2026Dismissed
State Of H.P Vs Ramesh Chand & Anr
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0708
Indian Penal Code, 1860-Section 34, 323, 354Code Of Criminal Procedure, 1973-Section 174, 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts16 Mar 2026Dismissed
Salman Vs State Of HP
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0707
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 24(a), 61(2), 115(2), 127(2), 309(6), 333, 351Arms Act, 1959-Section 25, 27
High Courts13 Mar 2026Disposed Of
Inder Dev Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0706
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 109, 147, 148, 149, 201, 302, 307, 323, 326, 440, 354, 354BScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va)
High Courts13 Mar 2026Allowed
Anita & Anr Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0705
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 15A, 15A(3)Evidence Act, 1872-Section 114Bharatiya Nyaya Sanhita, 2023-Section 119
High Courts13 Mar 2026
Sikander Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0704
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 25, 37, 42(2)Indian Penal Code, 1860-Section 34, 323, 341, 504
High Courts13 Mar 2026Dismissed
Govind Ram Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 03 SHI CK 0703
Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 24, 27A, 37, 37(1), 37(1)(b), 37(1)(b)(ii)Code Of Criminal Procedure, 1973-Section 439