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High Court Of Himachal Pradesh judgments

31,415 judgments · page 61 of 1,571

High Courts05 Mar 2026Allowed

Yogesh Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0645

Constitution Of India, 1950-Article 21Protection Of Children From Sexual Offences Act, 2012-Section 8Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)
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High Courts03 Mar 2026

S.N. Tewari Vs State Of H.P. & Anr.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2552

Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986-Section 31Contract Act, 1872-Section 23
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High Courts03 Mar 2026Dismissed

Arjun Singh @ Shiva Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0644

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 24(2), 27A, 27A(3), 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54Code Of Criminal Procedure, 1973-Section 439
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High Courts03 Mar 2026Dismissed

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0642

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 64(1), 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 6, 7
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High Courts03 Mar 2026Dismissed

Manpreet Singh And Others Vs State Of HP

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0640

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 140(1), 351(3)Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 438
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High Courts03 Mar 2026Dismissed

Jai Chand Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0639

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54Code Of Criminal Procedure, 1973-Section 439
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High Courts02 Mar 2026

Balak Ram Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 03 SHI CK 2630

Specific Relief Act-Sections 34, 38 & 39H.P. Land Revenue Act-Section 107H.P. Land Revenue (Amendment) Act 2023
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High Courts02 Mar 2026Dismissed

Vinod Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 03 SHI CK 0638

Constitution Of India, 1950-Article 22Protection Of Children From Sexual Offences Act, 2012-Section 6, 8Code Of Criminal Procedure, 1973-Section 439(1)(a), 437(3)
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