High Courts26 Feb 2026Dismissed
Kewal Vs Himachal Road Transport Corporation And Another
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1702
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 63 of 1,571
High Courts26 Feb 2026Allowed
Arjun Rawal Vs State Of H.P
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1701
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 79, 351(2), 352Information Technology Act, 2000-Section 67
High Courts26 Feb 2026Allowed
Balwinder Singh Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1700
Bharatiya Nyaya Sanhita, 2023-Section 303(2)Indian Forest Act, 1927-Section 41,42Code Of Criminal Procedure, 1973-Section 437(3), 439(1)(a)
High Courts25 Feb 2026
Pawan Wasant Borle Vs Union Of India & Ors.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3139
H.P. Tenancy and Land Reforms Act, 1972-Section 118(1), 118(3)(D), 118Real Estate (Regulation and Development) Act, 2016-Sections 11, 18, 19, 40, 40(1), 63, 38H.P. Land Revenue Act, 1954-Section 103, 74 to 84, 74, 42, 43, 78, 79
High Courts25 Feb 2026
Sohan Singh Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3155
High Courts25 Feb 2026
Sh. Sanjay Kumar Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3154
Constitution of India-Articles 14 and 16
High Courts25 Feb 2026Allowed
Khem Singh Vs Nazeer Mohd.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3148
Negotiable Instruments Act, 1881-Section 138, 143, 143(1), 143(3), 145(2)Criminal Procedure Code-Section 29, 29(2), 313, 342, 357(1)(b), 357(3), 386, 386(b), 391, 397, 401, 482, 262 to 265IPC-Section 380
High Courts25 Feb 2026
Dr. Sarishti Katwal Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3159
Financial Rules
High Courts25 Feb 2026Dismissed
Atma Ram Vs Sunil Kumar & Another
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1697
Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Section 100, 100(5)
High Courts25 Feb 2026Disposed Of
Alok Patel Vs State Of H.P. And Ors
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1696
High Courts25 Feb 2026Disposed Of
Brij Lal Vs State Of Himachal Pradesh And Other
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1695
High Courts25 Feb 2026Disposed Of
Wasim Akram Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1694
High Courts25 Feb 2026Allowed
Vishwa Mohan Dev Chauhan Vs State Of Himachal Pradesh And Anr
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1692
Bharatiya Nyaya Sanhita, 2023-Section 64, 69, 351(ii)Code Of Criminal Procedure, 1973-Section 173, 320, 437, 482Indian Penal Code, 1860-Section 120B, 147, 148, 149, 307, 323, 376, 420, 452, 467, 468, 471, 506
High Courts25 Feb 2026Disposed Of
Sanjay Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1691
Constitution Of India, 1950-Article 14, 16
High Courts25 Feb 2026Dismissed
Sohan Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1690
High Courts25 Feb 2026Allowed
Khem Singh Vs Nazeer Mohd
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1689
Code Of Civil Procedure, 1908-Section 107, 151, Order 13 Rule 1, Order 41 Rule 27Negotiable Instruments Act, 1881-Section 138, 143, 143(1), 143(3), 145(2)Code Of Criminal Procedure, 1973-Section 29, 29(2), 262, 263, 264, 265, 313, 342, 357(3), 357(1)(b), 386, 386(b), 391, 397, 398, 399, 400, 401, 482
High Courts24 Feb 2026
Seema Devi Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3149
Mental Healthcare Act, 2017-Section 3(5)
High Courts24 Feb 2026
Sh. Shamsher Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3158
Constitution of India-Article 39 (a)
High Courts24 Feb 2026
Chhotu Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 02 SHI CK 3157
Bharatiya Nagarik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 20, 37, 37(1)(b)Constitution of India-Article 21
High Courts24 Feb 2026Disposed Of
Chhotu Lal Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 02 SHI CK 1699
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 37, 37(1)(b)