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High Court Of Himachal Pradesh judgments

31,415 judgments · page 73 of 1,571

High Courts19 Dec 2025Dismissed

Pyar Singh Vs Meena Kumari

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1873

Negotiable Instruments Act, 1881-Section 118, 118(a), 138, 139, 142Code Of Criminal Procedure, 1973-Section 313, 378, 386,Income Tax Act, 1961-Section 269, 269SS, 271D
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High Courts18 Dec 2025Dismissed

Gurjeet Singh And Others Vs State Of H.P

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1857

Constitution Of India, 1950-Article 21Arms Act, 1959-Section 3, 5, 25, 25(1)(a), 25(1B)(a), 27, 54, 59Bharatiya Nyaya Sanhita, 2023-Section 3(5), 118(1), 125, 305, 308(2), 309(6), 333, 331(8), 351(2)
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High Courts18 Dec 2025Dismissed

Joginder Singh Vs State Of HP

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1856

Indian Penal Code, 1860-Section 279, 304A, 337Motor Vehicles Act, 1988-Section 180, 181, 187, 196Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
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High Courts18 Dec 2025Allowed

Tara Devi And Another Vs State Of HP

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1855

Indian Penal Code, 1860-Section 34, 323, 325, 342Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 437A, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts18 Dec 2025Partly Allowed

Varinder Singh Vs Nirmala Devi & Anr

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1854

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 154, 156, 156(3), 190, 200, 397, 397(2), 401, 482
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High Courts18 Dec 2025Dismissed

Naresh Kumar @ Titu Vs Shimla Fruit Agency

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1853

Code Of Civil Procedure, 1908- Order 5 Rule 9(5)Negotiable Instruments Act, 1881-Section 118(a), 138, 139, 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
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High Courts17 Dec 2025Allowed

Yasin And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1882

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 96, 137(2), 142, 249Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183Indian Penal Code, 1860-Section 34, 149
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High Courts17 Dec 2025(2013) 1 SCC 177: (2013) 1 SCC (Civ) 424: (2013) 2 SCC (Cri) 458])

O.C. Doegar Vs Ganesh Dutt Sharma

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1859

Code Of Civil Procedure, 1908- Order 5 Rule 9(5)Negotiable Instruments Act, 1881-Section 138, 138(c), 142, 142(b),Code Of Criminal Procedure, 1973-Section 2(d), 313, 437A
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High Courts17 Dec 2025Dismissed

Sachin Dogra Vs Anju Bala

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1862

Protection of Women from Domestic Violence Act, 2005-Section 12, 12(1), 31, 33Code Of Criminal Procedure, 1973-Section 161, 173(2), 397, 482
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High Courts17 Dec 2025Allowed

Ravi Singh Vs State Of H.P

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1858

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 483Bharatiya Nyaya Sanhita, 2023-Section 238, 318(4), 319(2)Information Technology Act, 2000-Section 66(C), 66(D)
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High Courts16 Dec 2025Allowed

Sahil Khan Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1852

Indian Penal Code, 1860-Section 143, 323, 341Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 19, 20, 29, 37, 42(2), 52A
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High Courts16 Dec 2025Disposed Of

Laxman Dass & Others Vs Roop Chand

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1850

Negotiable Instruments Act, 1881-Section 11(a), 138, 139Code Of Criminal Procedure, 1973-Section 313, 378, 386
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High Courts16 Dec 2025Disposed Of

Surekha Devi Vs Shakti

High Court Of Himachal Pradesh · (2025) 12 SHI CK 1847

Constitution Of India, 1950-Article 136Negotiable Instruments Act, 1881-Section 118(a), 138, 139Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 437A, 482
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