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High Court Of Himachal Pradesh judgments

31,415 judgments · page 86 of 1,571

High Courts29 Oct 2025Dismissed

Rakesh Kumar Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1324

Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code Of Criminal Procedure, 1973 - Section 31, 427, 427(1), 428
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High Courts28 Oct 2025Disposed Of

Arun Kumar Vs Union Of India & Ors

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1291

Central Civil Services (Extraordinary Pension) Rules, 2023 - Rule 10Central Civil Services (Pension) Rules, 1972,- Rule 38
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High Courts27 Oct 2025Dismissed

Irfan Mohammad Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1287

Constitution Of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 61(2), 109, 115(2), 117(2), 190, 191(2), 191(3), 333, 351(2)Indian Penal Code, 1860 - Section 149, 323, 451, 506
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High Courts27 Oct 2025Disposed Of

Ugma Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1286

Constitution Of India, 1950 - Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 15, 37Immoral Traffic (Prevention) Act, 1956 - Section 4, 5, 8
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High Courts27 Oct 2025Dismissed

Amar Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1285

Constitution Of India, 1950 - Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 19, 20, 24, 27A, 29, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 52, 57Code of Criminal Procedure, 1973 - Section 438, 439
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High Courts27 Oct 2025Disposed Of

Harinder Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1284

Constitution of India, 1950 - Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 37Indian Penal Code, 1860 - Section 341, 504, 506
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High Courts27 Oct 2025Dismissed

Jagdish Chand Sharma Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1283

Constitution of India, 1950 - Article 21, 22, 22(1), 225, 226, 227Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 117(b), 126(2), 351(3) Civil Procedure Code, 1908 - Section 115
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High Courts27 Oct 2025Dismissed

Birender Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1282

Constitution of India, 1950 - Article 22, 22(1), 22, 225, 226, 227Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20, 35, 37, 52, 54, 57Himachal Pradesh Excise Act, 2011 - Section 39(1)(a)
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High Courts27 Oct 2025Dismissed

Kamlesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2025) 10 SHI CK 1280

Constitution Of India, 1950 - Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 19, 20, 20(b), 24, 25, 27A, 29, 35, 37, 37(1), 37(1)(b)(ii), 54 Code Of Criminal Procedure, 1973 - Section 439
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