High Courts17 Oct 2025Dismissed
Neeraj Bijalwan Vs State Of H.P. & Anr
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1278
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(3)Indian Penal Code, 1860 - Section 147, 148, 149, 323, 452, 506
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,415 judgments · page 87 of 1,571
High Courts17 Oct 2025Disposed Of
Padam Sharma & Ors Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1277
Constitution Of India, 1950 - Article 13, 13(2), 19(2), 25, 25(2), 25(2)(a), 26, 26(b), 26(d), 226, 368United Provinces Special Powers Act, 1932 - Section 3, 18, 39(2), 42, 116
High Courts17 Oct 2025Disposed Of
Kiran Rana And Others Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1335
High Courts17 Oct 2025Disposed Of
Akshay Kumar Vs State Of H.P And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1334
High Courts17 Oct 2025Disposed Of
Rakesh Kumar Vs State Of Himachal Pradesh & Another
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1333
High Courts17 Oct 2025Disposed Of
Kamlesh Chand Vs State Of H.P. And Another
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1332
High Courts17 Oct 2025Allowed
Prem Singh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1331
Constitution Of India, 1950-Article 226Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(b)(ii)(c), 29Himachal Pradesh Excise Act, 2011- Section 39
High Courts16 Oct 2025Disposed Of
Kuldeep Singh Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1342
High Courts16 Oct 2025Disposed Of
M/S Ambuja Cements Ltd Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1341
High Courts16 Oct 2025Disposed Of
Dhruv Lata Negi Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1340
High Courts16 Oct 2025Dismissed
Himachal Pradesh State Electricity Board Ltd Vs Shiv Dittu & Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1339
Land Acquisition Act, 1894- Section 4, 18
High Courts16 Oct 2025Disposed Of
Devender Singh Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1338
High Courts16 Oct 2025Dismissed
M/S Metal Closures Private Limited Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1337
Code Of Civil Procedure, 1908-Section, Order 39 Rule 1, Order 39 Rule 2
High Courts16 Oct 2025Disposed Of
Reliance General Insurance Co. Ltd Vs Meena Devi & Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1336
Motor Vehicles Act, 1988-Section 163A, 147, 173
High Courts15 Oct 2025Allowed
Ravinder Singh Vs State Of H.P. & Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1345
Constitution Of India, 1950-Article 226Himachal Pradesh Allotment Of Government Residences (General Pool) Rules, 1994-Rule 5, 7, 8(7), 13
High Courts15 Oct 2025Disposed Of
Tanzin Samphel Vs State Of H.P. & Ors
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1347
High Courts15 Oct 2025Dismissed
Ranjit Singh And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1346
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108Code Of Criminal Procedure, 1973-Section 438Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts15 Oct 2025Disposed Of
Ramesh Chand Vs State Of Himachal Pradesh & Another
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1344
Central Civil Services (Pension) Rules, 1972-Rule 19, 19(1)(b), 19(3)(b), 19(4)
High Courts15 Oct 2025Allowed/ Disposed Of
Ravinder Kumar Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2025) 10 SHI CK 1343
Central Civil Services (Classification, Control And Appeal) Rules, 1965-Rule 11, 14, 16Right Of Children To Free And Compulsory Education Act, 2009-Section 21, 24, 27
High Courts21 Aug 2025Disposed Of
State Of H.P Vs Ghambo Devi
High Court Of Himachal Pradesh · (2025) 08 SHI CK 0763
Constitution of India, 1950 -Article 21Indian Penal Code, 1860 -Section 376DProtection Of Children From Sexual Offences Act, 2012 -Section 4