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12,28,414 judgments in All Courts · page 71 of 61,421

High Courts28 Oct 2026Disposed Of

Pankaj Rai Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · 2026 INSC 902

Electricity Act, 2003-Section 82, 82(4), 82(5), 84, 84(1), 84(2), 84(3), 85, 85(1), 85(3), 85(4), 85(5), 85(6), 86, 86(2), 89Himachal Pradesh Electricity Regulatory Commission (Salary, Allowances and other conditions of Service of Chairman and members) Rules 2006HPMC Act, 1994
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High Courts28 Oct 2026Dismissed

Sher Singh Vs Kanwar Shiv Pal Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3836

Negotiable Instruments Act-Section 138, 145(2)Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 70(2), 346, 528Code of Criminal Procedure, 1973-Section 309
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High Courts28 Oct 2026

State Of H.P. Vs Jitender Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3835

Indian Penal Code (IPC)-Sections 405, 406 to 409, 416, 420Code of Criminal Procedure-Sections 313, 437-AConstitution of India-Article 136
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High Courts28 Oct 2026

State Of H.P. Vs Sushil Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3834

Indian Penal Code-Sections 279, 337, 338, 304AMotor Vehicles Act-Section 187Code of Criminal Procedure-Section 313, 437-A
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High Courts28 Oct 2026

HDFC Bank Ltd. Vs Kehar Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3830

Negotiable Instruments Act-Section 138BNSS, 2023-Section 413Code of Criminal Procedure-Section 372
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High Courts28 Oct 2026Allowed

Akshay Kewla Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3872

Bharatiya Nagarik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act-Sections 21, 29, 42(2), 37(1)(b)(ii), 53IPC-Sections 323, 341, 506, 34
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High Courts28 Oct 2026Allowed

Vansh Kumar Vs State Of H.P.

High Court Of Himachal Pradesh · 2025 INSC 993

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 105Narcotric Drugs & Psychotropic Substances Act-Section 22, 29, 42, 37(1)(b)(ii), 37, 67
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High Courts28 Oct 2026Allowed

Brijesh Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3868

Bharatiya Nagarik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act-Sections 21 and 29
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High Courts28 Oct 2026Dismissed

Rohit Chaudhary Vs Shyam Lal

High Court Of Himachal Pradesh · (2026) 10 SHI CK 3867

Negotiable Instruments Act-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)CrPC-Section 372, 378, 378(1), 378(1)(b), 378(2), 378(2)(b), 378(3), 378(4), 378(6)
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High Courts28 Oct 2026Dismissed

Hirdesh Kumar Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 10 AHC CK 3859

B.N.S., 2023-Section 115(2), 352, 103(1), 3(5), 110Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(2), 3(1)(r), 3(1)(s), 3(2)(5), 3(2)(5A)Code of Criminal Procedure, 1973-Section 439(1), 436, 436A
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High Courts28 Oct 2026

Ruchi Sinha Vs U.P.King George Dental Science University & Ors.

Allahabad High Court · (2026) 10 AHC CK 3857

Constitution of India-Article 226, 14, 16Uttar Pradesh Procedure for Direct Recruitment for Group ‘C’ Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 2002-Rule 5, 5(3)(a), 5(3)(b), 5(3)(c), 5(3)(d), 5(4)(a), 5(4)(b), 5(5), 5(6)First Amendment Rules, 2003
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High Courts28 Oct 2026

Bichu J. Abraham & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3778

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 112, 316(2) and 318(2) read with Section 3(5)Information Technology Act, 2000-Section 66D
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