HCMONTHLY CASE LAW ARCHIVE
Read 53 LawLens analyses of Himachal Pradesh High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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Respondent No. 2, a director of M/s Amba Shakti Ispat Limited, alleged that the petitioner, proprietor of M/s GT Iron Store and an agent engaged to arrange MS scrap supplies, introduced M/s Mahesh Trading Company and...
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The plaintiff filed a suit for declaration and rendition of accounts concerning an alleged loan of ₹10 lakhs and sought a declaration that an agreement dated 26 April 2004 was inoperative and void to the extent of ₹3...
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The State initiated selection for a Part-Time Multi-Task Worker at Government Primary School, Chandraini, under the Part-Time Multi-Task Worker Policy, 2022. Both Prikshit and Veena applied, and Veena was initially ap...
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Respondent No. 4 lodged FIR No. 5 of 2024 at Police Station Jhandutta, Bilaspur, under Sections 420 and 120-B IPC, alleging that petitioner No. 2, Shilpa Kumari, had obtained appointment as a Staff Nurse in the Health...
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The Managing Director of the H.P. State Forest Corporation appointed the Director (North), HPSFC, as arbitrator to adjudicate a dispute concerning shortfall in resin extraction from Lot No. 9/2006 (Suket), FWD, Sunder...
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The petitioner’s father, a regular Class-IV employee, died in harness on 22 January 2019. The petitioner applied for compassionate appointment, seeking a Class-III post of Clerk on the basis of his qualifications
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The petitioner participated in the selection process for Anganwadi Helper at Anganwadi Centre Mohin-I, Gram Panchayat Gopalpur, District Mandi.
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The petitioner was appointed as a Junior Office Assistant (IT) on compassionate grounds on 22 September 2022.
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The petitioner, possessing 10+2 qualification, a one-year diploma in Electrical Supervision, and additional diplomas in Steno-Typing and Computer Applications, was engaged in 2005 as a Pump Operator-cum-Electrician at...
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Sahib Singh was engaged as a daily-wage Beldar by the respondents from 1994. His manday record showed 303 days in 1994, but fewer than 240 days in several years between 1995 and 2005, followed by more than 240 days in...
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The petitioners were inducted into the Himachal Pradesh Forest Service (“HPFS”) in 1990 and completed eight years of service in 1998, following which they were granted the applicable time-scale benefits.
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The claimants, parents of deceased Sapna, aged approximately 15–16 years, filed a petition under Section 166 of the Motor Vehicles Act, 1988, alleging that Sapna died in an accident on 30.03.2015 while travelling in v...
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Kishori Lal, aged 29 years, died in a motor vehicle accident on 30 March 2015 when Maruti-800 vehicle No. HP-06A-4881, in which he was travelling, rolled into a gorge near Bhutti Kainchi, Naula, Kumarsain, allegedly d...
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The State of Himachal Pradesh enacted the Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986, governing the Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya, Palampur and D...
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Amarjeet Ahuja, the landlord, instituted an eviction petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987, seeking eviction of the tenants from Shop No. 69, Lower Bazaar, Shimla, on the groun...
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The petitioners were appointed as part-time water carriers in 1998.
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The plaintiff claimed ownership and possession of the suit land allotted to him in partition proceedings conducted by the Assistant Collector First Grade in 1989.
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The petitioner was appointed as a Fisheries Officer in 2006. Under the Recruitment and Promotion Rules notified on 6 May 2016, 67% of the posts of Assistant Director of Fisheries were to be filled by promotion and 33%...
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On 10.08.2011, Karam Chand was travelling as a pillion rider on motorcycle No. HP-58-2633 when a truck bearing No. HP-34-0852 allegedly driven rashly and negligently collided with the motorcycle and crushed his right...
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The petition was filed under Section 24(5) of the Himachal Pradesh Urban Rent Control Act, 1987, read with Section 115 of the Code of Civil Procedure, challenging the order dated 13 November 2024 passed by the Distric...
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The plaintiff, Gopi Chand, challenged Will No. 186 dated 28 November 2000 allegedly executed by his issueless brother, Parshotam, in favour of defendants Nos. 1 to 3. He claimed that Parshotam was mentally unsound, th...
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Sachin Thakur died in a motor-vehicle accident on 15 October 2017 when the scooter he was riding collided with HRTC bus No. HP-65-5696 at Salah, Sundernagar. His parents filed a claim petition under Section 166 of the...
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Plaintiff Narender Rana @ Bittu Rana, proprietor of M/s Rana Jewellery Empire at Bhuntar, Kullu, alleged that the defendants, who operated NL Jewels at Jalandhar, induced him to join a gold “Kitty Scheme” during their...
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Desh Raj filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for injuries sustained in an accident involving Mahindra Pick-Up No. HP-30-4041, owned by Durga Singh and insured...
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On 10 October 2021, during elections for the managing committee of “Aprajita”, an altercation allegedly occurred between petitioner No. 1, its President, and another individual. The petitioners were alleged to have ab...
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On 2 June 2009, the petitioner, a police constable posted in the Traffic Police at Kala Amb, allegedly abused, misbehaved with, obstructed, and threatened ASI Ram Nath, In-charge of Police Post Kachha Tank, Nahan, whi...
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The plaintiffs sought a declaration that they were co-sharers in possession of the suit land and that the revenue entries showing the exclusive ownership and possession of the defendants were illegal, along with conse...
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The petitioner was initially engaged as a Trained Graduate Teacher (Arts) on contract under the Scheduled Caste (IRDP) category, and his services were regularized by office order dated 22.06.2015.
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Mala Guleria filed proceedings under the Protection of Women from Domestic Violence Act, 2005, against her husband, Ajay Pal Singh.
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On 8 December 2023, police officials conducting a naka for checking drunken driving stopped the petitioner and asked him to undergo a breathalyser test. He allegedly refused, obstructed the officials, abused them, acc...
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The petitioners, Section Officers in the Himachal Pradesh Secretariat, appeared in the departmental examination conducted in September 2008 and claimed that they had qualified on 1 October 2008, when their result was...
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The petitioner-wife married the respondent-husband on 19.09.2009. She alleged cruelty, dowry-related harassment, beatings and that the husband expelled her from the matrimonial home on 19.09.2010. She claimed that the...
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The petitioner-complainant initiated proceedings under Section 145 Cr.P.C., alleging that respondent Vandana Sharma had forcibly entered her house after breaking the locks and dispossessed her from a ground-floor room.
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The petitioners and twelve other persons were elected to the 25 seats of Zila Parishad, Shimla, in elections held in May 2026, with results declared on 31 May 2026.
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The appellant, a government employee with more than 19 years of service, was transferred from Dehra, District Kangra, to Kaza, District Lahaul and Spiti, by order dated 30.08.2018.
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The petitioners in the three connected writ petitions had been deployed in different capacities to conduct the 10+2 examination at PM Shri GSSS, Jawali.
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The accused were partners of M/s Manjit and Company. The complainant had stood guarantor for the firm’s bank loan by creating an equitable mortgage over his property and depositing the title deeds with the bank. Accus...
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The petitioner, serving as a Draftsman, was granted personal upgradation to the post of Head Draughtsman by office order dated 25 February 2020.
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The petitioner, Nikita Kanwar, aged 19 years and a college student, had been in custody since 5 February 2026 in FIR No. 12 of 2026, registered at Police Station Kasauli, District Solan, under Sections 103 and 61(2) o...
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The appellant was prosecuted for allegedly demanding and accepting ₹6,000 from Lal Singh in connection with the admission of students to NIOS examinations.
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The petitioner, a Driver serving in the office of the Joint Commissioner (Excise), Central Zone, Mandi, had been posted at Mandi since May 2022.
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The petitioners in CWP No. 262 of 2022 were directly recruited as Assistant Engineers (Civil/Mechanical) in HPSEBL during 2015–2016 pursuant to a requisition sent to the HPPSC on 06.09.2013. The private respondents we...
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The petitioner was engaged by the School Management Committee (SMC) as a Physical Education Teacher (PET) at Government High School, Kansar, District Sirmaur, with effect from 20 February 2013, against a vacancy
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The Himachal Pradesh State Industrial Development Corporation Ltd. (HPSIDC) preferred appeals under Section 54 of the Land Acquisition Act, 1894 against the common award dated 08.04.2009 passed by the Additional Distr...
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The plaintiff, a Trained Graduate Teacher, sought a declaration that his correct date of birth was 01.09.1969, instead of 30.08.1968, which was recorded in his matriculation certificate, school records, and government...
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On 19 December 2008, Upinder Kumar was driving car No. HP-33A-6465 near Bindrabani Bridge, Mandi, when tanker No. HP-34A-1565, driven by respondent No. 2, collided with the car.
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The plaintiff, Jagan Nath, instituted a suit in 1977 seeking declaration of ownership, permanent injunction and, alternatively, possession of the suit land.
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On 12.11.2018, Jyoti Devi sustained extensive burn injuries at her matrimonial home while allegedly preparing milk on a gas stove.
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The plaintiffs sought a declaration that they and the defendants were joint owners in possession of the suit land in equal shares, and that Mutation Nos. 69 and 115, sanctioned in favour of defendant No. 1, were illeg...
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The complainant alleged that the accused had borrowed ₹50,000 on 6 February 2007 and ₹1,00,000 on 13 June 2007. According to her, the accused issued a cheque for ₹1,50,000 dated 15 January 2010 towards repayment. The...
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The petitioners were industrial units engaged in stone-crushing and mining-related activities in Himachal Pradesh.
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Respondent No. 2/complainant filed a private complaint against the petitioner under Sections 323 and 341 IPC, alleging that on 27 August 2023 the petitioner, accompanied by several persons, assaulted him and his son a...
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The plaintiff, Shantu, executed a registered gift deed dated 21 March 1997 in favour of the defendant, Kanshi Ram, concerning his half share in the suit land. The deed stipulated that the defendant would maintain the...
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