HCMONTHLY CASE LAW ARCHIVE
Read 2 LawLens analyses of Himachal Pradesh High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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The petitioner was appointed as a JBT Teacher in District Solan on a contract basis in 2019, and his services were regularized in 2022.
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The complainant filed a complaint under Section 138 of the Negotiable Instruments (NI) Act, alleging that the accused issued a cheque for ₹1,50,000/- for labour supplied for tower construction, which was dishonoured d...
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