HCMONTHLY CASE LAW ARCHIVE
Read 40 LawLens analyses of Himachal Pradesh High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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Respondent No. 2, the Himachal Pradesh State Agricultural Marketing Board, issued an advertisement dated 25 August 2017 inviting applications for appointment as Project Manager in the e-National Agricultural Market (e...
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The State filed a criminal revision against the order dated 21.07.2025 passed by the Special Judge-I, Shimla, in a prosecution arising from FIR No. 50 of 2024 under Sections 21, 27-A and 29 of the Narcotic Drugs and P...
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The State challenged the order dated 1 January 2025 by which the learned Special Judge-I, Shimla granted bail to several accused in FIR No. 50 of 2024, registered at Police Station Kotkhai under Sections 21 and 29 of...
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Rakesh Kumar died in a motor vehicle accident on February 25, 2011, when his motorcycle was hit by a Mahindra Bolero driven by respondent No. 1 and insured by the appellant
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The petitioner sought regular bail regarding an FIR registered under Section 103 read with Section 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023
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The respondent (plaintiff) filed a suit for the cancellation of a Family Settlement Deed and a Will dated 15.02.2019 executed by his mother (Petitioner/Defendant No. 1) in favour of his brother (Defendant No. 2)
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Both petitioners were serving Constables in the Himachal Pradesh Police. Petitioner Gaurav Verma (appointed 2009) was booked in FIR No. 59/2016 dated 25.02.2016 (P.S. Balh) under Section 20 of the NDPS Act for recover...
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The petitioners were appointed as Mathematics Teacher, Librarian, Clerks, Peon, and Sweeper at the Himachal Pradesh Revenue Training Institute, Joginder Nagar, in August 2014.
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The complainant, a partner in a healthcare firm, alleged that the petitioners forged his signature on a cheque for ₹60,00,000
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The petitioner, a hearing-impaired person (46% disability), applied for the post of Physical Education Teacher (P.E.T.) in District Kullu under a special drive for physically challenged persons
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The petitioner was appointed as an Orientation & Mobility Instructor at the Composite Regional Centre (CRC) for Persons with Disabilities, Sundernagar, on a contractual basis in 2005 following a public advertisement a...
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The petitioner’s father, a regular Beldar with the Bhakra Beas Management Board (BBMB), died in harness on 21.12.2001.
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On November 8, 2011, Mohit Dilta (deceased), the son of the appellant, died when a Scorpio vehicle (HP-10A-3281) rolled into a gorge near Kanlog due to the driver's negligence.
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The plaintiffs (appellants), sons of Kali Ram, sought a declaration that they are entitled to the exclusive share of Madan Singh and a 1/5th share of Devi Saran’s property, alleging that a prior family arrangement was...
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The petitioners were initially engaged as PTA (Parent Teacher Association) Teachers between 2006 and 2008 under the Grant-in-Aid Policy, 2006—a stop-gap arrangement to fill vacancies
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The plaintiffs (Respondents) filed a suit for a permanent prohibitory injunction against the defendant (Appellant), alleging interference with their ownership of land purchased in 1974.
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The petitioners (Respondents 1-3) filed a claim under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of Sh. Deepak in a road accident on 20.07.2011 involving vehicle HP62A-0256.
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The petitioners are several private hospitals empanelled under the Central Government’s Ayushman Bharat Pradhan Mantri Jan Arogya Yojna (AB-PMJAY) and the State Government’s Mukhya Mantri Himachal Health Care Scheme (...
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The petitioners are the legal representatives of Smt. Raj, the widow of late Shri Jai Ram Dhiman, a former Production Manager in the respondent Corporation.
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The petitioner, an accused in a criminal trial, cross-examined prosecution witness Vinod Kumar Kapila for three days, resulting in 35 pages of testimony.
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On July 5, 2011, Rajnish (deceased), a paid driver for respondent Rajesh Kumar, died after his car rolled down a valley due to a mechanical defect.
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The State appealed against a judgment dated 30.08.2013 by the Additional Sessions Judge-I, Kangra, which overturned a Trial Court conviction of the respondents under Sections 323, 325, and 504 read with Section 34 of...
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The plaintiffs (appellants) filed a suit for permanent prohibitory injunction and alternative possession against the defendants, claiming continued bartandari (customary usage) rights—such as grazing cattle and buryin...
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The respondent-complainant filed a complaint under Section 138 of the Negotiable Instruments Act, alleging that the petitioner-accused borrowed ₹2,70,000 for personal needs and issued a cheque (dated 21.08.2013) which...
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The petitioner applied for the post of Jal Rakshak in the Irrigation and Public Health (IPH) Department following a recruitment notice published on July 3, 2012.
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The petitioner, a resident of Himachal Pradesh, obtained a Diploma in Veterinary Science and Animal Health Technology from a constituent college of Guru Angad Dev Veterinary and Animal Sciences University (GADVASU), P...
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The petitioner-husband challenged an order dated 31.07.2024 passed by the Additional Principal Judge, Family Court, Sarkaghat
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The Appellant was convicted by the Special Judge-1, Kullu, under Section 20 of the NDPS Act for possession of 5 kg of Charas.
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The Appellant was convicted by the Special Judge, Kullu, for possession of 2 kg of charas under Section 20 of the NDPS Act.
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The deceased, Jyoti Bala, died on 16.05.2007 due to a snake bite sustained while staying at the house of the respondent, her brother-in-law
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The applicants were convicted on 29.11.2025 by the Sessions Judge, Dharamshala, under Sections 326-A and 201 read with Section 34 of the IPC for an acid attack on the victim.
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The applicant-appellant was convicted by the Additional Sessions Judge, Shimla, on 17.02.2025, for offences under Sections 376 and 506 of the IPC.
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The Petitioner (complainant) filed a criminal complaint against Respondent No. 1 (SIL), its predecessor, and associated entities under Section 9 read with Section 9AA of the Central Excise Act, 1944.
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The appellants (accused) were convicted by the Trial Court for various offenses: Bhagat Ram under Section 304 Part-II IPC, and Nirmala Devi and Sanjay Kumar under Section 323 IPC
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The plaintiff filed two suits for specific performance of an agreement to sell dated September 24, 2018, regarding plots in Baddi, District Solan, for a total consideration of Rs. 1.60 crores
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The plaintiff (Khoob Ram) filed a suit for declaration of title and joint possession of land inherited from his predecessor, Achhru, who acquired it through the share of Ghogli
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The petitioner in CWP 9721/2023, M/s Kanda Wine (through partner Arun Kumar), was allotted a liquor retail license for the year 2023-24 for Unit No. 03, Santoshgarh.
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The police filed a chargesheet against the appellant (a Naib Tehsildar) and co-accused persons for offences under Sections 409, 420, 467, 468, 471, and 120-B of the IPC, and Section 13(2) of the Prevention of Corrupti...
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The plaintiff, Bidhia, filed a suit seeking a declaration of ownership (to the extent of 5/8th share) and tenancy rights (3/8th share) over suit land, challenging settlement entries favoring defendant Ghungar. Bidhia...
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The petitioner filed a third successive petition under Section 482 of the Cr.P.C. seeking to quash an FIR.
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