HCMONTHLY CASE LAW ARCHIVE
Read 34 LawLens analyses of Himachal Pradesh High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioners, an Inspector and two Constables in the Himachal Pradesh Police, were dismissed from service via common orders dated 12.01.2026 by the Director General of Police (DGP).
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The petitioner applied for the post of Assistant Advocate General following an advertisement on February 10, 2002.
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The petitioner, appointed as a Forest Guard in 2007, was named as an accused in FIR No. 120 of 2023 involving 76 individuals.
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The petitioner, serving as a Joint Controller in the Himachal Pradesh Finance & Accounts Service (HPF & AS), became eligible for promotion to the post of Controller in 2025.
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The Appellant (plaintiff) filed a suit for permanent prohibitory and mandatory injunction alleging that Respondent No. 1 (defendant) encroached upon his land and setbacks during construction by extending slabs and beams.
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The case arises from an incident on 06.11.2001 where the accused, Rajesh and Harish Kumar, engaged in a scuffle with Shiv Kumar (PW9) near their field.
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The dispute involves the estate of Gulab Singh, who died on Feb 26, 1992.
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Karam Chand (Plaintiff) filed a suit for declaration and injunction, claiming joint ownership of Khasra No. 38/1 and a 1/3rd share in a flour mill/machinery
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The petitioner was appointed as a Programmer on a contractual basis in 2012 and his services were regularized in 2020 following a departmental screening.
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The plaintiff (appellant) entered into an agreement to sell dated 25.03.1999 with the defendants (respondents/builders) for a flat in "Amit Apartments," Solan, for a total consideration of Rs. 13,00,000.
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The petitioners applied for the post of Resin/Timber Watcher after Respondents No. 1 to 3 (State) decided to fill 166 posts via a meeting on 15.09.2022.
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The respondent was granted permission under Section 118 of the H.P. Tenancy & Land Reforms Act, 1972, to purchase 06-11 bighas of land in District Solan to set up an industrial unit within two years
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The petitioner was arrested on February 5, 2025, following a police search of a vehicle parked near Nurpur.
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The appellants (tenants) challenged the concurrent findings of the revenue authorities and a learned Single Judge regarding the resumption of land by landowners under Section 104 of the Himachal Pradesh Tenancy and La...
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The prosecution alleged that on September 7, 2005, the respondents restrained and assaulted Neeraj Thakur (PW4) and Naveen Kumar (PW5). When Ajay Pal Singh (PW1) intervened, accused Devender Sharma allegedly struck hi...
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One Laxmi Devi mortgaged the suit land with possession to Dhani Ram (predecessor of the appellants) for ₹350/- via Mutation No. 314 dated 30.04.1953
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The State appealed an acquittal judgment dated 19.09.2013
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The petitioner’s late father was initially appointed as a Part-Time Water Carrier and later converted to a daily wage basis in January 2019.
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On July 3, 2006, the informant was grazing cattle when the accused caught hold of her breasts, attempted to break her salwar drawstring, and threatened to throw her into a gorge
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The plaintiff filed a suit for possession of land, claiming his father had permitted the defendant to cultivate it in 1980 on the condition of returning it upon demand
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The plaintiffs (appellants) filed a suit for possession of land, demolition of structures, and mesne profits, claiming their ancestor Niku had migrated to Kullu and appointed a neighbor, Dhaniya (defendants’ ancestor)...
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The petitioner, Trilochan Dass Dogra, a Sub-Postmaster, was charged in 2007 with three articles of misconduct: (I & II) delaying the dispatch of registered parcels by one day and (III) tampering with a parcel containi...
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The applicant was convicted under Section 302 of the IPC for the 1984 murder of Shankar Prashad and sentenced to life imprisonment by the Additional Sessions Judge-I, Mandi, on April 1, 2024.
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The petitioner, a Patwari, challenged a transfer order dated 25.03.2026 [Annexure P-1], shifting him from Patwar Circle Hawani, Tehsil Sarkaghat (Mandi) to Patwar Circle Poshna, Tehsil Nirmand (Kullu)
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The applicant-appellant was convicted on September 18, 2025, by the Additional Sessions Judge, Fast Track Special Court (POCSO), Kangra, for offences under Sections 376(3) and 506 of the IPC, and Section 6 of the POCS...
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The State appealed against a Trial Court judgment dated 21.12.2013, which acquitted the respondents of charges under Section 20 of the NDPS Act.
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The police intercepted a private vehicle (HR-51-BU-9902) during a routine check (Naka) on May 25, 2023. The petitioners, Ankit Pachwaria (driver) and Sarvagya Sharma (passenger), appeared frightened. A subsequent sear...
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The State appealed against a 2015 judgment of the Additional Sessions Judge, Hamirpur, which acquitted the respondents of charges under Sections 376, 417, 493, 494, 495, and 120B of the IPC.
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The petitioner (father) and respondent No. 1 (mother) dissolved their marriage via mutual consent on 09.03.2020.
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The State appealed against the acquittal of the respondents—the parents-in-law and brother-in-law of the deceased, Promila alias Babli—who were charged under Sections 498-A, 306, and 34 of the IPC.
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The petitioners (tenants) challenged an eviction order passed by the Rent Controller, Solan, and affirmed by the Appellate Authority.
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The informant, Sewa Dass (PW7), requested the accused to remove stones and wood obstructing a public passage on 31.03.2004
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The plaintiff/appellant filed a suit for declaration and injunction, alleging that a Special Power of Attorney (SPA) dated 17.04.1984 in favor of defendant No. 2 was obtained via fraud and misrepresentation.
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The plaintiff filed a suit for declaration of title and permanent injunction regarding land allegedly purchased via an unregistered sale deed dated 18th Jeth, 2013.
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