HCMONTHLY CASE LAW ARCHIVE
Read 14 LawLens analyses of Himachal Pradesh High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The State of Himachal Pradesh acquired land in Village Sarkaghat for road construction via a notification dated 07.04.1993.
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On April 19, 2014, the claimant (Respondent No. 1), a carpenter by profession, sustained multiple fractures (right thigh and tibia) in a motor vehicle accident involving an offending vehicle driven by Respondent No. 2...
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The petitioner, Santosh Kumar, sustained injuries in a roadside accident on May 28, 2015, when a Bolero (Vehicle No. HP01K-5100), driven by respondent No. 1, rolled into a gorge at Mandi, H.P.
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Landlord Narinder Singh Sood (since deceased, represented by LR Rupin Sood) filed an eviction petition for Shop No. 59-B, Lower Bazar, Shimla, under Section 14 of the H.P. Urban Rent Control Act, citing bona fide requ...
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The applicant, Dr. Komal Khanna, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), apprehending arrest in ECIR/SHSZO/03/2023 registered under Sections 3 and 4 of the PMLA.
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The State appealed against the acquittal of respondents Hans Raj and Ramesh Kumar, who were charged under Section 302 read with Section 34 of the IPC for the murder of Hem Raj.
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The deceased, Bhatehri Devi, married the respondent in 2011 and resided in village Trehal
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The Petitioner was granted a lease to collect toll at the Baddi-Barotiwala Unit for FY 2023-24 for a bid amount of Rs. 21,72,00,009/-.
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The appellant was convicted by the Special Judge Rohru under Sections 21 and 29 of the NDPS Act for possession of 13 grams of Heroin
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On 11.10.2010, seven-year-old Mohammad Sahil went missing from school in Solan
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The petitioners, owners of mechanized Katha (extract of Acacia catechu) units using IBR boilers, challenged the 15th meeting of the State Level Committee (SLC) dated 04.07.2024
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The Petitioner, driving a bus (HP-65-7644) on July 7, 2009, allegedly overtook a Gypsy at high speed and collided with a motorcycle (HP-34A-9430) on the motorcycle's correct side of the road.
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The appellant was convicted by the Special Judge Kangra on 24.9.2020 for offences under Section 4 of the POCSO Act and Section 506 of the IPC.
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The plaintiff (Amar Nath) filed a suit for declaration and permanent prohibitory injunction against the defendant (Prakash Chand), asserting that although both were sons of Dullo, the defendant had been adopted by one...
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