HCMONTHLY CASE LAW ARCHIVE
Read 57 LawLens analyses of Himachal Pradesh High Court judgments published in October 2026, covering key rulings, legal principles and case law.
← BACK TO HIMACHAL PRADESH COURT REPORTPERMANENT MONTHLY EDITIONS
In highway acquisition proceedings, the petitioner’s house was identified as Structure No. 35.
2 MIN READ→
The petitioner challenged the Deputy Commissioner, Kullu’s order dated 10 January 2025 rejecting its representation seeking an invitation and facilities at the Kullu Dussehra festival.
2 MIN READ→
On 24 September 2014, passenger bus No. HP69-A-5103 left the road and fell into the Sutlej River near Rahian, Bilaspur.
3 MIN READ→
On 23 March 2021, a police party on routine patrol intercepted Kedar Singh carrying a bag at Bhorli, Sirmaur.
3 MIN READ→
Babu Ram died after being struck by a motorcycle on 3 May 2013.
2 MIN READ→
The petitioner was promoted to Foreman in August 2005.
2 MIN READ→
Two claims arose from a truck accident on 27 April 2012 in which Kapil, aged 19, and Gulab Singh, aged 38, died.
2 MIN READ→
The claimants sought compensation under Section 166 of the Motor Vehicles Act for the death of Noryum Mani in an accident involving a light commercial vehicle owned by Moti Lal and insured by respondent No. 3.
2 MIN READ→
The State appealed the acquittal of Sohan Singh (A-1) and Balbir Kumar (A-2) by the Additional Sessions Judge, Fast Track Special Court (POCSO), Kangra at Dharamshala.
3 MIN READ→
The respondent sought maintenance under Section 125 of the Code of Criminal Procedure, 1973. The Family Court, Mandi, allowed her petition and awarded maintenance of ₹5,000 per month from the date of filing.
2 MIN READ→
The petitioners were appointed as Education Volunteers/Instructors between 2001 and 2004 to run EGS/ALS schools.
2 MIN READ→
Veena Devi, who has 100% permanent blindness, was selected for a Junior Office Assistant (Information Technology) post reserved for persons with benchmark disabilities.
2 MIN READ→
The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 102/2026, registered under Sections 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances...
2 MIN READ→
On 13 March 2010, a police party intercepted the appellant near Larji Dam and recovered 1.5 kg of charas from a backpack he was carrying.
3 MIN READ→
The complainant alleged that the accused borrowed ₹45,000, agreed to repay it by 11 August 2013, and issued a cheque that was dishonoured for insufficient funds.
2 MIN READ→
The petitioner’s appeal under Section 45(2) of the Himachal Pradesh VAT Act, 2005, was dismissed by the Appellate Authority on 1 May 2024.
2 MIN READ→
The petitioner was appointed as Lecturer (Computer Application) and joined on 16 February 1998.
2 MIN READ→
The prosecution alleged that police intercepted a vehicle on 4 January 2009 and recovered two kilograms of charas from a bag carried by Labh Singh, who was travelling with three co-accused.
2 MIN READ→
The workmen had been terminated and, following references to the Labour Court, received awards directing reinstatement with continuity of service and seniority; back wages up to the date of the awards were denied.
2 MIN READ→
Kanchan Lata filed a complaint under Sections 406 and 506 IPC alleging that her husband, Tota Ram, had retained her istridhan and threatened her.
2 MIN READ→
The petitioner challenged a show-cause notice dated 2 December 2025, issued under Rule 89(4B) of the Central Goods and Services Tax Rules, 2017, and also sought a declaration that the Rule was unconstitutional.
2 MIN READ→
The petitioners, who had previously participated in tenders for transporting ration by arranging third-party vehicles, challenged a revised State policy dated 28 July 2026.
3 MIN READ→
The State appealed the Special Judge, Kullu’s judgment acquitting Bhawan Sood of a charge under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
2 MIN READ→
The petitioner, a retired Principal Scientist who had served in the University’s AICRP on Agroforestry, claimed ₹18,60,374 as her 75% share of pay arrears arising from implementation of the Seventh Central Pay Commiss...
2 MIN READ→
Darshan Singh challenged communications issued by the Tehsildar in 2019, which declined to consider his request concerning the property until outstanding dues to the Excise and Taxation Department and the Electricity...
3 MIN READ→
The Directorate of Enforcement filed a complaint under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), alleging that Indian Technomac Company Limited (ITCOL) fraudulently obtained bank loans a...
3 MIN READ→
The complainant, M/s ADS Dhalli, alleged that Rajinder Chauhan, proprietor of Rajinder Orchard & Co., purchased apples from it in 2011 and issued three cheques of ₹5,00,000 each towards the amount due.
2 MIN READ→
The plaintiff sued for permanent and alternative mandatory injunction concerning land allegedly exchanged with the defendants’ father.
2 MIN READ→
The applicant sought condonation of 300 days’ delay in filing a petition challenging the Family Court, Chamba’s order dated 8 August 2025, which directed him to pay his wife ₹4,000 per month as maintenance.
2 MIN READ→
The petitioner and Shri Bal Kishan were appointed as Patwaris in 1991, promoted as Kanungos on 31 May 2010, as Naib Tehsildars in 2016, and as Tehsildars in March 2022.
3 MIN READ→
The petitioner served in the State Education Department from 2001 and was promoted to Superintendent Grade-II in 2022.
2 MIN READ→
The petitioners were former Army personnel who registered with employment exchanges after discharge and sought consideration for recruitment to Police Constable posts advertised on 10 September 2021.
3 MIN READ→
The petitioner, the victim and informant, alleged that the accused obstructed access to his room and store by installing an iron grill and door.
2 MIN READ→
The petitioner was engaged as a Gram Panchayat Veterinary Assistant.
2 MIN READ→
On 28 April 2013, Sunil Kisku attacked several people at a dhaba with a darat (sickle), causing simple and grievous injuries.
2 MIN READ→
The respondents, a wife and minor son, obtained an order under Section 125 CrPC directing the petitioner to pay monthly maintenance of Rs.10,000 to each of them from the date their application was filed, 5 September 2...
2 MIN READ→
Respondent No. 5 sought correction of revenue entries concerning land in Mohal Kulg aon. After remand proceedings, the Settlement Collector ordered correction on 21 August 2019. The petitioner’s appeal against that or...
2 MIN READ→
The complainant alleged that Accused Nos. 2 and 4, including the petitioner, sought and received a loan of ₹30 lakh for their business, promised repayment, and later issued a cheque that was dishonoured for insufficie...
3 MIN READ→
The petitioner had applied for stage carriage permits for the Manali–Shimla and Shimla–Chamba routes.
2 MIN READ→
The petitioner claimed ownership of land in Village Salana and alleged that, during construction of the Shoghi–Salana Sari Road, the contractor dumped debris and boulders on it, causing damage.
2 MIN READ→
Ankit Mahajan died in a car accident on 22 July 2011.
2 MIN READ→
On 26 January 2019, during routine patrolling near Behi, Koti, Chamba, police stopped the appellant, who was carrying a backpack. A search in the presence of one independent witness and police witnesses allegedly reco...
2 MIN READ→
The petitioners were appointed as Junior Engineers (Civil) with diploma qualifications and later regularized; most subsequently obtained engineering degrees while in service
2 MIN READ→
The petitioner challenged a Department of School Education notification dated 18 February 2026 merging Government Girls Senior Secondary School, Bharmour, with the nearby co-educational Government Senior Secondary Sch...
2 MIN READ→
The petitioners, Health Educators in the State Health Department, challenged the State’s decision to grant them a re-revised pay structure of ₹10,300–34,800 with Grade Pay of ₹4,200 only from 1 February 2016.
3 MIN READ→
The petitioner, appointed as a Store Keeper and later redesignated as a Junior Marketing Assistant, claimed seniority over private respondents and challenged their promotions to Marketing Assistant, seeking promotion,...
2 MIN READ→
The petitioner sought post-arrest bail under Section 483 of the BNSS in a case alleging offences under Section 75 of the BNS and Section 12 of the POCSO Act.
3 MIN READ→
Poonam Dhawan sued for a declaration that she was co-owner in possession of land in Kasauli to the extent of Smt. Surinder Kaur’s share, claiming under Surinder Kaur’s registered Will dated 6 June 2014, and sought an...
3 MIN READ→
The petitioner worked as a daily-wage Chainman in the Forest Settlement Unit, Nahan, from 5 January 2001.
2 MIN READ→
The petitioner, a Technical Assistant, challenged the Recruitment and Promotion Rules notified on 26 October 2009, which replaced the earlier Rules dated 9 June 1977.
2 MIN READ→
The petitioner sought a passport, relying on a birth certificate recording that she was born on 3 May 1972 at Patlikuhl, Manali, Himachal Pradesh.
2 MIN READ→
The plaintiffs sued for possession of land, alleging that the defendant had encroached upon it in 1985 and constructed a dwelling.
2 MIN READ→
The complainant alleged that the petitioner borrowed ₹2,00,000 on 27 September 2010 and issued a post-dated cheque to repay it.
3 MIN READ→
The applicant sought suspension of the sentence imposed following his conviction for possessing 1.396 kg of charas.
2 MIN READ→
The State’s 2012 Recruitment and Promotion Rules for Medical Officers permitted recruitment either on a regular or contractual basis. An advertisement dated 4 December 2024 invited applications for Medical Officer pos...
3 MIN READ→
The State appealed the Special Judge-II, Una’s judgment acquitting Naresh Kumar of the charge under Section 15 of the NDPS Act.
2 MIN READ→
The State appealed the acquittal of Surender Kumar, Amit Rathi and Jai Singh on charges under Sections 20 and 29 of the NDPS Act.
2 MIN READ→