HCMONTHLY CASE LAW ARCHIVE
Read 135 LawLens analyses of Himachal Pradesh High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The State challenged a majority arbitral award dated 6 February 2012, which partly allowed the contractor’s claims and rejected the Department’s counterclaims, arising from a 1989 contract for construction of a bridge.
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The petitioners, appointed as Junior Office Assistants (IT) [JOA (IT)] in 2017–18 and regularized from 2020 onwards, challenged the Himachal Pradesh State Electricity Board’s Recruitment and Promotion Rules dated 13 S...
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The petitioner, a Camera Operator, challenged the 2024 Recruitment and Promotion Rules for Overseer Offset.
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The petitioner joined the High Court establishment as a Translator in 2000 and was successively promoted, ultimately to Assistant Registrar in 2015.
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Biogenetic Drugs Pvt. Ltd. (“Biogenetic”) manufactured pharmaceutical products under a loan-licence agreement with Bengal Chemicals & Pharmaceuticals Ltd. and another. Following disputes over payments for supplies mad...
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The State appealed the Special Judge’s judgment acquitting Desh Raj of offences under Sections 363 and 376(2)(n) IPC and Section 5(1) read with Section 6 of the POCSO Act.
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The plaintiff sued for a permanent injunction concerning land recorded in his ownership and possession; the defendants admitted his ownership but claimed a right of way over the land, asserting that it was their only...
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The plaintiffs sued for a declaration that a registered sale deed dated 21.03.2016 and a subsequent mortgage were invalid, alleging that the sale deed had been procured by fraud and that the stated consideration of ₹5...
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The plaintiffs, members of the respondent Society, sued to challenge the rejection of two nomination forms and the Society’s 25 August 2023 election, seeking declarations and injunctive relief.
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The petitioner challenged notices dated 2 and 3 July 2024, including a show-cause notice under Section 74 of the Himachal Pradesh Goods and Services Tax Act, 2017, concerning allegedly wrongly availed input tax credit...
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Mast Ram obtained a decree declaring his right to irrigate his land through a specified sub-water channel and permanently restraining Kishore Chand from obstructing the flow of water
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The connected appeals arose from a bus accident on 11 August 2012 involving vehicle No. HP-68-4949, which left the road and fell into a gorge.
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The petitioner held a BWH-2 bottling-plant licence and subsidiary L-13C, L-15 and L-16 licences, renewed through 2024–25, and applied for renewal for 2025–26.
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The petitioner, a small hydroelectric project company, had a term loan from the respondent Bank, repayable through monthly instalments.
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The appellant was convicted by the Special Judge, Kullu, of offences under Sections 6 and 8 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act), and Section 506 IPC, and sentenced to concurrent te...
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The complainant alleged that she lent the accused ₹3,90,000 and received a cheque for that amount, which was dishonoured for insufficient funds.
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The petitioner, a Drawing Teacher, participated in recruitment interviews and counselling conducted from 21 to 26 April 2003.
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The respondents, the petitioner’s parents, sought maintenance under Section 125 of the Code of Criminal Procedure. The Principal Judge, Family Court, Mandi, allowed their application and directed the petitioner to pay...
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The petitioners challenged a preliminary notification dated 29 March 2023, issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“20...
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The petitioners were Class-III employees of the respondent-Corporation in various posts.
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The decree-holders obtained a 1997 decree declaring Pat’s Will void, declaring them owners in possession of a 1/6th share in the suit land, and granting joint possession.
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The respondents brought a summary suit under Order 37 CPC to recover ₹16,94,000 with interest.
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Satish Kumar was convicted by the Special Court and sentenced to 20 years’ rigorous imprisonment and a fine under Section 17 read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act)...
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The prosecution alleged that on 14 July 2018, a police party apprehended Sandeep near Sadhupul and recovered 1 kg of charas from a carry bag in his possession. He was charged under Section 20 of the Narcotic Drugs and...
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The petitioner was apprehended with alleged charas that weighed 1 kg and 2 grams at the spot, including its carry bag and polythene wrapping. During inventory proceedings under Section 52A of the NDPS Act, the Magistr...
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The plaintiff claimed ownership of 0-06-56 hectares of land in Haroli, Una, and alleged that the State had constructed a road over it without acquisition or compensation.
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The husband appealed the Family Court’s dismissal of his petition for divorce under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, alleging cruelty and desertion.
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The Family Court allowed the respondent-wife’s petition under Section 125 of the Code of Criminal Procedure (CrPC) and directed the petitioner-husband to pay maintenance of ₹3,000 per month from the date of filing
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The appellant, the minor child’s father and natural guardian, sought custody under Section 6 of the Hindu Minority and Guardianship Act, 1956.
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On 6 June 2013, a police party intercepted the respondents while they were walking with bags near Satna Khala. The police alleged that a bag carried by Guman Singh contained one kilogram of charas, along with animal s...
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The husband appealed the Family Court’s dismissal of his petition for divorce under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, alleging cruelty and desertion.
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Respondent No. 3 issued an advertisement dated 04.03.2024 inviting applications for 12 contractual posts of Group Instructor, including two posts reserved for OBC (UR) candidates.
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The petitioner possessed a two-year Diploma in Tailoring and was initially called for interview by the HPPSC for the post of Junior Tailoring Mistress/Master, Class III, in the Rural Development Department, carrying t...
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The petitioners were retired employees of the Himachal Pradesh State Co-operative Marketing and Consumers Federation Limited (“Federation”) who superannuated between 1 January 2016 and 29 March 2018.
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The respondents-landlords instituted an eviction petition under the H.P. Urban Rent Control Act, 1987 against the petitioner-tenant in respect of Shop No. 79/1, Ground Floor, Lower Bazar, Shimla, seeking eviction on t...
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The petitioner joined the Himachal Pradesh Police as a Constable in 1997 and was promoted as Head Constable in 2011. An FIR under Sections 20 and 29 of the NDPS Act was registered against him in 2016, following which...
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On 29 April 2000, Narender Kumar died in an accident involving tractor No. HP-32-0672 at Village Sanyah.
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The respondent-wife filed a petition under Section 125 of the Code of Criminal Procedure, 1973, seeking maintenance from the petitioner-husband.
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The petitioner alleged that respondent No.1, originally recorded as Alok Kumar, son of Babu Ram, had, in collusion with Panchayat and revenue officials, represented himself as the son of Swaroop Singh. The petitioner...
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On 02.07.2012, Surjeet Singh, a labourer working at Ponda, Kinnaur, was allegedly assaulted near a Fair Price Shop by Rahul Negi, Dalip Singh, Harish Kumar, Deepak Kumar and a juvenile co-accused, using a danda, belt,...
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The plaintiffs claimed ownership and possession over land purchased from Santo through a registered sale deed dated 07.04.1967, whereby Santo sold them a 6315/27090 share measuring 21 Kanals 1 Marla.
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The complainant alleged that the petitioner owed ₹1,26,600 for retreading and purchase of tyres and issued a cheque for that amount, which was dishonoured for “insufficient funds.” A statutory demand notice dated 24.0...
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The respondents, the petitioner’s wife and minor daughter, instituted proceedings under Section 125 CrPC in November 2021, mentioning the petitioner’s permanent address as Village/Post Office Tikkar, Tehsil Palampur,...
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On 8 March 2013, a police party allegedly apprehended Rati Ram near Kali Mata Temple, Shamti, Solan, at approximately 9:30 p.m. while he was carrying a micron bag.
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The State appealed against the judgment dated 31.12.2013 of the Additional Sessions Judge, Chamba, acquitting Des Raj of an offence under Section 376 of the Indian Penal Code.
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The petitioner sought regular bail in FIR No. 9 of 2025, registered at Women Police Station Chowari, District Chamba, for offences under Sections 64(2), 77, 123, 137(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023,...
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On 22 October 2025, the police received information regarding a village assault and found Lekh Raj, Rupinder Singh, Chuna Devi, Sudesh, Somti Devi and Nisha Kumari injured at the hospital.
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The complainant alleged that he had advanced a friendly loan of ₹60,000 to the accused, who issued a cheque for ₹50,000 towards partial discharge of the liability. The cheque was dishonoured for “insufficient funds”;...
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The petitioner, appointed as a Junior Engineer (Civil) on 23 April 1977, belonged to the Scheduled Caste category and was eligible for promotion to Assistant Engineer (Civil) under the Himachal Pradesh Public Works De...
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The petitioners applied pursuant to an advertisement dated 20 December 2013 for appointment as Junior Scale Stenographers on contract basis. The advertisement and subsequent appointment orders mentioned the pay scale...
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The parties married on 23.04.2002 and had two children. The husband filed a petition under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, alleging that the wife subjected him and his family to cru...
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On 7 February 2008, a police party allegedly apprehended Bhawan Sood near Sheetla Mata Temple, Kullu, while he was carrying a polythene bag.
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The petitioner filed refund applications under the Central Goods and Services Tax Act, 2017, concerning the periods January 2022, March 2022, and April 2022 to March 2023.
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The petitioners were appointed as Junior Engineers (Civil) in July 1978, before private respondents Nos. 3 and 4, who were appointed on 21 and 24 July 1978 respectively. The petitioners were therefore senior in the fe...
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On 11 March 2009, Sushil Thakur, aged approximately 20 years, was riding his motorcycle towards Paonta Sahib when, near Village Bohlion, two vehicles—Car No. DL-4CM-2604 and Vehicle No. CH-04B-8472—allegedly approache...
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The Himachal Pradesh Staff Selection Commission issued an advertisement dated 28 December 2019 for the post of Conductor in the Himachal Pradesh Road Transport Corporation (“HRTC”). The petitioner participated in the...
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The petitioner was appointed as Deputy Superintendent of Police (Wireless) on 04.09.1992 and was subsequently placed as Additional Superintendent of Police (Wireless) on 30.05.1998. He received successive time-scale b...
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The respondent obtained a temporary metered electricity connection on 22 December 2009 with a connected load and contract demand of 48 kW/kVA, later enhanced to 492 kW and 495 kVA respectively in March 2011.
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On 6 June 2008, Rajinder Kumar alleged that the petitioners restrained and assaulted him near Krishna Dhaba after a dispute concerning an enquiry about ash. Jagdish allegedly struck him on the face and head, causing a...
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The respondents circulated a tentative seniority list of Agriculture Extension Officers as on 1 March 2026 on 10 March 2026 and invited objections from affected employees.
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The petitioner, a Sub-Inspector serving with the Himachal Road Transport Corporation (HRTC), was placed under suspension with immediate effect by the Manager (Technical), HRTC, Sundernagar, under Rule 10(1) of the Cen...
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The appellant’s land, comprising Khasra Nos. 589, 591, 593, 595, 604 and 605, measuring approximately 00-52-93 hectares, was used for construction of the Kargoli-Nallah-Mundu Road.
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The appellant’s land comprised in Khasra Nos. 520, 532 and 533, measuring approximately 0-38-42 hectares, was utilised by the State for construction of the Kargoli-Nallah-Mundu Road.
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The accused—Lal Singh, his son Anup Kumar and wife Kusum Lata—were alleged to have assaulted Mahant Ram after he objected to Lal Singh’s construction of a septic tank on joint land.
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The petitioner, Manju Devi, challenged the selection and appointment of respondent No. 6, Gitanjali, as Post-Graduate Teacher in Political Science at Government Senior Secondary School, Gai Ghat, under the School Mana...
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The informant alleged that she married the petitioner on 08.01.2017 according to Hindu rites and customs. Both parties had been previously married. She alleged that, after marriage, the petitioner and his family subje...
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The petitions, along with LPA No. 211 of 2025, were clubbed because they raised common questions concerning restoration of commuted pension.
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Kangra Central Co-operative Bank instituted a recovery suit for ₹10,99,287, with interest, against Akhil Steel Traders as the principal borrower and Vinod Kumar and Naresh Kumar as guarantors.
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The parties married on 21.06.2007 according to Hindu rites and ceremonies and had two children.
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On 27 April 2020, during the COVID-19 lockdown, the appellant allegedly took the victim, a child born on 7 August 2012 and therefore below twelve years of age, into his room.
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The petitioners were appointed as Post Graduate Teachers (Information Practices and Commerce) on contract basis on 02.12.2014 after selection through the Himachal Pradesh Subordinate Services Selection Board under the...
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The State appealed against the respondents’ acquittal by the Special Judge, Kullu, in a prosecution under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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The petitioner had instituted a maintenance petition under Section 125 of the Code of Criminal Procedure against his parents, claiming that he was incapable of earning his livelihood.
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Sh. Mina Ram, the petitioner’s father, applied for grant of land measuring 3 bighas 2 biswas in Village Navni, Tehsil Chopal, under the Himachal Pradesh Nautor Land Rules, 1968. The land was sanctioned in his favour o...
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Ajay Kumar filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for injuries suffered in an accident dated 1 February 2014 involving car No. HP-39C-3191, initially bearing tem...
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The petitioners, 24 Junior Basic Teachers (JBTs), were appointed on a regular basis between 1999 and January 2006 and possessed B.A. and B.Ed. qualifications. They claimed eligibility for promotion as Trained Graduate...
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The plaintiff, Manju, instituted Civil Suit No. 302 of 2016 seeking permanent prohibitory injunction to restrain Hem Singh from raising construction on joint land comprised in Khasra No. 3546, Khata-Khatauni No. 2/2,...
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The appellant was prosecuted for allegedly entering the complainant’s labour-quarter residence during the intervening night of 20/21 September 2018 and committing rape upon the complainant’s daughter, ‘N’, allegedly a...
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The appellant was convicted in Sessions Trial No. 13/7 of 2020 arising from FIR No. 25/2020 under Sections 354A, 354D, 376 and 506 IPC and Section 4(2) of the POCSO Act. He was sentenced to 20 years’ rigorous imprison...
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The petitioner was appointed as a Section Officer on 7 February 1973, later redesignated as Junior Engineer (Civil), and confirmed on 26 August 1981.
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Abhilashi University, a private State University established under the Abhilashi University (Establishment and Regulation) Act, 2014, obtained the requisite Essentiality Certificate, No-Objection Certificate, Letter o...
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On 09.08.2011, Sangita Anand was travelling as a pillion rider on a motorcycle near Sataun Bus Stand when Mahindra Utility vehicle No. HP-18-3747, allegedly driven rashly and negligently by respondent No.2, collided w...
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Durgesh, who operated a burger cart in Nalagarh, allegedly left his residence on the night of 20–21 September 2014 after being called to a birthday party at Bharatgarh by appellant Chanderpal. He thereafter went missing.
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The petitioner sought post-arrest bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 21 of 2025, registered at Women Police Station, Chamba, for offences under Sections 137(2) a...
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The petitioner, an employee of respondent No. 2, M/s Ambuja Cements Limited, filed Complaint No. 224/2024 before the Himachal Pradesh Human Rights Commission alleging violation of her rights and non-compliance with th...
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Radha Krishan Joshi was appointed as a Draughtsman with the respondent-University in 1978 and promoted as Head Draughtsman in 1991.
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The petitioner was issued an income certificate by the Naib Tehsildar, Nirmand, on 29 October 2025 certifying that her family income from all sources did not exceed ₹39,000 per annum.
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The plaintiffs instituted a suit for redemption of mortgaged property, asserting that their predecessor, Kanshi Ram, had mortgaged the property to the defendants and that the mortgage stood discharged from the profits...
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The petitioner applied for installation of a three-phase electricity connection and deposited ₹44,865 as demanded by the Himachal Pradesh State Electricity Board (“Board”).
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The petitioner owned land and a double-storey house situated at Village Galot, District Shimla, over which an existing single-phase LT electricity line passed, allegedly endangering his life and property.
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The petitioner challenged the alleged alteration or fabrication of the 2011 Census figures used for preparing the reservation roster for the elections of Nagar Panchayat/Municipal Council, Shahpur.
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The plaintiff, Bhindro, sought a declaration that defendant No. 1, Kaunto, was not the legally entitled heir of deceased Shiridhar because Shiridhar had divorced her through a Talaknama dated 21 May 1976, after which...
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The informant alleged that on 3 July 2023, while staying at Hotel New Ros Common, Kasauli, two men, identified as Mohan Lal and Rocky Mittal, induced her and her friend to visit their room by promising a government jo...
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The respondent/complainant instituted a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging dishonour of a cheque for ₹5,00,000 against the petitioners/accused.
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The petitioner was engaged as a daily-wage Beldar in the Public Works/IPH Department in 1987–1988 and was regularized in 1999.
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Rajo Devi owned the suit land. Bullu Ram, claiming to be her sole legal heir under a registered Will dated 21 June 1990, filed a suit seeking declaration that a General Power of Attorney executed by Rajo Devi in favou...
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The petitioners were enrolled as Home Guards between 1979 and 1980 and were discharged between 2019 and 2020.
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The applicant sought condonation of a delay reported as 336 days in filing a Criminal Revision against the order dated 15 September 2025 passed by the Additional Principal Judge, Family Court, Paonta Sahib, in Case No...
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The respondent-wife was awarded monthly maintenance of Rs.1,500 under Section 125 of the Code of Criminal Procedure, 1973 (“CrPC”) by order dated 19.07.2010.
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The petitioner, Karnail Singh, was appointed as a Class-IV Peon on 24.09.1990 and passed the 10+2 examination in March 2011.
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The petitioner was appointed as a Library Restorer on regular basis on 18 March 1996 in Maharaja Sansar Chand Memorial Degree College, Thural, a privately managed college receiving 95% grant-in-aid from the State Gove...
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FIR No. 249 of 2025 was registered at Police Station Paonta Sahib under Sections 103(1), 109 and 61(2) of the Bharatiya Nyaya Sanhita, 2023, concerning the death of Ashraf Ali, the petitioner’s brother.
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The appellants, along with two pro forma plaintiffs, instituted a suit for recovery of ₹10,10,000 as damages for malicious prosecution against respondent Devi Ram.
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The complainants, Sunder Singh and Puran Chand, alleged that they belonged to a Scheduled Caste and had been subjected to caste-based harassment by the accused, including obstruction of access to a village water sourc...
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Naresh Kumar was appointed by Shivalik Agro Poly Products Ltd. as a Civil Engineer on 11.09.1986, drawing a basic salary of ₹4,480 per month.
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The respondent-plaintiff, a supplier of empty liquor bottles, deposited security amounts pursuant to separate tenders floated by the appellants for the years 1991–1992 and 1993–1994.
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The petitioner-husband challenged the judgment dated 09.01.2026 passed by the Principal Judge, Family Court, Mandi, in a petition under Section 125 of the Code of Criminal Procedure, 1973, filed by his wife and minor...
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The applicant-appellant was convicted by the Additional Sessions Judge, Fast Track Special Court (Rape/POCSO), Sirmaur, under Section 376(3) IPC and Section 6 read with Section 5(j) of the POCSO Act, arising from FIR...
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Sandeep Sood, claiming to be the landlord, instituted a petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987 (“Rent Control Act”) against Dimple Malhotra for eviction on the ground of non-pay...
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The petitioners were appointed as Junior Office Assistants (IT) in the Himachal Pradesh State Electricity Board Limited (“HPSEBL”) pursuant to open competitive selections conducted by the Himachal Pradesh Staff Select...
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The applicant-appellant was convicted under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, in FIR No. 07/2016 registered at Police Station Aut, District Mandi.
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The applicants, Bal Krishan and Shyam Singh, were convicted by the Special Judge, Kinnaur Sessions Division, Rampur Bushahr, in FIR No. 65 of 2022, Police Station Anni, for offences under Sections 20 and 29 of the Nar...
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The petitioner challenged the Government notification dated 10 June 2026 merging Government Middle School, Sandyar, Education Block Ghumarwin-I, District Bilaspur, with Government Senior Secondary School, Chhat. It so...
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The complainant, M/s Himalayan Plastics Ltd., alleged that the accused had purchased HDPE pipes and allied products on credit and issued a cheque for ₹14,79,374 towards the outstanding liability. The cheque was dishon...
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The petitioner/informant alleged that he and his brothers occupied and constructed houses near their ancestral property under a family arrangement.
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The complainant alleged that the accused purchased 300 cartons of apples for ₹5,25,000, paid ₹1,25,000 in cash, and issued a cheque for ₹4,00,000 towards the balance amount.
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The petitioner’s father, Lekh Ram Shashtri, was appointed as an ad hoc JBT Teacher on 22.07.1988 and died in service on 24.07.1995. The petitioner’s mother applied for compassionate appointment in 1998–1999, but her a...
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The petitioners originally filed Original Application No. 4782 of 2018 before the Himachal Pradesh State Administrative Tribunal, which was transferred to the High Court after abolition of the Tribunal as CWPOA No. 49...
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The petitioner was appointed as a daily-wage Conductor on 14 March 1983 and regularised with effect from 9 December 1983.
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The petitioner and respondent No. 4 were serving in HIMUDA. The petitioner was senior: she was appointed as Assistant Engineer on 18.10.1996, Executive Engineer on 16.06.2007 and Superintending Engineer on 01.09.2014,...
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M/s Competent Automobiles Co. Ltd. obtained a decree for specific performance of a lease agreement concerning 11 kanals of land at Tika Tikkar, Hamirpur.
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The petitioner was appointed as a regular Dai/Midwife on 07.11.1986.
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On 11.11.2013, Suresh, aged approximately 23 years, was travelling in Tata Sumo bearing registration No. HP-01K-0404, driven by Raj Kumar. Near Kowaji Mor, Shour, the vehicle went off the road and rolled into a gorge,...
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On 11.11.2013, Raj Kumar was driving Tata Sumo No. HP-01K-0404 when, allegedly due to a mechanical fault, the vehicle went off the road and fell into a gorge, causing his death.
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On 11 November 2013, Ashwani Kumar was travelling in Tata Sumo bearing registration No. HP-01K-0404, driven by Raj Kumar. Near Kowaji Mor, Shour, the driver lost control, causing the vehicle to fall into a gorge; Ashw...
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On 11.11.2013, Bhupinder was travelling in Tata Sumo bearing registration No. HP-01K-0404, driven by Raj Kumar. Near Kowaji Mor, Shour, the vehicle went off the road and fell into a gorge due to the driver’s rash and...
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The petitioner, a Class-A contractor enlisted with the Himachal Pradesh Public Works Department, was awarded construction work at Civil Hospital, Sundernagar, for ₹5,55,55,500 under an award letter dated 26 February 2...
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The petitioner had been in custody since 2 August 2025 in FIR No. 137/2025, registered at Police Station Dharampur, District Solan, under Sections 62, 65(1), 76, 115(2), 45, 132(2) and 127 of the Bharatiya Nyaya Sanhi...
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The petitioner-father challenged the order dated 14.10.2025 passed by the Additional Principal Judge, Family Court, Kinnaur at Rampur Bushehar, awarding his minor daughter, Trisha, maintenance of ₹10,000 per month fro...
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The Principal Commissioner of Income Tax-1 sought condonation of a 31-day delay in filing an accompanying appeal under Section 260A of the Income Tax Act against the Income Tax Appellate Tribunal’s order dated 25.02.2...
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The applicant-appellant was convicted by the Additional Sessions Judge, Fast Track Special Court (Rape/POCSO), Sirmaur at Nahan, in Sessions Trial No. 14-ST/7 of 2020 arising from FIR No. 40 of 2020 registered at Poli...
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The applicant/appellant was convicted by the Special Judge-I, Shimla, under Sections 18(a) and 20(ii), read with Sections 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”), and was sen...
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On 26 January 2013, a police party from Police Station Bhuntar, headed by ASI Rajesh Kumar (PW-7), allegedly intercepted the respondent at Chhutti-Bihal while he was carrying a bag and attempting to flee.
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The plaintiff sought a declaration that he had a right to use an ancestral path passing through the defendants’ land and a permanent prohibitory injunction restraining the defendants from blocking it by construction....
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The petitioner was appointed by the State Bank of India as a Junior Associate (CS & S) in the clerical cadre by appointment letter dated 23.07.2025 and joined at Hamirpur. His appointment was subject to a six-month pr...
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