Court News
Driving a Borrowed Car? Chhattisgarh High Court Says the Driver Steps Into the Owner’s Shoes — No Third-Party Claim
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29 articles
Court News
Called ‘Black Complexioned’ and ‘Fatty’? Not Enough for Divorce Without Proof, Says Chhattisgarh High Court
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Court News
Acquitted in a 498A Case? That Alone Doesn’t Prove the Wife Lied: Chhattisgarh High Court Refuses Husband’s Divorce
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Unchallenged WhatsApp Messages Can Prove Cruelty: Chhattisgarh High Court Grants Divorce to Working Wife
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Court News
School Branch Closed: Chhattisgarh HC Says RTE Students Have No Absolute Right to Continue in a Private School
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Court News
Husband Over 55, Wife Within Age Limit: Chhattisgarh HC Says Couple Cannot Be Denied IVF on the Husband's Age Alone
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Chhattisgarh HC Affirms RERA Jurisdiction in Absence of Written Agreements
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Chhattisgarh HC: Police Cannot Freeze Bank Accounts Without Magistrate’s Nod Under BNSS
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Court News
Chhattisgarh High Court: Loan Sanctioning Authority Not Liable for Disputed Mortgaged Property
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Chhattisgarh High Court: GST Demand on Plot Allotment Cannot Be Challenged in Writ
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Chhattisgarh High Court: Blacklisting Orders Must Meet Tests of Fairness, Proportionality, and Reasoned Decision-Making
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Court News
Chhattisgarh High Court Rules WhatsApp Chats and Call Recordings Admissible in Matrimonial Disputes
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