Court News
False Section 498A Case Ending in Acquittal Is Cruelty: Chhattisgarh High Court Grants Husband Divorce on Remand
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Chhattisgarh High CourtClear topic ×
29 articles
Court News
No Desertion Without Intent: Chhattisgarh High Court Refuses Husband's Divorce and Leaves Stridhan Order Standing
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Court News
Father Untraceable After Divorce? Chhattisgarh HC Orders Passport for Child Without His Consent
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Court News
Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions
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Court News
Not an Unskilled Labourer: Chhattisgarh High Court Raises Notional Income of 22-Year-Old B.Sc. Graduate Killed in Road Accident, Lifts Award to ₹22.96 Lakh
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Court News
Promoted, Confirmed, Then Reverted After Five Years: Chhattisgarh High Court Upholds Cancellation of Tainted State Tax Inspector Exam
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Court News
Living Below a Leaking Tailing Dam: Chhattisgarh High Court Upholds Eviction of Tribal Families Near NMDC Bacheli, Orders Medical Care and Compensation
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Court News
Son Died of Snakebite in Chhattisgarh, Claim Rejected Because Family Lived in Maharashtra: High Court Orders ₹4 Lakh Relief in 60 Days
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Court News
₹17.15 Lakh Cheque, a ‘Stolen Cheque’ Defence and No Proof of the Loan: Chhattisgarh High Court Upholds Acquittal in Cheque Bounce Case
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Court News
Man Electrocuted by Live Earthing Wire Near Pond: Chhattisgarh HC Holds Power Company Strictly Liable, Upholds ₹11.69 Lakh Compensation
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Court News
Retired in 2019, Still Waiting for Gratuity: Chhattisgarh High Court Says a Show-Cause Notice and a File Pending With the Minister Can’t Block Retiral Dues, Orders 12% Interest
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Court News
Tribunal Cut Rs 22 Lakh as a Lump Sum for Contributory Negligence: Chhattisgarh High Court Converts It to 35.48%, Fixes Multiplier at 14 and Raises the Award
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