High Courts27 Oct 2026
Pitarus & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · 2026 INSC 386
Code of Criminal Procedure 1973-Section 372(2), 313Criminal Procedure Code 1908-Section 464IPC-Section 201, 376(2)(g), 302
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 1 of 818
High Courts27 Oct 2026Allowed
Jagdish Kewat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 180, 183, 351, 481Bhartiya Nayaya Sanhita, 2023-Section 64(1)Protection of Children From Sexual Offences Act, 2012-Section 4
High Courts27 Oct 2026Partly Allowed
Parmeshwar Vs The Branch Manager, Bajaj Alliance General Insurance Company & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4109
Motor Vehicles Act, 1988-Section 173
High Courts27 Oct 2026Dismissed
Pappu @ Madhav Soni Vs State Of Chhattisgarh & Anr.
Chhattisgarh High Court · 2026 INSC 173
Code of Criminal Procedure, 1973-Section 438, 397, 401, 41(1-4), 452, 452(2), 452(3), 452(4), 452(5), 457, 458, 459, 162, 517, 313Indian Penal Code-Section 379, 411, 397/34Evidence Act, 1872-Section 27, 25
High Courts27 Oct 2026
Vinod Kumar Markam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4105
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(1), 3(2)(v)Indian Penal Code-Sections 419, 468, 469, 471 and 500
High Courts27 Oct 2026Dismissed
Dr. Narayan Prasad Pandey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4104
Code of Criminal Procedure, 1973-Section 397, 401, 482, 239, 240Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2), 13(1)(a), 7A, 13(1)(d)
High Courts27 Oct 2026Partly Allowed
Biharilal Sahu & Anr. Vs Rudrapratap Nishad & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4035
Motor Vehicles Act, 1988-Section 173
High Courts27 Oct 2026Dismissed
Mo. Yusuf Niyaji Vs Rameshwar Verma & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4036
Motor Vehicles Act, 1988-Section 173
High Courts27 Oct 2026Partly Allowed
Ramsingh Yadav Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4044
Constitution of India-Article 226, 311Chhattisgarh Viswavidayalaya Adhiniyam, 1973-Section 35Chhattisgarh Civil Service Conduct Rules, 1966
High Courts27 Oct 2026
A B C Nil Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4047
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Section 74POCSO Act-Section 8
High Courts27 Oct 2026Dismissed
Suraj Devar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4048
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 183BNS-Sections 137(2), 87, 65POCSO Act-Sections 4, 6
High Courts27 Oct 2026Allowed
Rahul Prakash Kamdi & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4049
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 308(6), 318(4), 3(5)Information Technology Act-Sections 66(C), 66(D)
High Courts27 Oct 2026Disposed Of
Tulsiram Vs The Board Of Revenue Chhattisgarh Bilaspur & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4052
Constitution of India-Article 226, 227C.G. Land Revenue Code, 1959-Section 178
High Courts27 Oct 2026
Kailash @ Binnu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4053
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 137(2), 87 and 65(1)POCSO Act-Sections 4 and 6
High Courts27 Oct 2026Allowed
Sameer Kurrey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 3982
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483C.G. Excise Act-Section 34(2)
High Courts27 Oct 2026Dismissed
Gyas Bai Shikari Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 3990
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Sections 20(b), 29, 37
High Courts27 Oct 2026Allowed
Plashidas Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3952
Constitution of India-Articles 226 and 227
High Courts27 Oct 2026Allowed
Raipur Institute Of Medical Sciences Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3953
Chhattisgarh Niji Vyavasayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Act, 2008-Section 4(9), 9, 9(2), 13Constitution of India-Article 226
High Courts27 Oct 2026Disposed Of
Brijesh Kumar Agrawal Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3960
C.G./M.P. Municipalities Act, 1961-Section 5