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Chhattisgarh High Court judgments, 2025

243 judgments · page 1 of 13

High Courts23 Dec 2025Dismissed

M/s Vishwanath Rice Mill A Partnership Firm Incorporated And Registered Under Indian Partnership Act Vs Chhattisgarh State Power Distribution Company Limited Through Its M/s Vishwanath Rice Mill A Partnership Firm Incorporated And Registered Under Indian Partnership Act Vs Chhattisgarh State Power Distribution Company Limited Through Its M/s Vishwanath Rice Mill A Partnership Firm Incorporated And Registered Under Indian Partnership Act Vs Chhattisgarh State Power Distribution Company Limited Through Its M/s Vishwanath Rice Mill A Partnership Firm Incorporated And Registered Under Indian Partnership Act Vs Chhattisgarh State Power Distribution Company Limited Through Its

Chhattisgarh High Court · (2025) 12 CHH CK 1534

Electricity Act 2003 - Section 126
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High Courts22 Dec 2025Dismissed

Banmali Kumar Vs Vasudeo and Ors.

Chhattisgarh High Court · (2025) 12 CHH CK 1539

Madhya Pradesh (now Chhattisgarh) Land Revenue Code, 1959 - Section 50, 57(2), 57(3), 257(f)Code of Civil Procedure, 1908 - Section 9, 96Indian Evidence Act, 1872 - Section 90
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High Courts19 Dec 2025Allowed

Balram Singh Vs Satyanarayan Agrawal and Ors.

Chhattisgarh High Court · (2025) 12 CHH CK 1541

Chhattisgarh Land Revenue Code, 1959 - Section 44(1), 109, 110, 257Indian Evidence Act, 1872 - Section 68Indian Limitation Act 1963 - Article 58, Section 2(j), 3, 5
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High Courts08 Dec 2025Allowed

Sunil Nishad Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 12 CHH CK 1687

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Chhattisgarh Excise Act, 1915- Section 34, 59Bharatiya Nyaya Sanhita, 2023- Section 209, 269
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High Courts04 Dec 2025Allowed

Gurunath Jangde Vs State Of Karnataka

Chhattisgarh High Court · (2025) 12 CHH CK 1685

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Information Technology Act, 2000- Section 66Bharatiya Nyaya Sanhita, 2023- Section 318(4)
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