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Chhattisgarh High Court judgments, 2025

243 judgments · page 10 of 13

High Courts08 Jul 2025Dismissed

Satpal Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 07 CHH CK 0420

Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 173(8), 482Indian Penal Code, 1860 - Section 419, 420, 120(B), 467, 468, 471
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High Courts03 Jul 2025Disposed Of

Lalita Vs Charan Das

Chhattisgarh High Court · (2025) 07 CHH CK 0412

Code of Criminal Procedure, 1973 - Section 372Negotiable Instruments Act, 1881 - Section 138
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High Courts20 Jun 2025Allowed

Luddu Ram Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0161

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Chhattisgarh Excise Act, 1915 - Section 34(1)(A), 34(2), 36, 59(A)Bhartiya Nyaya Sanhita, 2023 - Section 209, 269
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High Courts19 Jun 2025Allowed

Sonu Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0162

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Indian Penal Code, 1860 - Section 420Bhartiya Nyaya Sanhita, 2023 - Section 209, 269
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High Courts17 Jun 2025Allowed

Vijay Uraon Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0174

Code of Criminal Procedure, 1973 - Section 161, 164, 482Indian Penal Code, 1860 - Section 376, 417Evidence Act, 1872 - Section 65, 66
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High Courts13 Jun 2025Rejected

Jagesh @ Jaggu Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0165

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Bhartiya Nyaya Sanhita, 2023 - Section 126(2), 109(1), 296, 351(3), 3(5), 190, 191(2), 191(3)
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High Courts12 Jun 2025Allowed

Ashok Soni Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0166

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Bhartiya Nyaya Sanhita, 2023 - Section 331(4), 305(A), 317(4), 269, 209
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