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Chhattisgarh High Court judgments, 2025

243 judgments · page 11 of 13

High Courts11 Jun 2025Allowed

Carmel School Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0176

Constitution of India, 1950 - Article 29, 30, 226Chattisgarh Non Government Schools Fees Regulation Act, 2020 - Section 2, 2(g)
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High Courts09 Jun 2025Allowed

Devnath Thakur Vs Mukesh Gavde

Chhattisgarh High Court · (2025) 06 CHH CK 0178

Code of Criminal Procedure, 1973 - Section 313, 378(4)Negotiable Instruments Act, 1881 - Section 118, 138, 139, 145
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High Courts09 Jun 2025Allowed

Sonu @ Prakash Jhariya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0168

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Indian Penal Code, 1860 - Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 - Section 3(1)(B), 3(2)(V), 4, 6
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High Courts05 Jun 2025Dismissed

Ayaj Ahmad Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 06 CHH CK 0170

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14(A)Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 84, 351, 483Bhartiya Nyaya Sanhita, 2023 - Section 115(2), 296, 3(5), 324(2
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High Courts28 Mar 2025Allowed

Vedvyas Soni Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 03 CHH CK 0436

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 174 (A), 229 (A), 354, 456Protection of Children from Sexual Offences Act, 2012 - Section 8
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