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Chhattisgarh High Court judgments, 2025

243 judgments · page 9 of 13

High Courts08 Aug 2025Allowed

Zarifullah Vs State of Chhattisgarh

Chhattisgarh High Court · (2025) 08 CHH CK 0306

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 84, 351, 483Bharatiya Nyaya Sanhita, 2023 - Section 209, 269, 318
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High Courts07 Aug 2025Allowed

Sanjay Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 08 CHH CK 0300

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 84, 351, 483Bharatiya Nyaya Sanhita, 2023 - Section 303(2), 269, 209
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High Courts05 Aug 2025Dismissed

Ajay Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 08 CHH CK 0302

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(2), 14(A), 64(2)(m), 115(2), 351(3)
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High Courts31 Jul 2025Dismissed

Rajpati Vs Nanhu

Chhattisgarh High Court · (2025) 07 CHH CK 0426

Code of Criminal Procedure, 1973 - Section 125, 125(3), 421, 424, 431
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High Courts30 Jul 2025Allowed

Mukesh Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 07 CHH CK 0428

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415(2)Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)Code of Criminal Procedure, 1973 - Section 313
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High Courts28 Jul 2025Allowed

Ritendra Yadav @Dadu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 07 CHH CK 0430

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 14(A)(2)Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 3(5), 61(2), 191(1), 191 (2), 191(3), 238Arms Act, 1959 - Section 25, 27
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High Courts25 Jul 2025Allowed

Tankeshwar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2025) 07 CHH CK 0431

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 84, 351, 483Chhattisgarh Excise Act, 1915 - Section 34(2)Bharatiya Nyaya Sanhita, 2023 - Section 209, 269
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