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Chhattisgarh High Court judgments, 2026

308 judgments · page 11 of 16

High Courts17 Aug 2026Dismissed

Trilok Chand Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0259

Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 2, 3, 2(d), 12(a)Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), clause (i) of Rule 9Indian Contract Act, 1872-Section 23
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High Courts13 Aug 2026Partly Allowed

Dipti Sahu Vs Union Of India

Chhattisgarh High Court · (2026) 08 CHH CK 0256

Constitution of India-Article 14Employees’ State Insurance Corporation (Nursing cadres/Posts), Recruitment Regulations, 2010
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High Courts12 Aug 2026Allowed

Bhuvan Kurre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0324

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 296, 115(2), 309(2), 3(5), 269, 209IPC
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High Courts12 Aug 2026Allowed

Manishankar Kurre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0317

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 303(2), 111, 309(4) and 3(5), 269, 209Arms Act-Sections 25 and 27
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High Courts12 Aug 2026Dismissed

1 - State Of Chhattisgarh Through The Secretary, Department Of School Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh 2 - Director Directorate Of Public Instructions, Indravati Bhawan, Block- 3, First Floor Nawa Raipur, Atal Nagar, District Raipur, Chhattisgarh 3 - District Education Officer District Mohla-Manpur-Ambagarh Chowki, Chhattisgarh Vs Vijay Kumar Shrivastava S/o Late Shri Harishankar Shrivastava Aged About 52 Years R/o Ward No. 10, Shankarpara, Ambagarh Chowki The Then District Rajnandgaon (Presently District Mohla-Manpur-Ambagarh Chowki), Chhattisgarh

Chhattisgarh High Court · 2024 INSC 932

Constitution of India-Article 227
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High Courts12 Aug 2026Disposed Of

Golden Way Women Self Help Group Vidyadih - Tangar Through President Smt. Heera Bai W/o Than Singh Bhargav, Aged About 35 Years, R/o Village- Vidyadih (Tangar), P.S. And Tahsil Pachpedi, Distt. Bilaspur C.G. Vs State Of Chhattisgarh Through The Secretary, Department Of Food And Civil Supply Mahanadi Bhawan New Raipur, Distt. Raipur C.G.

Chhattisgarh High Court · (2026) 08 CHH CK 0313

Chhattisgarh Public Distribution System (Control) Order, 2016-Clause 16, 16(1)
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High Courts12 Aug 2026Dismissed

Shankar Lal Mathur S/O Shri Chain Das Mathur Aged About 54 Years Working As Technician Assistant At Govt. Engineering College Koni, Bilaspur District Bilaspur Chhattisgarh Vs 1 - State Of Chhattisgarh Through Secretary, Department Of Technical And Higher Education, Mahanadi Bhawan, Atal Nagar, Mantralaya New Raipur, District Raipur Chhattisgarh 2 – Director, Department Of Technical And Higher Education Raipur, Indravati Bhawan, Block 3, Atal Nagar, Raipur District Raipur Chhattisgarh 3 - Principal At Govt. Engineering College Koni, Bilaspur, District Bilaspur Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0312

Constitution of India-Article 226
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