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Chhattisgarh High Court judgments, 2026

308 judgments · page 12 of 16

High Courts11 Aug 2026Dismissed

Kishun Lal Matawale Vs 1 - State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 1079

Chhattisgarh School Education Services (Educational and Administrative Cadre) Recruitment and Promotion Rules, 2026Chhattisgarh Civil Services (Conduct) Rules, 1965Constitution of India-Article 226
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High Courts11 Aug 2026Allowed

Tareshwar Nath Keshri Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 1081

C.G. Police Act, 2007-Section 51(2)Constitution of India-Article 309, 14, 16Chhattisgarh Police Executive Force, Constable (Recruitment and Conditions of Service) Rules, 2007-Rule 16A, 16, 16A (I), sub-clause (a) of clause (VIII)
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High Courts10 Aug 2026

1 - Smt. Shakila Parveen W/o Habib Ulla Miya, Aged About 31 Years D/o Rajab Ali, Caste-Musalman, 2 - Mu. S. Najma Ali, D/o Rajab Ali, Aged About 27 Years Caste- Musalman, 3 - Smt. Salma Khatun, W/o Rajab Ali, Aged About 52 Years 4 - Rajab Ali, S/o Noor Mohammad, Aged About 70 Years Occupation- Retired Employee All Are R/o House No. 46, Khanji Nagar Puraina, Telibandha, Raipur Shahar, Tahsil And District Raipur C.G. Vs 1 - Smt. Nasima Ali W/o Late Naushad Ali, Aged About 33 Years Occupation-House Wife 2 - Adib Ali, Aged About 13 Years 3 - Ku. Alishba Ali, Aged About 9 Years, No.2 & 3 Are Minor Son And Daughter Of Late Naushad Ali, Through Her Natural Guardian Mother Smt. Nasima Ali, All Are R/o House No. 46, Khanji Nagar Puraina, Telibandha, Raipur Shahar, Tahsil And District Raipur C.G. 4 - Mu. S. Shabnoor Ali, D/o Rajab Ali, Aged About 28 Years Caste- Musalman, R/o House No. 46, Khanji Nagar Puraina, Telibandha, Raipur Shahar, Tahsil And District Raipur C.G.

Chhattisgarh High Court · (2026) 08 CHH CK 1078

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High Courts03 Aug 2026

Rajendra Vs Vimal

Chhattisgarh High Court · (2026) 08 CHH CK 1075

Chhattisgarh Land Revenue Code, 1959-Section 170-B, 165M.P. Land Revenue Code, 1954-Section 115, 103, 105Constitution of India-Article 226, 244
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High Courts03 Aug 2026Allowed

Mohammad Salman Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 1076

Chhattisgarh Municipal Corporation Act, 1956-Section 19(1)(a-1), 14(1), 37, 19, 22, 441, 19(3), 18, 23, 23(3)Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013-Section 6(3), 4, 14Constitution of India-Article 243, 243-ZG, 226, 243-ZA, 243-ZG(b)
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High Courts30 Jul 2026Disposed Of

Suraj Dhamagaya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 07 CHH CK 0118

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Protection of Children from Sexual Offences Act, 2012-Section 6, 4 and 5(j)(ii) read with Section 6, 5(d) and (l) read with Section 6, 2(1)(d), 5 and 6Indian Penal Code, 1860-Section 376, 376(2)(f), (j) and (n)
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High Courts28 Jul 2026

Karun Dahariya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 07 CHH CK 0108

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447, 230, 183Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 115(2), 3(5), 109(1), 296 and 238Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(2)(V), 3(1) and 3(1)(H)
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