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Chhattisgarh High Court judgments, 2026

308 judgments · page 14 of 16

High Courts14 May 2026Partly Allowed

Kaushal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 05 CHH CK 0589

Code Of Criminal Procedure, 1973 - Section 161, 313, 374(2), 437AIndian Penal Code 1860 - Section 147, 148, 149, 307, 323, 324, 325, 326Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 481
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High Courts29 Apr 2026Allowed

Shishupal Yadav Vs State of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0667

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Bhartiya Nyaya Sanhita, 2023- Section 61, 209, 269, 318(4), 320, 336, 338
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High Courts28 Apr 2026Allowed

Parwati Jaiswal Vs State of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0668

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 111(1), 111(2)C.G. Krishak Pashu Parirakshan Adhiniyam, 2005- Section 4, 6, 10
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High Courts16 Apr 2026Allowed

Saroj Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0676

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Bhartiya Nyay Sanhita, 2023- Section 103(1), 209, 269Arms Act, 1959- Section 25, 27
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High Courts13 Apr 2026Dismissed

Amit Kumar Singh Vs Ashraf Bano

Chhattisgarh High Court · (2026) 04 CHH CK 0659

Recovery of Debts and Bankruptcy Act, 1993- Section 18Transfer of Property Act, 1882- Section 53(A)Code of Civil Procedure, 1908- Order 47 Rule 1
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