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Chhattisgarh High Court judgments, 2026

308 judgments · page 2 of 16

High Courts23 Sept 2026Dismissed

Laden @ Anil Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 4094

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 296, 115(2), 351(3), 3(5)Arms Act-Sections 25, 27
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High Courts22 Sept 2026

Acc Limited Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 09 CHH CK 3685

Constitution of India-Article 226, 14 and 265Chhattisgarh Irrigation Act, 1931-Section 26, 37, 40Chhattisgarh Irrigation Rules, 1974-Rule 71-A, 73, 73(1), 75 to 78, 193
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High Courts22 Sept 2026

Nitesh Banjare Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3715

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 87, 137(2), 64(1), 64(2)(m), 65Protection of Children from Sexual Offences Act, 2012-Sections 4(2), 6
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High Courts22 Sept 2026Allowed

Ravi Kumar Rajbhar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3721

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(ll)(v)Bharatiya Nyaya Sanhita-Section 64(1), 64(2)(m), 269, 209BNSS-Section 483, 84, 351
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High Courts22 Sept 2026

Duleshwar Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3725

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m)Protection of Children from Sexual Offences Act-Sections 4 and 6
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