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Chhattisgarh High Court judgments, 2026

1,173 judgments · page 30 of 59

High Courts08 Oct 2026

Govind Vishwakarma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1236

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 420, 467, 468, 471, 34BNS-Sections 318(4), 336(3), 338, 340(2), 3(5), 341(2), 341(4), 61(2)
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High Courts08 Oct 2026Allowed

Samir Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1238

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 109(1) read with 3(5), 115(2) read with 3(5), 296 read with 3(5), 351(3) read with 3(5)Indian Penal Code
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High Courts08 Oct 2026Dismissed

Aman Kumar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1265

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 250Bharatiya Nyaya Sanhita, 2023-Section 318(4), 111, 111(4)Information Technology Act-Section 66(D)
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High Courts08 Oct 2026

Abhimanyu Kumar Rajak Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1268

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 318(4), 338, 336(3), 340(2), 61(2), 111, 3(5), 269, 209Indian Forest Act-Sections 41(1), 41(2)(b)(d), 52(1)
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High Courts08 Oct 2026Allowed

Himanshu Rathi Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1269

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Section 109(1), 3(5), 189, 190, 351, 126, 127, 318(4), 305(e), 269, 209Arms Act-Section 25
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