CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2026

1,173 judgments · page 35 of 59

High Courts06 Oct 2026Allowed

Chhattar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1088

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 8(b), 20, 20(a), 20(a)(i), 50, 54Code of Criminal Procedure-Section 313Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
Read judgment
High Courts06 Oct 2026

Bahadur Jaiswal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1090

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(v), 3(2)(v-a)BNS-Section 140(2), 140(3), 61(2)
Read judgment
High Courts06 Oct 2026Allowed

R.K. Netam Vs State Of Chhattisgarh & Anr.

Chhattisgarh High Court · (2026) 10 CHH CK 1093

Code of Criminal Procedure, 1973-Section 374(2), 394(2), 161, 313Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 5(1)(d), 5(2), 4(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(e)Indian Penal Code-Section 420, 120-B, 161
Read judgment
High Courts06 Oct 2026Dismissed

Xyz Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1095

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2)Chhattisgarh Excise Act-Sections 36(C), 34(2)
Read judgment
High Courts06 Oct 2026

Lalita Prasad Shukla @ Lalita Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1100

Code of Criminal Procedure, 1973-Section 374(2), 164, 161, 313Indian Penal Code-Section 354-A(1)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(xi), 3(1)(w)(i)
Read judgment