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Chhattisgarh High Court judgments, 2026

1,173 judgments · page 38 of 59

High Courts06 Oct 2026Dismissed

Banarsi Ram & Ors. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1310

Cooperative Societies Act, 1960-Section 49(7-A), 48-B(2)(a), 50-B(10), 50-B(5)(b), 49, 48(3), 48(8)Chhattisgarh Cooperative Societies Rules, 1962-Rule 49-DConstitution of India-Article 226
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High Courts06 Oct 2026Disposed Of

Atharv Gupta & Ors. Vs Union Of India & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1311

Constitution of India-Article 226, 21A, 21-A, 14, 15Constitution (86th Amendment) Act, 2002Right of Children to Free and Compulsory Education Act, 2009-Section 2, 8, 9, 12, 12(1)(c), 18, 38
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High Courts06 Oct 2026Allowed

Archana Tiwari & Anr. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1322

Assisted Reproductive Technology (Regulation) Act, 2021-Section 21(g), 21(g)(i), 21(g)(ii), 21(a), 21(h), 21, 27, 2(1)(n), 2(1)(u), 2(1)(e), 2(e)Surrogacy (Regulation) Act, 2021Constitution of India-Article 21, 226
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High Courts06 Oct 2026Dismissed

Smt. Jhal Bai Ray Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 1332

Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21, 21(1), 21(3), 21(4)Chhattisgarh Panchayat (Gram Panchayat ke Sarpanch Tatha Up-Sarpanch Ke Viruddh Avishwas Prastav) Niyam, 1994-Rule 3, 3(1), 3(2), 3(3)Constitution of India-Article 227
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