COURT ARCHIVE

Chhattisgarh High Court judgments, 2026

308 judgments · page 4 of 16

High Courts21 Sept 2026Allowed

Suresh Chandra Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3282

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(va)BNSS-Section 483, 84, 351Bharatiya Nyaya Sanhita-Section 318(4), 308(2), 351(2), 61(2), 3(5), 269, 209
High Courts18 Sept 2026

Kamal Thakur Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 2607

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 3(5), 115(2), 127(2), 296, 309(6), 351(3)IPC-Sections 457, 380, 411, 34