High Courts23 Sept 2026Disposed Of
Chetan Kumar Chaturvedi & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 4081
COURT ARCHIVE
Chhattisgarh High Court judgments, 2026
1,173 judgments · page 45 of 59
High Courts23 Sept 2026
Ravishankar Vs Kheerbai & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 4086
Chhattisgarh Land Revenue Code, 1959-Section 50
High Courts23 Sept 2026
Santoshi Dakua Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 4087
Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 34(2)(m), 60, 351(3), 35(5)Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 17, 21BNSS-Sections 528, 228
High Courts23 Sept 2026
Dr. Pushpa Kharsan Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 4089
High Courts23 Sept 2026
Karan Choudhary @ Karan Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 4091
Chhattisgarh Gambling (Prohibition) Act, 2022-Section 4, 7Bhartiya Nyay Sanhita-Section 111, 61(2), 3(5), 336(3), 238Information Technology Act-Section 66(D)
High Courts23 Sept 2026
Suman Gilahare & Ors. Vs Budhram Dahariya & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 4092
Motor Vehicles Act, 1988-Section 173, 164, 163-A
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
High Courts23 Sept 2026
Karan Choudhary @ Karan Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 4095
Chhattisgarh Gambling (Prohibition) Act, 2022-Section 4, 7Bhartiya Nyay Sanhita-Section 111, 61(2), 3(5), 336(3), 238Information Technology Act-Section 66(D)
High Courts23 Sept 2026
Rajendra Singh Bhasin Vs Union Of India & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 4100
High Courts22 Sept 2026Dismissed
Yajit Singh & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 5241
Constitution of India-Article 14
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
High Courts22 Sept 2026
Sudarshan Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3700
Constitution of India-Article 14, 21, 21-A, 226Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 6, 7, 8, 11, 12
High Courts22 Sept 2026
Pramod Yadav Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3708
Chhattisgarh Land Revenue Code, 1959Constitution of India-Article 21, 32, 226Government Grants Act
High Courts22 Sept 2026
Vikas Dwivedi Vs University Grants Commission (U G C) & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 3712
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
High Courts22 Sept 2026
Jitendra Kumar Malakar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3716
High Courts22 Sept 2026
Annpanna Lal Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3718
CG Civil Service Rules, 1976-Rule 12(2)1961 Rules-Rule 3(8), Note to Rule 3(8)Civil Services Regulations-Regulation 370
High Courts22 Sept 2026
Rajkumar Ratre Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3719
High Courts22 Sept 2026
Ashwant Kumar Sahu Vs Chhattisgarh State Warehousing Corporation & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3720
Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14Chhattisgarh State Warehousing Corporation Staff Regulations, 1962-Rule 22(IV)
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