High Courts21 Sept 2026
Mohd. Imran Qadri Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3269
BNSS, 2023-Sections 483, 84, 351Bharatiya Nyaya Sanhita-Sections 318(4), 336(3), 338, 340(2), 269, 209IPC-Section 420
COURT ARCHIVE
Chhattisgarh High Court judgments, 2026
1,173 judgments · page 47 of 59
High Courts21 Sept 2026
Smt. Durgawati Yadav & Ors. Vs Kamlesh Kumar Patel & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3274
Motor Vehicles Act, 1988-Section 173
High Courts21 Sept 2026
Rajkumar Yadav & Ors. Vs The State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3275
BNSS, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 69, 89, 115(2), 351(2), 3(5), 269, 209
High Courts21 Sept 2026
A B C Nil Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3276
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 102, 12
High Courts21 Sept 2026
Dwarka Prasad Soni Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3277
Chhattisgarh Municipalities Act, 1961-Section 109
High Courts21 Sept 2026Dismissed
Anil Kumar Thakre & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3278
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances (NDPS) Act-Section 20(B), 29, 37
High Courts21 Sept 2026
Branch Manager, Cholamandlam M.S. General Insurance Company Limited Vs Hemlal & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3280
Motor Vehicles Act, 1988-Section 173Indian Penal Code-Sections 337, 338, 304-A
High Courts21 Sept 2026
Shoaib Dasha Ram Patel & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3281
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
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 Courts21 Sept 2026
Tej Kumar Bhoi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3283
BNSS, 2023-Section 483Excise Act-Section 34(2)IPC
High Courts21 Sept 2026
Lokendra Kumar Koshre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3284
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 94Chhattisgarh Excise Act-Section 34(2)
High Courts21 Sept 2026Dismissed
Devendra Kumar Bhola Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3285
BNSS, 2023-Section 483BNS-Sections 74 and 76POCSO Act-Section 12
High Courts21 Sept 2026
Dheeraj Dewangan Urf Jitendra & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3286
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b), 29
High Courts21 Sept 2026
Dr Ravishankar Rathore Vs Chhattisgarh Revenue Disaster Management Department & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3287
High Courts18 Sept 2026Allowed
Murli Prasad Choudari Vs State Of Chhattisgarh
Chhattisgarh High Court · 2022 INSC 359
Code of Criminal Procedure, 1973-Section 374(2), 313Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Indian Evidence Act-Section 65-B, 65B
High Courts18 Sept 2026
Jaydeep Rathore Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2560
High Courts18 Sept 2026
Akash Ghosh Vs Smt. Pooja Seet
Chhattisgarh High Court · (2026) 09 CHH CK 2593
Family Court Act, 1984-Section 19 (1)Hindu Marriage Act, 1955-Section 13, 27Domestic Violence Act
High Courts18 Sept 2026
Smt. Bhawana Arthur Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2595
Chhattisgarh Ashakiya Sikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon ke Vetano ka Sandaya) Adhiniyam, 1978-Section 6(a)(iii)
High Courts18 Sept 2026
Brajesh Khande Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2597
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 69, 64(2)(m), 351(3)
High Courts18 Sept 2026
Deendayal Sahu Vs India Oil Corporation Limited & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2599
Arbitration and Conciliation Act, 1996-Section 11(6)Arbitrator Act, 1940Indian corporation Act, 1940