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Chhattisgarh High Court judgments, 2026

308 judgments · page 5 of 16

High Courts18 Sept 2026Disposed Of

Laxmin Bai Vs Union Of India & Ors.

Chhattisgarh High Court · (2026) 09 CHH CK 2610

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 33
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High Courts18 Sept 2026

Sumit Kewat Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 2647

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483Bhartiya Suraksha Sanhita, 2023-Sections 296, 115(2), 109, 192(2), 193(3), 351(3), 3(5)Arms Act-Sections 25, 27
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High Courts17 Sept 2026

State Of Chhattisgarh & Anr. Vs ECI-Keystone (JV)

Chhattisgarh High Court · (2026) 09 CHH CK 2400

Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 34, 37, 47, 36Code of Civil Procedure, 1908-Section 151, Order XXI Rule 30, XXI Rule 32, XXI Rule 46-B, XXXVIII Rule 11-A, XXXIX Rule 2-A
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High Courts17 Sept 2026

Sudeep Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 2399

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(1)(R), 3(1)(S), 3(2)(v)BNSS-Section 483, 180BNS-Section 103(1), 115(2), 3(5), 109(1), 115, 296, 238
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