High Courts15 Sept 2026
Jagmohan Singh Rathiya Vs Chhattisgarh Gramin Bank & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2916
COURT ARCHIVE
Chhattisgarh High Court judgments, 2026
1,173 judgments · page 51 of 59
High Courts11 Sept 2026Allowed
Anish Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1945
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 111, 317(2), 317(4), 317(5), 238, 3(5), 269, 209
High Courts11 Sept 2026Allowed
Jaiprakash @ Bhuru Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1944
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 64(2)(m), 269, 209POCSO Act-Section 6
High Courts11 Sept 2026Allowed
Anup Rajak Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1943
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Indian Penal Code-Section 302Indian Evidence Act-Section 27
High Courts11 Sept 2026
Ramprasad @ Chanti Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1942
SC/ST (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(va), 3(1)(b)(i)Bhartiya Nyaya Sanhita, 2023-Sections 333, 118, 115(2), 76
High Courts11 Sept 2026
Tilochani Sahu & Anr. Vs Chhattisgarh Vyavsaik Parikisha Mandal & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 1951
High Courts11 Sept 2026
Smt. Gayatri Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1953
Constitution of India-Article 226
High Courts11 Sept 2026
Smt. Bina Gendre Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1955
Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 40(2)
High Courts11 Sept 2026
Ankush Kunjam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1957
Constitution of India-Article 226
High Courts11 Sept 2026
Kanglu & Ors. Vs Smt. Risanbai & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1958
High Courts10 Sept 2026
Smt. Sharda Vs Koushal Yadav & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1946
Motor Vehicles Act, 1988-Section 173
High Courts10 Sept 2026
Manjay Chandel Vs Smt. Summi Chandel & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1941
Family Courts Act, 1984-Section 19(4)Code of Criminal Procedure (Cr.P.C.)-Section 127
High Courts10 Sept 2026
XYZ Vs The State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1940
BNS-Section 65 (2)POCSO Act-Section 4
High Courts10 Sept 2026
Digrilal Sidar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1959
Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21, 21(1), 21(2), 21(3), 21(4)Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastava) Niyam, 1994-Rule 3, 3(1), 3(2), 3(3)Constitution of India-Article 227
High Courts10 Sept 2026
Golu Khan @ Abdul Seemar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1939
SC & ST (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(V-A)BNS, 2023-Sections 296, 351(2), 115(2), 191(2), 191(3), 190, 331(7), 152 and 61
High Courts10 Sept 2026Dismissed
Rudramani Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1938
SC/ST (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(v)IPC-Section 376(2)(n)
High Courts10 Sept 2026Dismissed
Niyazuddin @ Rangu Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1967
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 331(4), 64
High Courts10 Sept 2026Allowed
Marsal Dhanwar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1965
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351C.G. Excise Act-Section 34(2), 59(a)Bharatiya Nyaya Sanhita-Section 269, 209
High Courts10 Sept 2026Allowed
Durgesh Nagesh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1947
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 183, 84, 351Bharatiya Nyaya Sanhita-Sections 137(2), 87, 64(2)(m), 269, 209POCSO Act-Section 4, 6
High Courts10 Sept 2026Allowed
Harish Sendre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1948
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(B)Bharatiya Nyaya Sanhita-Section 269, 209