High Courts18 Aug 2026Dismissed
Ankit Yadu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 1080
COURT ARCHIVE
Chhattisgarh High Court judgments, 2026
1,173 judgments · page 54 of 59
High Courts18 Aug 2026Dismissed
Ankit Yadu Vs State of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0263
High Courts17 Aug 2026
Trilok Chand Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 08 CHH CK 5261
Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 12(a), 2, 2(d), 3Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), 9Indian Contract Act, 1872-Section 23
High Courts17 Aug 2026Partly Allowed
Madhav Singh Chandel Vs State Of Chhattisgarh
Chhattisgarh High Court · 2026 INSC 575
Prevention of Corruption Act, 1988-Section 7, 13(1)(D), 13(2), 20Cr.P.C.-Section 313Land Revenue Code-Section 109
High Courts17 Aug 2026
Vandana Global Limited Vs Subhash Chouhan
Chhattisgarh High Court · (2026) 08 CHH CK 5251
Negotiable Instruments Act, 1881-Section 138
High Courts17 Aug 2026Dismissed
Trilok Chand Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0259
Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 2, 3, 2(d), 12(a)Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), clause (i) of Rule 9Indian Contract Act, 1872-Section 23
High Courts14 Aug 2026
M/s Harnam Singh Vs C.G. State Power Generation Company Ltd. Now C.G. State Electricity Board
Chhattisgarh High Court · (2026) 08 CHH CK 5254
Code of Civil Procedure-Section 96, Order 7 Rule 11, 10, 11, 14 Rule 2, 14 Rule 2(2)(a)Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983-Section 2(1), 20
High Courts14 Aug 2026Partly Allowed
Dr. Rohit Seth Vs Guru Ghasidas Vishwavidyalaya
Chhattisgarh High Court · (2026) 08 CHH CK 0264
Constitution of India-Article 226/227
High Courts13 Aug 2026Partly Allowed
Dipti Sahu Vs Union Of India
Chhattisgarh High Court · (2026) 08 CHH CK 0256
Constitution of India-Article 14Employees’ State Insurance Corporation (Nursing cadres/Posts), Recruitment Regulations, 2010
High Courts13 Aug 2026
M/s Ganesh Trading Through Proprietor Mr. Hasmukh Bhai Patel Vs State Of Chhattisgarh Through Secretary, Department Of Forest
Chhattisgarh High Court · (2026) 08 CHH CK 0255
Biological Diversity Act, 2002-Section 2(a), 2(c), 7, 21, 23, 24, 41, 55, 58, 59Chhattisgarh Biological Diversity Rules, 2015-Rule 17, 17(4), Clause 15-BGuidelines on Access to Biological Resources and Associated Knowledge and Benefit Sharing Regulations, 2014-Clause 3, 15-B, Regulation 3
High Courts12 Aug 2026Allowed
Pandu Ram Netam Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 5693
Cr.P.C.-Section 374(2), 175, 437-AIPC-Section 302Indian Evidence Act, 1872-Section 26, 106
High Courts12 Aug 2026Allowed
Pandu Ram Netam Vs State of Chhattisgarh
Chhattisgarh High Court · 2026:CGHC:35729-DB
Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 302Indian Evidence Act, 1872-Section 26, 106
High Courts12 Aug 2026Dismissed
Sandeep Prasad Vs Right To Information Commission and others
Chhattisgarh High Court · 2026:CGHC:35616
Right to Information Act, 2005
High Courts12 Aug 2026Allowed
Kumbhkaran Verma S/o Kumbhkaran Verma S/o Sagun Ram Verma Vs State of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0303
High Courts12 Aug 2026Allowed
Bhuvan Kurre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0324
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 296, 115(2), 309(2), 3(5), 269, 209IPC
High Courts12 Aug 2026Allowed
Manishankar Kurre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 0317
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 303(2), 111, 309(4) and 3(5), 269, 209Arms Act-Sections 25 and 27
High Courts12 Aug 2026Dismissed
Rihan Rajput Vs State Of Chhattisgarh Through The Police Station- Tongpal, District- Sukma (C.G.)
Chhattisgarh High Court · (2026) 08 CHH CK 0316
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(c)
High Courts12 Aug 2026Dismissed
Sandeep Prasad Vs Right To Information Commission
Chhattisgarh High Court · (2026) 08 CHH CK 0315
Right to Information Act, 2005
High Courts12 Aug 2026Dismissed
1 - State Of Chhattisgarh Through The Secretary, Department Of School Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh 2 - Director Directorate Of Public Instructions, Indravati Bhawan, Block- 3, First Floor Nawa Raipur, Atal Nagar, District Raipur, Chhattisgarh 3 - District Education Officer District Mohla-Manpur-Ambagarh Chowki, Chhattisgarh Vs Vijay Kumar Shrivastava S/o Late Shri Harishankar Shrivastava Aged About 52 Years R/o Ward No. 10, Shankarpara, Ambagarh Chowki The Then District Rajnandgaon (Presently District Mohla-Manpur-Ambagarh Chowki), Chhattisgarh
Chhattisgarh High Court · 2024 INSC 932
Constitution of India-Article 227
High Courts12 Aug 2026Disposed Of
Golden Way Women Self Help Group Vidyadih - Tangar Through President Smt. Heera Bai W/o Than Singh Bhargav, Aged About 35 Years, R/o Village- Vidyadih (Tangar), P.S. And Tahsil Pachpedi, Distt. Bilaspur C.G. Vs State Of Chhattisgarh Through The Secretary, Department Of Food And Civil Supply Mahanadi Bhawan New Raipur, Distt. Raipur C.G.
Chhattisgarh High Court · (2026) 08 CHH CK 0313
Chhattisgarh Public Distribution System (Control) Order, 2016-Clause 16, 16(1)