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Chhattisgarh High Court judgments

15,975 judgments · page 10 of 799

High Courts07 Sept 2026Allowed

Jagat Bahadur Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · 2026:CGHC:39244

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Section 137(2), 64(2)(m), 269, 209Protection of Children from Sexual Offences Act, 2012-Section 4, 6
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High Courts07 Sept 2026Disposed of

Puja Lalwani Vs Union Of India & Ors

Chhattisgarh High Court · 2026:CGHC:39211

National Highways Act, 1956-Section 3G(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26Constitution of India-Article 226, 32
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High Courts20 Aug 2026Partly Allowed

Dr. Shyam Raj Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0265

Chhattisgarh Civil Services (Pension) Rules, 1976-Rule 9(2)(b)(ii), 79, 9(5), 9(2)(b), 9(2)(b)(i), 9(2)(b)(i) & (ii)Chhattisgarh Civil Services (Conduct) Rules, 1965-Rule 3-AMaharashtra Civil Services (Pension) Rules, 1982-Rule 27(2)(b)(ii), 27(b)
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High Courts20 Aug 2026Dismissed

Smt. Neelima Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0254

The 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 (1), 3 (3), 3, 3(3), 3 (2), Sub-rule (1) of Rule 3, Sub-rule (3)Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21 (3) (iii), 21(3), 28(3), 35(3), 21, Clause (iii) of Sub-section 3 of Section 21, Sub-Section (3) of Section 21, 21(4), Sub-section (4) of Section 21, Sub-section (1) of Section 21Constitution of India-Article 227
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High Courts19 Aug 2026Partly Allowed

Ishwar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0262

Chhattisgarh Land Revenue Code, 1959-Section 51 (1) (i) and (i-a), 51M.P. Land Revenue Code, 1959-Section 51 Proviso 1
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High Courts19 Aug 2026Partly Allowed

Ishwar Singh Vs 1 - State Of Chhattisgarh, 2 - The Collector, Balod, District- Balod, Chhattisgarh, 3 - The Commissioner, Durg Region, District- Durg, Chhattisgarh, 4 - The Chief Executive Officer, Janpad Panchayat, Dondilohara, District- Balod, Chhattisgarh, 5 - Dayaram

Chhattisgarh High Court · (2026) 08 CHH CK 0261

Chhattisgarh Land Revenue Code, 1959-Section 51 (1) (i) and (i-a), first proviso to Section 51, 51M.P. Land Revenue Code, 1959-Section 51 Proviso 1
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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
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