High Courts16 Sept 2026
Smt. B Rama & Anr. Vs Shiv Lal Gurjar & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2887
Motor Vehicles Act, 1988-Section 173, 166Minimum Wages Act, 1948
COURT ARCHIVE
Chhattisgarh High Court judgments
15,975 judgments · page 7 of 799
High Courts16 Sept 2026
Sonafulo Khadiya & Anr. Vs Chanddeep Mahto & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2888
Motor Vehicles Act, 1988-Section 173
High Courts16 Sept 2026
Surendra Behera Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2889
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Section 74, 75(2), 76, 351(3)POCSO Act-Section 8
High Courts16 Sept 2026
Smt. Amita Izardar & Anr. Vs Surendera Kumar Kurre & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2890
Constitution of India-Article 227Code of Civil Procedure-Section 114, Order 1 Rule 10(2)
High Courts16 Sept 2026
Cholamandlam M.S. General Insurance Company Limited Vs Smt. Ramkumari Pandey & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2891
Motor Vehicles Act, 1988-Section 173, 166
High Courts16 Sept 2026
Mamta Chouhan Sharma Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2892
High Courts15 Sept 2026
Smt. Sewti Painkra & Anr. Vs Shri Nand Kumar Sahu & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2906
Motor Vehicles Act, 1988-Section 173
High Courts15 Sept 2026
Babli Yadav & Ors. Vs Induram Sahu & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2907
Motor Vehicles Act, 1988-Section 173
High Courts15 Sept 2026
Smt. Dhaneshwari Manhare & Ors. Vs Manoj Kumar Dewangan & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2909
Motor Vehicles Act, 1988-Section 173
High Courts15 Sept 2026
Krishna Kumar Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2910
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 318(4), 336(3), 338, 61(2), 3(5)
High Courts15 Sept 2026
Mahip Kumar & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2911
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 80, 30(3)Constitution of India-Article 300-A
High Courts15 Sept 2026
The New India Assurance Company Limited Vs Smt. Vijan Bala Jacob & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2912
Motor Vehicles Act, 1988-Section 173
High Courts15 Sept 2026
Manish Pujari Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2913
Chhattisgarh Town and Country Planning Act, 1973-Section 74Limitation Act-Section 5Constitution of India-Articles 226, 227
High Courts15 Sept 2026
Aftab @ Altaf Ansari Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2914
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Protection of Children from Sexual Offences Act, 2012-Sections 11, 12Indian Penal Code-Section 509, 506 Part I, 506 Part II
High Courts15 Sept 2026
Arjun Sethiya & Anr. Vs Vijay Chandak & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2915
Motor Vehicles Act, 1988-Section 173
High Courts15 Sept 2026
Jagmohan Singh Rathiya Vs Chhattisgarh Gramin Bank & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2916
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