High Courts11 Sept 2026
Tilochani Sahu & Anr. Vs Chhattisgarh Vyavsaik Parikisha Mandal & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 1951
COURT ARCHIVE
Chhattisgarh High Court judgments
15,975 judgments · page 8 of 799
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 2026
Smt. Jagriti Minj Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 1966
Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013-Section 6Right to Information Act, 2005-Section 8(i)(J), 8(1)(j)Chhattisgarh Rajya Anusuchit Janjati Ayog Adhiniyam, 1995-Section 9, 9(1), 9(1)(a), 9(1)(b), 9(1)(c), 9(1)(d), 9(1)(e), 10
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
High Courts10 Sept 2026Allowed
Dr. Priyanka Soni Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1949
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Indian Penal Code-Sections 420, 465, 468, 471, 193, 197 and 34Bharatiya Nyaya Sanhita-Section 269, 209
High Courts10 Sept 2026Allowed
Dr. Priyanka Soni Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1950
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Section 269, 209Indian Penal Code-Sections 420, 465, 468, 471, 193, 197, 34
High Courts10 Sept 2026Allowed
Laxmi Bai Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1952
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351C.G. Excise Act-Sections 34(1)(a), 34(2), 59(a)Bharatiya Nyaya Sanhita-Section 269, 209
High Courts10 Sept 2026
Abdul Qayum Mansuri Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 1954
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 308(6), 61(2), 3(5), 269, 209I.T. Act-Sections 66(C), 66(D)