High Courts05 Nov 2026Disposed Of
Ku. Priyanka Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0844
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12,28,363 judgments in All Courts · page 11 of 61,419
High Courts05 Nov 2026Disposed Of
Radha Kashyap & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0842
SARFAESI Act, 2002-Section 14
High Courts05 Nov 2026Disposed Of
Sakshi Harsani & Anr. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0840
High Courts05 Nov 2026Disposed Of
Shiksha Meshram Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0819
Constitution of India-Articles 14 and 16
High Courts05 Nov 2026Dismissed
Manoj Kumar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0815
Constitution of India-Article 226
High Courts05 Nov 2026Disposed Of
Devesh Devdas Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0814
High Courts05 Nov 2026Disposed Of
Parasram Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0813
High Courts05 Nov 2026Disposed Of
Roshan Kumar Gwal Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0811
Constitution of India-Articles 14, 21Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 9Chhattisgarh Civil Services (Conduct) Rules, 1965-Rule 3
High Courts05 Nov 2026Disposed Of
Kamlesh Kumar Tanwar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0810
High Courts05 Nov 2026Disposed Of
Alok Kumar Rathore Vs Union Of India & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0809
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26, 26(1)(b), 30(3)National Highways Act, 1956-Section 3G(5), 3G(1), 3G(2)Indian Stamp Act, 1899
High Courts05 Nov 2026Disposed Of
Prakash Dehari Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 11 CHH CK 0808
High Courts05 Nov 2026Partly Allowed
Alok Sirmour Vs Smt. Latika Sirmour
Chhattisgarh High Court · (2026) 11 CHH CK 0804
Constitution of India-Article 227
High Courts05 Nov 2026Allowed
Sri Venu @ Venukrishina Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0532
Code of Criminal Procedure, 1973-Section 482BNSS-Section 528IPC-Sections 384, 366, 342, 506, 354C read with Section 34
High Courts05 Nov 2026Disposed Of
Smti. Barshilla N. Sangma Vs Garo Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0551
High Courts05 Nov 2026Disposed Of
M/s K.K. Beverages Pvt. Ltd. Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0554
High Courts05 Nov 2026Disposed Of
Smti. Ageracia Hynniewta Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 11 MEG CK 0556
High Courts05 Nov 2026Partly Allowed
Biju @ Koodali Biju Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0572
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 15, 15(a), 15(b), 15(c), 22(b), 57, 42(2)
High Courts05 Nov 2026Dismissed
V.G. Balanchandraji Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0574
Prevention of Corruption Act-Section 7, 13(1)(a), 13(1)(d) r/w Section 13(2), 20Indian Penal Code-Section 120B
High Courts05 Nov 2026
Biju @ Koodali Biju Vs State Of Kerala
High Court Of Kerala · (2026) 11 KL CK 0576
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 15, 15(a), 15(b), 15(c), 22(b), 42(2), 57
High Courts05 Nov 2026
Sajeena U. & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 11 KL CK 0565
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 227, 16(4), 335, 14, 16Special Rules for the Kerala Secretariat Subordinate Service-Rules 4, 8, 9