High Courts16 Oct 2026Dismissed
R.R. Nampalliwar Vs Central Board Of Trustees Employees Provident Fund Office & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 2452
Code of Civil Procedure (CPC)-Section 114, Order 47 Rule 1, 47 Rule 2
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 121 of 61,419
High Courts16 Oct 2026Dismissed
Vijay Dhruw Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2454
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Chhattisgarh Excise Act-Section 34(2)
High Courts16 Oct 2026Allowed
Janak Lal Bandhe Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2456
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Chhattisgarh Excise Act-Section 34(2)
High Courts16 Oct 2026Allowed
Devvrat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2458
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Sections 296, 115(2), 109, 324
High Courts16 Oct 2026Dismissed
Anuj Agrawal Vs National Highway Authority Of India & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2461
High Courts16 Oct 2026Dismissed
Harish Kumar Jhariya & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2501
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Land Acquisition Act, 1894
High Courts16 Oct 2026Disposed Of
Dr. Bhavesh Acharya & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2491
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(8), 14, 17Constitution of India-Article 226
High Courts16 Oct 2026Dismissed
Bhagwati Verma Vs Employees Provident Fund Organization & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2487
Code of Civil Procedure-Section 114, Order 47 Rule 1, 47 Rule 2
High Courts16 Oct 2026Disposed Of
Rohan Sinha Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2486
High Courts16 Oct 2026Partly Allowed
Smt. Manda Tiwari Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2484
Chhattisgarh Civil Services (Leave) Rules, 2010-Rule 38-C, 38-C(4)(a)
High Courts16 Oct 2026
Dashrath Patel @ Nanku & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2482
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 64, 64(1), 64(2)(m), 70(2), 75(1)(ii), 79, 351(3), 3(5)POCSO-Sections 4, 6, 12
High Courts16 Oct 2026Disposed Of
Jaynarayan Parha Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2481
High Courts16 Oct 2026Disposed Of
Subham Nayak Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2480
High Courts16 Oct 2026Disposed Of
Devmati Bai & Anr. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2479
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts16 Oct 2026Disposed Of
Harsh Prakash Namdew Vs Registrar General High Court Of Chhattisgarh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 2478
High Courts16 Oct 2026Allowed
Hemant Karwa Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2476
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act-Sections 25, 27
High Courts16 Oct 2026
Thota Gopal & Ors. Vs Pandipati Gopal Reddy & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2526
The Specific Relief Act, 1963-Section 9, 16(c), 7Right to Information ActIndian Penal Code, 1860-Sections 191, 192, 193, 206, 419, 420, 464, 467, 468, Chapter XI
High Courts16 Oct 2026
G V Ragaiah Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2577
Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984Andhra Pradesh Reorganization Act, 2014-Schedule IX, XConstitution of India-Article 226, 14, 16, 19, 21
High Courts16 Oct 2026Disposed Of
V.Pedda Poll Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2570
Constitution of India-Article 226, 14, 19, 21Representation of People Act, 1950-Section 22, 23A.P. Municipalities Act, 1965-Section 11
High Courts16 Oct 2026Disposed Of
Yuvajana Sramika Rythu Congress Party (YSRCP) & Anr. Vs The State Election Commission & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2568
Constitution of India-Article 226, 14, 19(1)(a), 21, 243K, 243ZACPC-Section 151