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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 152 of 61,419

High Courts14 Oct 2026Allowed

Umer Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1917

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 183BNS-Section 65(1), 62(2)(m), 89, 351(3)POCSO Act-Section 4(2), 5(j)(ii), 6
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High Courts14 Oct 2026Dismissed

Rajesh Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1983

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 109, 296, 351(3), 3(5), 61(2), 111Indian Evidence Act-Section 65B
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High Courts14 Oct 2026Dismissed

Damodar Prasad Dubey Vs The State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2005

Chhattisgarh Municipalities Act, 1961-Section 20, 22, 41-A, 41-A(1), 41-A(2), 339(A), 339(B), 339(C)Chhattisgarh Municipal Corporation Act, 1956-Section 19-BChhattisgarh Nagar Palika (Registration of Colonizer, Terms and Conditions) Rules, 1998
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High Courts14 Oct 2026Allowed

Visram Yadav Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 10 CHH CK 2007

Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 13(2), 38, 38(1)(a), 38(1)(b)Chhattisgarh Panchayat (Powers and Functions of Sarpanch and Up-Sarpanch of Gram Panchayat, President and Vice-President of Janpad Panchayat and Zila Panchayat) Rules, 1994-Rule 3(2)Chhattisgarh Panchayat Nirvachan Niyam, 1995-Rule 89, 89(2)
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High Courts14 Oct 2026

Kameshwar Kumar Yadav & Ors. Vs State Of Chhattisgarh & Anr.

Chhattisgarh High Court · (2026) 10 CHH CK 2012

Chhattisgarh School Education (Teaching Cadre) Service Rules, 2019Chhattisgarh Lok Seva (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994Constitution of India-Articles 12, 14, 15(1), 15(3), 15(4), 15(5), 15(6), 16(1), 16(3), 16(4), 16(4A), 16(4B), 16(5), 16(6), 19(1)(g), 29(2), 30(1), 38(2), 46, 141, 226, 309, 330, 335, 338(3), 340(1), 341, 342, 342-A, 366(24), 366(25), 366(26-C)
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