High Courts09 Oct 2026Disposed Of
Suresh Chand Tiwari & Anr. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2009
JUDGMENT DATABASE
Search 12,29,492 Indian judgments.
12,29,492 judgments in All Courts · page 224 of 61,475
High Courts09 Oct 2026Disposed Of
Nmdc Limited Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2011
Constitution of India-Article 226
High Courts09 Oct 2026
Pushparaj Shukla Vs The State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2017
Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013-Section 24, 24(2)Land Acquisition Act, 1894-Section 5A
High Courts09 Oct 2026Dismissed
Dalit Kumar Kurre & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2018
High Courts09 Oct 2026Disposed Of
Panchram Nayak Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2019
High Courts09 Oct 2026Dismissed
Jogendra Shah Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2022
High Courts09 Oct 2026Dismissed
Ram Narayan Kewat Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2024
CRPC-Section 24Bharatiya Nagarik Suraksha Sanhita, 2023
High Courts09 Oct 2026Dismissed
Rajeev Kumar Dubey Vs Chhattisgarh State Information Commission & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2025
Right to Information Act, 2005-Section 20Constitution of India-Article 226
High Courts09 Oct 2026Dismissed
Reema Singh Rathore & Ors. Vs Chhattisgarh State Power Generation Co. Ltd. & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2041
High Courts09 Oct 2026Dismissed
Suryabhan Baheru Shinde & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2058
Bhartiya Nyay Sanhita, 2023-Section 318(4), 3(5)Code of Criminal Procedure-Section 482Constitution of India-Article 226
High Courts09 Oct 2026Disposed Of
Smt. Vimla Sidar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2081
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts09 Oct 2026Disposed Of
Bilta Ram & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2083
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts09 Oct 2026Disposed Of
Pranav Khandekar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 2109
High Courts09 Oct 2026Disposed Of
Chhedilal Gada & Anr. Vs The State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1807
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts09 Oct 2026
Ankit Kumar Namdev Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 1815
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Excise Act-Section 34(2), 36, 42
High Courts09 Oct 2026Allowed
Dr. Dhruo Deo Mali & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1626
Code of Criminal Procedure, 1973-Section 202, 482Indian Penal Code-Section 34, 144, 147, 148, 323, 384, 386, 427, 447, 504, 506Constitution of India-Article 226
High Courts09 Oct 2026Allowed
Bal Mukund Malakar & Anr. Vs The State Of Bihar
Patna High Court · (2026) 10 PAT CK 1630
IPC-Section 304-B, 34, 306Indian Evidence Act, 1872-Section 113-B, 101Criminal Procedure Code-Section 313, 374(2), 342, 208, 209
High Courts09 Oct 2026Allowed
Anand Mohan Shukla & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 1629
Code of Criminal Procedure-Section 482, 150 (3)Indian Penal Code-Sections 34, 147, 307, 323, 379, 380, 405, 406, 415, 420, 427, 448, 504, 506
High Courts09 Oct 2026Dismissed
Ashok Kumar Verma & Ors. Vs The Union Of India & Ors.
Patna High Court · (2026) 10 PAT CK 1517
SARFAESI Act-Section 14, 18Recovery of Debts and Bankruptcy Act, 1993-Section 30Code of Civil Procedure-Section 2(11)
High Courts09 Oct 2026Allowed
Dinesh Maheshwari @ Dinesh Vs State Of Bihar & Anr.
Patna High Court · 2026 INSC 1086
IPC-Sections 406, 420, 419 and 120(B)