High Courts06 Oct 2026Dismissed
Nemeshwar Singh Vs Pradeep Munjwani & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1303
Constitution of India-Article 227CPC-Order VI Rule 17, Section 151
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12,29,635 judgments in All Courts · page 278 of 61,482
High Courts06 Oct 2026Dismissed
Smt. Kirti Rajani & Ors. Vs Jagdish Kumar @ Chhanumal & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 1304
Code of Civil Procedure, 1908-Section 47, Order 7 Rule 10, 2 Rule 2, 9 Rule 13Limitation Act-Article 54Constitution of India-Article 227
High Courts06 Oct 2026Allowed
Legend Distilleries Pvt. Ltd. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · 2023 INSC 906
Chhattisgarh Foreign Liquor Rules, 1996-Rule 16(2), 17(1), 17(2), 19Chhattisgarh Excise Act, 1915-Section 31, 62Constitution of India-Article 226
High Courts06 Oct 2026Dismissed
Banarsi Ram & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1310
Cooperative Societies Act, 1960-Section 49(7-A), 48-B(2)(a), 50-B(10), 50-B(5)(b), 49, 48(3), 48(8)Chhattisgarh Cooperative Societies Rules, 1962-Rule 49-DConstitution of India-Article 226
High Courts06 Oct 2026Disposed Of
Atharv Gupta & Ors. Vs Union Of India & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1311
Constitution of India-Article 226, 21A, 21-A, 14, 15Constitution (86th Amendment) Act, 2002Right of Children to Free and Compulsory Education Act, 2009-Section 2, 8, 9, 12, 12(1)(c), 18, 38
High Courts06 Oct 2026Disposed Of
Sitaram Chandra Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1313
High Courts06 Oct 2026Dismissed
Smt. Jasbir Kour Vs Smt. Rajmata Krishna Kumari Devi Bhanjdev & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 1314
CG Rent Control Act, 2011-Section 10Limitation Act-Section 5
High Courts06 Oct 2026Disposed Of
Durgawati Bharti Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1317
The Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
High Courts06 Oct 2026Dismissed
Amit Gupta Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1320
High Courts06 Oct 2026Allowed
Archana Tiwari & Anr. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1322
Assisted Reproductive Technology (Regulation) Act, 2021-Section 21(g), 21(g)(i), 21(g)(ii), 21(a), 21(h), 21, 27, 2(1)(n), 2(1)(u), 2(1)(e), 2(e)Surrogacy (Regulation) Act, 2021Constitution of India-Article 21, 226
High Courts06 Oct 2026Disposed Of
Secured Security Solution Private Limited Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1323
High Courts06 Oct 2026Disposed Of
Subhadra Bai Sahu Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1326
High Courts06 Oct 2026Disposed Of
Chhattisgarh Rajya Gramin Bank Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1330
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2), 14
High Courts06 Oct 2026Dismissed
Pyare Lal Tandon & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1331
High Courts06 Oct 2026Dismissed
Smt. Jhal Bai Ray Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1332
Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 21, 21(1), 21(3), 21(4)Chhattisgarh Panchayat (Gram Panchayat ke Sarpanch Tatha Up-Sarpanch Ke Viruddh Avishwas Prastav) Niyam, 1994-Rule 3, 3(1), 3(2), 3(3)Constitution of India-Article 227
High Courts06 Oct 2026Disposed Of
Bank Of Baroda Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1334
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
High Courts06 Oct 2026Disposed Of
Bank Of Baroda Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1335
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
High Courts06 Oct 2026Disposed Of
Pritam Lal Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1336
High Courts06 Oct 2026Disposed Of
Chhattisgarh Rajya Gramin Bank Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1338
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14
High Courts06 Oct 2026Disposed Of
Bank Of Baroda Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1339
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2), 14