High Courts21 Sept 2026
Rajkumar Yadav & Ors. Vs The State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3275
BNSS, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 69, 89, 115(2), 351(2), 3(5), 269, 209
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 449 of 61,482
High Courts21 Sept 2026
A B C Nil Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3276
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 102, 12
High Courts21 Sept 2026
Dwarka Prasad Soni Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3277
Chhattisgarh Municipalities Act, 1961-Section 109
High Courts21 Sept 2026Dismissed
Anil Kumar Thakre & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3278
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances (NDPS) Act-Section 20(B), 29, 37
High Courts21 Sept 2026
UT Of J&K & Ors. Vs Rameshwar Dutt & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 3279
Jammu and Kashmir Reorganization Act, 2019
High Courts21 Sept 2026
Branch Manager, Cholamandlam M.S. General Insurance Company Limited Vs Hemlal & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3280
Motor Vehicles Act, 1988-Section 173Indian Penal Code-Sections 337, 338, 304-A
High Courts21 Sept 2026
Shoaib Dasha Ram Patel & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3281
Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977
High Courts21 Sept 2026Allowed
Suresh Chandra Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3282
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(va)BNSS-Section 483, 84, 351Bharatiya Nyaya Sanhita-Section 318(4), 308(2), 351(2), 61(2), 3(5), 269, 209
High Courts21 Sept 2026
Tej Kumar Bhoi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3283
BNSS, 2023-Section 483Excise Act-Section 34(2)IPC
High Courts21 Sept 2026
Lokendra Kumar Koshre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3284
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 94Chhattisgarh Excise Act-Section 34(2)
High Courts21 Sept 2026Dismissed
Devendra Kumar Bhola Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3285
BNSS, 2023-Section 483BNS-Sections 74 and 76POCSO Act-Section 12
High Courts21 Sept 2026
Dheeraj Dewangan Urf Jitendra & Anr. Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 3286
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b), 29
High Courts21 Sept 2026
Dr Ravishankar Rathore Vs Chhattisgarh Revenue Disaster Management Department & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 3287
High Courts21 Sept 2026
Vijiyamma NG Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 3147
Indian Penal Code-Sections 302, 326, 504, 506, 149Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(i)(x)Karnataka Prison (Amendment) Rules, 2000-Rule 191
High Courts21 Sept 2026
The Defence Research Development Organisation Vs The Special Land Acquisition Officer & Ors.
Karnataka High Court · (2026) 09 KAR CK 3146
Land Acquisition Act, 1894-Section 4(1), 5-A, 6(1), 6(3), 17(1), 17(4)Karnataka Land Acquisition Rules, 1965-Rules 5(2), 5(3)Constitution of India-Article 14, 300-A
High Courts21 Sept 2026
Sri. Ravindra K. Havannavar & Ors. Vs The Competent Authority & Ors.
Karnataka High Court · (2026) 09 KAR CK 3145
Constitution of India-Articles 226, 227Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004-Section 5(2), 12(3), 16
High Courts21 Sept 2026
M/s Sri Ganesh Shipping Agency Vs Union Of India & Ors.
Karnataka High Court · (2026) 09 KAR CK 3144
Karnataka High Court Act-Section 4Companies Act, 1956Indian Companies Act, 1913
High Courts21 Sept 2026Disposed Of
Murali Krishnam Raju. P Vs M/s. Ganaay Millets Pvt. Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 3143
Cr.PC-Section 378(4)N.I Act-Section 138
High Courts21 Sept 2026
The State Of Karnataka Vs Sri. B.N. Krishnaiah & Ors.
Karnataka High Court · (2026) 09 KAR CK 3142
Karnataka Land Revenue Act, 1964-Section 133, 136(2), 136(3)Karnataka High Court Act-Section 4
High Courts21 Sept 2026Disposed Of
Sri. Sanna Dyamanna Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 3141
Constitution of India-Articles 226, 227Karnataka Police Act, 1963-Section 56(g), 59, 54, 55, 56