HCHIGH COURT REPORT
Recent LawLens analyses from the High Court of Chhattisgarh.
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CHHATTISGARH COURT REPORT
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 77/2026, registered at Police Station Tumgaon for offences under Sections 305A, 331(4) and 317(2...
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The petitioners, cement manufacturers holding mining leases for limestone, paid royalty in advance to the State Mining Department.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 20/2026, registered for offences under Sections 296, 115(2), 74, 332(b), 351(3) an...
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Meena Bai Nishad died from injuries sustained when she fell from a motorcycle driven by respondent No. 1; the Claims Tribunal found the driver negligent and assessed compensation at ₹10,45,000, but held that the insur...
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The petitioners challenged the Collector’s order dated 24 July 2023 rejecting their application to correct a revenue map.
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The petitioner claimed possession of a 562.64-square-foot plot originally granted on lease to Kanhaiya in 1984, which she said she purchased through an Ekrarnama dated 1 June 1991.
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A fair-price shop operated by Mahamaya Food Security, Nutrition and Consumer Service Cooperative Society Limited was found to have a shortage of 389.24 quintals of rice, valued at approximately ₹15,91,898.
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On 11 December 2019, while the appellant was feeding paddy into a thresher attached to a tractor engine, the machine allegedly was operated negligently by the driver, resulting in amputation of the appellant’s right h...
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Harishchandra died following a collision between the motorcycle on which he was travelling and a pickup vehicle on 9 January 2015.
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The parties married on 21 May 2002 and had two sons.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 140/2026, registered under Sections 296, 351(3), 115(2), 121(1), 132, 109 and 3(5) of t...
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Respondents 1 and 2 brought a civil suit seeking specific performance of an agreement to sell land, cancellation of a subsequent sale deed, and permanent injunction.
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The appellant was convicted under Section 307 of the Indian Penal Code (IPC) and sentenced to ten years’ rigorous imprisonment, a fine of ₹5,000, and one month’s additional rigorous imprisonment in default of payment.
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The claimants, the wife and children of Tapsi Marai, were awarded ₹14,96,317 with interest at 6% per annum under Section 166 of the Motor Vehicles Act, 1988, for his death in a road accident on 24 May 2023.
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The petitioner brought a suit seeking declaration of title and permanent injunction over land he claimed to have purchased by registered sale deed.
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Fifteen petitioners filed a writ petition against the State of Chhattisgarh and various education and treasury authorities.
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The deceased, A. Uma Maheshwar Rao, a Senior Passenger Guard in the Railways, died after a motorcycle driven by respondent Pileshwar Kumar struck him on 13 December 2020.
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On 23 May 2022, police intercepted a pickup vehicle driven by the appellant and allegedly recovered five packets of ganja weighing 74.019 kg.
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Manoj Kumar Jagat died from injuries sustained in a road accident on 16 November 2021.
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