HCMONTHLY CASE LAW ARCHIVE
Read 362 LawLens analyses of Chhattisgarh High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The appellants, Kaushilya Yadav and Sunil Kumar @ Damodar Yadav, were convicted by the Sessions Judge, Janjgir Champa, under Section 302 read with Section 34 IPC and sentenced to life imprisonment with fine, for causi...
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The petitioners sought quashing of FIR No. 19/2021 registered at Mahila Thana, Durg, for offences under Sections 498-A and 34 of the IPC, along with the consequential criminal proceedings, cognizance order and framing...
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The petitioners, members of one family and co-owners/legal heirs of immovable property bearing Khasra Nos. 1600 and 1717 at Raipur, challenged FIR No. 110/2025 registered at Police Station Purani Basti for offences un...
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The applicant was arrested in connection with Crime No. 263/2026 registered at Police Station Aarang, District Raipur, for alleged offences under Sections 4, 6, 10 and 11 of the Chhattisgarh Agricultural Cattle Preser...
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On 27 February 2026, Police Station D.D. Nagar, Raipur, received secret information that a person at Danganiya Khadan Basti was carrying psychotropic substances for sale. The police conducted a raid, intercepted Aman...
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The petitioner, proprietor of Shri Ganpati Steels, challenged FIR No. 464/2025 dated 24 September 2025 registered at Police Station Civil Lines, Raipur, for offences under Sections 316 and 3(5) of the Bharatiya Nyaya...
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The petitioner challenged the order dated 17 November 2021 passed by the Registrar of Firms and Societies, Chhattisgarh, concerning the management and elected body of Shri Agrasen Sewa Sangh, a registered society.
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The appellant, Bagar Say, was promoted as Principal of Government Higher Secondary School (Girls), Ramanujganj, in 2018.
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The petitioners sought quashing of FIR No. 131/2024, the charge-sheet, and the cognizance order dated 11 June 2026 in Depositor Interest Act/1/2024.
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The applicant, Irfan Ali, filed his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 219/2026 registered at Police Station Sarkanda, Bi...
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 172/2025 registered at Police Station Kumhari, District Durg, for offences...
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The applicant was arrested in Crime No. 166/2026 registered at Police Station New Rajendra Nagar, Raipur, for offences under Sections 21(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner was appointed in 2013 as “Warden-cum-Estate Incharge” at the Regional Panchayat and Rural Development Training Centre, Kurud, in the pay scale of Rs. 5,200–20,200 with Grade Pay of Rs. 2,800, pursuant t...
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The ten petitioners claimed that they had initially been engaged by the Municipal Corporation, Rajnandgaon, as daily-wage employees and were subsequently appointed on a contractual basis.
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On 12 January 2017, the prosecutrix alleged that Omprakash Verma entered her house, consumed liquor, followed her into her room, sexually assaulted her while she was asleep, threatened to kill her, and caused injuries...
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The appellant-husband and respondent-wife married on 12 December 2014 and had a son, born on 18 December 2015.
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Dhimrin Bai filed Civil Suit No. 28-A/2011 seeking declaration of title and permanent injunction in respect of the suit property against Smt. Radha Bai.
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Respondent No. 2, Kamal Tiwari, lodged a written complaint alleging that the petitioner, Sohel Ali, initially demanded ₹1.5 lakh and retained his son’s Baleno car. It was further alleged that, on 20 February 2024, the...
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The applicant was arrested in Crime No. 42/2026 registered at Police Station Singhoda, District Mahasamund, for offences under Sections 316(3), 61, 238, 249, 316(5), 336(3), 338 and 340(2) of the Bharatiya Nyaya Sanhi...
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The appellant, mother and legal heir of deceased Prakash Mahobia, filed a claim under Section 166 of the Motor Vehicles Act, 1988, seeking compensation of ₹52,90,000 for his death in a motorcycle accident on 6 Septemb...
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The applicant was arrested in connection with Crime No. 123/2025 registered at Police Station Sitapur, District Surguja, concerning offences stated in the order as punishable under Sections 107 and 137(2) of the Bhara...
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Chintaram Khadiya died from injuries sustained in a motor accident on 4 September 2023, allegedly caused by the rash and negligent driving of respondent No. 1, who was also the owner of the offending motorcycle.
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On 19 June 2017, the appellant, Suraj Kumar Dhruw, was travelling as a pillion rider on a motorcycle when a tractor bearing registration No. CG 10 D 0358, allegedly driven rashly and negligently by respondent No. 1, c...
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On 17 April 2019, following an altercation concerning pork/barha meat, the appellants allegedly dragged Shyamlal Rathiya from his house and assaulted him with bamboo sticks, fists, kicks and stones.
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On 15 October 2019, the minor male victim, aged approximately 12 years and 11 months, alleged that the appellant took him near a cremation ground, removed his clothes, inserted his penis into the victim’s mouth, assau...
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The petitioners—Dr. Abhishek Pandey, Medical Director and treating doctor at Shreya Hospital, and Manish Rajput, the hospital manager—invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seekin...
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The petitioners challenged, under Article 226 of the Constitution, the Board of Revenue’s order dated 12 April 2022 passed in Revision Case No. RN/12/R/A-6/278/2018.
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The petitioners challenged, under Article 226 of the Constitution, the Provisional Attachment Order dated 28.05.2026 issued by the Enforcement Directorate (“ED”) under Section 5(1) of the Prevention of Money Launderin...
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The applicant, Taruna Nishad, apprehended arrest in Crime No. 124/2026 registered at Police Station Charama, District Kanker, for offences under Sections 318(4) and 111(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The applicant apprehended arrest in Crime No. 286/2026 registered at Police Station Malkharoda, District Sakti, for offences under Sections 64(2)(m) and 87 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicants—Naina Goswami alias Preeti Giri Goswami and Jacob Kumar Yadav alias Jacky Kumar Yadav—sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), apprehending ar...
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The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 706/2026 registered at Police Station Sakri, Bilaspur...
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The applicant apprehended arrest in Crime No. 193/2026 registered at Police Station Pithora, District Mahasamund, for offences under Sections 115(2), 118(2), 296, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (...
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The prosecution alleged that Mukesh Kumar Yadav had sexually assaulted the minor victim from April 2023 onwards on the promise of marriage and had thereafter taken her from her home on 4 November 2023 and kept her at...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 166/2026 registered at Police Station Saraswati Nagar, Raipur, for an offence...
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The applicant, Rajani Seth, apprehended arrest in Crime No. 230/2026 registered at Police Station Tarbahar, Bilaspur, for offences under Sections 420 and 34 of the Indian Penal Code, and filed her first anticipatory b...
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The applicant was prosecuted in Crime No. 27/2025 registered at Police Station Rengakhar, District Kabirdham, for offences under Sections 296, 115(2), 351(3), 74 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”),...
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The applicant was arrested on 18 June 2026 in connection with Crime No. 21/2026 registered by the Excise Circle Office, Rajpur, District Balrampur-Ramanujganj, for offences under Sections 34(1)(A)(F), 34(2) and 59-A o...
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On 19 June 2026, acting on information that liquor was being distilled and stored at the applicant’s house in Village Khedepar, the police conducted a raid and seized 75.230 bulk litres of country and mahua liquor, va...
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The deceased, Kajal Bhardwaj, wife of accused Kamlesh Mahant, died after allegedly consuming poison.
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Late Nejamuddin Ansari, aged approximately 40 years, died in a motor vehicle accident on 6 May 2023 involving truck No. CG-15/DC-4153.
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On 13 June 2026, the police received information that the applicant was allegedly in illegal possession of country-made liquor intended for sale.
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The applicant was arrested in Crime No. 44/2026 registered by the Excise Circle, Chichola, District Rajnandgaon, for alleged offences under Sections 34(2), 36(F) and 59(A) of the Chhattisgarh Excise Act
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The applicant was arrested on 28 June 2026 in connection with Crime No. 529/2026 registered at Police Station Kota, District Bilaspur, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 38/2026 registered at Police Station Excise Circle Masturi, District Bilaspur, for offences under Sections 34(1)(a), 34(1)(f), 34(2) and 59(a) of the Chhattisgar...
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The applicant apprehended arrest in Crime No. 96/2026 registered at Police Station Jarhagaon, District Mungeli, for offences under Sections 75, 77, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), and Sec...
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The applicant filed his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after being arrested in Crime No. AD220526005259A of GST/2026, arising from a D.G.G.I. comp...
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Respondent No. 2, proprietor of Guru Medical Store, alleged that Petitioner No. 2, who operated an adjacent Gujarat Namkeen shop, regularly dumped garbage and parked customers’ vehicles in front of the medical store.
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Mrs. Savita Mohanty was appointed as an Assistant Teacher for teaching Oriya at Rajkumar College, Raipur, by appointment order dated 21 June 1990.
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The petitioner, a life convict serving sentence at Central Jail, Durg, was convicted under Sections 302 and 498-A of the Indian Penal Code, 1860, in connection with the murder of Lalli Bai and a dowry-related assault.
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The petitioner, a 17-year-old minor represented through her father, appeared in NEET-UG 2026 and secured 444/720 marks, a percentile of 91.0329292 and All-India Rank 178177.
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The petitioner, a Commercial Clerk posted at Sakti, was implicated in a criminal case under Section 143 of the Railways Act, 1989, concerning the alleged issuance of four railway tickets to touts after accepting ₹800...
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Late Ishwar Lal Netam died in a motor accident on 3 February 2023 involving Motorcycle Passion No. CG 05 N 5046, owned and driven by Respondent No. 1 and insured with Respondent No. 2.
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Late Bhuneshwar Sahu died in a motor-vehicle accident on 5 February 2024. His wife, two minor children, father, and mother filed a claim petition against the driver, owner, and insurer.
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The complainant, an MDRT Agent with Tata AIA Life Insurance Company Ltd., alleged that the petitioners, who were working in the same company, sexually harassed, insulted, humiliated and defamed her by making indecent...
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The applicant was arrested in connection with Crime No. 297/2026 registered at Police Station Sakri, District Bilaspur, for offences under Sections 296, 115(2), 351(3), 109(1), 191(2), 191(3) and 3(5) of the Bharatiya...
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The applicant was arrested in connection with Crime No. 222/2026 registered at Police Station Kawardha, District Kabirdham, for an offence under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 198...
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The applicant was arrested in connection with Crime No. 82/2026 registered at Police Station Nagarnaar, District Bastar, for an offence under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (...
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The petitioner, a Deputy Ranger, was promoted on 1 January 2022.
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The petitioner challenged the order dated 12 January 2023 concerning partition proceedings under Section 178 of the Chhattisgarh Land Revenue Code.
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The applicant was arrested in connection with Crime No. 347/2026 registered at Police Station Sirgitti, Bilaspur, for offences under Sections 115(2), 296, 3(5) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (BNS), an...
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The respondent, a CISF Constable, was removed from service on 2 March 1983; his departmental appeal was rejected.
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On 8 March 2026, the complainant, Sanat Kumar Yadu, was allegedly assaulted by two unknown persons riding a black scooter near C.G. Dharmakanta, Urla, while he was returning home.
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The applicant was arrested in connection with Crime No. 71/2026 registered at Police Station Komakhan, District Mahasamund, for an offence under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 198...
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The applicants—Chandraprakash Dongre, Aman Bharti, Vikas Bharti and Rahul Bharti—were arrested in connection with Crime No. 336/2026 registered at City Kotwali, Balodabazar, for offences under Sections 351(2), 296, 19...
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The applicant, aged about 20 years, was arrested on 12 March 2026 in connection with Crime No. 116/2025 registered at Police Station Ambagarh Chowki, District Mohla-Manpur-Ambagarh Chowki, for offences under Sections...
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The petitioner, Sarpanch of Gram Panchayat Kohpani, challenged the notice dated 17 August 2026 initiating a no-confidence motion against him, scheduled for 25 August 2026.
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The applicant, a 77-year-old childless widow, claimed to be the legally wedded wife of late Purushottam Soni and the step-mother of the three respondents.
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The petitioner, proprietor of M/s. Alankar Beej Bhandar, claimed that, pursuant to orders issued by the respondent Forest Department authorities, he supplied nursery seeds to the Forest Range Officer, Kawardha, during...
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Cholamandalam Investment and Finance Company Limited filed WPC No. 3709 of 2026 seeking directions to the revenue authorities to execute a possession warrant dated 11.06.2026, issued pursuant to an order dated 13.11.2...
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The dispute concerned diverted land bearing Khasra Nos. 448/31 and 448/32, admeasuring approximately 5,400 sq. ft., situated at Village Ameri, Tahsil Sakri, District Bilaspur.
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Late Kamini Sahu, aged 32 years, died in a road accident on 11 January 2019.
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The applicant provided vehicles and transport-related services to Nuvoco Vistas Corporation Limited pursuant to work orders dated 31 March 2022, covering the relevant period from 26 January 2022 to 31 January 2024. He...
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The applicant, M/s Reinforced Earth Pvt. Ltd. (“REIPL”), was engaged by the respondent, M/s Amar Infrastructure Ltd., under Work Order No. AIL/OD01/2022/01 dated 2 August 2022 for reinforced-earth works on the NH130CD...
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The applicant was arrested in connection with Crime No. 116/2026 registered at Police Station Pathariya, District Mungeli, for offences under Sections 296, 115(2), 351(3), 109(1) and 191(2) of the Bharatiya Nyaya Sanh...
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On 30 May 2026, officials of Police Station G.R.P., Raipur, allegedly received secret information that an unidentified person had kept ganja in a trolley suitcase near the A.C. Dormitory, Naya Gate.
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The applicant, who operated a biryani centre at Ambikapur, was arrested in Crime No. 34/2026 registered at Police Station Ambikapur Dehat/Gandhinagar, District Surguja, for offences under Sections 317(4) and 318(4) of...
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The applicant, a 14-year-old child represented through his natural guardian mother, filed an application under Section 125 of the Code of Criminal Procedure, 1973, seeking maintenance from his father.
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The petitioner, a stage-carriage bus operator, was granted permanent permit No. 26/RTA/J/2021 by the Regional Transport Authority on 29 September 2021 for the route Narayanpur–Raipur via Antagarh, Keverti, Bhanupratap...
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The petitioner was the registered owner of mini-bus bearing registration No. CG-16-A-0482. She claimed that she sold the vehicle to respondent No. 4, Smt. Babita Shrivastava, under a sale agreement dated 25.04.2011 an...
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The petitioner, a non-banking finance company, financed respondent No. 4’s purchase of vehicle No. CG-09-JE-8987, which was hypothecated in its favour and recorded as such in Form 36.
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The petitioners claimed long-standing possession over certain Nazul/revenue land and sought settlement or regularisation under the Chhattisgarh Government Policy dated 11 September 2019, which applied to encroachments...
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The appellant-claimant challenged the award dated 11 October 2018 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation and a direction that the insurer first satisfy the award and thereaft...
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The petitioner, a Divisional Manager employed by the Chhattisgarh Rajya Van Vikas Nigam, was served with a charge-sheet on 24 July 2019.
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The claimants— the widow and parents of the deceased, E.K. Vinayak—filed a motor accident compensation claim arising from his death on 18 December 2017.
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The appellants, being the legal representatives of deceased Krishna Das Manikpuri, challenged the award dated 11 October 2018 passed by the Claims Tribunal in a motor accident claim arising from an accident involving...
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The claimant, Smt. Kiran Thakur, filed MAC No. 1075 of 2019 under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Claims Tribunal on 10 January 2019.
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The non-applicants were appointed as Headmasters of Primary Schools on 10 December 2010 and were initially posted in the then Education District Balodabazar-Bhatapara, which formed part of the erstwhile Raipur Revenue...
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The petitioner, the sole accused in Sessions Trial No. 204/2025 arising from Crime No. 81/2022 registered at Mahila Police Station, Durg, for offences under Section 498-A IPC and Section 4 of the Dowry Prohibition Act...
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The dispute concerned house No. 13/7, Nehru Nagar, Bhilai, which had been let out to Respondent No. 3 under a rent agreement dated 29 November 2016.
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The petitioner and Respondent No. 2, both working as Secretaries in Agricultural Produce Market Committees, developed a close relationship through departmental meetings and training programmes.
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The petitioners sought quashing of FIR No. 196/2017 registered at Police Station Chhawni, Durg, charge-sheet No. 414/2023, and the order dated 22 January 2026 framing charges under Sections 420 read with 34 IPC in RCC...
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The applicant was arrested on 15 February 2026 in connection with Crime No. 207/2026 registered at Police Station Sarkanda, Bilaspur, for alleged offences under Sections 21(c) and 22 of the Narcotic Drugs and Psychotr...
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On 26 April 2026, the victim, Padum Yadav, a watchman at Rakesh Jewellers, Durg, was allegedly attacked with a knife by one of three persons who attempted to snatch his mobile phone while he was on duty.
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The applicant was arrested in connection with Crime No. 38/2026 registered at Police Station Kartala, District Korba, for offences under Sections 296, 115(2), 351(3) and 109(1) of the Bharatiya Nyaya Sanhita, 2023 (“B...
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The applicant was arrested in connection with Crime No. 59/2026 registered at City Kotwali Police Station, Raigarh, for offences under Sections 420, 467, 468 and 471 of the Indian Penal Code.
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The complainant reported that two mobile numbers had transmitted an obscene video involving him and certain women through WhatsApp and demanded ₹50,000, threatening to circulate the video if the demand was not met.
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The applicant was arrested on 4 April 2026 in connection with Crime No. 61/2026 registered at Police Station Bhatgaon, District Sarangarh-Bilaigarh, for an offence punishable under Section 109(1) of the Bharatiya Nyay...
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The applicant was arrested in connection with Crime No. 248/2026 registered at Police Station Aarang, District Raipur, for alleged offences under Sections 4, 6 and 10 of the Chhattisgarh Agricultural Cattle Preservati...
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The applicant was arrested in connection with Crime No. 41/2025 registered at Police Station Sukma for an offence under Section 20(B)(ii)(C) of the NDPS Act.
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The applicant was arrested on 3 December 2025 in connection with Crime No. 116/2025 registered at Police Station Bastar, District Bastar, for offences under Sections 331(4), 305(A) and 3(5) of the Bharatiya Nyaya Sanh...
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The applicant was arrested in connection with Crime No. 42/2026 registered at Police Station Azad Chowk, Raipur, for offences under Sections 308(5), 296, 111, 351(3), 127(8), 115(2), 117(2), 61, 140(1) and 310(2) of t...
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The applicants—Manjur Khan, Anjur Khan @ Ram Singh Marabi, and Ameen Khan—were arrested in connection with Crime No. 113/2026 registered at Outpost Bariyon, Police Station Rajpur, District Balrampur-Ramanujganj, for a...
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On 6 June 2026, Police Station Ganj, Raipur, acting on secret information, conducted a raid near Expressway Road, Chuna Bhatti, Raipur.
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The applicants—Shankar Behra, Chanchal Behra, Kapila Bakul and Rashmi Bakul—were arrested in connection with Crime No. 145/2026 registered at Police Station Saraipali, District Mahasamund, under Section 20(b) of the N...
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The applicant, Hemlata Chouhan, was arrested in connection with Crime No. 160/2026 registered at Police Station Jutmil, Raigarh, for offences under Sections 296, 351(3), 115(2), 3(5) and 118(2) of the Bharatiya Nyaya...
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The applicant was arrested in connection with Crime No. 555/2026 registered at Police Station Khamtarai, District Raipur, for alleged offences under Sections 305, 331(4), 317(2) and 3(5) of the Bharatiya Nyaya Sanhita...
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The applicant was arrested in connection with Crime No. 56/2026 registered at Police Station Narayanpur for offences under Sections 69, 296, 115(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 237/2026 registered at Police Station Mulmula, District Janjgir-Champa, for offences under Sections 126(2), 115(2), 309(2) and 3(5) of the Bharatiya Nyaya Sanhit...
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The applicant was arrested in connection with Crime No. 385/2026 registered at Police Station DD Nagar, Raipur, for offences under Sections 306 and 3(5) of the Bharatiya Nyaya Sanhita, 2023. The prosecution alleged th...
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The non-applicant filed an application under Section 125 of the Code of Criminal Procedure, 1973, alleging that she had married the applicant on 21 August 2014 at Mahamaya Temple, Ratanpur, and had lived with him unti...
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The applicant-husband and respondent-wife were married on 4 July 2022 according to Hindu rites and customs.
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The appellant was prosecuted for allegedly taking the victim, stated by the prosecution to be approximately 14 years old, from her village on two occasions in July 2019 and sexually assaulting her while keeping her at...
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Applicant No. 1, the wife of the non-applicant, and Applicant No. 2, their minor daughter, filed an application under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking maintenance of ₹25,000...
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Respondent No. 13, Rani Singh, was involved in a longstanding matrimonial dispute with Respondent No. 10, Ramkishore Singh.
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The petitioner, Kamta Sahu, approached the High Court seeking directions to the respondent authorities to take necessary action on his representation, stated to have been submitted on 23 August 2024.
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The petitioners claimed settled possession of houses situated on land at Village Nagarnaar, District Bastar, relying on revenue records, property-tax receipts and other documents.
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The petitioners approached the Chhattisgarh High Court seeking protection against alleged illegal demolition of their residential house, interference with their possession, and alteration of the physical features of p...
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The petitioner, a contractor, challenged the action of the Municipal Corporation, Bhilai, including blacklisting/debarment from participating in tenders for one year and forfeiture of the security deposit.
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The petition concerned the absence of an all-weather road connecting villages Parsapani and Bangla Bhata with the Bilaspur–Marwahi bypass road and the need for a permanent bridge over a seasonal nallah in Block Kota,...
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The State of Chhattisgarh and its officers filed a writ appeal challenging the order dated 19.03.2025 passed by the learned Single Judge in W.P.(S) No. 1872 of 2025.
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The respondent, a regular Assistant Grade-II employee of the Food Corporation of India, became pregnant with twins.
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The appellant, a Lab Technician, was promoted and posted on 15 March 2024 at Ramanuj Pratap Singhdev Shaskiya Snatakottar Mahavidyalaya, Baikunthpur, District Koriya, a Scheduled Area.
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The appellants—the State of Chhattisgarh and its Employment and Training authorities—sought condonation of a delay of 511 days in filing a writ appeal against the order dated 07.01.2025 passed by the learned Single Ju...
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The petitioner, Registrar of Hemchand Yadav University, Durg, challenged the initiation of an inquiry against him by order dated 29 July 2026 issued by the Assistant Registrar.
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The petitioner, an Assistant Teacher Panchayat (Grade-III), was initially appointed as Shiksha Karmi Grade-III on 26 June 2007.
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The petitioners comprised two retired work-charged employees of the Water Resources Department and the widow of a deceased work-charged employee. They sought leave encashment under the Chhattisgarh Work-Charged/Contin...
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The petitioner, an Assistant Teacher posted at Government Primary School, Bastipara Khisora, Block Magarload, District Dhamtari, challenged the transfer order dated 6 August 2026, whereby he was transferred to Governm...
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The petitioner, appointed as Lecturer (Chemistry) on 28 December 1991, was suspended on 4 November 1993 and his suspension was revoked on 2 November 1994.
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The petitioner, a 2014-batch directly recruited Deputy Superintendent of Police serving in the Senior Scale, had completed the requisite eight years of qualifying service and was eligible for consideration for posting...
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The petitioners, serving as Assistant Teachers in Government Primary Schools in District Balrampur-Ramanujganj, had completed ten years of service and claimed entitlement to the benefit of Kramonnati Vetanman under th...
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The petitioner, a Class IV government employee, was convicted and consequently removed from service in connection with offences under Sections 302 and 120-B of the Indian Penal Code.
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Respondent No. 1/plaintiff instituted Civil Suit No. 53-A/2023 before the First Civil Judge, Junior Division, Bemetara, seeking declaration, possession, permanent injunction, and a direction to the petitioner/defendan...
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Smt. Shribati died in a motor-vehicle accident on 09.05.2019 involving pickup vehicle No. OR-24-B-6990.
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The respondent-plaintiff instituted a suit for specific performance concerning 0.47 hectares of land bearing Khasra No. 627 at Village Mordha, Mahasamund.
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The matter arose from an office reference based on a PUD submitted by the concerned Trial Court seeking extension of time to comply with the High Court’s order dated 8 April 2026 in M.A. No. 19 of 2022, Lalji Sahu v....
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The applicants, Narmada Prasad and Tarachand, sought restoration of Second Appeal No. 543 of 2013, which had been dismissed for want of prosecution on 20.02.2026 because neither the applicants nor their counsel appear...
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The applicant filed the present Miscellaneous Civil Case along with an application for condonation of delay, seeking extension of time to comply with the High Court’s order dated 12 February 2024 in MCC No. 316 of 2022.
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The parties solemnized a marriage at Arya Samaj Mandir, Bilaspur, on 3 November 2015.
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The petitioner sought removal of alleged encroachment from the cement-concrete road/pathway leading to his land bearing Khasra No. 787/15 at Mukt Nagar, Ward No. 43, Kasaridih, Durg.
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The petitioners, a women’s self-help group and its Secretary, challenged the order dated 15 July 2026 passed by the Sub-Divisional Officer (Revenue), Sarangarh, in E-court Case No. 202606320600012/B-121/2025-26, title...
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The applicant was arrested in connection with Crime No. 272/2026 registered at Police Station Masturi, District Bilaspur, for alleged offences under Sections 118(1), 118(2), 296, 351(3) and 3(5) of the Bharatiya Nyaya...
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On 3 May 2026, Parmeshwar Gaharwar was allegedly assaulted near Kilkari Garden, Mahasamund, by two persons who arrived on a motorcycle.
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On 14 May 2026, Police Station Nagarnar, District Bastar, allegedly searched the applicant pursuant to confidential information and recovered 12.310 kg of ganja from his possession.
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The applicant, a government teacher, apprehended arrest in Crime No. 51/2026 registered at Police Station Farasgaon, District Kondagaon, for offences under Sections 420, 467, 468, 471, 120-B and 34 of the IPC
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The applicant apprehended arrest in Crime No. 430/2025 registered at Police Station Kasdol, District Balodabazar-Bhatapara, for offences under Sections 316(5), 318(3), 318(4), 111 and 3(5) of the Bharatiya Nyaya Sanhi...
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The applicant apprehended arrest in Crime No. 83/2026 registered at Police Station Hardi Bazar, Korba, for offences under Sections 296, 115(2), 351(3), 3(5), 333 and 117(2) of the Bharatiya Nyaya Sanhita, 2023, and fi...
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The applicant apprehended arrest in Crime No. 474/2026 registered at Police Station Balco, District Korba, for an alleged offence under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Aman Kewat, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 144/2026 registered at Police Station Darri, District Korba, for...
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The applicant apprehended arrest in Crime No. 184/2026 registered at Police Station Pasan, District Korba, for offences under Sections 64(1) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”)
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The applicant filed a second application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 50/2025 registered at Police Station Purur, District Balod, for...
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The applicant was arrested in connection with Crime No. 98/2026 registered at Police Station Gobra Nawapara, District Raipur, for an offence under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 129/2026 registered at Police Station Dongargarh for offences under Sections 296, 351(2), 109 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 222/2026 registered at Police Station Tilda-Neora, District Raipur, for offences under Sections 296, 115(2), 351(2), 119(1), 324(4), 331(2), 190, 191(2) and 191(...
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The applicant was arrested in connection with Crime No. 187/2026 registered at Police Station Kotwali, Raigarh, for offences under Sections 316(5), 336(3), 338, 340(2) and 60 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicants—Kamlesh Anant, Ramesh Anant and Dageshwar Anant—sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 98/2026 registered at Police Station S...
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The applicant was arrested in connection with Crime No. 08/2025 registered at Police Station Range Cyber Crime, Bilaspur, for offences under Sections 61, 317(5), 318(4), 111(3), 111(4) and 323 of the Bharatiya Nyaya S...
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On 27 June 2026, acting on informer information, the police seized 35 bulk litres of country-made hand-distilled liquor, valued at ₹7,000, from Madhav Bandhe.
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The applicants—Sunil Pratap, Naresh Manhar, Hira Diwakar, Rakesh Ratre, Sakshi Singh and Bhuneshwar Banjare—filed their first applications for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita,...
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On 26 June 2026, police officials of Police Station Vidhansabha, Raipur, allegedly received information that the applicant was transporting country-made liquor on a motorcycle.
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The applicant was arrested in connection with Crime No. 360/2025 registered at Police Station Kotwali, Raipur, for offences under Sections 318(4), 336(3), 338, 340(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BN...
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On 18 June 2026, police officials at Police Station Bagbahra, District Mahasamund, acting on informant information, conducted a raid at the applicant’s residence in Village Harnadadar.
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The applicant was arrested in connection with Crime No. 108/2026 registered at Police Station Suhela, District Baloda Bazar-Bhatapara, for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicant was arrested in Crime No. 179/2026 registered at Police Station Patan, District Durg, for offences punishable under Sections 74 and 75(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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On 16 July 2020, a quarrel occurred between deceased Jayasurya and the accused persons at Azad Chowk, Dotopara.
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On 14 June 2026, acting on secret information, the Excise Circle, Kota police searched the applicant and allegedly recovered 30 litres of handmade liquor from his bag.
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The applicant-husband challenged the Family Court, Bemetara’s order dated 10 March 2026 in Case No. 240/2025, whereby interim maintenance of ₹1,000 per month was awarded to his wife and ₹500 per month to their minor c...
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The applicant-husband and respondent No. 1-wife were married on 1 March 2022, and a son, respondent No. 2, was born on 2 July 2023.
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Late Ramgopal Jaiswal died in a road accident involving two scooties on 12 August 2021. He was employed as a Trammer with S.E.C.L. and left behind his wife and three children.
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Budhram Yadav died on 23 October 2018 after being struck from behind by a Hydra vehicle bearing registration No. KA-34-M-9743 while he was performing work-related duties at the NMDC, Nagarnar Steel Plant. He was taken...
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On 7 October 2019, at approximately 3:30 p.m., Ronharam Rohidas proceeded towards a field carrying a tangi, sickle and rope.
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The petitioners were accused in FIR No. 350/2016 registered at Police Station Mohan Nagar, Durg, under Sections 420, 467 and 468 of the Indian Penal Code, pursuant to an order dated 11 July 2016 passed under Section 1...
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The petitioner, a life convict, was convicted under Section 302 of the Indian Penal Code for murdering a witness in connection with an earlier criminal proceeding arising from a land dispute.
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The State of Chhattisgarh and its officers filed a writ appeal challenging the order dated 07.09.2023 passed by the learned Single Judge in WPC No. 872 of 2021, by which the respondent’s writ petition was disposed of,...
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The four petitioners were working as daily-wage peons in various hostels and ashrams under the Tribal and Scheduled Caste Development Department, District Gariyaband.
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On 16 November 2017, Sanjay Kumar was riding a motorcycle near Parking No. 2, Gold Flake, Raipur, when a vehicle bearing registration no. CG-15-AS-3118, allegedly driven rashly and negligently by Ashok Yadav, collided...
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Respondents 1–5 instituted Civil Suit No. 3/A/2022 seeking declaration of title, permanent injunction, possession, and a declaration that the Will Deeds dated 16 August 2017 and 11 June 2018 were null and void.
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Late Triloki Yadav died in a motor accident on 25 February 2022 involving motorcycle No. C.G.11/A.L.4886, owned by Respondent No. 2 and driven by Respondent No. 1; Respondent No. 3 was the insurer.
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On 19 December 2015, an accidented, unnumbered Maruti Ciaz was found near Senderi Bypass, Police Station Koni.
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The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 313/2025 registered at Police Station Gaurela, Distri...
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The petitioner, aged about 81 years, claimed ownership of land bearing Khasra Nos. 159/4, 185/4 and 28/2, measuring 0.0109, 0.0200 and 0.0040 hectares respectively, situated at Village Kabaripali, Tahsil Dabhara, Dist...
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The petition was filed by 28 petitioners against the State of Chhattisgarh, through the Higher Education Department, and the Chhattisgarh Professional Examination Board (Vyapam)
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The petitioner claimed to be a joint owner of land bearing Khasra No. 980/3 situated at Village Chandrapur, Tahsil Chandrapur, District Sakti, Chhattisgarh.
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The petitioner, aged 67 years, claimed ownership of land bearing Khasra Nos. 242/4 and 267/1, admeasuring 0.0770 and 0.0490 hectares respectively, situated at Village Kabaripali, Tahsil Dabhara, District Sakti.
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The petitioners, residents of Village Tohadi, District Bemetara, claimed that their land had been acquired or utilised for construction of a public road but that compensation had not been paid.
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The petitioner challenged the acquisition of her land bearing Khasra No. 353/44, measuring 0.135 hectare, situated at Village Bendri, District Raipur, and sought, inter alia, quashing of the acquisition, acquisition i...
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The petitioners claimed possession of forest land situated at Village Bedhwapathra, Tehsil Kukrel, District Dhamtari, for more than 40 years and sought grant of patta.
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The petitioner challenged the eviction notice dated 24.05.2024 issued by the Nayab Tahsildar under which he was directed to remove a structure allegedly situated on Government land bearing Khasra No. 141, measuring 3....
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The petitioner, a registered women’s self-help society, had been engaged in providing mid-day meals to students of Government Primary School, Bardih.
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Sunil Yadu, working as a Peon with the Chhattisgarh Council of Science and Technology, challenged the termination order dated 21.09.2020 and the rejection of his departmental appeal dated 17.03.2021.
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The appellant-State challenged the order dated 15 April 2026 passed by the Single Judge in WPS No. 4133 of 2022, whereby the respondent’s termination order dated 21 September 2020 and the departmental appellate order...
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The State of Chhattisgarh preferred a writ appeal against the order dated 15.04.2026 passed by the learned Single Judge in WPS No. 4741 of 2021, whereby the respondent’s termination order dated 21.09.2020 and the depa...
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The claimants challenged the award dated 13 May 2019 passed by the 1st Additional Motor Accident Claims Tribunal, Raipur, in Claim Case No. 552/2017, seeking enhancement of compensation awarded in relation to the deat...
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Bhupesh Kumar Nishad, working as a Peon with the Chhattisgarh Council of Science and Technology, had initially been engaged on Collector rate during 2011–2012 and was regularized in 2014 on the post of Peon in the reg...
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The petitioner had earlier filed W.P.(C) No. 3165 of 2024 concerning the discharge of sewage water from houses in his locality onto his privately owned land. By order dated 08.05.2025, the writ petition was disposed o...
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The appellants challenged an interim order dated 25 February 2026 passed by the learned Single Judge in WPC No. 865 of 2026, Gram Panchayat Tamnar v. State of Chhattisgarh, by filing the present writ appeal.
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The petitioner, a Lecturer (LB), was assigned the administrative and financial charge of Block Education Officer (BEO), Odgi, by order dated 19 December 2025 and assumed charge on the same day.
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The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Case No. 542/2026, filed by the respondent-husband under Section 11 of the Hindu Marriage Act, 1955, from the Principal Jud...
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The petitioner, a Teacher (L.B.) posted at Government Middle School, Borda, Janjgir-Champa, challenged his transfer from Government Middle School, Borda, Janjgir, to Government Middle School, Bhalapur.
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The Chhattisgarh Public Service Commission (CGPSC) issued an advertisement dated 10 June 2020 for recruitment to the post of Assistant Director (Agriculture), prescribing a postgraduate degree in Agriculture from a re...
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The petitioner was convicted under Sections 302 and 201 read with Section 34 of the Indian Penal Code, 1860, and was undergoing life imprisonment pursuant to the judgment dated 31 January 2011 in S.T. No. 370/2010. Hi...
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The petitioner challenged Istagasha No. 75/2026 dated 19 April 2026 and Criminal Proceeding No. 347/2026 initiated at Police Station Supela, Durg, under Sections 126, 135(3) and 170 of the Bharatiya Nagarik Suraksha S...
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The petitioner sought a writ of mandamus directing the Tahsildar, Bemetara, to decide his representation dated 1 June 2026 in light of the compromise judgment and decree dated 19 March 2019 passed in Civil Suit No. 02...
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The petitioners were employees working in different Municipal Corporations and Municipal bodies in Chhattisgarh. They challenged orders transferring them from one Municipal Corporation to another. Their principal cont...
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The petitioners sought quashing of FIR No. 233/2026 dated 13.08.2026, registered at Police Station Dharamjaigarh, District Raigarh, for offences under Sections 34 and 420 of the Indian Penal Code, 1860.
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Respondent No. 2, the wife of Petitioner No. 1 and daughter-in-law of Petitioner No. 2, married Petitioner No. 1 on 11 December 2021 at Arya Samaj Mandir, Jodhpur, Rajasthan.
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The applicant was arrested in connection with Crime No. 398/2026 registered at Police Station Akaltara, District Janjgir-Champa, for offences under Sections 115(2), 296, 351(3) and 119(1) of the Bharatiya Nyaya Sanhit...
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The State sought leave to appeal against the judgment dated 6 April 2022 of the First Additional Sessions Judge, Mungeli, acquitting Kartik Ram Patel of offences under Sections 302 and 201 of the Indian Penal Code (IPC).
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The applicant was arrested in connection with Crime No. 77/2026 registered at Police Station Bango, District Korba, for offences under Sections 296, 351(3) and 309(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 116/2026 registered at Police Station Sankra, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in Crime No. 155/2026 registered at Police Station Pandri, Raipur, for an offence punishable under Section 25 of the Arms Act.
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The applicant was arrested in connection with Crime No. 08/2026 registered at Police Station Partapur, District Kanker, for an alleged offence under Section 34(2) of the Excise Act.
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The applicant, Sanjay Meena, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 02/2026 registered at Police Station Cyber Cell, Raigarh, for offences u...
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The applicants, Tamradhawaj Kumar Dhruv and Javed Tandon, were arrested in connection with Crime No. 193/2026 registered at Police Station Nandani, District Durg, for an offence under Section 34(2) of the Excise Act.
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On 05.04.2018, the appellants were intercepted by police personnel near the old goods godown at Mahasamund while carrying backpacks. The prosecution alleged that the bags contained ganja purchased in Odisha for illega...
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The deceased appellant, a government servant, was convicted by the Special Judge under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, and sentenced to one year’s rigorous im...
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The petitioner, an employee of South Eastern Coalfields Limited, challenged the notice dated 1 June 2022 stating that, on the basis of his recorded date of birth as 8 November 1962, he would superannuate on 30 Novembe...
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The petitioner, a Lecturer (L.B.) posted at Government High School, Namna, Block Udaipur, District Surguja, was transferred to the Office of the District Education Officer, Korba, under the transfer order dated 6 Augu...
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The petitioner, an Accountant at District Hospital, Sukma, was placed under suspension by the Collector, Sukma, on 16 December 2024.
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The four petitioners were retired “Sthal Sahayaks” formerly employed in the Water Resources Department of the State of Chhattisgarh.
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The petitioners were serving as Head Masters in Government Middle Schools in District Gariyaband. They had initially been appointed as Teachers (L.B.) and were promoted to the post of Head Master by promotion orders d...
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The petitioner was appointed as a Patwari and served in the Revenue Department from 2004/2007. He was suspended on 6 February 2015 for alleged unauthorised absence from election duty and failure to cooperate in Pancha...
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Respondent No. 2, Ircon Infrastructure and Services Ltd., sub-leased the Multi-Functional Complex at Bilaspur Railway Station to the petitioner under agreements dated 08.12.2013 and 26.08.2014 for a 15-year commercial...
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The petitioner challenged the order dated 04.09.2018 passed by the Director General of Police dismissing his departmental appeal against the penalty imposed upon him.
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The petitioner, an Assistant Registrar/Deputy Registrar in the Co-operative Department, retired on 30 June 2012. The dispute concerned alleged excess transportation payments made during 2008–09 to 2011–12, allegedly c...
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The appellant/claimant, Kapil Prasad Prajapati, sustained grievous injuries in a road accident on 23 December 2018. He suffered injuries to the temporal region, right hand, right eye and left side of the head, underwe...
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The petitioner, posted as a Driver under the Directorate of Culture and Archaeology since 2018, was subjected to a departmental enquiry for allegedly remaining absent from duty from 22 December 2018 to 20 September 2019.
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The petitioner’s father, an employee of the State Bank of India working as a Messenger, died in harness on 13 June 2013.
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The State of Chhattisgarh sought leave to appeal against the judgment dated 18 August 2022 passed by the Additional Sessions Judge, F.T.S.C. (POCSO Act), Ambikapur, in Special Criminal (POCSO) Case No. 58/2018.
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 232/2026 dated 19.04.2026 registered at Civil Lines Police Station, Raipur, under Sections 352, 353(1) a...
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On 31 October 2023, officers of the Narcotics Control Bureau intercepted a Maruti Brezza vehicle in District Mahasamund and allegedly recovered 16.094 kilograms of ganja. Two occupants, Kamal Raghuvanshi and Ajay Kush...
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On 22 September 2010, workman Ram Kumar Deshmukh died after an under-construction wall collapsed within the factory premises of Orient Ispat Private Limited.
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The petitioner, an Accountant employed by South Eastern Coalfields Limited (SECL), and the co-delinquent employee, K.S. Thakur, were proceeded against for alleged irregularities in clearing bills submitted by Dhruv Gu...
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On 1 February 2018, Rajendra Kumar Rathor was travelling by motorcycle when a Scorpio driven by respondent No. 2 allegedly hit his motorcycle rashly and negligently near Sikri turning, Dipka, causing serious injuries...
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Abhishek Narange, aged approximately 23 years and unmarried, died in a motor-vehicle accident on 2 February 2021 involving Pickup No. CG-10/AF/0301.
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The petitioner, a Head Master and previously serving as an Upper Division Teacher, claimed eligibility for promotion to the post of Lecturer in Hindi/History along with similarly situated employees who were promoted b...
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The petitioner was engaged by the Water Resources Department as a daily-wage waterman on 2 November 1998 and claimed to have worked continuously for more than twenty years.
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The petitioner’s father, Laxman Singh Banjare, was a Head Master employed under the respondent authorities and died in harness on 31 March 2021.
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The petitioner alleged that Respondent No. 2 had encroached upon Government land situated between the main road and the petitioner’s property in Ward No. 21, Kurmipara, Bemetara, and had constructed an unauthorized te...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Crime No. 186/2026 registered at Police Station Chhaal, District Raigarh, for offenc...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), apprehending arrest in Crime No. 397/2026 registered at Police Station Champa, District Janjgir-Champa,...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 404/2026 registered at Police Station Civil Lines, Korba, for offences under S...
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The 51 petitioners were employed by the Chhattisgarh Infrastructure Development Corporation (CIDC) on various posts. They challenged the State Government’s decision dated 02.03.2012, by which they were denied revision...
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The 51 petitioners were employees working on various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC).
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Hitesh Piplva died in a motor-vehicle accident on 31 August 2022 allegedly caused by the rash and negligent driving of a capsule vehicle bearing registration No. CG-12-AR-9462.
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The plaintiff filed a suit seeking declaration of title and permanent injunction concerning portions of Khasra Nos. 350 and 368 situated at Village Mahora, which were recorded as unoccupied Government land in the reve...
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The 42 petitioners were employees working in various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC).
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The petitioner, Principal of Marg Darshan College of Nursing, was accused in FIR No. 303/2019 registered for offences under Sections 384, 420 and 34 IPC.
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The petitioner, an automotive body technician operating as “New Pragati Coach, Indore,” was entrusted by respondent No. 2 with three Ashok Leyland bus chassis for construction of Sleeper AC Coaches.
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The Superintendent of Police, Korba submitted a report dated 22 November 2025 alleging that the petitioner had been involved in assault, intimidation, rioting, loot, excise-related offences and other criminal activiti...
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The appellant was arrested on 7 September 2025 following an anti-Naxal search operation in the forest area of Village Rengabeda-Paralnar, District Narayanpur.
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The petitioner was serving a sentence of life imprisonment following his conviction under Section 376(g) of the Indian Penal Code, 1860, for gang rape, by the Additional Sessions Judge (FTC), Dhamtari, on 29 January 2...
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The petitioner challenged the proposed establishment of an Aggregate (Gitti) Crushing Plant by respondent No. 8 on Survey No. 192/4, measuring 0.2700 hectare, at Village Patora, Tahsil Patan, District Durg.
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Pooja Chakradhari, wife of the applicant Rakesh Chakradhari, died at her matrimonial home on 27 May 2025, within seven years of marriage.
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Petitioner No. 1, aged 24, and Petitioner No. 2, aged 31, were majors who had known each other since childhood and decided to marry voluntarily in 2023.
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The applicant was arrested in connection with Crime No. 14/2026 registered at Police Station Basna, District Mahasamund, for an offence under Section 20-B/20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1...
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The petitioners claimed to have invested amounts with respondent No. 2, M/s Golden Forests (India) Limited: petitioner No. 1 invested ₹50,000, while petitioners Nos. 2 and 3 allegedly invested ₹25,000 each. The compan...
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The petitioner, appointed as a Sainik in the Home Guards in 2006, was posted at Korba when a complaint under Section 376 IPC was lodged against him in March 2022.
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The applicant, a manpower-supply and asset-management agency, was empanelled by the respondent, a Chhattisgarh Government undertaking, to provide manpower for retail liquor shops and establishments across the State.
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The deceased, Ayush Singh, aged approximately 26 years, died in a motor-vehicle accident on 30 December 2020 allegedly caused by the rash and negligent driving of Truck No. CG-04-MU-9311 by respondent No. 1.
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Lakhan Singh, aged approximately 38 years, died in a motor accident on 2 July 2022. His widow, minor son, and parents instituted a claim before the Motor Accident Claims Tribunal, Balrampur, in Claim Case No. 62/2022.
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On 6 November 2022, Vikas Sahu was travelling in vehicle No. CG-07-AW-2035 towards Raipur with his friend. Near Belasonda railway crossing on NH-53, the vehicle collided with a bush after the deceased allegedly lost c...
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Sandeep Kumar, aged approximately 17 years, died in a motor-vehicle accident on 20 July 2021.
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The parties were married in 1984. The appellant-wife alleged that she was subjected to physical and mental harassment by the respondent-husband and was consequently compelled to live separately. She contended that the...
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The petitioners were contractual Data Entry Operators at Rajmata Smt. Devendra Kumari Singh Dev Government Medical College, Ambikapur, appointed in 2020 and periodically granted extensions. Their contractual engagemen...
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The applicant was arrested in connection with Crime No. 249/2026 registered at Police Station Pamgarh, District Janjgir-Champa, for offences under Sections 331(4), 305(a), 317(2) and 3(5) of the Bharatiya Nyaya Sanhit...
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The petitioners were accused in Crime No. 304/2024 registered at Police Station Gaurela for offences under Sections 20(b) and 29 of the NDPS Act and Section 111 of the BNS.
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The applicant was arrested on 15 May 2026 in connection with Crime No. 39/2026 registered at Police Station Bijapur for offences under Sections 64(1), 64(2)(f) and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 399/2026 registered at Police Station Civil Line, Bilaspur, for offences under Sections 331(3), 305(A) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 273/2026 registered at Police Station Civil Line, Bilaspur, for offences under Sections 305(A) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The appellant, proprietor of M/s Shriram Wires and a consumer of CSPDCL under Connection No. 1002108243 with a sanctioned load of 90 HP, challenged a supplementary electricity demand of ₹26,88,265.
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The appellant, belonging to the Kunjda community classified as Other Backward Class (OBC), contested and won the election from OBC-reserved Ward No. 35, Sharda Para, Municipal Corporation, Bhilai; an election certific...
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The applicant was arrested in connection with Crime No. 480/2025 registered at Police Station Supela, District Durg, for an offence punishable under Section 109(1) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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Land bearing Khasra No. 434/4, measuring 2.03 acres, was acquired by the Chhattisgarh State Power Generation Company Limited (“CSPGCL”). The land stood recorded in the name of Makhanlal Patel. Respondent No. 4 claimed...
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The 20 petitioners, serving as Assistant Professors in various government colleges in Chhattisgarh, sought payment of Academic Grade Pay and consequential arrears from the State authorities and the University Grants C...
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The petitioner was substantively working as Manager of Adim Jati Seva Sahkari Samiti Maryadit, Kotba, and was additionally entrusted with the temporary charge of Manager of Adim Jati Seva Sahkari Samiti Maryadit, Jamj...
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The petitioner, a retired employee, sought release of his pensionary benefits and other retiral dues. He challenged the debit balance and proposed recovery reflected in his General Provident Fund (GPF) account.
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On 10 July 2024, the police received secret information that three persons were carrying ganja from Power House, Bhilai, towards Raipur.
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The applicant was arrested in connection with Crime No. 559/2024 registered at Police Station Pamgarh, District Janjgir-Champa, for offences under Sections 4, 6 and 10 of the Chhattisgarh Agricultural Cattle Preservat...
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The applicant sought his second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Crime No. 375/2025 registered at Police Station Chakarbhata, Bilaspur, for...
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On 12 June 2026, Excise Circle Kosir officials, while on patrol, allegedly received information that Pankaj Chauhan was illegally possessing country-made liquor. Acting on the information, they conducted a raid and al...
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On 17 June 2026, acting on secret information regarding possession and manufacture of illicit country-made Mahua liquor, police conducted a raid and allegedly intercepted the applicant at Police Station Bhatapara (Gra...
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The applicant was arrested in Crime No. 81/2026 registered at Police Station Kondagaon for offences under Sections 318(4), 338, 336(3), 340 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicants, Laxmichand Dewangan and Manohar Jatwar, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 137/2025 registered at Police Station Basna, District Mahasam...
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The applicant was arrested in connection with Crime No. 384/2026 registered at Police Station City Kotwali, Bilaspur, for offences under Sections 25 and 27 of the Arms Act.
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The applicants, Raj Nag and Karan Yadav, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 297/2025 registered at Police Station Mahasamund...
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M/s R.R. Industries, an MSME joint venture, was awarded a GeM contract by South Eastern Coalfields Limited (SECL) for providing healthcare services through 13 Mobile Medical Units under SECL’s CSR initiative.
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During the intervening night of 19 May 2026, 294 litres of diesel, valued at ₹28,529, were allegedly stolen from a truck parked near Beverage Corporation, Sirgitti, after its diesel tank was forcibly opened. The truck...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 185/2026 registered at Police Station Jhilmili (Bhaiyathan), District Surajpur...
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The applicants, Birendra Dubey and Kamlesh Dubey, apprehended arrest in Crime No. 185/2026 registered at Police Station Jhilmili (Bhaiyathan), District Surajpur, for offences under Sections 318(4), 338, 336(3), 340(2)...
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The applicant apprehended arrest in connection with Crime No. 875/2026 registered at Police Station Civil Line, Bilaspur, for an offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant apprehended arrest in Crime No. 218/2025 registered at Police Station Telibandha, Raipur, for offences under Sections 318(4), 338, 336(3), 340(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail in Crime No. 42/2026 registered at Police Station Azad Chowk, Raipur, for offenc...
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The applicants—Setthi Vijay, Setthi Surya and Shashi Kumar—filed their first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail in connection with Crime No. 372/...
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The applicants—Setthi Vijay, Setthi Surya and Shashi Kumar—filed their first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail in Crime No. 377/2026 registered...
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The applicant was arrested in Crime No. 389/2025 registered at Police Station Sarsiwan, District Sarangarh-Bilaigarh, for offences under Sections 318(2), 336(3), 336(4), 338, 340(2), 341(1), 341(2), 3(5), 61, 249(2) a...
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The applicant was arrested on 8 March 2025 in connection with Crime No. 58/2025 registered at Police Station Lailunga, District Raigarh, for offences under Sections 20(b) and 29 of the Narcotic Drugs and Psychotropic...
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The applicants—Mrigendra Singh Baghel, Ranvijay Singh Baghel and Dhirendra Singh Baghel—were arrested in connection with Crime No. 138/2017 registered at Police Station Khallari, District Mahasamund, for offences unde...
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The applicants filed their first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 297/2026 registered at Police Station Sakri, Bilaspur, for...
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The applicant was arrested in connection with Crime No. 58/2025 registered at Police Station Lailunga, District Raigarh, for offences under Sections 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act,...
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The applicants—Deva Kunde, Bhuneshwar @ Bhola Kunde, Shubham Kunde and Karan Kunde—were arrested in connection with Crime No. 293/2026 registered at Police Station Kotwali, Durg, for offences under Sections 296, 115(2...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 45/2025 registered at Police Station Bacheli, District South Bastar, Dantewada, for of...
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The applicant was arrested in connection with Crime No. 67/2026 registered at Police Station Nawagarh, District Janjgir-Champa, for offences under Sections 109(1), 296 and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (...
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The applicant was arrested in Crime No. 150/2026 registered at Police Station Amanaka, Raipur, for offences under Sections 15 and 18(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The applicant was arrested in connection with Crime No. 04/2020 registered at Police Station EOW/ACB, Raipur, for offences under Sections 420, 467, 468, 471 and 120-B of the IPC and Sections 12 and 13(2) of the Preven...
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The applicant was arrested in connection with Crime No. 195/2026 registered at Police Station Ganj, Raipur, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant, Smt. Nirmala Thakur, aged approximately 45 years, was arrested in connection with Crime No. 58/2026 registered at Police Station Excise Circle, Seepat, District Bilaspur, for an alleged offence under Se...
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The applicants, Vedprakash Vaishnav and Abhishek Prajapati, were arrested in connection with Crime No. 25/2026 registered at Police Station Pali, District Korba, for an offence under Section 309(6) of the Bharatiya Ny...
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The applicant was arrested in connection with Crime No. 550/2026 registered at Police Station Civil Lines Rampur, District Korba, for offences under Sections 296, 351(3), 109(1) and 3(5) of the Bharatiya Nyaya Sanhita...
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The petitioner, a retired Assistant Revenue Inspector of Nagar Palika Parishad, Akaltara, claimed that an outstanding EPF employee-contribution amount of ₹2,71,341, along with interest, was payable to him.
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The petitioner, a retired Assistant Revenue Inspector of Nagar Palika Parishad, Bankimogra, District Korba, claimed outstanding employees’ contribution under the Employees’ Provident Fund amounting to ₹4,50,696, along...
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The petitioner, a retired Assistant Revenue Inspector of Nagar Palika Nigam, Korba, claimed outstanding employees’ provident fund contribution of ₹3,78,489 along with interest.
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The petitioner, a land broker, was implicated in FIR No. 77/2024 registered at Police Station Khadgaon under Section 420 IPC concerning an alleged attempt to sell restricted rehabilitation land at Village Murargota th...
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The petitioners invoked Section 482 CrPC seeking quashing of Crime No. 243/2021 registered at Police Station City Kotwali, Mungeli, under Sections 420, 467, 468 and 471/34 IPC, together with Chargesheet No. 374/2021,...
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The petitioners—Bhushan Pratap Patel, his parents, and his elder sister—invoked the inherent jurisdiction of the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR/Cr...
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The petitioner lodged a complaint alleging that respondents 11–14 had fraudulently obtained ₹1,20,000 from him by promising a government job and had issued a forged appointment letter.
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The petitioners invoked Section 482 CrPC seeking quashing of Crime No. 58/2021 registered at Police Station Jarhagaon, District Mungeli, for offences under Sections 420, 467, 468, 120-B and 212 IPC, together with Char...
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The petitioners challenged the criminal proceedings arising from FIR/Crime No. 14/2021 registered at Police Station Jarhagaon, District Mungeli, for offences under Sections 420, 120-B and 212 of the Indian Penal Code,...
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Petitioner No. 2, Priyanka Lahre, allegedly had a relationship with Respondent No. 10, Piyush Tiwari, who allegedly represented himself as unmarried and promised to marry her. After discovering that he was married, sh...
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The applicant was arrested in Crime No. 278/2026 registered at Police Station Sarangarh, District Sarangarh-Bilaigarh, for offences under Sections 296, 115(2), 351(3) and 109(1) of the Bharatiya Nyaya Sanhita, 2023 (“...
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The applicants—Setthi Vijay, Setthi Surya and Shashi Kumar—were arrested in connection with Crime No. 371/2026 registered at Police Station Sarkanda, Bilaspur, for offences under Sections 303(2) and 3(5) of the Bharat...
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The applicants were arrested in connection with Crime No. 375/2026 registered at Police Station Sarkanda, Bilaspur, for offences under Sections 303(2), 303(a), 112(1), 2 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (...
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On 15 June 2026, the police, acting on secret information, conducted a raid and allegedly recovered 3.837 kg of ganja from the possession of Rama Shankar Verma.
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The applicant apprehended arrest in Crime No. 277/2026 registered at Police Station Old Bhilai, District Durg, for offences under Sections 303(2), 317(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 94/2026 registered at Police Station Mujgahan, Raipur, for an offence under Section 20(b) of the Narcot...
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The applicants were arrested in connection with Crime No. 41/2026 registered at Police Station Singhoda, District Mahasamund, for an offence under Section 20(b)(II)(B) of the Narcotic Drugs and Psychotropic Substances...
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The applicant apprehended arrest in Crime No. 307/2025 registered at City Kotwali Police Station, Balodabazar, for offences under Sections 318(4), 316(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Smt. Nirmala Namdev, apprehended arrest in Crime No. 106/2026 registered at Police Station Pondi, District M.C.B., for offences under Sections 296, 115(2), 118(1), 118(2), 351(2), 3(5) and 333 of the Bh...
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The petitioners claimed rights over land bearing Khasra Nos. 453/1 and 454/1, admeasuring 0.206 hectare, situated at Village Torwa, Bilaspur, purchased through a registered sale deed dated 20.10.1970.
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The petitioner, a Supervisor in the Women and Child Development Department, challenged the Chhattisgarh Rajya Mahila Ayog’s recommendation dated 27 March 2021.
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Respondent No. 1, the wife of Petitioner No. 1, filed a complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”) against her husband and his family members before the Judicial...
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The applicant was arrested in connection with Crime No. 414/2025 registered at Police Station Rajim, District Gariyaband, for offences under Sections 296, 115(2), 351(3), 332(A), 332(B), 190, 191(2), 191(3) and 103(1)...
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The applicants—Mrigendra Singh Baghel, Ranvijay Singh Baghel and Dhirendra Singh Baghel—were arrested in Crime No. 483/2017 registered at Police Station Pulgaon, District Durg, for offences under Sections 420 and 406...
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The applicant, aged about 64 years and the father-in-law of the victim, was arrested in Crime No. 202/2026 registered at Police Station Baradwar, District Sakti, for offences under Sections 296, 351(3), 115(2) and 64(...
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On 17 March 2026, a CISF QRT team allegedly noticed a suspicious Bolero vehicle in the Gevra Mines area. When police/CISF personnel attempted to stop the vehicle, its occupants allegedly drove towards them at high spe...
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The applicant, aged about 19 years, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 29/2026 registered at Police Station Gatapar for offences under Sections 296, 115...
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The applicants, Harsh Sidar @ Bittu and Gulshan Bareth, were arrested in connection with Crime No. 182/2026 registered at Police Station Malkharauda, District Sakti, for offences under Sections 303(2), 324(3), 112 and...
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Applicant No. 2 alleged that the respondent established physical relations with her, represented her as his wife after applying vermillion at Kamakhya Devi Temple, and fathered Applicant No. 1, who was born on 16 June...
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Applicant No. 1, the respondent’s wife, and Applicant No. 2, their minor son, filed an application under Section 125 CrPC before the Family Court, Durg, claiming maintenance. The parties’ marriage was solemnised on 8...
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The applicant was arrested in connection with Crime No. 237/2025 registered at Police Station Hathband, District Balodabazar-Bhatapara, for offences under Sections 137(2), 127(2), 74, 75, 64 and 62 of the Bharatiya Ny...
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The applicant was arrested in connection with Crime No. 1123/2025 registered at Police Station Smriti Nagar, Chowki Supela, Bhilai, District Durg, for offences under Sections 318(4), 338, 336(2), 240(2) and 61(2) of t...
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The applicant was arrested in connection with Crime No. 40/2026 registered at Police Station Excise Circle, Bagbahra, District Mahasamund, for offences under Sections 34(2), 34(1)(a), 36 and 59(a) of the Chhattisgarh...
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The petitioner-wife and respondent-husband were married on 23 January 2022, and a male child was born from the marriage on 16 January 2023.
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The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Civil Suit No. 141-A/2025, filed by the respondent-husband under Section 9 of the Hindu Marriage Act for restitution of con...
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The applicant was arrested in connection with Crime No. AD220126006503S registered by the Directorate General of Goods and Services Tax Intelligence (DGGI), Raipur Zonal Unit, for alleged offences under Sections 132(1...
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The petitioner-wife and respondent-husband were married on 26 May 2013 according to Hindu rites and customs, and have three minor children aged approximately nine, seven and five years.
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The applicant was arrested in Crime No. 160/2026 registered at Police Station Saraipali, District Mahasamund, for an offence punishable under Section 34(2) of the Excise Act.
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The petitioner challenged orders dated 23 July 2024 passed by the Collector and Nazul Tehsildar, Ambikapur, including an ejectment order concerning his property. Pursuant to the order, a portion of the petitioner’s ho...
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The petitioner participated in the 2026–27 National Health Mission recruitment process for the posts of Nursing Officer/Staff Nurse and 2nd ANM/ANM. She claimed 10 bonus marks for services rendered during the COVID-19...
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The petitioner, a bus operator holding a permanent stage carriage permit for the route Baima–Manendragarh, challenged the grant of a permanent stage carriage permit to Respondent No. 3 for the route Geji–Manendragarh.
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The petitioners challenged an execution memo/notice dated 17 April 2026 issued by the Naib Tahsildar and an eviction order dated 23 March 2026 passed by the Collector, Raipur, concerning their residential flat at Wall...
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The petitioners in the connected petitions were a daughter and mother who challenged FIR No. 312/2025, registered on 21 June 2025 at Police Station City Kotwali, Rajnandgaon, for offences under Sections 296 and 351(2)...
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The petitioner’s father, Balram Sahu, was an Assistant Mechanic under the Water Resources Department and died in harness on 22 April 2021.
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The appellant, a Panchayat Secretary, had earlier filed WPS No. 2986 of 2025 seeking consideration of his representation concerning regularisation.
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The petitioner, formerly Superintendent, Central Jail, Raipur, superannuated on 31 August 2010.
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The petitioner was the elected Sarpanch of Gram Panchayat Somni, Janpad Panchayat Rajnandgaon. Certain elected members initiated a no-confidence motion against her by application dated 11.03.2026 under Rule 3(1) of th...
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The petitioner-husband challenged, in WPCR No. 433 of 2026, the registration of proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005, being MJC (Criminal) Case No. 913 of 2026.
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The petitioner, aged about 73 years, was prosecuted in connection with a motor-vehicle accident dated 8 January 2022.
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The petitioner maintained Current Account No. 913010026073482 with Axis Bank, Sakti Branch, Chhattisgarh.
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The petitioner challenged a notice dated 11 June 2026 issued by the Municipal Corporation, Raipur under Section 307(3) of the Chhattisgarh Municipal Corporation Act, directing him to remove alleged unauthorized constr...
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The petitioner claimed ownership and possession of a 5,000 sq. ft. commercial plot situated at Nazul Sheet No. 69, Plot No. 1, near Chandmari Filter Plant, Raigarh, which he had acquired through an open auction conduc...
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The petitioner, Motimani, challenged the order dated 30 December 2024 passed by the Commissioner, Sarguja Division, in Appeal No. 07/A-39/2023-24, whereby the patta concerning Khasra No. 31 (old Khasra No. 1/17), meas...
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