HCMONTHLY CASE LAW ARCHIVE
Read 9 LawLens analyses of Chhattisgarh High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The petitioner passed her High School Examination (2017) and Higher Secondary Examination (2022) conducted by the Chhattisgarh State Open School.
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The 44 petitioners, members of a dissolved Society, claimed continued possession of land in Village Sonisilli, Raipur, which was originally leased to the Society
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The applicant, a news correspondent for "Buland Chhattisgarh," sought anticipatory bail regarding Crime No. 165/2025.
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On May 16, 2026, a complainant intercepted a vehicle (MH-35-AJ-3679) near Damakhda village based on secret information regarding illegal cattle transport
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The applicant, Komal Sahu, was arrested on 24.04.2026 following a police raid in Firangipara, Kota, based on an informer's tip.
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The applicant, Sanjeev Jangde, was arrested on 21.03.2025 in connection with Crime No. 77/2025 involving alleged cyber fraud amounting to Rs. 1.30 crore.
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The applicant, Nehal Singh, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023
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The petitioner, Smt. Sunila Bhaumik, filed a Habeas Corpus petition seeking the recovery of her minor daughter, Miss Viliyam Bhaumik, born on 17.05.2008
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The petitioners, 32 elected Councillors of the Municipal Corporation, Bhilai, filed a writ petition seeking a mandamus to compel the State of Chhattisgarh to implement a Resolution dated 25.03.2026.
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