HCMONTHLY CASE LAW ARCHIVE
Read 170 LawLens analyses of Chhattisgarh High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The Central Government’s ‘Integrated Development of Small and Medium Towns’ (IDSMT) scheme was implemented by the Municipal Council, Balod.
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The petitioner, Smt. Punita Maravi, is the Sarpanch of Gram Panchayat Bandha, District Bilaspur
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The petitioner, owner of an industrial unit "M/s Natural Fuels" in Urla, Raipur, applied for the allotment of approximately 3500 sq. meters of adjoining industrial land.
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The petitioner, M/s Mivaan Steels Ltd., challenged an order dated 23.03.2026 passed by the Commissioner, Raipur Division, which rejected their revision petition under Section 50 of the Chhattisgarh Land Revenue Code,...
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The petitioners’ father and uncles were granted a lease of Government land (Khasra No. 968/31).
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The petitioner served as the Sarpanch of Gram Panchayat, Bhaismundi, from 2010 to 2015.
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The State of Chhattisgarh filed an intra-court appeal against a Single Judge’s order dated 23.09.2025 in WPS No. 2438 of 2021, which directed the Appellants to consider the Respondent’s application for compassionate a...
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The Respondent No. 1 (writ petitioner) was dismissed from service on 11.02.2015, and his subsequent representation was rejected on 24.02.2024.
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The petitioners, originally Class-IV employees, were promoted to the post of Assistant Grade-III via an order dated 13.09.2024 following a Departmental Promotion Committee (DPC) recommendation
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The petitioner, a Lecturer (Physics) at Govt. Higher Secondary School, Pali, challenged an order dated 18.06.2026 passed by the District Education Officer (Respondent No. 4).
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The petitioner, an Assistant Teacher at Government Primary School, Ramnagar, was placed under suspension following allegations of irregularities in the Mid-Day Meal Scheme
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The applicant, a Lecturer (LB) at Government High School Nawapara Khurd, had previously filed a writ petition, W.P.(S) No. 3991 of 2026, seeking two advance increments for acquiring a Ph.D. degree
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The applicant sought anticipatory bail regarding Crime No. 201/2025 registered at Police Station Nandini for alleged digital fraud and financial misappropriation
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The applicant sought anticipatory bail regarding Crime No. 345/2025 involving a "digital arrest" scam.
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The petitioner (complainant) filed a petition seeking the cancellation of regular bail granted to respondent No. 2 (Rana Praveen Gajbhiye) by the High Court of Chhattisgarh on 16.10.2025 in MCRC No. 8366/2025.
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The Petitioner (complainant) filed a petition seeking the cancellation of anticipatory bail granted to Respondent No. 2 (Chhabi Chand Sahu) on 18.03.2026 in MCRCA No. 335/2026
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The applicant, Ali Hasan, was arrested on 18.04.2025 in connection with Crime No. 125/2025 for allegedly assaulting a woman (Ameena Begam) with a stick, causing grievous injuries to her nose and eye.
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The applicant filed a first bail application following his arrest on February 18, 2026, in connection with Crime No. 21/2026
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The Petitioner filed a writ petition challenging the order dated 03-06-2026 passed by the Judicial Magistrate First Class (JMFC), Kota, which rejected his application for the release of a tractor (Reg. No. CG-10-D-816...
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On August 21, 2025, police acted on secret information and seized 28.16 grams of heroin from the applicant near Mor Garden.
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The applicants were arrested on September 13, 2025, after the Police Station Fingeshwar intercepted a white Honda City based on a reliable tip.
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The applicant, a 39-year-old beautician, was arrested on 29.04.2026 in connection with Crime No. 121/2026.
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The applicants, Shahrukh Khan and Akash Kosare, were intercepted by the Mahasamund police on 17.06.2025 while traveling in a Tata DI vehicle (CG-04-ML-2991).
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The applicant, Ajay Sahu, was arrested on January 14, 2026, in connection with Crime No. 12/2026 at Police Station Fingeshwar for the alleged possession of 19.423 kg of Ganja (cannabis) found in a vehicle.
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The applicant, K. Vaijanti Reddy, filed a First Bail Application seeking regular bail following her arrest on April 29, 2026.
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The Petitioner, a consulting firm, was awarded a work order on 18.11.2020 by Respondent No. 1 (Municipal Council, Kumhari) for Project Management Consultancy (PMC) services under the AMRUT Mission.
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The Petitioner, a journalist, filed a Public Interest Litigation (PIL) alleging a systemic failure in the regulation of the liquor trade in Chhattisgarh.
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The appellants are the legal heirs of Late Shri Tekram Kaushik, who served as Prabhari Samiti Prabandhak and died in harness on 26.03.2020.
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The petitioner, Jitendra Gupta, an Assistant Commissioner in the Scheduled Tribe and Scheduled Caste Development department, filed this writ petition against the State of Chhattisgarh and eleven other respondents.
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The petitioner (wife) and respondent (husband) were married on 30.11.2022
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The petitioner (wife) and the respondent (husband) were married on February 29, 2024, under Muslim rites.
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The petitioners, acting as Managers/In-charges of various Paddy Procurement Centers (Cooperative Societies), challenged the state authorities’ refusal to grant an allowance for "dryness shortage" (weight loss due to m...
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The Petitioner claims continuous, peaceful possession of Abadi land in District Bemetara since 2000, where he raised construction.
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The petitioner, a Samiti Manager of an indigenous cooperative society, approached the High Court seeking protection against being held personally liable for paddy weight shortages
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The petitioner, elected as Sarpanch of Gram Panchayat Gullu on 13.05.2025, challenged the legality of a no-confidence motion initiated against her
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The applicants filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, apprehending arrest for offenses under Sections 115(2), 119(1), 296, 3(5), and 351(3)...
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The applicants, student leaders, filed for anticipatory bail apprehending arrest in connection with Crime No. 508/2025 at P.S. Koni Bilaspur
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The applicant, an 84-year-old retired Sub-Postmaster, sought anticipatory bail regarding an FIR registered in 1992 (Crime No. 694/1992).
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The applicant sought anticipatory bail regarding Crime No. 0085/2026 involving alleged offenses under Sections 318(4), 336(3), 340(2), 61, and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023.
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The applicant sought regular bail following his arrest in connection with Crime No. 243/2026 at Police Station Khamtarai
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The applicant filed his first bail application following his arrest on February 9, 2026, in connection with Crime No. 78/2026
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The applicant, Dhanaram Sahu, was arrested on June 4, 2026, in connection with Crime No. 25/2026 for the alleged illegal manufacture and sale of "Deshi Masala Romiyo" (illicit country liquor).
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The applicant, Kamleshwar, was arrested on August 7, 2025, in connection with Crime No. 218/2025 for allegedly providing his Axis Bank account as a "mule account" to facilitate organized online fraud.
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The applicant was arrested on August 5, 2025, in connection with Crime No. 240/2025 at P.S. Fingeshwar for allegedly possessing and transporting 120 tablets of "Nitrosun," a prohibited narcotic substance.
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The applicant, Maikulal Netam, along with co-accused Dashrath Manjhi, was arrested in connection with Crime No. 69/2025 registered at Police Station Bagbahra.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023
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The applicant (husband) and non-applicant No. 1 (wife) married on January 27, 2012, and have two children (non-applicant Nos. 2 and 3).
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The applicant (husband) and respondent No. 1 (wife) were married on February 16, 2014, and have a minor daughter, respondent No. 2.
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The Appellant was accused of murdering his father, Suknath, on December 12, 2018, by allegedly assaulting him with a bamboo stick
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The Appellant, a retired Secretary to the Government of Chhattisgarh (retired 30.06.2013), was subsequently appointed as a Member of the Chhattisgarh Public Service Commission (CGPSC) on 02.09.2013
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The Appellant’s father, the former Kotwar of Village Ganiyari, passed away in 2010
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The Appellants (Union of India and CRPF authorities) filed a writ appeal against a judgment dated 29.10.2025.
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The Appellant’s father, an employee of SECL, went missing on July 25, 2003.
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The petitioner, serving as Head Master at Government Primary School, Chatod (Dhamtari), challenged a transfer order dated 10.06.2026, which posted her to Government Primary School, Doomarpara within the same district
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The petitioner’s husband, initially appointed as an unskilled laborer in 1978, was regularized in 2008 and died in harness on August 28, 2021.
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The petitioner, a teacher at Primary School, Nayapara, Bodri, was transferred to Primary School, Rehtator, Block Masturi, vide an order dated 04.06.2025
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The petitioner filed a contempt petition alleging that the respondents willfully disobeyed an order dated 19.01.2024 passed in WPC No. 252 of 2024
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The Respondent-Assessee is engaged in iron ore mining, manufacturing steel products, and power generation. For the assessment year 2017-18, the Assessee sought to transfer electricity from its "eligible units" (Qualif...
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The Petitioners (co-sharers and neighbors) filed a writ petition against the State and Municipal Corporation Raigarh regarding a dilapidated residential-cum-commercial building
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The petitioners are recorded owners (bhumiswamis) of agricultural lands in Village Mani, District Surajpur, which were acquired by South Eastern Coalfields Limited (SECL) for mining operations
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The petitioner, a B.Sc. student at Pandit Ravishankar Shukla University, challenged the evaluation of his B.Sc. Part-II (2014) results after being declared unsuccessful in Botany Theory-II and Chemistry Theory-I
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The three petitioners, residents of Village Bigarbharri, filed a writ petition seeking a mandamus to prevent their eviction from land they claimed to possess for a long duration
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The applicant sought anticipatory bail regarding Crime No. 272/2026 registered at Police Station Masturi for offences under Sections 118(1) (voluntarily causing hurt by dangerous weapons), 296 (obscene acts), 351(3) (...
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The applicant was arrested on 12.04.2026 following a police raid on a vehicle parked behind the Dhamtari Bus Stand
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On April 17, 2026, the applicants, Sujit Kumar Verma and Birendra Kumar Verma, were intercepted by the Lawan Police while allegedly transporting 15.928 kg of Ganja on a TVS Jupiter scooter
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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The applicant, Balbir Singh, filed a first bail application after being arrested on November 25, 2025, in connection with Crime No. 152/2025.
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The applicant, Saifuddin Ansari, filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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The applicant, Rahul Sharma, was arrested on 16.01.2026 in connection with Crime No. 44/2026 at Police Station Tikrapara, Raipur.
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The applicant was arrested on 26.03.2026 for allegedly possessing 20 bulk liters of handmade mahua liquor, valued at approximately Rs. 4,000/-.
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The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS), following his arrest for offences involving stalking, assault, and attempted murder
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The applicant, Chhannu Singh Dhurve, filed his first bail application following his arrest on March 1, 2026, in connection with Crime No. 10/2026.
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The applicants, Mahesh Dhurve and Udayram, were arrested on 05.05.2026 in connection with Crime No. 14/2026
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The applicants were arrested in connection with Crime No. 243/2026 at Police Station Khamtarai for allegedly breaking into a warehouse on 06.04.2026 and stealing electrical and hardware items valued at ₹95,000/-
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The applicants filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following their arrest in connection with Crime No. 0141/2026.
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The applicant filed a first bail application after being arrested for an incident occurring on 06.10.2024.
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The applicant, a Branch Manager of Seva Sahkari Samiti Maryadit, Kumhali, was accused of a shortfall in paddy stocks.
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The petitioner, Shrawan Kumar, was convicted under Section 302/34 of the IPC and is currently undergoing a life sentence.
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The Petitioner, an Assistant Engineer and Public Information Officer (PIO) at the Chhattisgarh State Power Distribution Company Limited (CSPDCL), received two RTI applications from Respondent No. 2 seeking information...
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The applicant, Gyanendra Kumar Vishwakarma, sought anticipatory bail regarding Crime No. 220/2023.
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The applicant sought anticipatory bail regarding Crime No. 19/2026 registered at Women Police Station, Raigarh
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The applicant, Yogesh Kumar Sahu, sought anticipatory bail apprehending arrest in connection with Crime No. 694/2025 for offences under Sections 420 (Cheating) and 120-B (Criminal Conspiracy) of the IPC.
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The petitioner sought the quashing of Charge-sheet No. 46/2026 and the order of charges dated 17.04.2026 filed under Sections 62, 64, and 64(2) of the Bharatiya Nyaya Sanhita (BNS) and Sections 6, 7, and 8 of the POCS...
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On February 21, 2021, the complainant’s family was at Marhi Mata Temple for a picnic. A scuffle broke out with 7–8 individuals (the appellants) following an objection to their abusive language
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The petitioners, various Co-operative Societies in District Gariyaband, were involved in paddy procurement under a tripartite agreement.
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The Petitioner, a resident of Bilaspur, maintains a savings bank account (A/c No. 052750700000145) with Yes Bank (Respondent Nos. 1 & 2), which she also utilizes as a demat account for share market investments.
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The Appellant (a 40-year-old Project Manager and divorcee) filed an acquittal appeal against the judgment of the Additional Sessions Judge, Raipur, which cleared the Respondent/accused of charges under Sections 376(2)...
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The appellant/victim filed an acquittal appeal against the judgment of the Additional Sessions Judge (F.T.C.), Surguja, dated 28.01.2022, which acquitted Respondent No. 2 of charges under Sections 376, 323, and 506-B...
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The appellant was convicted by the trial court under Sections 376(1) and 506 Part-II of the IPC for allegedly committing sexual intercourse with the prosecutrix on the false pretext of marriage between September and N...
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The Petitioner, a Micro Enterprise shoe manufacturer, challenged Bid Document No. GEM/2026/B/7621416 dated 04.06.2026 issued by Respondent No. 2 for the procurement of 12.40 lakh pairs of Gents Casual Canvas Walking S...
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The petitioner was appointed as Civil Judge Class-II in 2008
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The four petitioners were employed as daily wage Cleaners/Sanitation workers (Class IV posts) under the Municipal Corporation, Durg.
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The four petitioners were appointed as Cleaners/Sanitation workers (Class IV posts) on a daily-wage basis under the Health Department, Government of Chhattisgarh.
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The petitioner, Nandani Tonday, filed a writ petition seeking a mandamus to direct the respondents to grant her compassionate appointment following the death of her sister, Late Ms. Lekha Kumari Tondey
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The petitioners, working in various capacities such as Lecturers (L.B.), Teachers (L.B.), and Head Masters under the School Education Department in District Dhamtari, filed a bunch of writ petitions challenging the re...
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The petitioner, a Hindi teacher (E-Cadre) at Govt. Middle School, Janjgiri, Durg, challenged a transfer order dated 07.06.2025.
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On January 9, 2017, the Appellant was a passenger in a Pajero vehicle (CG 15 CW 9099) driven by Vinay Singh. A truck (CG 04 ZC 0369), driven by Respondent No. 1 and owned by Respondent No. 2, collided head-on with the...
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On January 9, 2017, the Appellant was traveling in a Pajero vehicle (CG 15 CW 9099) driven by one Vinay Singh toward a farmhouse in Sarganwa
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On April 19, 2019, at approximately 10:00 PM, a Tata Sumo (offending vehicle) driven and owned by the Appellants collided with a motorcycle carrying three individuals, resulting in two deaths and one grievous injury
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The respondents (claimants) filed a claim application under Section 166 of the Motor Vehicles Act, 1988 ("Act 1988") on November 1, 2023, regarding an accident that occurred on September 24, 2022.
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The Petitioner (plaintiff) filed a civil suit for a declaration that Respondent No. 1 (defendant) is not his biological son and sought a permanent injunction regarding property possession
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The Directorate of Urban Administration and Development, Chhattisgarh, issued an advertisement on 12.02.2018 to fill 103 posts of Accountant across various Nagar Panchayats and Municipal Councils
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The petitioner was appointed as Shiksha Karmi Grade-III on July 20, 2007
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The Petitioner applied for the post of Lecturer (English) pursuant to an advertisement dated 09.03.2019 issued by the Directorate of Public Instruction
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The Appellants were originally appointed as Shiksha Karmi (Grade II and III) under the Panchayat Department between 2008 and 2013
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The Petitioner (husband) challenged an order dated 28/06/2022 passed by the Chhattisgarh Rajya Mahila Ayog (Respondent No. 2), which directed him to pay a monthly maintenance of Rs. 8,000/- to his wife (Respondent No....
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The petitioners filed a Miscellaneous Civil Case (MCC) seeking the restoration of a previously disposed writ petition (WPC No. 6719/2025).
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On March 6, 2023, a verbal altercation occurred between the appellants and the deceased, Mukesh Lanjewar, regarding a debt of ₹2,500
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The petitioners participated in a Notice Inviting Tender (NIT) issued by the Municipal Corporation, Bilaspur, on 05.07.2023 for the allotment of commercial plots
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The Petitioner (MPSEB) challenged an order of the Labour Court, Durg, which directed the granting of monetary leave benefits to Respondent No. 1
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The applicants filed MAC No. 823/2016 seeking compensation under Section 166 of the Motor Vehicles Act following the death of Rajnarayan Yadav.
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The applicants (wife and daughter) challenged an interim maintenance order dated 09.04.2026 passed by the Family Court, Mungeli
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On October 2, 2002, the accused (Vinod Punia and Vinod Patel) entered the veranda of Jagannath Prasad Gavel’s house and assaulted him with a stone following a dispute
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The Petitioner, a medical practitioner, challenged an externment (Jilabadar) order dated 08.01.2026 passed by the District Magistrate, Durg.
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The petitioner, a retired Time Keeper, served as a daily wage employee before being regularized in the Water Resource Department
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The petitioner, promoted to Assistant Engineer on 28.07.2023, challenged a University order dated 30.04.2026 which confirmed the services of Respondent No. 9 as Assistant Engineer with retrospective effect from 10.11....
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The husband of Respondent No. 1 (complainant) availed a home loan from the Petitioner Bank. As part of the loan, a premium for the 'SBI Life Rinn Raksha Group Insurance Scheme' was deducted from his account to secure...
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The Petitioner was granted a settlement Patta (lease) and Bhumiswami rights for 3 acres of government land in Village Bangapal in 1986
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The petitioner, a self-help group, was allotted a Fair Price Shop at Village Khanta
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The petitioners are Managers/In-charge of Paddy Procurement Centers of Cooperative Societies in Chhattisgarh.
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The petitioner, a bus operator, submitted multiple applications dated 02.03.2026 to the Regional Transport Authority (RTA), Jagdalpur, seeking Permanent Stage Carriage Permits for various routes including Nagarnar to...
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The Petitioner, Gram Panchayat Palandur, challenged an order dated 13/04/2022 passed by the Sub Divisional Officer (R) (SDO), Dongargarh.
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The petitioner was appointed as a Patwari in 1983. In 2007, his services were terminated following his conviction under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988
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The petitioner, a Senior Agriculture Development Officer (Class-III employee) posted at Saraipali, challenged the suspension order dated 20.05.2026 issued by the District Collector, Mahasamund
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The Petitioners, primarily serving as Executive Engineers, Superintending Engineers, Assistant Engineers, and Junior Engineers in various state power companies (CSPDCL, CSPGCL, and CSPTCL), filed a batch of writ petit...
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The petitioner, serving as a Secretary of Gram Panchayat Latuva, was placed under suspension by Respondent No. 2 via an order dated 14.07.2025
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The five petitioners, working as Headmasters (Middle School) in District Surajpur, were initially promoted to said posts via an order dated 07.09.2012.
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The petitioners filed a writ petition challenging the orders dated 02.06.2026 and 11.08.2025 passed by the Commissioner, Sarguja Division (Respondent No. 2).
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The petitioners filed a writ petition challenging orders dated 02.06.2026 and 28.07.2025 passed by the Commissioner, Sarguja Division (Respondent No. 2).
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The petitioner (plaintiff) filed a civil suit for declaration of title and permanent injunction regarding property at Village Sarangarh, claiming it was joint Hindu family property acquired through joint resources whi...
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Tilaso (petitioner in WPC 80/2023) was granted a lease/patta for the subject land
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The applicants (defendants in the original suit) challenged an order dated 28.02.2026 passed by the First Civil Judge, Senior Division, Ambagarh Chowki
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The Appellant (plaintiff) filed a suit for declaration of title and permanent injunction regarding 1250 sq. ft. of Abadi land in Khasra No. 686
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The petitioners, Suraj Thakur and Smt. Kiran Thakur, filed a writ petition seeking a mandamus directing the police to register a First Information Report (FIR) and conduct a fair investigation against respondents No....
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The petitioner was convicted in 2013 for murder and related offenses under Sections 302/149, 307/149, 450, 148, 506 Part II, and 323/149 of the IPC, receiving a life sentence
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The petitioner was convicted on June 28, 2013, for offences including murder (Section 302/149 IPC) and attempted murder (Section 307/149 IPC), receiving a life sentence.
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The petitioner, Shyam Yadav, is a convict (Prisoner No. 296/65) undergoing a sentence at Central Jail, Ambikapur, following his conviction on February 12, 2024, for an offense under Section 6 of the POCSO Act.
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The petitioner was convicted in 2013 for offences including murder (Section 302/149 IPC) and sentenced to life imprisonment
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The petitioner was convicted on 29.06.2013 for offences including murder (Section 302/149 IPC) and sentenced to life imprisonment in Sessions Trial No. 28/2011.
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The Petitioner, a 78-year-old resident of Village Garhwat, filed a writ petition seeking a writ of mandamus against the State authorities.
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The fifteen petitioners are agriculturists and landowners in Village Nagaridih, District Janjgir-Champa.
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The petitioner, a partnership firm, was allotted land upon which Respondent No. 2 (CSPTCL) and Respondent No. 3 (NHAI) erected an electricity tower (identified as 6.8.1)
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The applicants, employees of HDFC Bank and a Health Insurance Company respectively, sought anticipatory bail regarding Crime No. 135/2026
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The Petitioner’s land (Khasra No. 164/5, Village Mokhetra) was acquired for a National Highway project, and compensation of ₹15,73,143.80 was determined in his favor via a supplementary award dated May 25, 2021.
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The Petitioner challenged the construction of shops on Waqf property (Nazul Sheet No. 17, Bhukhand No. 185) at Kawardha.
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The petitioner, a co-owner of land in Village Banari, Janjgir-Champa, challenged a notice dated 06.05.2026 issued by the Sub-Divisional Officer (Revenue).
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The petitioner, a 23-year-old resident of Ambikapur, identifies as belonging to the "Darji" (Muslim) caste, which is recognized as an Other Backward Class (OBC) in Chhattisgarh
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The petitioner, a minor represented by his father, claimed to belong to the "Darji" (Muslim) caste, which is recognized as an Other Backward Class (OBC) in Chhattisgarh
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The petitioner was appointed as an Attendant on compassionate grounds on 22.04.2016 and regularized on 20.09.2021
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The petitioner, an In-Charge Senior Agriculture Development Officer (Class-III employee) posted at Bagbahara, Mahasamund, challenged the suspension order dated 20.05.2026 issued by the District Collector (Respondent N...
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The petitioner was employed as a Rojgar Sahayak under Gram Panchayat Bbhani in Janpad Panchayat Wadrafnagar
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A group of petitioners, working as Teachers (L.B.) and Assistant Teachers (L.B.) in various government schools in District Dhamtari, filed a series of writ petitions challenging the rejection of their claims for the b...
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The petitioner applied for the post of Senior Technician (Electrical) at Government Medical College, Kanker, pursuant to an advertisement dated 05.01.2022
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The applicant filed a second bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023, following the rejection of his first application on February 27, 2026
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The applicant, Vinayak Verma, was arrested in connection with Crime No. 179/2026 for allegedly transporting 16.200 bulk liters of illicit country-made plain liquor on an unnumbered motorcycle.
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The petitioner (wife) and respondent (husband) were married on February 25, 2024, and subsequently resided in Bangalore for work.
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The Police of New Rajendra Nagar, Raipur, acting on secret information, intercepted a Baleno car on 25.02.2026.
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The petitioner, a 60-year-old teacher at Government Girls Middle School, Sida, challenged his transfer order dated June 4, 2025, and a subsequent order dated June 26, 2025
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The petitioner, an Assistant Sub Inspector, was promoted to the post of Sub Inspector on 10-04-2020
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This is the second bail application; the first was withdrawn prior to the filing of the charge-sheet.
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The appellants filed a civil suit for declaration, partition, and permanent injunction regarding a residential property in Raipur.
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The deceased, Sudesh Kumar Kaushik, was employed as a laborer by Respondent No. 2, Mahamaya Rice Industries
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The Petitioner, owner of 0.25 acres of agricultural land at Village Mudhipar (Khasra No. 352/5), alleged that the Respondent authorities utilized and acquired her land for the construction of a National Highway withou...
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The petitioner (wife) and respondent (husband) were married on June 20, 2008, and have four children
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The petitioner (wife) and respondent (husband) were married on 08.05.2006 and have three children.
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The petitioner (wife) and respondent (husband) were married on May 10, 2024, in Raipur
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The Petitioner, Judawan Lal Patle, filed a writ petition seeking a direction to respondent authorities to prevent private respondents (Respondents 5 to 7) from raising further construction on land allegedly in the Pet...
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The Petitioner (wife) and Respondent (husband) were married on December 11, 2020. Due to alleged mental and physical torture, the Petitioner left the matrimonial home and began residing in Surajpur
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