HCMONTHLY CASE LAW ARCHIVE
Read 350 LawLens analyses of Chhattisgarh High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The applicants (Lokesh Yadav, Akash Nishad, Dinesh Kumar Sahu, and Jhanendra Sahu) were arrested in connection with Crime No. 03/2026 for a clash during a village market (Madai) on January 6, 2026.
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The Applicant (husband) and Respondent No. 1 (wife) were married in 2017 and have two sons.
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The appellant filed a criminal appeal under Section 21(4) of the National Investigation Agency Act, 2008, challenging the rejection of his bail application by the Special Judge (NIA), Bilaspur.
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The Appellant was convicted by the Trial Court under Sections 366 and 376 of the IPC for allegedly abducting a girl on 06.02.2004 and committing forceful sexual intercourse in Bhopal
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The petitioner, an owner of agricultural land in District Dhamtari, filed a writ petition under Article 226 of the Constitution challenging the construction of a commercial complex by Nagar Panchayat Aamadi (Responden...
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The Petitioner Bank extended financial assistance to Respondent No. 4, who subsequently defaulted, leading to the classification of the loan account as a Non-Performing Asset (NPA)
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The Petitioner, a railway facility management company, was awarded a contract on 13.09.2024 for cleaning and watering trains under SECR Bilaspur
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The petitioners applied for Bhumiswami (ownership) rights over Nazul land (Sheet No. 12B, Plot No. 142, 246 sq.ft.) in Bhatapara.
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The Petitioner, a private unaided medical college, challenged a Resolution dated 22.08.2024 passed by the Admission and Fee Regulatory Committee (AFRC) and a subsequent State Order dated 23.09.2025.
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The Appellants (State of Chhattisgarh) filed a writ appeal challenging the Single Judge’s order dated 08.05.2025, which had quashed recovery, transfer, and suspension orders against the Respondent on the grounds of vi...
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The petitioners (five individuals, including legal heirs of deceased employees) were originally daily wage employees whose services were subsequently regularized by the State.
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The six petitioners were originally appointed as Lower Division Teachers between 1981 and 1983
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The Petitioner, a Forester in the Office of the Divisional Forest Officer, Jagdalpur, challenged an order passed by the High Level Certification Scrutiny Committee (Respondent No. 6) on 24.09.2021, which invalidated h...
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The petitioners are retired government servants or legal representatives of deceased employees from the School Education and Health Departments of Chhattisgarh
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On 25.10.2013, deceased Santarabai and Bhuvan Satnami were traveling as pillion riders on a motorcycle (CG-06-D/2508).
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These are two cross-appeals arising from a motor accident involving a motorcycle (C G 10 X 5293).
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The appellant (mother of the deceased) filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking enhanced compensation for the death of her son, Ashish Patel.
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The applicant sought anticipatory bail regarding Crime No. 84/2026 registered at Police Station Basna, Mahasamund.
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The Applicant, a 45-year-old woman, filed her first anticipatory bail application apprehending arrest in connection with Crime No. 61/2026 registered at Police Station Sarangarh
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The petitioners filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash FIR No. 557/2024 and the subsequent criminal proceedings in Case No. 26/2025.
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The petitioners and respondent No. 2 (complainant) entered into agreements in 2012 for the sale of 9 acres of agricultural land in Village Nandai for approximately ₹2.02 crores
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The Applicant was arrested on 30.11.2025 in connection with Crime No. 144/2025 at P.S. Bhatgaon.
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The four applicants were arrested on April 1, 2024, following an incident on March 31, 2024, involving a dispute over filling water from a borewell.
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The applicant, a 65-year-old former Housing Supervisor, seeks regular bail regarding an FIR registered in the year 2000 for alleged financial fraud occurring between 1995–1998.
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The applicants, Bunty Kumar and Laxminarayan, were arrested on 14.02.2026 in connection with Crime No. 112/2026 at Police Station D.D. Nagar, Raipur
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The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023
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The four applicants filed their first bail application following their arrest on April 1, 2026, in connection with Crime No. 31/2026
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The applicant, an individual with primary education (up to Class VIII), allegedly opened a bank account at the instance of co-accused Kunal Patnayak for a fee of Rs. 5,000/-
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The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on February 10, 2026.
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The applicant was arrested on December 5, 2025, near Science College Ground, Raipur, after police acting on an informer’s tip intercepted a black Ranger vehicle
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The applicant filed her first bail application following her arrest in connection with Crime No. 593/2025.
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On July 4, 2014, the applicant, Dujram, while driving a tractor in a rash and negligent manner, struck a minor cyclist, Abhishek Sinha, causing fatal injuries
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The Appellant filed a Writ Appeal challenging the order dated 04.04.2024 passed by a learned Single Judge in WP(S) No. 2090 of 2024, which had dismissed the Appellant's writ petition.
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The Appellant, a Forest Sub-Divisional Officer (SDO) at Janakpur, was transferred on 30.06.2025 to Manendragarh, while Respondent No. 5 was transferred to his place
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Twelve petitioners, working as Lecturers (L.B.), Head Masters, and Teachers (L.B.) in various government schools in District Sarangarh-Bilaigarh, approached the High Court seeking the benefit of Kramonnati Vetanman (t...
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The Petitioner was appointed as a Panchayat Karmi (Sachiv) in 1995 under the Zila Panchayat, Bastar
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The petitioner, an Assistant Professor (Commerce) appointed on 12.11.2012, was granted three Advanced Pay Increments (API) for possessing an M.Phil. degree pursuant to a Circular dated 30.03.2010.
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The fourteen petitioners are daily wage employees working with Respondent No. 3 (Municipal Council Khairagarh)
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The Petitioner was appointed as a Guest Lecturer in a Government College on 25.08.2018
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The sixteen petitioners are employees of Hemchand Yadav Vishwavidyalaya (Respondent No. 3), having been engaged on a daily wage basis for periods ranging from 8 to 10 years.
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The petitioners, comprising legal heirs of deceased employees and retired employees of the Public Works Department (PWD), filed a writ petition seeking leave encashment benefits
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The seven petitioners (including legal heirs of deceased employees) were originally daily wage employees of the Water Resource Department whose services were subsequently regularized.
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The petitioner, a Medical Lab Technologist at District Hospital Jashpur, challenged three show-cause notices/communications dated 24.04.2026 and 27.04.2026 issued by respondent No. 5 (Assistant Civil Surgeon-cum-Chief...
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The petitioner, a Health Department employee, challenged the non-payment of salary, arrears, and increments. He contended that following transfer and relieving orders in July 2024, he reported for duty at the Block Me...
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The State of Chhattisgarh filed an application for leave to appeal against the judgment dated 17.11.2025 passed by the Additional Sessions Judge, Fast Track Court, Jashpur.
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The applicant, Gurupreet Sai, was arrested on February 28, 2026, by the Aasta Police in Jashpur district after a search based on secret information led to the seizure of 26 quarters of foreign liquor and 8 bottles of...
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The applicants were arrested on 26.02.2026 following a police interception of their vehicle (a Thar, registration No. CG/10/BW/6664) near Aasma City, Bilaspur, after reports of an accident.
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The applicants were arrested on 08.01.2026 following a police raid based on secret information in Raipur, Chhattisgarh
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On June 8, 2025, police seized a truck containing 14 quintals and 44 kilograms of Doda (poppy straw) near the RTO barrier in Basantpur.
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The deceased, Ved Singh, went missing on 15.11.2016 after allegedly being called away by appellant Omprakash.
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The appellant was convicted by the Sessions Judge (F.T.C.) Balod on 24.01.2017 for offences under Sections 363, 366, and 376 of the IPC, receiving a sentence of life imprisonment.
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The Petitioner, a Data Entry Operator (Class-III employee), was posted at the Tahsil Office, Sheorinarayan. He previously performed the duties of an Assistant Reader to the Tahsildar.
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The Petitioner, a Constable (Class-III employee) appointed on 09.01.1991, challenged a recovery order dated 08.01.2026 issued by the Senior Superintendent of Police, Raipur.
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The petitioners, residents of District Dhamtari, are the legal representatives of Piyan Sharma, who died in a motor accident involving a tractor and trolley on 26.01.2023
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The Appellants were successful bidders for commercial plots allotted by the Raipur Development Authority (RDA).
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The Appellants (claimants), being the legal representatives of the deceased Uttra Bhaskar, filed an appeal seeking enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Mungeli
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The case arises from a motor vehicle accident involving a Tanker (CG-14, A-1871).
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The claimants, legal heirs of the deceased Pradeep Nirmalkar, filed a claim under Section 10 of the Employee’s Compensation Act, 1923, alleging the deceased died in the course of his employment as a driver.
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The applicants filed a Miscellaneous Civil Case (MCC) seeking the restoration of Second Appeal No. 475/2003, which had been dismissed on 25.07.2024 for non-compliance with a peremptory order dated 11.07.2024.
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The applicant sought anticipatory bail regarding Crime No. 39/2026 registered at Police Station Birra under Section 318(4) of the Bhartiya Nyay Sanhita (BNS), 2023.
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The petitioner (husband) and respondent No. 2 (wife) were married on February 25, 2025. On November 25, 2025, the wife lodged FIR No. 182/2025 at Police Station Deori, alleging physical and mental harassment, specific...
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The petitioners (husband and his relatives) sought the quashing of FIR No. 141/2024 and the subsequent charge-sheet filed under Sections 498-A and 34 of the IPC.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of his first bail application (MCRC No. 9652/2025) on merits.
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The applicant, a salesman at the English Composite Liquor Shop in Bacheli, was arrested on January 6, 2026, following a surprise inspection on November 25, 2025
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The applicant, Pradeep Ojha, General Manager of 'City Wheels' dealership, was arrested on January 16, 2026.
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The applicant, Kameshwar Singh, was arrested on April 8, 2025, in connection with Crime No. 44/2025 for allegedly abetting the suicide of his wife, Savita
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The applicant, Aatma Ram Sahu, sought regular bail in connection with five separate FIRs (Crime Nos. 378/2025, 470/2025, 433/2025, 430/2025, and 170/2025) involving allegations of financial fraud
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The applicant, Leeladhar Prasad Sahu, sought regular bail across four connected applications (MCRC Nos. 3365, 3891, 3534, and 3467 of 2026) concerning multiple FIRs registered at Police Stations Kasdol and Gidhori Tundra
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On April 1, 2012, Assistant Sub-Inspector K.C. Dey of GRP Bilaspur received an informant's tip regarding the illegal sale of narcotics at Bilaspur Railway Station
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The Petitioner, an Area Manager for M/s Aditya Birla Fashion and Retail Limited (Pantaloons), was named as an accused in a criminal complaint (No. 32/Child Labour Cases/2025) filed by the Labour Inspector.
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The petitioner, Rishi Patil, was subject to externment proceedings initiated by the District Magistrate (DM), Balodabazar-Bhatapara, following a report from the Superintendent of Police
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The Petitioner, a Divisional Forest Officer (DFO) serving as the Public Information Officer (PIO), received an RTI application dated 24.06.2021 seeking records of a cheque drawn register for the financial year 2017–18
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The Petitioner, a road construction firm, was awarded a contract under the PMGSY for road maintenance in District Mungeli.
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The petitioner, an employee under the Excise Department, challenged the action of the Chhattisgarh State Marketing Corporation Limited (Respondents No. 2-4) for listing his name as a "blacklisted employee" on their of...
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The Petitioner, a general category student, completed her 10+2 from the C.G. Board of Secondary Education in 2017, securing 49.67% aggregate marks in Physics, Chemistry, and Biology (PCB)
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The Appellant, whose father was a Constable, applied for a compassionate appointment following his father's demise.
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The Petitioner held the substantive post of Principal in the School Education Department.
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The fourteen petitioners were initially engaged as daily wage employees and subsequently regularized in the "work charge and contingency paid employee" establishment under the Water Resources Department
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The appellant/claimant, Surendra Kumar Soni, sustained injuries in a motor vehicle accident involving a vehicle (CG-22/7342) driven by Respondent No. 1 and owned by Respondent No. 2
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The case arises from a motor vehicle accident on 05.01.2018 involving a truck/trailer (No. C.G. 04/L.S./1446), which resulted in the death of Birbal Prasad Yadav
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On October 28, 2022, Thansingh Dhruv (deceased) was traveling as a pillion rider on a motorcycle when a 'Tavera' vehicle (CG-04-HC-1635) hit the motorcycle from behind.
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The appellant, United India Insurance Company Limited, challenged the award dated February 3, 2020, passed by the 1st Upper Motor Accident Claims Tribunal, Balod.
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The Appellant/Plaintiff filed a suit for declaration of title and recovery of possession regarding land (Khasra No. 265) in Village Rampur, claiming it was her father Gurudayal Gond’s self-acquired property
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The applicant filed her first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The four applicants filed a First Bail Application following their arrest in connection with Crime No. 31/2026.
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The applicant, Lakhan Lal Patel, was arrested on January 24, 2026, in connection with Crime No. 4673/13 registered at Police Station – Forest Area Raigarh
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The four applicants (Gulshan Kumar Sahu, Narendra Sahu, Manish Sahu, and Piyush Sahu Pintu) filed a first bail application following their arrest on February 9 and April 1, 2026.
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The applicant, Komal Prasad Chandrakar, was arrested on 03.04.2026 in connection with Crime No. 213/2026
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The applicants were arrested on 06.01.2026 in connection with Crime No. 14/2026 for allegedly stealing 4–5 cattle, loading them into vehicles, and engaging in illegal transportation as part of an organized gang.
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The applicant, Smt. Baratobai Rathiya, was arrested on April 17, 2026, by the Kharsiya police after allegedly being found in possession of 20 bulk liters of Mahua liquor and ₹50 in cash
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The applicant, Ravishanker Gandharv, filed his first bail application following his arrest on November 28, 2025, in connection with Crime No. 489/2025.
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The applicant, Shri Ram Kurre, was arrested on May 21, 2025, in connection with Crime No. 53/2025
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The applicant, a member of the BSF, sought regular bail under Section 483 of the BNSS after being arrested on February 10, 2026, for offenses under Sections 332(B) and 64(2)(m) of the B.N.S.
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The applicant was arrested on 12.03.2026 following a police raid based on secret information, which resulted in the recovery of 07 liters of country-made Mahua liquor from his possession
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The applicant was arrested on 01.03.2026 following a police raid under the Lakhouli under-bridge based on secret information regarding the illegal sale of narcotics.
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The applicant, an Assistant Grade-2 employee at the Chhattisgarh Housing Board, was arrested on February 5, 2026, in connection with Crime No. 07/2026
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The applicant filed a first bail application seeking regular bail following his arrest on 27.01.2026
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The applicant, Leeladhar Prasad Sahu, filed four first bail applications seeking regular bail for four separate crimes involving alleged financial fraud
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The applicant, Suresh Sonjhara, sought regular bail after being arrested on August 21, 2025, in connection with Crime No. 148/2025.
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The applicant, Aatma Ram Sahu, filed five first bail applications following his arrest in connection with five distinct Crime Numbers (378/2025, 470/2025, 433/2025, 430/2025, and 170/2025) across two police stations.
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The applicants (Dashrath Sahu, Preetlal Sahu, and Brijlal Sahu) were arrested in connection with Crime No. 02/2026 at P.S. Pithora for allegedly assaulting the complainant and his brother with wooden sticks on January...
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The applicant was arrested on 12.09.2025 by the Singhoda Police, District Mahasamund, after 11 KGs of contraband Ganja was recovered from a TATA Arya vehicle occupied by the applicant and two others.
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The petitioner, aged 65, was convicted under Section 302/34 of the IPC and sentenced to life imprisonment in a single sessions trial involving multiple victims
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The petitioner was convicted under Sections 302/34 of the IPC and sentenced to life imprisonment on 25.07.2013
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The fifty-eight petitioners are Class-IV employees (work-charged contingency paid) serving in various Scheduled Caste/Scheduled Tribe Boys and Girls Ashrams and Hostels within the Sarangarh-Bilaigarh District
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The Petitioner, initially employed as an Assistant Teacher (LB), participated in a recruitment process for the superior post of Teacher/Lecturer (English).
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The Petitioner (Defendant No. 1) entered into an agreement for sale dated 03.02.2022 with Respondent No. 1 (Plaintiff) regarding land in village Kurud
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The deceased, Neyajuddin, a truck driver by profession, was involved in a fatal accident on December 7, 2022. While he was attempting to fix a jack rod between his truck and another truck (bearing registration No. CG...
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The case arises from a motor vehicle accident on January 5, 2018, resulting in the death of Birbal Prasad Yadav and one Heeraram.
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The appellants/claimants, being the widow and three minor children of the deceased Manoj Puri, filed an appeal under Section 173 of the Motor Vehicles Act, 1988
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The appellant/claimant filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal (MACT), Bhatapara, in Claim Case No. 84/2018.
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The applicant, Rajendra Kumar Mahilange, was a supervisor at Ntex Transportation Services Private Limited, a delivery partner for Flipkart.
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The applicant sought anticipatory bail regarding Crime No. 327/2025 involving the theft of a mobile phone and the fraudulent withdrawal of ₹99,000 via PhonePe.
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The petitioner sought to quash Session Trial No. 49/2021 and FIR No. 0132/2021 filed under Sections 376(2), 377, 313, 294, 506, and 509B of the IPC, Section 6 of the POCSO Act, and Section 67 of the IT Act.
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The petitioner, a Railway Loco Pilot, was accused of offences under Sections 452, 354, 294, 506(B), and 323 of the IPC following an incident on 01.01.2020 near the complainant's house.
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The applicants (Junaid Alam and Afsaar) were arrested on January 6, 2026, in connection with Crime No. 901/2025.
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The applicant, Wasim Khan, sought regular bail following his arrest on December 9, 2025, in connection with Crime No. 252/2025
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The Applicants, Chandrama Ratre and Fagni Bai Ratre, were arrested on 05.04.2026 in connection with Crime No. 41/2025 at Police Station Khallari, District Mahasamund
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The petitioner Bank extended financial assistance to respondent borrowers who subsequently defaulted on repayments, leading to their loan account being classified as a Non-Performing Asset (NPA)
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The petitioners filed a writ petition seeking a direction to the Sub Divisional Officer (Revenue) and Naib Tehsildar (Respondents 3 and 4) to transmit original revenue records from 1991-1993 to the Board of Revenue, B...
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The petitioner, a Lecturer (LB) in English, was transferred from Govt. Boys Higher Secondary School, Sitapur (District Surguja) to Govt. High School, Chintalnar (District Sukma) via an order dated 12.06.2025.
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The petitioner was appointed as a Peon on a compassionate basis following the death of his father
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The petitioner was initially appointed as an Assistant Teacher in 1985 and eventually promoted to the post of Lecturer in 2012, posted at Govt. High School Raikot under the Tribal Welfare Department
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The petitioners are retired government servants or legal representatives of deceased employees from the School Education and Health departments.
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On 25.10.2013, the deceased individuals, Santarabai and Bhuvan Satnami, were riding pillion on a motorcycle (carrying three persons in total) when they were hit from behind by a rashly driven truck near village Baldid...
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The deceased, Ramey, was employed as a cleaner on a Borewell Truck (Reg. No. KA/01/AB/6185) owned by Respondent No. 4
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The Applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant was arrested on 29.07.2025 in connection with Crime No. 203/2025 for allegedly trespassing into the house of Ankur Kumar Gupta between 24.07.2025 and 25.07.2025 and stealing ₹15,000 cash and utensils wor...
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The applicant filed his first bail application under Section 483 of the BNSS following his arrest for alleged offenses under Sections 74, 75, 78, 296, 126(2), and 79 of the Bharatiya Nyaya Sanhita (BNS).
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The applicant filed his first bail application following his arrest on December 5, 2025, in connection with Crime No. 0279/2025
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The applicants filed five first bail applications following their arrest in connection with Crime No. 86/2025 at P.S. Vaishali Nagar
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The petitioner, a partner of Kaiser Infra, challenged a notice dated 04.05.2026 issued by the Tehsildar, Durg, which proposed taking physical possession of his mortgaged residential property on 11.05.2026.
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The petitioner, an In-Charge Society Manager of a Primary Agricultural Credit Cooperative Society (PACS) in Gaurela-Pendra-Marwahi, filed this writ petition aggrieved by the respondent authorities' failure to lift pro...
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The Applicant filed his first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on November 4, 2024
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The applicant was arrested on 08.03.2026 following a police patrol report alleging he was threatening passersby with a knife near Lalkhadan Chowk.
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The applicant, a 70-year-old man, filed a first bail application following his arrest on December 22, 2025, in connection with Crime No. 762/2024
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The applicant was arrested on 27.08.2024 following a police raid at Mini Basti, Jarhabhata, where authorities seized commercial quantities of Buprenorphine injections (46 ml), Nitrazepam tablets (130), and Alprazolam...
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The applicant, Dheeraj Sharma, sought a second regular bail application following the rejection of his first application (MCRC No. 8627/2025) on October 31, 2025.
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The petitioners in both writ petitions are residents of District Surajpur who constructed houses on land they claim is forest land
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The petitioner, Rikhiram, filed two writ petitions challenging orders dated 22.12.2021 passed by the Board of Revenue
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The Petitioner was appointed as a contingency employee (Peon/Waterman) in the Department of Scheduled Castes and Scheduled Tribe Development on February 15, 2008
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The eight petitioners were originally employed as Assistant Teachers (LB) within the School Education Department. Upon being selected for the superior post of Teacher (English/Science/Mathematics) through a recruitmen...
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The Appellant was the highest bidder for a commercial plot lease offered by the Raipur Development Authority (RDA). After depositing the earnest money of ₹24,38,000/-, he failed to pay the remaining installments, lead...
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The Appellant was the highest bidder for commercial plots leased by the Raipur Development Authority (RDA) and deposited ₹24,38,000/- as earnest money
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On October 13, 2021, Raghubar Singh died in a motor accident when his motorcycle was struck by an offending Trailer (registration No. OR/14-R-3068) driven rashly by Respondent No. 1.
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On March 6, 2020, Ashish Kumar Kushwaha (deceased) was a pillion rider on a motorcycle when he was struck by another motorcycle driven by Appellant No. 1 in a rash and negligent manner.
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The Appellants (Plaintiffs) filed a civil suit for vacant possession, damages, and permanent injunction against the Respondent (Defendant) regarding land in Khasra Nos. 356/1 and 357/1 (0.80 acres) in Raipur.
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The appellant filed a complaint against Respondent No. 1 under Section 138 of the Negotiable Instruments Act on September 16, 2011
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On September 9, 2025, a complaint was lodged alleging the theft of 120 TMT bars worth ₹1,80,000 from a Railway construction site.
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On September 24, 2025, an unidentified person with a covered face allegedly fired a shot at the gate of complainant Afreen Bano’s residence in village Kasaniya
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The applicant, an manager at a paddy procurement centre in Mahasamund, was arrested on 06.03.2026 following a surprise inspection by Revenue and Mandi Department officials on 23.01.2026.
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The applicant, Sheikh Sahil, sought regular bail after being arrested on January 4, 2026, in connection with Crime No. 13/2026.
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The applicant, Satyam Keshari, was arrested on January 21, 2026, in connection with Crime No. 05/2026 registered at P.S. Gandhinagar
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The applicant, a contractor, was arrested on 28.01.2026 in connection with Crime No. 02/2026 for allegedly committed rape.
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The applicant, Mohd. Saifi, sought regular bail after being arrested on 20.10.2025 in connection with Crime No. 0307/2025 at P.S. Azad Chowk, Raipur.
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The applicant, Pradeep Jain, filed a second bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023. He was arrested in connection with Crime No. 4/2024 for allegedly participating in a stock...
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The petitioners sought the quashing of FIR No. 198/2025 and subsequent criminal proceedings, including the charge sheet and the order framing charges under Sections 108 (Abetment of suicide) and 3(5) (Joint liability)...
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The applicant was arrested on February 15, 2025, following a police raid on a Mahindra car near village Kudhurtal.
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The applicant, Rajesh Mandhani, was arrested in connection with Crime No. 129/2025 involving organized cyber fraud
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The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, Laxmi Sharma, sought regular bail under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, Manuraj Mourya, was arrested on February 14, 2025, in connection with Crime No. 42/2025 involving an armed robbery where unknown persons looted approximately Rs. 66,25,000/- and jewelry using a pistol
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The four applicants sought regular bail following their arrest on January 8, 2026, in connection with Crime No. 06/2026
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The applicant was arrested on 08.03.2026 in connection with Crime No. 101/2026 following a police raid that resulted in the seizure of 06 bulk liters of raw mahua liquor, valued at Rs. 1200/-, from his possession.
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The applicant, Raju Sonkar, was arrested on 23.02.2026 in connection with Crime No. 241/2026 for allegedly providing information on a target’s movements and facilitating the stay of co-accused persons who conspired to...
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The applicants, Shiva Verma and Rajendra Savra, were arrested on January 19, 2026, in connection with Crime No. 13/2026 registered at Police Station Ganj, Raipur.
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The applicant, Narayan Sahu, filed his first regular bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
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On January 6, 2026, during a market festival (Madai) in Village Borsi, a physical altercation occurred where the four applicants and other co-accused allegedly used abusive language and assaulted the victim, Gaindlal...
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The Appellant was convicted by the Special Court (POCSO), Raipur, under Section 10 of the POCSO Act (punishment for aggravated sexual assault) and sentenced to five years of rigorous imprisonment
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The victim, a 12-year-old girl, went missing on January 26, 2011, after attending school celebrations.
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The petitioner, Rohit Das, was previously convicted in two separate cases under the Narcotic Drugs and Psychotropic Substances Act (NDPS), 1881: Crime No. 161/2021 (convicted for 33 days) and Crime No. 55/2022 (convic...
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The petitioner was convicted under Sections 302 (two counts) and 307 of the IPC and sentenced to life imprisonment on 31.08.2013
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The petitioner, a 70-year-old laborer and BPL card holder from Village Kosir, was sanctioned ₹1,20,000 as the first installment for house construction under the Pradhan Mantri Awas Yojana (PMAY).
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The original Respondent No. 5 applied to the Collector, Surajpur, for permission to sell land under Khasra Nos. 411/1 and 434/2
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The petitioner, a journalist, filed a Public Interest Litigation (PIL) seeking a writ of mandamus to compel the State of Chhattisgarh to decide pending requisitions for previous approval under Section 17A of the Preve...
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The petitioners, a Seed Production Assistant and a retired Senior Agriculture Development Officer, challenged recovery orders issued by the Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited.
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The petitioners were appointed as Laboratory Assistants at the Sickle Cell Institute, Raipur, on 08.10.2015.
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The petitioners (8 individuals) are daily-wage employees working with the Municipal Corporation, Rajnandgaon
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The petitioners are either retired government servants or legal representatives of deceased government servants from various departments (Education, Health, etc.) in Chhattisgarh
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The Petitioner, a Class III employee (Assistant Grade III) at a Government Higher Secondary School, was granted two advance increments in 2009.
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The Petitioner, Bank of Baroda, provided financial assistance to the respondents (borrowers). Following a default in repayment, the loan account was declared a Non-Performing Asset (NPA).
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The Appellant/Claimant suffered injuries in a motor vehicle accident on November 22, 2016, involving a Hyundai Car (CG 07/AB/7002)
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The Appellant Insurance Company challenged an award dated 26.02.2019 passed by the 1st Additional Motor Accident Claims Tribunal, Manendragarh, which awarded ₹5,74,000/- to the claimants (Respondents 1-6) following a...
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On October 31, 2021, Rajendra Yadav (the deceased) was struck by a test car (No. CG-02-7498) driven by Dinesh Kumar Yadav, leading to his death
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The applicants sought anticipatory bail regarding Crime No. 25/2026 registered at Police Station Sanna, District Jashpur.
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The petitioner sought to quash Charge-sheet No. 09/2026 and the resulting criminal proceedings (Session Trial No. 05/2026) arising from Crime No. 586/2025.
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The petitioners (mother-in-law and husband) challenged an order dated 06/04/2026 passed by the Additional Sessions Judge, F.T.C. Bastar, which dismissed their revision application against the framing of charges under...
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The applicant was arrested on March 6, 2026, after police personnel on patrol received an informant's tip regarding a person carrying a knife at a public spot in Raipur.
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The applicant, Gaurav Giri, was arrested on 31.03.2026 in connection with Crime No. 278/2026 at Police Station Sakri, Bilaspur.
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The applicant, Kalvinder Singh, sought regular bail after being arrested on November 6, 2025, in connection with a cyber-economic fraud investigation.
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On August 30, 2025, the applicant was stopped during a vehicle check in Raipur while driving an Activa scooter.
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The applicant (husband) and Non-applicant No. 1 (wife) were married on 30.05.2009. Out of the wedlock, Non-applicant No. 2 (daughter) was born in 2010, who was subsequently diagnosed with 100% disability.
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The Appellant, Rajendra Kumar Sahu, is the brother of Rajkumar Sahu (main accused), whose daughter is the Village Sarpanch. The deceased, Mahendra Baghel, was the Deputy Sarpanch and often opposed the main accused’s a...
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The Petitioner, a civil contractor, was awarded a work order dated 01.05.2023 for the construction of "Dr. B.R. Ambedkar Sarva Samaj Mangalik Bhawan" for approximately Rs. 308.94 lakhs
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The petitioner resides with his family in a house in Kawardha, which he claims is his only residential accommodation
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The appellant was appointed as a Senior Programme Coordinator (Admin & Finance) on a contractual basis under the State Health Resource Centre (SHRC), Raipur, in 2012
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The respondent, Surendra Kumar, is the son of Smt. Bhagwaniya, a former employee of South Eastern Coalfields Limited (SECL) who died in harness on 07.05.2011
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The applicant, Bobby Khatri, was arrested in connection with Crime No. 129/2025 involving alleged organized cyber fraud.
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The applicant, Balveer Singh, was apprehended on January 15, 2026, near Maharana Pratap Chowk, Bhilai, following a tip-off. A search of his scooter resulted in the recovery of 205 grams of opium
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The applicant, Leeladhar Prasad Sahu, was arrested in connection with four separate First Information Reports (FIRs): Crime Nos. 470/2025, 433/2025, 430/2025, and 170/2025
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The applicant filed a First Bail Application seeking regular bail following his arrest on March 9, 2026, in connection with Crime No. 225/2025.
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The applicant, Mohammad Siraj, filed a first bail application following his arrest on January 28, 2026, for the alleged theft of a Hero HF Deluxe motorcycle on December 26, 2025
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, Mohammad Siraj, was arrested on 27.01.2026 in connection with Crime No. 05/2026 for the snatching of a mobile phone and cash from the complainant, Parmeshwari Porte, on 01.01.2026.
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The applicant, Namdas Kosle, was arrested on 04.03.2026 in connection with Crime No. 99/2026 for the alleged illegal possession of 6 bulk liters of Mahua liquor
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The applicant filed a first bail application regarding an incident on September 9, 2025, where 120 units of TMT bars valued at approximately Rs. 1,80,000 were stolen from Central Railway TSS, Village Kanharpuri
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The Appellant, a police constable, was accused of the abduction and murder of Kumari Kavita Koreti, with whom he had a love affair.
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The Appellant, the victim’s stepfather, was accused of repeated sexual abuse and rape of the minor victim (PW-9) between 2014 and 2015.
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On October 3, 2020, the appellant assaulted Basant Soni and Lallu Soni with an iron object following a verbal altercation involving abusive language and death threats
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The appellant was apprehended on April 5, 2025, near a cremation ground in Raipur following secret information received by the police.
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The Petitioner was convicted under Sections 460, 392, and 302 of the IPC and sentenced to life imprisonment via judgment dated 25-09-2010
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The Petitioner challenged the award of a tender for the construction of Zila Panchayat Bhawan, Distt- Gaurela Pendra Marwahi to Respondent No. 4 (L-1 bidder).
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The four petitioners, residents of Village Bindranawagarh, District Gariyaband, filed this writ petition under Article 226 of the Constitution of India.
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Late Kashinath Jaiswal, the petitioner's father, was a Junior Divisional Clerk at Nagar Panchayat, Ramanujganj. Following a series of dismissals and reinstatements, he was compulsorily retired on 20.07.2001
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The Appellant insurance company challenged the award dated 28.01.2019 passed by the Ist Additional Motor Accident Claims Tribunal, Mahasamund, which allowed the claim of Respondents No. 1 to 3
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The appellants (claimants) are legal heirs of Devesh Kudshyam, who died in a "hit and run" motor accident on 05.10.2017
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On 27.02.2021, the deceased, Budhram Sahu, was riding his motorcycle when he was struck by a 'Force Toofan' driven rashly and negligently by Respondent No. 1
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The Applicant (Yes Bank) granted a home loan of ₹85,00,000 in July 2024 to Respondent No. 2, secured by an equitable mortgage on a residential property in Bhilai
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On February 1, 2017, police conducted a search of the respondent’s house in village Khatadand based on secret information.
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The State of Chhattisgarh filed an application for grant of leave to appeal along with an acquittal appeal against the judgment dated 31.10.2022 passed by the 2nd Additional Sessions Judge, Balrampur
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The applicant, Rakesh Kapri, sought anticipatory bail regarding Crime No. 0041/2024 registered at Police Station Civil Line, Korba, for allegedly defrauding the complainant, Aftab Ahmed.
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The applicant filed his first bail application following his arrest in connection with Crime No. 242/2025.
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The applicant sought anticipatory bail regarding Crime No. 50/2026 registered at Police Station Marwahi
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The applicant, Prashant, was arrested on April 23, 2025, in connection with Crime No. 40/2025
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The applicant, Kishor Kumar Sharma, was arrested in connection with Crime No. 0729/2024 for allegedly defrauding the complainant and others of a total of Rs. 14 lakh between December 2019 and November 2020. The prosec...
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The applicant was arrested on February 14, 2026, following a police report alleging his involvement in a criminal conspiracy to facilitate cheating in the GATE examination at ION Digital Zone
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The applicants, Nanu Pando and Dheersai Yadav @ Chhottu, were arrested on 06.03.2026 in connection with Crime No. 50/2026 at Police Station Bango.
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The applicants filed their First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail.
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The Appellants were convicted by the Trial Court under Sections 302/34 (Murder) and 323/34 (Voluntary causing hurt) of the IPC for an incident occurring on the night of June 21, 2019
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The petitioner, a women’s self-help group, challenged a tender process (Bid No. GEM/2025/B/7032239) for catering services at District Hospital, Jashpur.
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The Petitioners (husband and in-laws) sought to quash Criminal Case No. 1379/2026 arising from FIR No. 91/2026, registered under Sections 85 and 3(5) of the Bhartiya Nyay Sanhita (BNS), 2023.
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The applicant, Ajay Dhivar, was arrested on January 27, 2026, in connection with Crime No. 56/2026 registered at Police Station Kharora.
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According to the prosecution, on November 10, 2025, the complainant was intercepted by 4–5 unknown intoxicated individuals who dragged him toward a railway line, assaulted him, and forcibly took his mobile phone and cash
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The three applicants were arrested in connection with Crime No. 374/2025 involving the illegal possession and sale of contraband
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The applicant filed this first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, for the offence punishable under Section 34(2) of the C.G. Excise Act.
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The applicant, an employee of the Central Bank of India, challenged an ex-parte order dated 21.04.2025 passed by the Family Court, Manendragarh, which directed him to pay monthly maintenance of Rs. 10,000 to the non-a...
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The case originated from a 2014 judgment of the Chhattisgarh High Court in a batch of appeals concerning a violent incident in 2008. While 49 accused were convicted, 28 were acquitted, including the Non-Applicant, Ila...
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The case involves a cross-FIR conflict arising from a scuffle on August 6, 2013, at Kotarliya Railway Station during the Hareli festival.
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The Petitioner purchased private land via a registered sale deed. Subsequently, the Respondent authorities (Tehsildar and SDO) passed orders on 11.12.2025 and 22.04.2026 directing that the said land be entered into th...
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The petitioner purchased private land via a registered sale deed from one Devadas.
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The petitioners are members of the registered "Jay Burhadev Gond Samaj Ratanpurgarh Parikshetra Kota," which follows traditional Gond customs.
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The seven petitioners were appointed as Panchayat Karmi (Sachiv) in various Gram Panchayats under the Zila Panchayat, Raipur, between 1995 and 1996.
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The petitioner, working as a Time Keeper under the Public Works Department (PWD) in Raipur, filed a writ petition seeking a revision of his pay scale and the grant of higher pay benefits
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The State appealed the judgment dated 07.01.2013 by the Additional Sessions Judge, South Bastar, which acquitted 10 respondents of charges under Sections 148, 120B, 396 IPC, the Arms Act, and the Explosive Substance Act
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On March 14, 2025, during Holi, Anil Yadav died following an altercation with Arpit Agrawal (the petitioner's son) and associates. Initially, an FIR (No. 202/2025) was registered for murder under Section 103(1) of the...
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The Applicant sought anticipatory bail regarding Crime No. 84/2026 registered at Police Station Basna
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The applicant sought anticipatory bail regarding Crime No. 07/2025 registered at Police Station Mohan Nagar, Durg
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The Applicant, Sukhbai Miri, sought anticipatory bail regarding Crime No. 61/2026 involving allegations of possessing illegal animal skin and raw cow meat
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The petitioner, a tenant of respondent No. 2’s family, claimed an interest in the property via an agreement to sell dated 30/03/2007.
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The applicant filed his first bail application following his arrest in connection with Crime No. 271/2025 registered at Police Station Tikrapara.
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The applicant, Saurabh Tandi, was arrested on February 9, 2026, in connection with Crime No. 41/2026 at Police Station City Kotwali, Raipur
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The applicant sought regular bail following his arrest on February 12, 2026, in connection with Crime No. 32/2026.
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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 applicant, Devendra Kumar Palke, a Peon at the Block Education Office, Kota, was arrested on 14.04.2026 in connection with Crime No. 171/2026.
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The applicant, Rupesh Sahu, was arrested on September 1, 2025, in connection with Crime No. 170/2025 for allegedly cheating the complainant and others of approximately ₹2.5 crore under the guise of tripling their money.
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The applicant, S. Neela, was arrested on February 17, 2026, following a police raid at her residence based on secret information.
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The applicant was arrested on 13.02.2026 following a police raid based on secret information.
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The applicants filed five first bail applications following their arrest in connection with Crime No. 86/2025 at Police Station Vaishali Nagar, Durg
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The Appellants challenged the orders dated 17/03/2026 and 04/04/2026 passed by the Special Judge (SC/ST Act), Raigarh, which rejected their regular bail applications.
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The petitioner, an existing bus operator holding an Interstate Regular Stage Carriage Permit for the Ambikapur-Ranchi route, challenged an order dated 14.07.2022 passed by the State Transport Authority (Respondent No....
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The petitioner, a resident of Raipur, held a driving license for Light Motor Vehicles (LMV) and Motor Cycles with Gear (MCWG) valid until December 20, 2025
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The petitioner, a retired Income Tax Officer, sought a writ of mandamus against the respondent authorities for their failure to grant him a monetary reward for meritorious service
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The Petitioner, a partnership firm, was awarded nine tenders for executing water supply schemes under the "Jal Jeevan Mission" in District Mahasamund
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The Appellants (Municipal Corporation) manage Nazul land owned by the State Government.
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The Appellants (State of Chhattisgarh) filed a writ appeal challenging the order dated 07.08.2024 passed by a learned Single Judge in WPC No. 1739 of 2013.
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The petitioner, a Radiographer substantively posted at the Community Health Centre (CHC) Udaypur, challenged a relieving order dated 13.04.2026.
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The applicant, Suresh Kumar, sought regular bail for the fifth time regarding his incarceration since May 13, 2024, in connection with Crime No. 220/2024
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The husband of the respondent, late Hafiz Qureshi, held a medical insurance policy (Sum Assured: Rs. 3,00,000) from the petitioner.
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The Petitioner (Defendant No. 1) challenged an order dated 06.04.2026 passed by the 9th District Judge, Raipur, which rejected an application under Section 151 of the CPC to stay execution proceedings.
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The petitioner, a Government Teacher in Chhattisgarh, holds a caste certificate identifying him as "Gond" (Scheduled Tribe) issued by the Tehsildar in 2005 and confirmed by the Sub-Divisional Magistrate (SDM) in 2007
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The petitioners, borrowers of Respondent No. 1, were subjected to proceedings under the SARFAESI Act, ending in an order dated 24.03.2025 by the District Magistrate, Raipur, under Section 14
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The petitioners, public representatives of Janpad Panchayat Sarangarh, sought a direction for the release of developmental funds sanctioned for the financial year 2023–2024
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The petitioner (plaintiff) filed a suit for declaration and permanent injunction regarding ancestral property, claiming equal rights as a legal heir of Late Murli Manohar Mishra
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The petitioner purchased 40 decimals of land in Village Namnakala via a registered sale deed dated 17.08.2023
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Budhram Kanwar died following a motor accident on October 13, 2024, when his motorcycle was struck by an offending vehicle (Registration No. CG-08-AP-8625) driven by Respondent No. 7 and owned by Respondent No. 8
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The petitioners are partners of M.S. & Sons, a coal-handling firm. Between 2018 and 2019, Respondent No. 1 provided transportation logistics services to the petitioners’ firm for moving coal from its washery in Odisha...
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The Petitioner (Plaintiff) filed a suit for specific performance of a contract against Respondent No. 1 (Defendant No. 1) based on a sale agreement dated 07/01/2020 for land in District Sarguja
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The petitioner was accused of operating a sophisticated online gambling syndicate involving forged SIM cards and mule bank accounts under Sections 120-B, 420, 465, 467, 468, 472 of the IPC, the Chhattisgarh Gambling P...
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The petitioner filed a writ petition under Article 227 of the Constitution of India challenging an order dated 02/04/2026 passed by the Second Additional Motor Accident Claims Tribunal (MACT), Durg
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The petitioner, widow of late Satya Dev Joshi, sought the premature release of ₹11,65,252/- held in a Fixed Deposit (FD) at Central Bank of India.
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The petitioner’s father, a Peon under the Municipal Corporation, Korba, died in harness on 11.03.2020
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The appellants (claimants) are the mother and brothers of the deceased, Gokul Dhiwar, who died in a road accident on October 29, 2019.
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The appellants (claimants) filed an appeal seeking enhancement of the compensation awarded by the IV Motor Accident Claims Tribunal (MACT), Bilaspur, in M.A.C.C. No. 38/2022.
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The Petitioner, the biological mother of a minor son, sought a writ of mandamus directing the Respondent authorities to issue/renew her son’s passport without insisting on the father’s consent
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The petitioner’s family claims to have been in possession of forest land in Village Amandon for over 60–65 years, cultivating it since the time of their ancestors.
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The petitioner’s son, Dushyant Chouhan, was murdered on July 1, 2022, following an assault by a knife
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The appellants filed a Writ Appeal against a Single Judge's order dated 19.02.2026, which dismissed their writ petition (WPC No. 1966/2012).
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The Appellants/claimants filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal (MACT), Gariyaband, on 01/10...
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The appellant was convicted under Section 302 IPC for the alleged murder of Rameshwar Painkra on January 15, 2019
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The petitioner, Mazrul Haque, claims continuous possession of land (Khasra No. 476, 0.43 hectare) in Village Devgai for approximately 40 years, asserting his name is duly recorded in revenue records.
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The petitioner, an elected Up-Sarpanch of Village Panchayat Tamaseoni, challenged the proceedings for a no-confidence motion initiated against him.
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The petitioner’s father was the recorded owner of land in Village Seoni. Following his death, the Tahsildar (Respondent No. 4) mutated the land in the petitioner’s name via an order dated 09.09.2017
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The petitioners served in various capacities (Computer Operators, Managers, Clerks) at the Primary Sewa Sahakari Samiti, Bhatgaon
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The Petitioner was appointed as a Time Keeper in 1985 and discontinued in 1986. The Labour Court, via award dated 01.07.1996, ordered his reinstatement with back-wages.
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The petitioner was appointed as Assistant Teacher (Panchayat) on 30.09.2005.
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The petitioner, an Assistant Sub-Inspector (A) and Class-III employee, had his services regularized in 2015.
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The respondent filed a civil suit (No. 6A/97) against the original petitioner seeking damages and a permanent injunction.
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Respondents No. 1 to 3 (plaintiffs) filed a civil suit against Respondent No. 4 (Defendant No. 1) for declaration of title, permanent injunction, and partition
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The Appellants (mother and grandmother of the deceased) challenged the award dated 10.10.2024 passed by the Motor Accident Claims Tribunal, Bastar
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the appellants, the four major children of the deceased Aaytu Gawade, filed an appeal under Section 173 of the Motor Vehicles Act (MV Act) challenging the award passed by the I Additional Motor Accident Claims Tribuna...
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The Appellant (Plaintiff) filed a civil suit on 12-04-2022 seeking to declare a sale deed dated 05-10-2021 null and void, alleging it was a nominal deed executed as security for a loan.
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The applicant, Rohit Panjwani, sought anticipatory bail regarding Crime No. 34/2026 registered at Police Station Civil Lines, Bilaspur.
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The Appellants were appointed as Shiksha Karmi (Assistant Teachers) under the Panchayat Department between 2008 and 2013
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The appellants were appointed as Shiksha Karmis (Assistant Teachers/Teachers/Lecturers) under the Panchayat Department between 2008 and 2013
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The 20 appellants were originally appointed as Shiksha Karmis (Grades II and III) or Teachers/Assistant Teachers (L.B.) under the Panchayat Department between the period of 2008 and 2013
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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 was an employee of the Municipal Council, Baikunthpur, having been promoted through the ranks from an Ad-hoc appointment in 1992 to Assistant Grade-I in 2018
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The petitioner is the widow of Late Shri Pramod Kumar Patel, a Police Constable who died in a Naxalite operation on 29.12.2008.
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The petitioner’s mother, Manvati Panigrahi, an Assistant Teacher in the Education Department, died in harness on May 4, 2021.
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The petitioner’s father, Harishchanda Ram Watti, an Upper Division Teacher in the School Education Department, died in harness on October 25, 2021
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The applicants (original claimants) were awarded Rs. 40,16,519/- by the Second Additional Motor Accident Claims Tribunal, Raipur, in Claims Case No. 87/2015.
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The applicant filed a second anticipatory bail application regarding Crime No. 525/2024 involving allegations of a ₹15 crore fraud.
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The applicants (three women) were implicated in a 2009 FIR alleging offences under Sections 420 and 120B/34 IPC regarding an outstanding debt of approximately Rs. 2 crores in an iron trading business.
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Following the death of Shivkumar Ghritalhare on 14.11.2023, initial reports suggested a snakebite.
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The prosecution alleged that on June 11, 2022, the minor victim was lured away by Bablu Sonwani.
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The petitioner, a rice mill owner, entered into a custom milling agreement dated 15.12.2023 with the District Marketing Officer (Respondent No. 6) for the procurement year 2023–2024
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The Petitioners, Onkar Prasad Sahu and Dheeraj Kumar Karociya, have been working in the respondent department as a Driver and a Peon, respectively, on a daily-wage basis for over 11 years against sanctioned posts
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The Petitioner is a decree holder who obtained a judgment for partition and separate possession on 28.03.2018 regarding several agricultural and urban properties
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The appellant, a 42-year-old mason, sustained severe injuries resulting in the amputation of his left leg above the ankle after being hit by a car (Reg. No. CG-06-GV-8838) driven rashly by Respondent No. 1 on March 5,...
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On December 13, 2017, a head-on collision occurred between two heavy goods vehicles: Truck Trailer No. CG 12 S 1870 (driven by Anwar Ansari) and Truck No. CG 15 AC 0583 (driven by Marcus Kujur).
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The applicant sought anticipatory bail following the registration of an FIR (Crime No. 108/2026) at Police Station Kotra Road.
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The petitioners (family members of Parisha Trivedi) were embroiled in a matrimonial dispute with Parisha’s husband, Abhishek Trivedi.
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The applicant was arrested on April 5, 2025, following a police raid on his farmhouse in Village Karwari, where 3,888 bulk liters of illicit country-made liquor from Madhya Pradesh were seized.
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The applicant was arrested on February 5, 2026, following a police raid near Mahakal Tea Stall, Rajnandgaon, based on secret information regarding illegal narcotic sales
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The applicant filed his first bail application under Section 483 of the BNSS after being arrested on 07.01.2026 for allegedly stabbing the complainant's son, Rahul.
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The applicant, Ramzan Khan, was arrested in connection with Crime No. 249/2023 for allegedly participating in a pre-planned conspiracy to defraud individuals by promising Group D railway jobs using forged documents.
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The applicant was arrested on 25.01.2026 following a police search at Chhipiyapara, Mahasamund, where officers allegedly seized 9.640 kg of contraband ganja from a plastic sack in his possession
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The applicant was arrested on 23.01.2026 following a police search in front of his shop in Akaltara, where 30 litres of handmade liquor were seized from his possession
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The applicant, a professional driver, was arrested on 28.02.2026 in connection with Crime No. 208/2026.
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The applicants were arrested on 08.01.2026 in connection with Crime No. 11/2026 at Police Station Gobra-Navapara.
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The applicant was arrested on March 12, 2026, by the Lawan Police after 40 liters of Mahua liquor were allegedly seized from his possession.
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The applicants (Rajababu Mali, Dablu Banskaar, and Mohit Jaiswal) were arrested in connection with Crime No. 374/2025
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The applicant wife (Applicant No. 1) and the respondent husband married on 03.05.2022; a son (Applicant No. 2) was born from the wedlock on 18.04.2023
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The case involves a cross-FIR scuffle that occurred on August 6, 2013, near Kotarliya Railway Station during the Hareli festival.
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The petitioner, Rikhiram, filed two writ petitions challenging an order dated 22.12.2021 passed by the C.G. Board of Revenue regarding land possession of Khasra Nos. 747/2 (0.17 hectare) and 747/1 (0.16 hectare) in Vi...
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The petitioner purchased private land via a registered sale deed.
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The petitioner, a resident of Village Dhiri, Rajnandgaon, has resided in a house on land bearing Khasra No. 1/1 since 2016.
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The petitioners, an elderly couple (one being paralyzed and the other retired), are the recorded owners of land in Village Binjhara, District Korba.
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The petitioner’s brother, Late Chandragupt Manjhi, died in harness on 29.09.2024 while serving as an Assistant Grade II in the Public Works Department
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The applicants filed their first bail application following their arrest on February 21, 2026.
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The applicant, Raj Nayak, filed his first bail application following his arrest on 04.01.2026.
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The applicant filed a First Bail Application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail in connection with Crime No. 34/2026.
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The applicant, Hakim Khan, was arrested on January 10, 2026, following a police raid on January 9 near Dhan Mandi, village Selud.
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The applicant, Taksh Kumar Tandon, was arrested on October 18, 2025, in connection with Crime No. 503/2025
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On January 5, 2026, police raided the residence of co-accused Subhash Dutta and seized 16.920 bulk liters of country-made liquor
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On March 2, 2026, police acting on a secret informant's tip apprehended the applicant, Aman Shriwas, near a pond in Nayapara, Sirgitti. Upon search, a knife was recovered from his possession.
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The petitioners (husband and mother-in-law) sought to quash an FIR, charge sheet, and orders framing charges under Sections 498-A and 34 of the IPC
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The petitioner married Respondent No. 2 on 24.11.2025.
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The petitioner, an Army Sepoy, was charged under Sections 294, 504, 505(1)(b) of the IPC and Section 67 of the Information Technology Act, 2000, for allegedly posting a WhatsApp status containing abusive and derogator...
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