HCMONTHLY CASE LAW ARCHIVE
Read 510 LawLens analyses of Chhattisgarh High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The connected writ petitions concerned land acquired for National Highway projects under the National Highways Act, 1956.
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The petitioners’ lands were acquired for the Raipur–Dhamtari National Highway (NH-30).
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The petitioners challenged a Naib Tahsildar’s notice dated 16 September 2026, issued to take possession of their residential property pursuant to an order of the Chief Judicial Magistrate under Section 14 of the SARFA...
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The petitioners’ land had been acquired for road construction, with other land to be provided in exchange.
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M/s Atlantic Engineering Services Pvt. Ltd., whose directors included the respondents, was awarded an NTPC contract for ventilation and air-conditioning work.
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The petitioners’ lands at Village Chitapali were acquired in 2010 under the Land Acquisition Act, 1894, for an industry, and an award granting compensation was passed on 16 August 2011.
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The petitioners challenged an order of the Deputy Registrar, Cooperative Societies, seeking its quashing and a direction restraining the respondents from interfering with the Society’s affairs
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The petitioner sought review of the High Court’s order dated 20 July 2026 dismissing his writ appeal concerning pension benefits under the Employees’ Pension Scheme (EPS).
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 38/2026, registered for an alleged offence under Section 34(2) of the Chhattisgarh Exci...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 259/2026, registered for offences under Sections 296, 115(2), 109 and 324 of the Bhara...
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The applicants sought bail in two connected matters arising from an incident at a recording dance competition in which Sahil Sahu was allegedly assaulted by the applicants and other accused with fists, hands and woode...
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The petitioner sought review of the High Court’s order dated 20 July 2026 dismissing his writ appeal, which had followed the decision in another writ appeal.
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Mohari Women Self Help Group, represented by the petitioner, was allotted a fair price shop at Village Pachawal in 2015. Following complaints of irregularities and an enquiry, the Sub-Divisional Officer suspended the...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 0339/2026, registered for offences under Sections 64, 64(1), 64(2)(m), 70(2), 75(1)(ii...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 340(2), 345(3), 347(1) and 336(3) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 74, 64(2)(m) and 115(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 6 and...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a prosecution under Sections 137(2), 87, 64(2)(m) and 65(1) of the Bharatiya Nyaya Sanhita, 2023,...
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The claimants, the deceased Amarnath’s wife and minor son, sought compensation under the Employees’ Compensation Act, 1923, alleging that Amarnath was employed by his father, Gangeshwar Ram, as a driver and died in an...
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The appellant’s suit for declaration of title, possession and permanent injunction was dismissed by the Civil Judge, following which he filed a first appeal.
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The original plaintiff, Dulara Bai, and appellant Dular were sister and brother. Their father, Nanku Sahu, had held the suit land in his name and died on 15 September 1980.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(b)(II)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Section 69(2)(m) of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and 6...
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The petitioners sought protective directions concerning two parcels of land at Village Vijaypur, Khasra Nos. 22/2 and 23/2, which were the subject of Civil Suit No. 1/2026 and their pending application for temporary i...
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The petitioners sought protective directions concerning land bearing Khasra No. 21/4, measuring 0.405 hectare, at Village Vijaypur, during the pendency of Civil Suit No. 19/2026 and their application for temporary inj...
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The petitioners challenged a common order dated 5 August 2021 directing that the subject lands be recorded in the names of private respondents 5 and 6. They alleged the order was made without notice or hearing, despit...
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On 27 June 2016, the claimant was injured when the car in which she was travelling was struck from behind by a truck driven by respondent No. 1, owned by respondent No. 2 and insured by respondent No. 3.
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On 24 June 2017, police intercepted a car carrying Billu, Mohammad Imtiyaj and another person after its driver fled.
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The petitioner’s father, an Indian Oil Corporation employee, died in harness on 16 August 1999.
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The petitioner association, representing Rural Health Organizers and Multipurpose Health Supervisors, sought implementation of a 2018 Nursing Committee recommendation to enhance their pay scales.
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Respondent No. 1 filed a suit seeking redemption of a mortgage, possession and permanent injunction, alleging that a deed executed in favour of the petitioner’s husband and children was a nominal sale deed and that ti...
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The petitioner, a Woman Warder, gave birth to twins on 10 September 2025. She was granted Child Care Leave (CCL) from 13 April to 11 July 2026 and, by an earlier order of the High Court, a further 60 days.
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Respondent No. 1 pursued a reference under Section 3H(4) of the National Highways Act, 1956 concerning entitlement to compensation for acquired land.
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Ranjit Nishad died by suspected poisoning on 8 January 2012.
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The petitions arose from a marriage held on 2 July 2021 at Chourasia Marriage Garden, Ambikapur, where authorities alleged that attendance exceeded the COVID-19 limit of 50 persons prescribed by the Collector’s notifi...
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The appellants, parents of the deceased Manohar Uike, appealed under Section 173 of the Motor Vehicles Act, 1988, against the Claims Tribunal’s award of ₹12,19,400 for his death in a road accident on 17 March 2023.
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Mukesh Rathore died on 4 November 2022 from injuries sustained in a road accident on 16 October 2022, after 18 days of hospitalisation.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code.
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The appellants—Hom Kumar’s widow and two minor daughters—appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a road accident on 9 December 2021.
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The claimants, the widow, minor children and parents of Roop Singh, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for his death in a road accident on 26 January 2024.
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On 2 January 2016, Abdul Rahim was riding his motorcycle near Dimrapal Medical College when a motorcycle insured by the appellant, driven by Sachin Jaiswal, struck him.
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The appellants were arrested in connection with an incident in which they and three co-accused allegedly assaulted four persons using an iron rod, a wooden stick, a knife, and their hands and fists.
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The applicant sought regular bail under Section 483 of the BNSS, 2023, in a case registered under Sections 74 and 308 of the BNS and Section 8 of the POCSO Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a case alleging offences under Sections 137(2), 87 and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2...
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In a road accident on 24 October 2018, three-year-old Shweta Suryavanshi suffered serious injuries requiring amputation of her left leg from the thigh.
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The petitioner had worked as an Assistant Registrar on a contractual basis since 2019, with her tenure extended from time to time
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The appeal under Section 173 of the Motor Vehicles Act, 1988 challenged the Claims Tribunal’s award of ₹5,77,320 for the death of Shobharam Darro, aged about 60, in a road accident on 23 March 2023
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The petitioner applied for the post of Archaeology Officer pursuant to an advertisement dated 31 May 2023. His name appeared at serial No. 1 in the merit list published on 17 August 2023. After his documents were veri...
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The petitioner’s father, a regular Pumpman employed by the Raipur Development Authority, died in harness on 8 October 1999, when the petitioner was 11 years old.
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The petitioner, a Police Inspector transferred from Rajnandgaon District to Surajpur District by order dated 20 August 2026, sought amendment of the transfer on the ground that his wife, also a government employee, wa...
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The petitioner, a Sub-Engineer holding charge as Sub-Divisional Officer, challenged a transfer order dated 1 October 2026 insofar as it transferred him from Sitapur, District Surguja, to Bharatpur, District M.C.B.
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The appellant challenged, under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the Special Court’s order refusing him regular bail in a case arising from an alleged v...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 29/2026, registered for offences under Sections 103(1), 115(2), 191(2) and 296 of the Bharatiya Nyaya...
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for the death of Pokhan Sahu in a road accident on 12 September 2024.
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The wife applied under Section 12 of the Protection of Women from Domestic Violence Act, 2005, alleging that her husband had subjected her to mental and physical harassment and ousted her from the matrimonial home.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Crime No. 133/2026, registered for offences under Sections 103(1), 109(1) and 3(5) of the...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 309(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023
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The applicant was arrested in connection with Crime No. 324/2026, registered at Police Station Basantpur, Rajnandgaon, for alleged offences under Sections 309(4), 311 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner, an Assistant Professor at Navin Government College, Pachpedi, challenged an order dated 22 September 2026 entrusting respondent No. 3, whom she described as junior to her, with the current charge of Pr...
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The Claims Tribunal awarded ₹48,98,072 for the death of 25-year-old Arpit Das in a road accident on 21 September 2023.
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The High Court initiated suo motu proceedings following a Navbharat report dated 23 October 2025 alleging that cattle were dying from hunger and thirst in the Beltara and Sukalkari areas and attributing the deaths to...
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The applicant was arrested in connection with a case alleging that he and two others assaulted and robbed a victim of a mobile phone and gold chain.
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The petitioner challenged the order dated 17 September 2026 assigning respondent No. 3 the current charge of In-Charge Civil Surgeon-cum-Main Hospital Superintendent at District Hospital, Dhamtari.
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Ashish Lakda died in a road accident on 8 January 2022 while travelling in vehicle No. CG-07-AW-6196, allegedly driven rashly and negligently by respondent No. 1.
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The appellants, sons of the deceased, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for their mother’s death following a road accident on 3 March 2018.
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The appellant sustained skull fractures and other injuries in a road accident on 16 April 2025.
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Tanveer Ahmed, aged 36, died in a road accident on 29 February 2020.
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The plaintiff claimed that the original landholders agreed on 26 November 1988 to sell him 3.44 acres for ₹40,000, delivered possession, and agreed to execute a registered sale deed when requested.
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The claimants, the parents and brothers of the deceased, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for the death of 20-year-old Deepesh Shandilya in a road acciden...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 317(2), 317(4), 317(5), 111 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The appellant was convicted by the Special Judge under Sections 324/34 and 394/34 IPC for his role in an assault and robbery in February 2011, and sentenced to concurrent terms of one year and four years’ rigorous imp...
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The petitioner, appointed on compassionate grounds as Assistant Sub Inspector (Ministerial) on 6 January 2020 and subsequently regularized, claimed that annual increments had been withheld because he had not passed th...
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Ghasiyaram in a road accident on 17 October 2021 involving a vehicle driven by its owner, Amal Maurya.
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The petitioner’s father, a Patwari, died in harness on 10 March 2025.
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The prosecution alleged that Ganeshiya Bai impersonated her deceased half-sister, Radha Bai, in revenue proceedings to claim inheritance rights in her mother’s property.
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The prosecution alleged that Kheersay had repeatedly harassed the 13-year-old deceased and, on 7 July 2011, grabbed or pulled her clothing while she was fetching water.
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The applicant and respondent were married in 2009 and have two children.
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The applicant was arrested on 4 March 2026 in connection with Crime No. 43/2026, registered under Sections 103(1), 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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Ganpat Kumar Dhruv died by electrocution on 3 November 2017 while working for respondent No. 3, Sainath Construction Company.
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On 12 March 2026, police seized 42,358 opium plants, stated to weigh 1,883.76 kg, from co-accused Sahadur and Thuila Nageshiya.
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On 31 March 2009, the parties entered into an agreement for sale of the defendant’s mortgaged house for ₹4,70,000. The plaintiff was to pay ₹3,86,000 towards the bank liability, in instalments or in a lump sum, and th...
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Saru Kumar Nageshiya, an unmarried 23-year-old, died in a motorcycle accident on 10 August 2022.
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On 6 September 2017, Bhavati Netam was travelling as a pillion rider on a motorcycle owned by her son and driven by her nephew. She fell when the motorcycle lurched on a rugged road, sustained a serious head injury, a...
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The appellant was appointed as a contractual Assistant Professor with effect from 16 November 2022.
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The plaintiff sued for declaration of title, possession and permanent injunction over a 3,810-square-foot portion of Khasra No. 1450 at village Soram, relying on a bhumiswami patta granted to her parents in 2001–02.
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The applicant was arrested in connection with Crime No. 189/2025, registered under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, after the deceased’s body was found in a school courtyard.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after being arrested in Crime No. 62/2026 for alleged offences under Sections 34(1)(a)(f), 34(2) and 59(A) of the Ch...
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The applicant, aged 76, was arrested in connection with Crime No. 415/2026, registered at Police Station Civil Lines, Raipur, for alleged offences under Sections 196, 299 and 353(2) of the Bharatiya Nyaya Sanhita, 202...
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The petitioner was assigned as a Guest Lecturer for 11 months by order dated 20 June 2024.
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The applicant was arrested in connection with Crime No. 295/2026, registered at Kawardha Police Station under Section 6 of the Chhattisgarh Gambling (Prohibition) Act, 2022. Police allegedly seized a sattapati ledger...
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The petitioner, the elected Sarpanch of Gram Panchayat Harethi Kala, alleged that eight elected Panchs had encroached on government land and were consequently liable to disqualification under Section 36 of the Chhatti...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 281/2026, registered for an offence under Section 109 of the Bharatiya Nyaya Sanhita, 2...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 244/2026, registered for offences under Sections 74, 75(1)(4), 296, 115(2) and 351(3) o...
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The Union of India challenged the Central Administrative Tribunal, Jabalpur Bench’s order granting the respondents Grade Pay of ₹5,400 on a non-functional basis from completion of four years of regular service until t...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioners sought to quash proceedings before the Tahsildar, Pathariya, under Section 115 of the Chhattisgarh Land Revenue Code, 1959, in Revenue Case No. 202604250900002/A-6/2025-2026.
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The petitioner challenged memos dated 15 June 2026 and 30 July 2026 imposing restrictions on the sale, transfer and diversion of land in villages proposed to be affected by a goods railway track, as well as an order d...
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On 10 May 2021, Madho Prasad Sahu died after a milk truck allegedly struck his motorcycle.
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The petitioner was elected President of Nagar Panchayat, Bilaigarh, in February 2025.
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The petitioners challenged the Chhattisgarh Board of Revenue’s order dated 25 May 2023, which set aside orders of the Tehsildar and Commissioner but maintained the Sub-Divisional Officer’s order allowing mutation base...
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The petitioners challenged the State’s 4 May 2023 recruitment advertisement for teaching posts, contending that its district- and division-wise reservation roster allocated an excessive share of vacancies to Scheduled...
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On 22 January 2026, police seized 80 kg of ganja from a vehicle occupied by co-accused Sanjay Kumar Anuragi and Hulesh Diwan.
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The applicant, a temple sarwarakar, alleged that respondent No. 1 had reconstructed his house without municipal permission and obstructed a door and passage connecting the temple to the main road.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 22(C) of the NDPS Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging that he abducted the victim, then aged about 17 years and 7 months, and sexually exploited her on...
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The petitioners operated the Dharampani Eco Tourism Resort under a Tripartite Memorandum of Understanding (MOU) dated 03.09.2025.
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The petitioner’s passport recorded his date of birth as 19 December 1999, whereas he claimed his correct date of birth was 19 December 2000, as shown in his birth certificate and Class 10 marksheet.
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The petitioner was the elected Up-Sarpanch of Gram Panchayat Dongariyakhurd.
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Respondent No. 6 initiated proceedings under Section 250 of the Land Revenue Code, claiming that the petitioner had encroached on her land and seeking his eviction. The petitioner objected that the land was Government...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 20(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS...
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Police intercepted two vehicles after receiving information about cannabis transportation. They recovered 72.915 kg of ganja from a Venue car driven by co-accused Ramesh Sidar; the applicant was travelling in a separa...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after his arrest in Crime No. 276/2026, registered under Sections 22 and 29 of the NDPS Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after his arrest in Crime No. 03/2026, registered at Police Station Komakhan, Mahasamund, for offences under Section...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after being arrested in connection with Crime No. 160/2026, registered at Police Station Pachpedi, Bilaspur, for all...
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On 16 March 2021, police allegedly seized 250 Alprazolam tablets, weighing 40 grams, from Prateek Sharma.
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Chetna Singh, the applicant’s sister and daughter of co-accused Tikatin Bai alias Pushpa, filed a complaint under Section 175(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023. Following an inquiry, the Magistrate di...
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The prosecutrix alleged that she met the applicant through Instagram and that, beginning in February 2025, he established physical relations with her on promises of marriage.
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The appellant was convicted by the 1st Additional Sessions Judge, Mahasamund, under Sections 458 and 307 of the IPC and sentenced to four years’ rigorous imprisonment and a fine of ₹1,000 under each section, with the...
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The petitioners challenged the Collector’s order dated 17 December 2024, which, while deciding their application for confirmation of a registered sale deed, allegedly exceeded the scope of an earlier remand, cancelled...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(b) of the NDPS Act. The prosecution alleged that 16.434 kg of ganja was recove...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 167/2026, registered for an offence under Section 64(2)(m) of the Bharatiya Nyaya Sanhi...
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The petitioner challenged an assessment order dated 19 February 2025 under Section 73 of the GST Act, 2017, assessing liability for FY 2020–21, and a subsequent order rejecting his rectification application.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 38/2024, registered at Police Station Bacheli for alleged offences under Section 420 o...
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The petitioner challenged an ex parte assessment order dated 22.08.2024, which assessed tax, interest and penalty for FY 2019–20 at a total of ₹15,33,777, and a subsequent order rejecting his rectification application.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a case registered for offences under Sections 318(4), 317(4) and 3(5) of the Bharatiya Nyaya Sanh...
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The applicant was arrested in Crime No. 34/2026, registered at City Kotwali, Jashpur, for alleged offences under Sections 318(4), 61(2), 238, 336(3), 338 and 340(2) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 70/2026, registered for offences under Sections 69, 89, 115(2), 351(2) and 3(5) of the...
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The applicant was arrested in connection with Crime No. 220/2026, registered at Police Station Gariyaband, for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915, after six bulk litres of country-made...
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On 30 August 2020, seven-year-old Neha died by electrocution in a village drain. The prosecution alleged that an illegally drawn electric wire from a pole to the appellant’s agricultural field had broken and fallen in...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 315/2026, registered for offences under Sections 318(4), 317(4) and 3(5) of the Bharatiya Nyaya Sanhit...
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The petitioner challenged a memo dated 20 August 2026 rejecting his candidature for the post of Gram Panchayat Secretary on the ground of a criminal case.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 315/2026, registered for offences under Sections 318(4), 317(4) and 3(5) of the Bharatiya Nyaya Sanhit...
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The petitioner sought, among other reliefs, directions to register an FIR against private respondents Nos. 5–18 based on complaints dated 28 and 29 September 2026, police protection for himself and his family, and pro...
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The petitioners, Rural Health Organizers, challenged the deduction of one day’s salary from each of them for June 2025 for failing to make vaccination-related entries on the U-WIN Portal.
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The petitioner, a Sub Engineer posted at Janpad Panchayat, Dharsiwa, challenged a transfer order dated 1 October 2026 posting him to Janpad Panchayat, Lohandiguda, District Bastar.
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The petitioner, a Sub-Engineer posted at Janpad Panchayat, Bhanupratappur, District Kanker, challenged a transfer order dated 1 October 2026 transferring him to Janpad Panchayat, Konta, District Sukma
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The petitioner purchased a 0.044-hectare plot at Village Talwapara from respondent No. 5 under a registered sale deed dated 08.05.2015.
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The petitioner, proprietor of Shop No. 37 at Pt. Ravishankar Stadium, Durg, challenged a pre-eviction notice dated 25 June 2026 directing him to vacate.
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The petitioner, claiming to represent Hanuman Temple, asserted that land comprising Khasra Nos. 1630 and 1631, measuring 3.35 acres, belonged to the temple.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in two cases arising from alleged robberies on 10 June 2026.
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The applicants were arrested in connection with Crime No. 0307/2025, registered at Azad Chowk Police Station, Raipur, following a dispute during the removal of a sandalwood sheet on 18 October 2025.
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The applicants sought anticipatory bail in Crime No. 606/2026, registered at Police Station Janjgir for alleged offences under Sections 115(2), 238, 296, 3(5), 309, 324(5), 326(f) and 351(3) of the Bharatiya Nyaya San...
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The parties married on 7 July 1992 and had three children.
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The applicant, a child in conflict with law, was charged under Sections 137(2), 87 and 64(m) of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012, ari...
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Following a complaint by a Patwari, the investigation alleged that forged Chhattisgarh domicile certificates had been created to secure an advantage in CRPF recruitment.
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The petitioners, rice millers who purchased paddy for processing, had paid market fee and Farmers’ Welfare Fee at the rates prescribed by the notification dated 30 November 2021. A notification dated 29 July 2022, iss...
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The petitioner acquired two loaders from Pariyojna Nirman Private Limited under an agreement to sell dated 19 September 2019.
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The appeal arose from a motor accident on 4 September 2020 in which Sukho Bai Yadav, aged about 90, died.
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Both appeals arose from a road accident on 6 April 2022 and challenged awards of the Claims Tribunal dated 9 July 2024.
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The petitioner filed a writ petition challenging an NTPC tender for biomass pellets. He sought disclosure of the annual procurement quantity, inclusion of a benchmark price for non-torrefied pellets, and objective bid...
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Nutan Chelak, aged about 35, died in a road accident on 13 March 2021.
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Narayan Prasad Chandra died from injuries sustained in a motor vehicle accident on 27 September 2024.
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The complainant alleged that co-accused persons promised government employment in return for money, including ₹2,00,000 transferred through PhonePe and ₹1,00,000 paid in cash, but did not provide an appointment or ret...
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded for the death of Mukesh Rawat in a road accident on 25 May 2023.
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The appellants, claimants and children of the deceased Sushila Manikpuri, challenged a Motor Accident Claims Tribunal award arising from her death in a road accident on 5 December 2021.
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The claimant sustained injuries in a road accident involving a scooter ridden by respondent No. 1 and insured by respondent No. 2.
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The dispute concerned agricultural land originally belonging to Biju Gond and later recorded in the name of Dukhiya Bai, widow of Biju’s son Manher.
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The complainant alleged that applicant No. 1, Jaiprakash Pandey, agreed to sell him a portion of jointly recorded land, received advance payments stated to total ₹34,06,000, but did not execute the sale deed.
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The applicant was arrested on 13 July 2026 in connection with Crime No. 78/2026, registered at Police Station Raghunathnagar under Section 20(B) of the NDPS Act.
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The applicant sought regular bail in connection with a case arising from an assault in which the injured person, Mahesh Yadav, later died. The prosecution alleged that the applicant was among the persons involved in t...
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The dispute concerned a family property purchased by Mohini Devi, whose six children were said to be entitled to shares in it.
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Late Sukhidas Kurre had married Shobha Sahu, with whom he had a son, Avinash.
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The complainant alleged that three persons booked his Scorpio vehicle, transferred an advance of ₹1,500, and then assaulted him and forcibly took the vehicle.
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The applicants, employees of the District Cooperative Central Bank, Bilaspur, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 512/2026, registered for offences...
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The appellants sought compensation under Section 22 of the Employees’ Compensation Act, 1923, alleging that their son, Sahdev Yadav, died after coming into contact with a temporary electricity wire while working on sc...
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The petitioner, a retired District Education Officer, retired from service on 31 January 2021.
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The petitioners challenged show-cause notices issued by the Tehsildar (Nazul), Korba, alleging that the demarcation identifying encroachment had been conducted without giving them an opportunity to participate.
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The petitioner, a Sub-Engineer posted at the Project Implementation Unit, Mohla-Manpur, challenged the order dated 1 October 2026 transferring him to the Project Implementation Unit, Kondagaon.
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The petitioner, appointed as a Lower Division Teacher in 1982 and later promoted as Head Master, was transferred to the Office of the Block Education Officer, Jashpur, on 30 July 2012.
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The petitioner, appointed as a Forest Guard in 2006 and later promoted to Deputy Forest Ranger, was posted as Range Assistant, Kandadi, on 19 June 2026 and joined that post.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 296, 115(2), 351(2) and 109 of the Bharatiya Nyaya Sanhita, 2023, and Sections 2...
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The complainant alleged that, between 7 November and 6 December 2025, he was induced through WhatsApp and a mobile application to transfer ₹1,49,50,000 to various bank accounts for purported online share trading; furt...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 03/2026, registered for alleged offences under Sections 318(4), 317(4) and 3(5) of the...
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The plaintiff sued for declaration of title and permanent injunction over land including Khasra Nos. 710/1 and 710/2.
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The prosecution alleged that, between 4 January 2024 and 2 March 2025, the applicant and co-accused used 41 SIM cards to facilitate cyber fraud and dishonestly obtained ₹18,52,654; a charge-sheet was filed for offence...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 103 and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 25 and 27 of the...
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The petitioner challenged a RERA Authority order dated 18 June 2026, particularly its direction concerning maintenance charges and GST before issuance of an Occupancy/Completion Certificate. She also sought directions...
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The petitioner challenged a Chhattisgarh Real Estate Regulatory Authority (RERA) order dated 18 June 2026, which, among other things, required her to pay maintenance charges and GST. She also sought directions concern...
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The petitioner challenged a RERA order dated 18 June 2026, which he said wrongly required him to pay maintenance charges and GST before the occupancy/completion certificate was issued. He also sought directions concer...
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The petitioner challenged a Chhattisgarh RERA order dated 2 July 2026, seeking, among other reliefs, to set aside directions concerning maintenance charges and GST and to obtain orders regarding possession and common...
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The petitioner challenged a Chhattisgarh Real Estate Regulatory Authority (RERA) order dated 18 June 2026, which he said improperly required him to pay maintenance charges and GST before issuance of an Occupancy/Compl...
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Police found a car that had reportedly met with an accident and, on searching it, seized 180 bulk litres of foreign liquor.
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Police seized 81.4 grams of heroin from co-accused Rajbir Singh and 10.5 grams from co-accused Kuldeep Singh.
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The petitioners sought to quash FIR No. 145/2026, registered at Police Station Pakhanjur, Kanker, for offences under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The applicants were arrested on 13 June 2025 in connection with a case alleging offences under Sections 296, 351(3), 109(2), 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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On 10 April 2026, police allegedly seized 81.4 grams of heroin from applicant Rajbeer Singh and 10.5 grams from co-accused Kuldeep Singh.
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The appellants challenged the First District Judge, Bilaspur’s order dated 22 April 2026 dismissing their civil suit under Order VII Rule 11(d) CPC.
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The petitioners’ agricultural lands were acquired for a power-generation project.
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The three applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 118/2026, registered at City Kotwali Police Station, Dhamtari, for alleged offences under Sectio...
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On 18 February 2026, Excise officials intercepted the applicant while he was riding a motorcycle and allegedly recovered 224 Spasmo Proxyvon Plus capsules, weighing 136.64 grams, from a bag hanging on the motorcycle.
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The complainant alleged that 270 litres of diesel were stolen from his trailer, which had been parked after developing a mechanical fault.
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The petitioner, a former Assistant Professor at Kamala Nehru College, Korba, claimed entitlement to the revised pay scale under the 7th Pay Commission with effect from 1 January 2016. He stated that his services had b...
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On 30 October 2025, police seized 130 bottles containing 13 litres of Triprolidine Hydrochloride and Codeine Phosphate syrup from the joint possession of co-accused Sanjay Tiwari and Vasu Chandrakar.
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The Claims Tribunal recorded a breach of the policy condition concerning the driver’s licence and exonerated the insurer from liability
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 267/2026, registered for offences under Sections 108, 308(5) and 3(5) of the Bharatiya Nyaya Sanhi...
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On 13 January 2025, Sitaram Jaiswal and Annapurna Jaiswal were found murdered at their home in Raigarh.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 52/2026, registered for offences under Sections 64(2)(m) and 351(3) of the Bharatiya Nyaya Sanhita, 202...
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The petitioner, represented by his mother, sought ₹90 lakh compensation with interest for burn injuries allegedly sustained in an electrocution incident during construction work at respondent No. 8’s farm house.
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The petitioner was working as an Anganwadi Worker at Anganwadi Centre, Amera-2.
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Respondent No. 13 had sought a direction for the authorities to decide an application concerning development permission under the Chhattisgarh Town and Country Planning Act, 1973.
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On 4 February 2015, Sanjay Gupta was injured while travelling in a bus driven by respondent No. 1.
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The petitioner’s land was acquired under the Land Acquisition Act, 1894, and an award was passed on 12 August 2011. The State submitted that compensation, including for the house, tubewells and trees, had been paid; t...
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The claimants, the widow and children of Tejram Pujari, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a road accident on 4 August 2022.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 541/2026, registered for offences under Sections 318(4), 319(2), 322, 336(3), 338, 339,...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a case registered under Sections 64(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Section...
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The applicants were convicted by the Judicial Magistrate First Class, Durg, under Sections 452/34, 323/34, 294 and 506 Part II of the Indian Penal Code (IPC), and sentenced to imprisonment till the rising of the Court...
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The petitioner challenged the order dated 1 October 2026 transferring him from Janpad Panchayat, Arang, District Raipur, to Janpad Panchayat, Lormi, District Mungeli.
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The petitioners challenged the Sub-Divisional Officer (Revenue), Bagicha’s order dated 10 June 2026 suspending the authorization of the Fair Price Shop operated by Kamal Self Help Group, Loro, and entrusting its opera...
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Gore Lal Patil died from injuries sustained in a motor vehicle accident on 25 January 2022.
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Respondent No. 2 alleged that, before her marriage to petitioner No. 4, the petitioners concealed his earlier marriage and divorce, and that she was subsequently subjected to dowry-related harassment and physical and...
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Following a merg inquiry, an FIR was registered alleging that, during a quarrel on 15 July 2026, Priya Sonwani assaulted her husband with a knife; he was taken to hospital and declared brought dead.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Vinod Ram, who died after falling beneath a truck on 24 January 2018.
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The parties married on 8 June 2017 and had no children.
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The deceased, Lallu Kerketta, died in a collision involving a Hyva truck on 12 November 2019.
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The petitioner, a Self-Help Group, supplied kerosene to 51 Government Fair Price Shops.
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The petitioner applied under the Right to Information Act, 2005, on 12 November 2013 for a copy of FIR No. 513/2013. After the information was not provided, he filed a first appeal, which was dismissed, and then a sec...
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The petitioner, a rice miller, sought to restrain the District Marketing Officer from encashing a bank guarantee furnished under a milling agreement, to quash the communication dated 23 September 2026, and to obtain a...
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The applicants were arrested on 25 March 2026 in connection with an alleged illegal call centre operating from Raipur, which was said to have defrauded U.S.-based citizens through loan-related schemes and threats of “...
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The claimants, the widow and children of Gauthar Singh, along with his parents, sought enhancement of compensation awarded for his death in a road accident on 25 April 2017.
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The petitioner challenged the District Education Officer’s order dated 30 May 2026 assigning respondent No. 4, a junior Lecturer (LB), the current charge of Principal at Government Higher Secondary School, Kunra.
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The petitioner, a retired Head Master, challenged the Pension Dispute Redressal Committee’s decision rejecting his claim for refund of ₹1,22,784 deducted from his GPF account.
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The three applicants were arrested in Crime No. 938/2026, registered at Police Station Sarkanda, Bilaspur, concerning alleged forged documents and fabricated medical records used to obtain ₹4,00,000 under the Governme...
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The petitioner challenged the Directorate of Public Instructions’ advertisement dated 28 July 2026 for Assistant Teacher recruitment, alleging that it omitted a 5% relaxation in minimum academic qualifications for res...
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The State and its officers appealed against the order dated 23 June 2026 dismissing their review petition, which had sought review of a Single Judge’s order dated 2 May 2025 in WPS No. 5254 of 2017.
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The petitioners, plaintiffs in a suit for declaration of title, partition and permanent injunction, challenged the trial court’s order forfeiting their right to lead evidence and fixing the suit for the defendants’ ev...
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Respondent No. 1 obtained an ex parte decree for specific performance on 19 October 2002.
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The applicant sought appointment of a sole arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, in respect of disputes arising from an agreement dated 22 December 2025.
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The petitioner, a Sub Engineer posted at the Project Implementation Unit, Raipur, challenged the order dated 1 October 2026 transferring him to the Project Implementation Unit, Narayanpur.
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The petitioner, a Joint Collector posted at Balodabazar-Bhatapara, challenged an order dated 29 September 2026 transferring him to Bastar.
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The petitioner, a Deputy Collector posted at Balodabazar-Bhatapara, challenged the State’s order dated 29 September 2026 transferring him to Bastar.
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The petitioner, a Sub-Engineer employed under the Panchayat and Rural Development Department and posted at Janpad Panchayat, Katghora, challenged an order dated 1 October 2026 transferring him to PIU No. 2, Gariyaband.
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The State and its officers appealed against the dismissal of a review petition, which had affirmed an order dated 2 May 2025 in the respondents’ writ petition.
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The petitioners sought quashing of FIR No. 61/2026, registered at Police Station Nawagarh under Sections 296, 115(2), 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The petitioner, a Railway employee, was found in disciplinary proceedings to have obtained employment by submitting a forged ITI marksheet.
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Manju Sharma died after consuming aluminium phosphide at a cinema hall.
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The victim went to the appellant’s house for treatment by exorcism.
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The petitioner was awarded a contract to erect 33 towers for the Police Department.
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The petitioner challenged the Collector-cum-Detaining Authority’s order dated 31 July 2026, made under Section 3(2) of the National Security Act, 1980, directing his detention for three months.
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On 17 October 2020, Meghraj alias Karan Dhruv was riding pillion on a motorcycle driven by Sagar Yadav when it collided with a parked tractor; he died from his injuries.
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Suresh Chandravanshi, aged about 45, died in a road accident on 9 April 2024 involving a Honda Shine motorcycle driven by a minor.
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Rajendra Bhardwaj, aged about 35, died in a road accident on 29 July 2018.
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Manish Dubey died from injuries sustained in a collision involving a Tata Tipper insured by the appellant.
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On 17 January 2020, minor Tameshwar Kumar was injured when a tractor allegedly driven negligently struck him; surgery resulted in the amputation of a finger.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 87/2026, registered for alleged offences under Sections 109(1), 3(5), 189, 190, 351, 126 and 127 of the...
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded for the death of Thaneshwar Prasad Verma in a road accident on 30 April 2022.
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The applicant was arrested on 21 July 2026 in connection with a collision in which a Scorpio allegedly driven by him struck a 73-year-old motorcyclist from behind, dragging the motorcycle approximately 200–250 feet.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 172/2026, registered for alleged offences under Sections 318(4), 338, 336(3), 340(2), 61(2), 111 and 3(...
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The respondent filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act, 1881, alleging that the petitioner issued a cheque for ₹3,00,000 towards repayment of a cash loan.
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Two alleged fraudulent withdrawals from customer accounts led to criminal cases against two persons working through an outsourcing agency.
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The petitioner, plaintiff in a suit for declaration of title, possession and permanent injunction, challenged the trial court’s refusal to amend or add issues under Order 14 Rule 5 CPC.
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The respondents, as plaintiffs, filed a civil suit seeking eviction and permanent injunction concerning land at Kohka, Durg. They alleged that they had purchased the land in 1980, corrected a land-numbering error by a...
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The claimant sustained injuries in an accident involving a pick-up vehicle on 19 October 2019 and sought compensation under Section 166 of the Motor Vehicles Act, 1988.
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The petitioner challenged an order dated 08.09.2026 posting respondent No. 7, a Lecturer (L.B.), as Block Resources Coordinator at Samagra Shiksha, Kharsia, on deputation.
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The petitioner, a tenant, challenged an ex parte eviction order dated 10 February 2021 made by the Rent Control Authority, Jagdalpur.
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The petitioners, elected representatives of various Prathmik Laghu Vanopaj Sahkari Samitis, challenged the State Cooperative Election Commission’s order dated 28 February 2022 declaring the elections invalid and direc...
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The petitioners, minor students admitted under the RTE quota at St. Xavier’s High School, Kota, challenged the District Education Officer’s order dated 16 April 2026 rejecting the school management’s proposal to merge...
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The petitioner held a residential patta granted in 1996 over 0.05 decimals of Government land forming part of Khasra No. 623/1. Earlier challenges to the patta had been rejected or remanded for verification, and the p...
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The petitioners’ house and small shop, constructed on Abadi land recorded as Khasra No. 164 at Village Bendridih, were demolished on 3 June 2022. They challenged the demolition, alleging that it was carried out withou...
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The applicants were arrested in connection with Crime No. 357/2025, registered at Police Station Chakradhar Nagar, Raigarh, for alleged offences under Sections 303(2), 112(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 101/2025, registered under Sections 305(a) and 331(4) of the Bharatiya Nyaya Sanhita, 2023.
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On 9 February 2020, Tekeshwar Nirmalkar died from injuries sustained when motorcycle No. CG-23-H-7461 struck him.
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The appellants, parents of the deceased Arjun Rathia, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a road accident on 16 December 2024.
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The claimant sustained injuries in a motor accident on 2 December 2021.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Section 66(D) o...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 and Section 66(D) of the Infor...
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An unidentified body in a burnt condition was found on 8 November 2020 and later identified as Bhukhan Rohidas.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 91/2026, registered under Section 20(b) of the Narcotic Drugs and Psychotropic Substanc...
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The applicant was arrested in connection with Crime No. 315/2026, registered under Section 34(2) of the Chhattisgarh Excise Act, after police allegedly seized 28.950 bulk litres of liquor from his shop on 30 July 2026.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case registered under Sections 64(2)(m), 69 and 88 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Secti...
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Police conducted a trap near Muktidham Gate, Dondilohara, after receiving information that the applicant was selling illicit country-made liquor.
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The complainant, a Scheduled Tribe woman, alleged that the appellant posted a derogatory comment about her on Facebook, intending to tarnish her reputation and knowing her community status.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 262/2026, registered under Sections 108 and 3(5) of the Bharatiya Nyaya Sanhita, 2...
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The petitioner applied for the post of Farm Manager (Genetics and Plant Breeding) under an advertisement dated 27 December 2024.
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The applicant was arrested in connection with Crime No. 16/2026, registered under Sections 34(1)(A)(f), 34(2) and 59(A) of the Chhattisgarh Excise Act, 1915, after 21 bulk litres of liquor were allegedly seized from h...
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The prosecutrix alleged that she and the appellant, her former classmate, were in a relationship and that, between 2015 and 2017, he repeatedly had sexual relations with her on a promise of marriage.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 137(2), 65(1), 70(2), 87 and 96 of the Bharatiya Nyaya Sanhita, 2023, an...
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Ramesh Joshi, an Assistant Driller with the Directorate of Geology and Mining, died from injuries sustained when a truck struck his motorcycle. His wife and three children sought compensation under Section 166 of the...
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The petitioner, Registrar of Hem Chand Yadav University, Durg, challenged the State Government’s order dated 29 September 2026 posting him to the Directorate of Higher Education, Raipur.
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The applicant, a former Forest Range Officer, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 25/2010.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in four cases arising from allegations that he and others forged documents and medical records to obtain ₹4,00,000 u...
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The complainant alleged that the appellant had threatened to kill her if she disclosed her pregnancy to anyone
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Respondent No. 1, the wife of applicant No. 1, filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (DV Act), alleging physical and mental cruelty by her husband and in-law...
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On 9 February 2009, a Food Inspector inspected the applicant’s rice mill and found stock exceeding the stock-register entries: 64.22 quintals of paddy, 56.77 quintals of rice and 32.92 quintals of kanki.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after his arrest in Crime No. 92/2026, registered for offences under Sections 296, 115(2), 351(3), 109(1), 118(2), 3...
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Bhagwat Singh Markam died from injuries sustained in a motor accident involving a Bolero insured by the appellant.
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The applicants sought their first bail in connection with Crime No. 1122/2026, registered at Police Station Sarkanda, Bilaspur, under Sections 308(5), 296, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS); S...
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The appellants were appointed as Pump Attendants at Government Medical College, Rajnandgaon, on 14 May 2018, in the pay scale of Rs. 4750–7440 with Grade Pay of Rs. 1300. A circular dated 23 June 2015 had revised the...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 33/2026, registered for offences under Sections 103(1), 115(2) and 3(5) of the Bharati...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Sections 103(1), 3(5) and 238 of the Bharatiya Nyaya Sanhita, 2023
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The claimant sought compensation under the Employees’ Compensation Act, 1923.
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The petitioner, a former Lecturer, superannuated on 24 September 2018.
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The petitioner sought, among other reliefs, compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, interest on compensation, and declarations...
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Respondent No. 4 sought information under the Right to Information Act, 2005, on 18 June 2018, and filed a first appeal on 19 July 2018.
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The petitioner challenged a Gram Panchayat resolution dated 17 July 2025 and sought to restrain the Panchayat from entering into an agreement with respondent No. 6.
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The petitioners, graduates in B. Opto. from Shri Rawatpura Sarkar University, sought employment as paramedical staff but were prevented from participating in the selection process because they lacked active registrati...
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The Bank’s borrowers defaulted on secured loans, following which the Bank classified the account as an NPA and initiated enforcement proceedings under the Securitisation and Reconstruction of Financial Assets and Enfo...
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The petitioner-plaintiff brought a suit seeking declaration of title and permanent injunction over three parcels of land, alleging that a sale deed executed in favour of respondent Nos. 1 and 2 was nominal and that he...
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A cyber-fraud investigation found that ₹72,09,424 had been credited to and transferred through a bank account allegedly used to receive and move fraud proceeds.
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The applicant sought regular bail under Section 483 of the BNSS, 2023, in a case registered for offences under Sections 64(1), 64(2)(m) and 65(1) of the BNS, and Sections 4 and 6 of the POCSO Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 20(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The applicant was arrested in connection with Crime No. 936/2026, registered at Police Station Sarkanda, Bilaspur, for alleged offences under Sections 420, 467, 468, 471, 34 and 120-B of the IPC.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 182 of 2026, registered for alleged offences under Sections 318(4), 319(2), 336(3), 33...
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During a programme at the complainant’s house, the applicant was allegedly caught attempting to take a parked Hero Splendor Plus motorcycle.
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The applicant was arrested in connection with Crime No. 314/2026, registered at Police Station Koni, Bilaspur, for alleged offences under Sections 3(5), 318(4), 336(3), 338, 340(2), 341(2) and 341(3) of the Bharatiya...
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The appellants, the deceased Durgesh Kumar’s mother, father and minor sister, sought enhancement of compensation following his death from injuries sustained in a motorcycle accident on 22 December 2019.
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The juvenile was accused, along with others, of robbing the complainant at knife point. After investigation, a charge-sheet was filed for offences under Sections 306(4), 309(6) and 311 of the Bharatiya Nyaya Sanhita,...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), apprehending arrest in Crime No. 320/2026, registered for alleged offences under Sections 319, 318(4), 3...
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The complainant, Govinda Traders, alleged that it paid ₹55 lakh to Elephant Works Private Limited on behalf of Squaro Exim Private Limited under an arrangement for obtaining a letter of credit (LC) for wheat exports t...
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The Bank, after classifying the borrowers’ loan account as a non-performing asset, issued a demand notice under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security In...
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On 12 March 2022, a car and a truck collided on National Highway 130 in Korba district, resulting in the deaths of the car’s occupants.
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The petitioner claimed ownership and possession of Khasra No. 556/2 and alleged that respondents 5 and 6 were encroaching on adjoining Government land, obstructing access to her land, and continuing construction despi...
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The petitioner, Head of the Mechanical Department at Chhattisgarh Institute of Technology (CIT), Jashpur, was transferred to CIT, Raigarh by order dated 16 July 2026.
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The petitioner was removed from service under Regulation 39(2)(b)(v) of the Chhattisgarh Rajya Gramin Bank (Officers and Employees) Service Regulations, 2013.
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The juvenile applicant was apprehended with a co-accused while transporting 23.300 kg of ganja on a scooty and was charged under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner claimed that his service should be reckoned from 1 September 1981, when he was engaged as a daily wager, rather than from 2 July 1992, when his services were regularised.
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The petitioner claimed that her seniority and consequential service and pensionary benefits should be reckoned from her initial engagement as a daily-wage employee, which she stated began on 16 July 1982, rather than...
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The petitioners, former employees of the State Water Resources Department, had received only part of their gratuity on retirement.
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The petitioners were contractual Nursing Officers under the National Health Mission at the District Hospital (Mental Health Unit), Durg.
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Divya Pandey, aged about 13 years, died in a road accident on 21 October 2021.
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The petitioner was appointed on compassionate grounds by the District Education Officer, Durg, on 9 June 2021 and posted as Assistant Grade-03 at DIET, Durg.
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The petitioner, an Assistant Grade-3 appointed on 27 September 2019, challenged reductions in his salary for December 2025 and July–August 2026, seeking to prevent further deductions and recover the amounts deducted w...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 74 and 75(2) of the Bharatiya Nyaya Sanhita, 2023, and Section 8 of the POCSO Act.
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In W.P.(S) No. 5976 of 2017, the petitioner challenged the initiation of a departmental enquiry, alleging that he had not been supplied with the charge-sheet, witness list, or relied-upon documents.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in three cases registered under Section 7 of the Chhattisgarh Gambling (Prohibition) Act, 2022.
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Police, acting on secret information, raided the premises and seized four satta pattis, a dot pen and ₹1,400 from Naresh Tandi.
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The complainant alleged that on 21 April 2013, the applicant entered her home, pushed her to the ground and caught hold of her; she raised an alarm, and her husband and son arrived, after which the applicant fled.
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The petitioner, a Class III government employee, was punished by an order dated 16 November 2022 withholding two increments without cumulative effect, despite the inquiry officer having found the charges unproved.
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The petitioners were retired work-charged employees, or—in one petition—the legal heir of a deceased work-charged employee. They sought directions for consideration of their claims for leave encashment under the Chhat...
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On 10 March 2019, a Bolero insured by the appellant overturned while being driven on the Bilaspur–Kewanchi road, causing the death of passenger Mahesh Kumar.
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The parties married on 15 May 2003 and have three children.
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Ramhu Sahu, aged about 52, died in a road accident on 25 January 2023.
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The appellant, an accused in a Special Case involving alleged offences under Sections 420, 120-B and 34 of the IPC and Sections 4, 5 and 6 of the Chhattisgarh Depositors Interest Act, 2005, sought documents said to re...
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On 8 May 2020, police intercepted the appellant and a co-accused travelling by motorcycle and seized 5 kg of ganja from their joint possession.
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The Union of India challenged the Central Administrative Tribunal’s order dated 10 September 2025 in O.A. No. 203/37/2022, which held that the respondent was qualified for consideration for engagement as a Gramin Dak...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a case registered under Section 74 of the Bharatiya Nyaya Sanhita, 2023, and Sections 9 and 10 of...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 83/2026, registered for offences under Sections 137(2), 65(1), 87 and 3(5) of the Bhara...
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The respondents, railway employees working as AC Coach Attendants, claimed overtime allowances/wages, relying on earlier decisions of the Central Administrative Tribunal, Bombay Bench, upheld by the Bombay High Court...
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The juvenile applicant was accused, along with a co-accused, of demanding money from the victim and assaulting him after he refused.
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The petitioner, a former daily-wage employee whose services were subsequently regularised, sought regular pay from 1 August 1991, a higher pay scale following revision under a State notification, and arrears with inte...
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The appellant, described as the victim, challenged under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the Special Judge’s order granting bail to respondent Nos...
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The applicant, a juvenile aged about 17, was charged in connection with an incident in which Monesh Yadav was allegedly stabbed.
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The petitioner, the widow and legal heir of a retired Water Resources Department employee, sought revision of her late husband’s pay scale and consequential pensionary benefits under a Madhya Pradesh Government notifi...
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The appellant, substantively appointed as a Lecturer, was serving as Principal In-Charge of a school when the State entrusted him with the charge of Block Education Officer (BEO), Baloda.
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The applicant, a child in conflict with law, was apprehended in connection with Crime No. 150/2025, registered for offences under Sections 191(2), 191(3) and 103(1) of the Bharatiya Nyaya Sanhita, 2023.
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The juvenile applicant, aged about 16, was charged with offences under Sections 20(b)(ii)(c), 27A and 29 of the NDPS Act after 6.165 kg of ganja was seized from his rented house, as part of a total seizure of 40.448 k...
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The petitioner was promoted from Upper Division Teacher to Headmaster by order dated 12 February 2026 and retired on 31 May 2026.
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The respondents’ original suit for declaration and permanent injunction concerning 463 sq. ft. of land was dismissed.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 34(2) of the Chhattisgarh Excise Act.
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The applicants were arrested in Crime No. 436/2026, registered at Police Station Arang, for an alleged offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicant was arrested on 10 February 2026 in connection with allegations that he induced and took the victim, who the State said was 15 years and 3 months old, and subjected her to sexual assault. The case was re...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after his arrest in Crime No. 06/2026, registered for an alleged offence under Section 34(2) of the Chhattisgarh Exc...
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The petitioners—liquor manufacturers and suppliers—challenged Collector’s orders imposing recoveries or penalties for alleged breakage of foreign liquor recorded at or during handling of CSBCL depots.
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The appellants were arrested in connection with Crime No. 369/2025, registered for alleged offences under Sections 140(2), 140(3) and 61(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(2)(v) and 3(2)(v-a) of t...
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The petitioners, a married couple without a surviving child after approximately 22 years of marriage, sought IVF/ART treatment.
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The petitioner, an elected Sarpanch of Gram Panchayat Singhanpur, challenged the SDO’s order dated 24 September 2026 convening a no-confidence meeting for 6 October 2026 at noon.
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The appeals challenged orders refusing bail to the appellants, who were in custody in connection with Crime No. 1009/2025, registered following the fatal assault of Harish Shayar @ Bhaka.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 81/2026, registered for offences under Sections 109, 115(2), 191(2), 191(3), 296 and 3...
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The petitioner’s land was acquired under the National Highways Act, 1956 (“NH Act”) for widening National Highway 30.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 129/2026, registered for offences under Sections 296, 109, 351(2) and 3(5) of the Bhara...
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The complainant alleged that he was induced to pay commissions in connection with a purported coal-transport contract and transferred a total of ₹73,60,000 to company and other accounts.
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The prosecution alleged that, late on 4 April 2026, the prosecutrix was forcibly taken into a shop and sexually assaulted by the applicant and other accused persons.
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The complainant alleged that the respondent purchased a tractor, trolley and agricultural implements for ₹6,00,000 under an agreement dated 15 October 2014, paid ₹2,00,000 in cash and issued ten post-dated cheques tow...
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The appellant, then Sub-Registrar at Durg, was convicted under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, and Sections 420 and 120-B IPC, for registering sale deeds executed by...
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The appellant challenged the rejection of her application to change her recorded date of birth from 7 May 1957 to 7 May 1959.
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On 21 August 2004, police acted on recorded secret information and found 425 cannabis plants growing in a backyard where maize was also cultivated.
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The claimants, the parents and three minor siblings of the deceased, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded for his death in a road accident.
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The appellants, the deceased’s mother and minor sister, sought compensation under Section 164 of the Motor Vehicles Act, 1988, for his death in a motorcycle accident.
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The petitioner, claiming to be the son of a former SECL employee, sought consideration of an alleged representation made by his father in 1996 for arrears relating to 1989–1994.
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The appellants, the parents of Devraj Uike, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for his death in a road accident on 23 October 2023.
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Rajesh Patil, aged 43, died in a road accident on 10 August 2022.
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On 7 February 2018, a dispute arose at Central Railway Hospital, Bilaspur, concerning the discharge of a patient and payment of her hospital bill.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 449/2026, registered under Section 69 of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 124/2026, registered for alleged offences under Sections 109, 115(2), 296 and 351(...
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The applicant was arrested in connection with Crime No. 83/2026, registered at Police Station Arjuni, District Dhamtari, for an offence under Section 74 of the Bharatiya Nyaya Sanhita, 2023.
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The applicant-wife sought relief under Sections 18–23 of the Protection of Women from Domestic Violence Act, 2005. The trial court rejected her application; on appeal, the Additional Sessions Judge partly allowed it a...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 309(4) of the Bharatiya Nyaya Sanhita, 2023.
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The appellant challenged the dismissal of her writ petition, which sought a direction requiring SECL to decide her representation concerning alleged fraud in the identity under which Ram Kishun Sahu obtained employmen...
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The petitioner union initially challenged a Railway Board communication dated 08.07.2025 providing for office accommodation to affiliated unions of recognised federations, and sought consequential relief concerning al...
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The petitioner, a member of Naya Maal Godown Truck Malik Sangh, alleged irregularities in the society’s management by its President and Secretary and filed a complaint under Section 32 of the Chhattisgarh Co-operative...
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The applicant was arrested in connection with Crime No. 144/2026, registered for offences under Sections 296, 351(2), 221, 121(1), 132, 324(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The respondent’s consumer complaint against the petitioner-contractor was decided ex parte by the District Consumer Forum on 26 July 2019, which directed payment of ₹5,39,000 with interest, compensation and costs, and...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 07/2025, registered at Police Station Sakti for alleged offences under Sections 318(2), 318(4), 111(1),...
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The applicants were arrested in connection with Crime No. 468/2026, registered at Police Station Kotwali, Korba, for alleged offences under Sections 115(2), 296, 351(3) and 109 of the Bharatiya Nyaya Sanhita, 2023.
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The prosecution alleged that the functionaries of A-Flora Max Service Private Limited induced approximately 2,700 people in Champa and surrounding villages to deposit ₹30,000 each, promising monthly returns and commis...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Sections 74, 75(2), 126(2), 131, 49 and 3(5) of the Bharatiya Nyaya Sanhita,...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging that persons impersonating CBI officers induced the complainant’s family to transfer ₹54,90,000;...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 585/2024, registered for alleged offences under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 211/2026, registered for offences under Sections 305(e), 331(4), 317(2) and 3(5) of the Bharatiya Nyaya...
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On 20 July 2026, forest officials seized wild boar meat from Tikaram and took him into custody.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 137(2), 64(2)(n) and 65(1) of the Bharatiya Nyaya Sanhita, 2023, and Sections 4(...
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The petitioner had been deployed by National Informatics Centre Services Incorporated (NICSI) and worked as an Assistant Programmer in the Samagra Shiksha office for nearly 14 years
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The review petitioner sought recall or modification of the High Court’s judgment in WPL No. 34 of 2021, dated 2 July 2026.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under the Bharatiya Nyaya Sanhita, 2023, and Sections 4, 5(L) and 6 of the POCSO Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 208/2026, registered for offences under Sections 305(e), 331(4), 317(2) and 3(5) of the Bharatiya Nyaya...
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The petitioners, Ayurvedic pharmacists employed in government dispensaries, sought the pay scale of Rs. 5,200–20,200 with Grade Pay of Rs. 2,400 from their respective dates of appointment, together with arrears and in...
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Sukkaram Markam, aged about 35, died in a road accident on 22 September 2020.
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The petitioners challenged the fixation of their pay and the consequential recovery in earlier proceedings, W.P.(S) No. 9466 of 2019 and connected matters.
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Ritesh Das, aged about nine, died in a road accident on 15 July 2019.
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The petitioners, Panchayat Secretaries, challenged the fixation of their pay and consequential recovery in earlier proceedings, W.P.(S) No. 9532 of 2019 and connected matters.
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The applicant had instituted a complaint under Section 138 of the Negotiable Instruments Act, 1881.
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The appellant, a six-year-old child, sustained head and leg injuries in a motor accident on 16 November 2019. He was hospitalised for approximately 12 days and underwent plastic surgery on his head.
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Rajkumar, aged about 11, died in a road accident on 18 November 2021.
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The prosecution alleged that Manoj and Dhanraj took the victim from her home and that Motilal later took her to Ahmedabad, where he had sexual intercourse with her.
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Uma Bai, wife of appellant Manoj Bind, died after consuming insecticide in November 2016.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with a case registered under Sections 137(2), 87 and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023, an...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 41/2025, registered for offences under Sections 296, 351(3), 115(2), 109, 190 and 191(2) of the Bharati...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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On 1 August 2026, police allegedly seized 29.34 litres of liquor, valued at Rs. 17,940, from premises said to belong to the applicant and registered Crime No. 13/2026 for an offence under Section 34(2) of the Chhattis...
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The applicant, a daily-wage Computer Operator at the District Cooperative Central Bank, was arrested in connection with Crime No. 188/2026, registered for offences under Sections 3(5), 316(5), 318 and 61(2) of the Bha...
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The complainant reported that three persons stopped him while he was cycling home and forcibly took his mobile phone.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging that he took a minor victim away on the pretext of marriage, repeatedly sexually assaulted her, a...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 412/2026, registered for offences under Sections 121(1), 132, 221 and 3(5) of the Bharatiya Nyaya Sanh...
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The claimants, parents of Uday Singh, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for his death in a road accident on 16 December 2019.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 412/2026, registered for offences under Sections 121(1), 132, 221 and 3(5) of the Bharatiya Nyaya Sanh...
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The applicant sought restoration of WPS No. 6234 of 2026, which had been dismissed for want of prosecution on 19 August 2026.
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The petitioner, a teacher, challenged his transfer from Government Middle School, Umarada, District Dhamtari, to Gariyaband.
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The petitioner challenged his transfer from Pt. J.N.M. Medical College, Raipur, to Government Medical College and Associated Hospital, Korba, in an earlier writ petition.
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FCI accepted the plaintiff firm’s tender for damaged food grains for ₹65,38,110.
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The petitioner, Sarpanch of Gram Panchayat Kutela, challenged the Sub-Divisional Officer-cum-Prescribed Authority’s notice dated 24 September 2026 convening a meeting on 5 October 2026 to consider a no-confidence moti...
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On 18 April 2026, police seized 20 kg of ganja from the alleged joint possession of three co-accused.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Crime No. 338/2025, registered for offences under Sections 191(2), 191(3), 190 and 109 of...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Crime No. 11/2026, registered at Police Station Jhalmala, Kabirdham, for offences under Se...
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The petitioners were employees of various Janpad Panchayats who had been appointed before the commencement of the Chhattisgarh Panchayat Raj Adhiniyam, 1993, and had subsequently retired.
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The State appealed the acquittal of the respondent of offences under Sections 363 and 366 of the IPC.
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The husband appealed the Family Court’s dismissal of his petition for divorce, alleging cruelty, desertion and adultery by his wife.
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Baishakhu Ram was engaged by the Trust in 1994, and his services were terminated in 2011.
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Baishakhu Ram was engaged by the Trust in 1994, and his services were terminated in 2011.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 480/2026, registered for offences under Sections 308(2), 318(4), 319(2), 62 and 61(2)...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in five cases arising from alleged house-breakings and thefts registered at Police Station Baloda.
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Petitioner No. 1 claimed ownership of land at Ward No. 11, Balod, and petitioner No. 2 was her son and power-of-attorney holder.
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for the death of Sukwara Bai in a road accident on 14 February 2021.
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The applicant was arrested in connection with a house burglary in which gold, silver and other articles worth approximately ₹95,000 were allegedly stolen while the complainant was away
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The Motor Accident Claims Tribunal, Bilaspur, awarded ₹12,98,500 in compensation in connection with an accident that occurred on 14 November 2019 and fastened liability on the insurer.
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Ranjit Singh Netam died from injuries sustained in a truck accident on 14 November 2019.
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The State challenged the trial court’s acquittal of Gajanand Sen of offences under Sections 376, 450 and 506 of the IPC.
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Chheduram died from injuries sustained in a motorcycle collision on 30 June 2020. His wife and two children claimed compensation under Section 166 of the Motor Vehicles Act, 1988.
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The petitioner sought directions for preparation and payment of pending running and final bills for tender works, return of security and other deposits, and related reliefs
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The State sought leave under Section 378(3) of the Code of Criminal Procedure, 1973, to appeal the respondent’s acquittal of charges under Sections 376(2)(n), 323 and 506 Part II of the IPC and Sections 6 and 7 of the...
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The petitioner’s late husband, Anil Kumar Jaiswal, had sought resolution of a dispute under Clause 24 of his agreement in an application dated 23 October 2012.
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Disciplinary proceedings were initiated against D.K. Mishra on five charges. The first Enquiry Officer recommended his transfer; after the Disciplinary Authority ordered a fresh enquiry, the second Enquiry Officer fou...
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The petitioner, an elected Sarpanch of Gram Panchayat Sarkipar, challenged no-confidence proceedings initiated on a proposal dated 21.09.2026, and the consequential notice dated 24.09.2026 fixing a meeting for 04.10.2...
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The petitioners challenged proposed dispossession from shops at the Ahiwara bus stand and an auction notice dated 11 March 2022.
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The applicant was arrested in connection with Crime No. 264/2026, registered at Police Station Nawagarh for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioners challenged an order dated 03.09.2026 appointing an administrator to manage respondent No. 5 Trust.
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Neera Bai, the appellant’s wife, had left the matrimonial home and was staying with her parents.
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The appellants, the deceased’s mother, father and minor sister, sought enhancement of compensation for the death of 18-year-old Vinay Kumar Banjare in a road accident on 30 September 2023.
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The Bank initiated enforcement proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) after the borrower’s account was classified as...
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The petitioner alleged that respondent No. 7 had purchased Kotwari service land, which she contended was non-transferable, and complained that the authorities had not acted on the alleged transfer and ongoing construc...
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The petitioners claimed that they had been allotted five acres of Government land in 1980–81 and had constructed a house and boundary wall there.
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After the borrower’s loan account was classified as a non-performing asset, Bank of Baroda initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act...
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After declaring the borrower’s account a Non-Performing Asset, the Bank initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI A...
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After the borrower’s account was classified as a non-performing asset, Bank of Baroda initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 200...
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The petitioner applied for the post of Training Officer (Sewing Technology) pursuant to a recruitment advertisement.
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The respondents advertised Training Officer posts, including Training Officer (Electrician), and required candidates with a degree in the relevant trade or faculty to have one year’s teaching experience. The petitione...
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The claimants appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for the death of Yashwant Kumar Yadav, aged 33, in a road accident on 5 January 2020.
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The petitioner, a directly elected Sarpanch, challenged a notice dated 21 September 2026 convening a meeting on 1 October 2026 to consider a no-confidence motion initiated by nine Panchas.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Crime No. 204/2026, registered for offences under Sections 64(2)(m) and 351(3) of the Bhar...
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The petitioners challenged a Municipal Corporation, Bhilai notice dated 09.09.2026 alleging encroachment in connection with a proposed Canal Road.
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The petitioner sought allotment of 2,500 sq. ft. of land near the Hi-Tech Bus Stand, Bilaspur, to establish a luggage-parcel house or cloakroom.
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The complainant alleged that the petitioner and two co-accused took his nine-year-old daughter on the assurance that they would care for and educate her, but made her perform domestic work, including cleaning utensils...
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Respondent No. 4 sought certified copies of the cash book concerning a Gram Panchayat Sarpanch’s income and expenditure, from the date of his posting until the date of the RTI application.
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The petitioner’s 0.146 hectare of land in Khasra No. 417 was acquired under the Land Acquisition Act, 1894, for construction or widening of the Saddu-Dhaneli bypass road.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking to quash an FIR registered against him, the resulting charge-sheet, and the criminal proceedings.
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The petitioner, an Assistant District Excise Officer posted in Korba, challenged the transfer order dated 16 September 2026 transferring him to Gariyaband. He contended that he had already served for a substantial par...
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The applications arose from Crime No. 373/2026, registered at Police Station Mandir Hasaud under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3/7 of the Essential Commodities Act, 1955.
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The petitioners, who had worked in various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC), challenged the State’s decision dated 2 March 2012 denying them revised pay scales for the period...
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The applicant was arrested on 7 September 2025 in connection with a case under Sections 20(b)(ii)(C), 25 and 27(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner, a Head Master, held the additional charge of Cluster Coordinator for Cluster Centre Salwahi.
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The claimants, legal representatives of Kalamsay Tirkey, sought ₹20,00,000 under Section 164 of the Motor Vehicles Act for his death in a motorcycle accident on 18 November 2018.
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The petitioner held a housekeeping contract with Bhilai Steel Plant.
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The appellants, children of Jangluram Netam, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a road accident on 26 June 2019.
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The claimant sustained injuries, including a fracture of the left femur, in a motor vehicle accident on 8 August 2021.
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On 26 October 2016, the plaintiff agreed to purchase agricultural land from defendant No. 1 for ₹27,75,000, paid ₹2,00,000 as earnest money, and was to pay the balance in December 2016, with the sale deed to follow af...
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Krishna Patel, aged about 44, died in a road accident on 29 January 2024.
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The applicant was arrested in connection with Crime No. 82 of 2026, registered at Police Station Mujgahan, for an offence under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
2 MIN READ→
The appellants, the mother and two minor siblings of the deceased, challenged the Claims Tribunal’s award of Rs.14,81,200 for the death of 19-year-old Amrit Lal in a road accident on 19 November 2021.
2 MIN READ→
The appeals arose from a motor accident claim award concerning the death of Anup Kumar Barla in a road accident on 19 July 2022.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, following their arrest in Crime No. 105/2026, registered under Section 34(2) of the Chhattisgarh Excise Act.
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The petitioner had earlier filed WPS No. 3241 of 2017 seeking permission to resume duty as a dresser and payment of salary. On 19 August 2025, that petition was disposed of without granting relief; the Court directed...
2 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case registered for offences under Sections 137(2), 87, 64(2) and 65(1)(m) of the Bharatiya Nyaya Sanhit...
2 MIN READ→
The applicant, a Deputy Manager at the State Bank of India, sought anticipatory bail in Crime No. 372/2026, registered under Sections 74, 75(2) and 78 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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Gajendra Dadsena, a government teacher, died in a road accident on 18 January 2020.
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The applicant was arrested in connection with Crime No. 56/2026, registered under Sections 21(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”). The prosecution alleged that 56 grams o...
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 315/2026, registered at Police Station Koni for offences under Sections 318(4), 338, 336(3), 340(2), 3...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 137(2), 64(2)(m) and 87 of the Bharatiya Nyaya Sanhita, 2023, and Sections 4 and...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 353/2026, registered at Police Station Dongargarh for an offence under Section 69 of th...
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The applicant was arrested in connection with Crime No. 284/2018, registered for offences under Sections 420 and 34 of the IPC, and was granted bail on 7 February 2022.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 132/2026, registered for alleged offences under Sections 317(4), 318(4) and 61(2) of th...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after her arrest in Crime No. 223/2026, registered under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicants were arrested in connection with Crime No. 417/2026, registered under Sections 74, 296, 115(2), 309(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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Ajay Patel died following a road accident on 16 January 2023, when the motorcycle on which he was travelling was struck by a scooter allegedly driven rashly and negligently.
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The complainant alleged that respondent No. 1 borrowed ₹3,00,000 and issued a cheque towards repayment; after the cheque was dishonoured and payment was not made following statutory notice, he filed a complaint under...
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The petitioners, who were defendants in Civil Suit No. 6-A/1975, participated in the proceedings until 24 September 1975, when they were absent; an ex parte judgment and decree followed on 25 September 1975.
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The appellants challenged the Special Judge’s order dated 24 August 2026 refusing anticipatory bail and sought relief under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,...
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The petitioners challenged SECL’s order dated 25 March 2025 insofar as it sought recovery of an additional financial impact of ₹19.13 crore, and challenged the invocation of a bank guarantee on the same date.
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The petitioner sought to quash the charge-sheet and criminal proceedings for offences under Sections 420, 467, 468 and 471 of the IPC, and to set aside the orders refusing his discharge application under Section 239 C...
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The applicant was arrested in connection with Crime No. 204/2026, registered under Section 21(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, after police allegedly recovered a jointly carried bag cont...
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The petitioners challenged the FIR registered on 24 December 2020 for offences under Sections 409, 420 and 120 of the IPC, and the subsequent charge-sheet.
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The applicant was arrested in connection with Crime No. 608/2026, registered for offences under Sections 296, 115(2), 351(3), 118(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 264/2026, registered at Police Station Koni for alleged offences under Sections 309(4) and 3(5) of the...
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The petitioner challenged the Tahsildar’s order dated 22 July 2026 directing stoppage of construction on Khasra No. 272/5, measuring 0.283 hectare, and a consequential memorandum dated 31 July 2026.
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The victim, aged about 19, alleged that the appellant sexually assaulted her on the pretext of marriage between 5 March and 28 May 2026, resulting in pregnancy, and later refused to marry her.
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The appellants, parents of Mukesh Kumar Dewangan, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for their 11-year-old son’s death in a road accident on 19 Nove...
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The applicant challenged the order framing charges against him under Sections 111(5), 317(2), 317(4) and 317(5), read with Section 3(5), of the Bharatiya Nyaya Sanhita, 2023 (BNS), contesting only the charges under Se...
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The appellants, the deceased Vishnu Sahu’s widow, minor daughter, brother and mother, challenged the award dated 22 January 2025 of the 2nd Motor Accident Claims Tribunal, Bilaspur, which granted compensation of ₹24,7...
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Smt. Deshi Bai Teta, aged 40, died in a road accident on 30 August 2019.
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The petitioner challenged his transfer from Government J. Yoganandam Chhattisgarh College, Raipur, to Rambhajan Rai N.E.S. Government P.G. College, Jashpur, and the consequential relieving order.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 359/2026, registered at Police Station Sakri for alleged offences under Sections 140(3...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 140/2026, registered for an alleged offence under Section 34(2) of the Chhattisgarh Exc...
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On 19 July 2019, Pancham Minj was riding a motorcycle owned by respondent Parshu Khalkho when he was involved in an accident and died.
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