HCMONTHLY CASE LAW ARCHIVE
Read 982 LawLens analyses of Chhattisgarh High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioners, working as Firemen, stated that they were initially engaged as daily-wage employees under the Rajnandgaon Municipal Corporation.
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The petitioners, as plaintiffs in a suit for declaration of title, permanent injunction and partition, sought leave under Order VI Rule 17 CPC to amend their plaint.
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The parties married on 12 April 2015. The husband sought divorce under Section 13 of the Hindu Marriage Act, 1955, alleging cruelty and desertion; the wife denied the allegations and asserted that she had been subject...
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The petitioner, a transport contractor, challenged orders dated 28 August 2019 and 10 October 2019, as well as notices dated 15 June 2018 and 25 April 2019, concerning amounts recovered from it.
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The applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered for offences under Sections 296, 351(3), 109(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023,...
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The applicant was arrested in connection with Crime No. 221/2026, registered for alleged offences under Sections 109, 296, 351(3), 118(1) and 119(1) of the Bharatiya Nyaya Sanhita, 2023, and Sections 25 and 27 of the...
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The petitioner was awarded a PWD contract to construct a 3.80 km cement-concrete road for Rs. 60 lakhs, initially due for completion on 1 January 2014. The Department extended the completion period to 31 May 2014; the...
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Dr. Tamilarasan challenged the result of his postgraduate examination, alleging, among other things, that internal-assessment marks were not properly accounted for, that some questions were outside the prescribed syll...
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The petitioner, President of a cooperative society, challenged the Joint Registrar’s order allowing Respondent No. 10’s appeal concerning the eligibility of members listed at Serial Nos. 30–54 in the society’s provisi...
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The plaintiffs claimed rights in land originally purchased by their father, Bhagwat Das, and defendant Umed Das.
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The petitioner, a member of Janpad Panchayat Bilha, challenged the Collector and District Election Officer’s order dated 17 August 2026 directing recounting of votes in a pending election petition.
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The appellant filed an appeal under Section 82 of the Employees’ State Insurance Act, 1948, challenging the Employees’ Insurance Court, Labour Court, Bilaspur’s order dated 20 January 2023.
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The petitioners, Scheduled Tribe students, completed a four-year B.Sc. Nursing course after being admitted for the 2018–19 academic session at Mother Teresa Nursing College, Surajpur.
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On 8 September 2011, a Food Inspector inspecting the applicant’s mobile shop found eight domestic LPG cylinders in an adjoining room—two filled and six empty.
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The appellant, the deceased’s mother-in-law, was convicted by the Additional Sessions Judge, Bemetara, under Sections 306 and 498A of the IPC and sentenced to concurrent terms of three years’ and one year’s rigorous i...
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The appellant filed a suit before the Family Court seeking recovery of ₹20,99,990, alleging that she had transferred ₹47,00,000 to the respondent—her sister-in-law—between 2014 and 2016 as trust money or a loan, and t...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 277/2026, registered at Police Station Purani Bhilai for offences under the Bh...
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The vehicle owner sought review or recall of the High Court’s judgment dated 27 February 2026 in MAC No. 240 of 2023.
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The plaintiff filed a civil suit seeking declaration of title, partition and permanent injunction concerning immovable properties situated in Villages Darain, Ghatai and Kharika Tola, across Madhya Pradesh and Chhatti...
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Gopal Ram, aged about 56, died in a road accident on 8 February 2023.
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The appellants challenged a judgment and decree dated 24 February 2020 passed in Civil Appeal No. 43-A/2012 by the Additional District Judge (F.T.C.), Surajpur.
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Komalchand Sahu was found dead on a railway track on 3 July 2017; the post-mortem described the death as unnatural, and the investigation concluded that he had died by suicide.
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The appellants challenged their conviction under Sections 452/34 IPC by the Additional Sessions Judge, Dhamtari.
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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), 338, 336(3), 340(2), 61(2) and 3(5) of the Bharatiya Nyaya Sanhit...
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The applicants were arrested in connection with a Forest Department case alleging that they teased a Bengal monitor lizard in a plantation, based on a social-media video.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 172/2026, registered for offences under Sections 318(4), 338, 336(3), 340(2), 61(2) and...
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On 18 February 2020, the deceased was driving a motorcycle owned by his brother when it met with an accident near Loh Pulia, Ghorghalab. The deceased died from his injuries; no other vehicle was involved. His mother f...
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The petitioners participated in the CGPSC selection process pursuant to an advertisement dated 26 November 2025. After the Main Examination result was declared on 31 August 2026, 608 candidates were shortlisted for in...
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The applicant, a child in conflict with law, was accused of participating with three others in stopping the deceased and other persons, looting a mobile phone and ₹4,500, and stabbing the deceased, who died from his i...
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On 18 July 2017, a bus driven by Respondent No. 1 allegedly struck the appellant’s nine cattle—three cows, four heifers and two calves. Seven died at the scene; the remaining two cows later died after sustaining injur...
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On 15 January 2020, the appellant was injured when a Bolero driven by respondent No. 1 allegedly hit his motorcycle.
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The petitioner challenged the rejection of her claim for compassionate appointment. The rejection was based on the difference between her surname and her deceased father’s surname.
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The petitioner, an Assistant Teacher at Primary School Bhilaikhurd, was declared surplus and transferred to Primary School Girwani by order dated 4 June 2025.
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The appellant sustained a fracture to his right leg in a road accident on 9 October 2020 and underwent hospital treatment, including insertion of a rod.
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The petitioner was in charge of the Dullapur Paddy Procurement Centre during the 2021–2022 Kharif season.
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The petitioner, a BDS final-year candidate, was declared unsuccessful after receiving below-pass theory marks in four subjects, although she obtained 1002/1600 overall and passed the practical components.
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The petitioner sought information under the Right to Information Act, 2005, concerning PWD Tender No. 597 and alleged financial irregularities of Rs. 1,954.1 crore referred to in a CAG audit report.
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The petitioner alleged that Ramkrishna Care Hospital administered Remdesivir to his mother without consent during her COVID-19 treatment in September 2020, and that she died on 2 October 2020.
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The four-year-old claimant sustained fractures of the right tibia and fibula in a motor-vehicle accident on 10 September 2020.
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The petitioner challenged the Sub-Divisional Officer’s order dated 23 July 2021 restoring, suo motu, revenue proceedings under Section 170-B of the Chhattisgarh Land Revenue Code, 1959.
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Respondent No. 5 initiated partition proceedings under Section 178 of the Chhattisgarh Land Revenue Code, 1959, concerning certain holdings.
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The petitioner complained to the MGNREGA Ombudsman about alleged irregularities and corruption in works executed in Village Panchayat Bisarpaarni, Surguja.
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The petitioners, claimants under a motor accident compensation award dated 13 December 2025, were awarded ₹8,00,000 and ₹5,00,000 respectively, with directions that ₹4,00,000 and ₹2,50,000 of their respective entitlem...
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The petitioners were plaintiffs in a suit for declaration of title and permanent injunction.
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The petitioner challenged the cancellation of his patta over land recorded in his name, contending that it had been cancelled without affording him an opportunity of hearing.
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The petitioner, a retired Work Charged Mason Grade-II holding a Class-IV post, retired on 31 May 2025.
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The petitioner was charge-sheeted on 11 February 2020.
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The four petitioners, Assistant Teachers (L.B.) in Gariyaband district, sought consideration for promotion to Head Master (Primary School) under the promotion order dated 31 October 2022.
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The petitioner, a Government Lecturer and mother of a minor son, applied for 180 days’ Child Care Leave (CCL) from 23 September 2026 to 21 March 2027.
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The petitioners were contingent employees engaged on Collector Rates under the Sickle Cell Institute.
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The appellants, who were juveniles in conflict with law, were accused of stopping the complainant and his female friend, assaulting the complainant on the head, and taking his mobile phone and purse.
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The petitioner, Chief Medical and Health Officer, Bemetara, was suspended under Rule 9(1)(a) of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, following allegations of inappropriate...
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The claimants, the deceased’s mother, father, three sisters and grandmother, sought compensation for the death of 21-year-old Kanhaiya Ghankhar in a motorcycle accident on 18 October 2019.
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Smt. Sukari and Smt. Satyawati brought a partition suit concerning agricultural land.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 32/2025, registered for an offence under Section 34(2) of the Chhattisgarh Excise Act,...
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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 Section 34(2) of the Chhattisgarh Excise Act, 1915.
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A missing-person report was lodged for Suryaprakash @ Bablu on 3 December 2025; his body was recovered the next day, and his father lodged an FIR on 5 December 2025.
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The appellants, parents of the deceased, sought compensation under Section 166 of the Motor Vehicles Act, 1988, for his death in a road accident on 19 September 2019.
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The appellants were convicted by the Special Judge under the SC/ST (Prevention of Atrocities) Act for offences under Sections 307 read with 34 of the IPC and Sections 25 and 27 of the Arms Act.
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The petitioner, a registered trade union, submitted representations between 29 January 2024 and 29 April 2026 seeking implementation of Clause 1 of the Minutes of Settlement dated 11 February 2022.
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The applicant was arrested in connection with Crime No. 338/2026, registered at Police Station Basna for alleged offences under Sections 74, 115(2), 296, 351 and 331(2) of the Bharatiya Nyaya Sanhita, 2023. The prosec...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 80/2026, registered at Police Station Kharora for offences under Sections 296, 115(2), 351(2), 324...
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The respondent was charged under Section 302 IPC with murdering his father, Narayan Verma.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 1036/2025, registered for offences under Sections 120-B, 34, 420, 467, 468 and 471...
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Paltu Ram Sahu, aged about 46, died in a road accident on 11 August 2019 when a truck driven by respondent Diwakar Jain struck him.
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The original landlord filed an eviction application on 21 December 2015 under the Chhattisgarh Accommodation Control Act, 1961.
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The applicant was arrested in connection with Crime No. 188/2026 at Police Station Pithaura for an alleged offence under Section 34(2) of the Chhattisgarh Excise Act.
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The petitioners, who were defendants before the trial court, invoked Article 227 seeking a direction to expedite Civil Suit No. 4A/2022 and conclude it within six months.
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On 2 September 2018, the appellant’s motorcycle was struck by a trailer allegedly driven rashly and negligently by respondent No. 1, causing grievous injuries to both legs and requiring treatment at several hospitals.
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The petitioner’s father, a Peon with the Municipal Council, Khairagarh, died in harness on 25 July 2017.
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The petitioners, represented by counsel, sought permission to withdraw their writ petition with liberty to file a fresh petition, stating that the existing petition was defective.
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The claimants—deceased Virendra Kumar Anchal’s parents and two unmarried sisters—appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded under Section 166.
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The applicant’s father was injured in an accident. The applicant reported the incident to the police, allegedly identifying a vehicle that was not involved.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Savitri Sahu, aged 51, following a motorcycle accident on 14 October 2020.
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Rajkumar Kumbhkar, aged about 60, died after falling from an auto-rickshaw when its driver suddenly applied the brakes.
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The applicants sought restoration of Contempt Case (C) No. 825 of 2026, which the Registry treated as dismissed after they failed to cure a defect within the time granted by the Court.
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The appellant was convicted by the Special Judge for offences under Sections 363 and 366 of the IPC, and sentenced to concurrent terms of imprisonment.
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The prosecution alleged that on 13 April 2009, the appellants objected to the deceased, Anita Ravi, being alone with her prospective husband, Abhay Kumar Bhaskar (PW-1), at his home in Ambikapur, and assaulted them.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case registered for offences under Sections 64(2)(m), 351(3) and 296 of the Bharatiya Nyaya Sanhita, 202...
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Respondent No. 6 had obtained an order in WPS No. 2713 of 2026 directing the concerned authority to conclude proceedings in Case No. 202503111700107/A-76/2022-23 expeditiously, preferably within four months.
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Komal Sahu consumed poison on 17 October 2025 and died during treatment on 21 November 2025.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 37/2026, registered for offences under Sections 34(2) and 59(A) of the Excise Act and S...
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The minor petitioner sought termination of a pregnancy allegedly resulting from repeated sexual assault.
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The insured motorcycle’s registered owner, Sahdev Markam, died in an accident on 24 February 2021. His claim under the policy’s compulsory personal-accident cover was repudiated, and the respondents’ consumer complain...
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The appellant was convicted under Section 363 of the Indian Penal Code and sentenced to seven years’ rigorous imprisonment and a fine of ₹5,000, with three months’ rigorous imprisonment in default of payment.
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The petitioner society sought waiver of loans taken by groups of farmers from respondents 3–8, asserting that the loans qualified for relief under the State’s 2008 Krishi Rin Mafi Aur Rahat Yojna.
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The applicants sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 277/2026, registered at Police Station Purani Bhilai for offences under the Bharatiya Nyaya Sanhi...
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The petitioners, Assistant Professors at Sant Gobindram Shadani Government Arts and Commerce Girls College, Raipur, were amalgamated or absorbed into Government service on 5 October 2018 without a break in service.
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The petitioner had served as an Assistant Professor at the erstwhile Arts & Commerce Girls College, Devendra Nagar, Raipur, since 16 October 1990. After the State took over the College with effect from 21 December 201...
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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 Ramayan Prasad Sahu in a road accident on 19 August 2021.
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The petitioner had served as an Assistant Professor at the erstwhile Arts and Commerce Girls College, Raipur, since 16 October 1990, and was later transferred to Government Naveen College, Gudhiyari, without a break i...
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The petitioners had served as Assistant Professors at the erstwhile Gramya Bharti Vidya Peeth, later Government Gramya Bharti College, before being absorbed into Government service on 03.06.2016 without a break in ser...
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Respondent No. 3 obtained an order from the District Consumer Disputes Redressal Commission, Bemetara, directing a refund of his deposit with accrued interest, jointly and severally against the petitioner and PACL Ind...
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On 22 December 2010, Guru Prasad Dhuri was riding his motorcycle near Village Motimpur-Lata when a tractor bearing registration No. CG10-A-1031, allegedly driven rashly and negligently by Vijay Kumar Pandey, collided...
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The applicants were arrested in connection with Crime No. 191/2026 registered at Police Station Pamgarh, District Janjgir-Champa, for offences under Sections 103(1), 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023,...
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The appellant, an Assistant Development Officer at Janpad Panchayat, Antagarh, was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.
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The Petitioner, a rice-milling firm, challenged the Recovery Order dated 16.09.2026 issued by the District Marketing Officer, directing it to deposit ₹1,16,01,525.17 within one week towards alleged recoveries arising...
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The petitioner challenged the recruitment and continued functioning of private respondent Chudamani Chandra as Retailer/Vendor and In-charge Manager of Prathmik Krishi Sakh Sahkari Samiti, Nandeli, Registration No. 10...
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The prosecution alleged that on 8 June 2021 the minor victim went missing from her home and was subsequently found near her house at approximately 2:30 a.m.
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The petitioner sought a direction under Articles 226/227 of the Constitution to the Tahsildar, Kunkuri, and the Collector, Jashpur, for correction and mutation of the revenue records in her name pursuant to the judgme...
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On 10 October 2017, Govindram Kenwat was allegedly assaulted by the respondent with a wooden club at a vegetable garden.
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The petitioner operated “Agrawal Nursing Home” in Durg under a licence granted under Section 6 of the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010 (“Adhiniyam, 2010”).
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The deceased, Anand Ram, aged approximately 58 years, died in a motor vehicle accident on 23 June 2020 when Bolero No. CG-12-AK-3488, allegedly driven rashly and negligently by respondent No. 1, collided with his moto...
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On 26 October 2014, at approximately 6:20 p.m., the victim was cooking inside her house when the appellant, Jagannath Sahu, allegedly entered the premises, removed his clothes, and touched her hand and breasts.
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The petitioner owned Survey No. 644/1, measuring 0.48 hectare, at Village Naya Baradwar, adjoining National Highway No. 200, now National Highway No. 49.
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The applicants were arrested in connection with Crime No. 64/2025 registered at Police Station Kharsiya, District Raigarh, for offences under Sections 296, 331(6), 324(2), 115(2) and 105 read with Section 3(5) of the...
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The applicant, a 17-year-old juvenile, was apprehended on 22 May 2026 in connection with Crime No. 329/2026 registered at Police Station D.D. Nagar, Raipur, for an offence under Section 20(b) of the Narcotic Drugs and...
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The appellant was prosecuted on the allegation that he had maintained a sexual relationship with the victim on the promise of marriage, impregnated her, and thereafter administered pills causing miscarriage of a pregn...
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The petitioners challenged the Board of Revenue’s order dated 24 June 2026, which allowed the respondents’ revision, set aside the Commissioner, Raipur Division’s order dated 20 December 2021, and affirmed the Sub-Div...
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The Food Corporation of India invited a tender for transportation of food grains from RTC Kargi Road to Latehar, in which the petitioner was the successful bidder and was awarded the work order.
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The petitioner, a registered partnership firm, claimed ownership over land bearing Khasra Nos. 181, 183, 184, 185, 192/1, 192/2 and 663.
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Ramesh Kumar Yadav, aged 46 years, died from injuries sustained in a motor vehicle accident on 8 April 2021 involving an SUV driven by Respondent No. 1, owned by Respondent No. 2, and insured by Respondent No. 3. His...
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The petitioners participated in the recruitment process for the post of Junior Engineer (Electrical) under the OBC category pursuant to Advertisement No. 01-01/PD-03/4786 dated 15 September 2023 issued for CSPTCL, CSP...
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Krishna Kumar Dewangan died in a motor-vehicle accident on 19 November 2022. His widow, minor children, and parents filed a claim petition. The Claims Tribunal awarded total compensation of ₹12,55,545 in Claim Case No...
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The petitioner, a successful L-1 bidder under an Expression of Interest dated 20 September 2023, was issued a Work Order dated 27 December 2023 for installation of a Mobile Planetarium in District Surguja. The petitio...
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The petitioner, Secretary of Gram Panchayat Taraigaon, was initially posted at Village Panchayat Taraigaon, Janpad Panchayat Gaurella, District Gaurella-Pendra-Marwahi. He was placed under suspension by order dated 3...
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On 11 March 2021, Hirma Sodi was returning to Motguda when a trailer bearing registration no. AP 16 TE-3757, allegedly driven rashly and negligently by Respondent No. 5, struck him. He sustained grievous injuries and...
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On the intervening night of 1/2 February 2022, Daduram Gond was riding a motorcycle with his brother-in-law when it collided with a truck allegedly parked negligently on the road without warning lights or indicators.
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On 24 January 2022, Shanta Kumar Pradhan was travelling in a Maruti Suzuki vehicle bearing registration No. OD-15-S/3845 when its driver allegedly drove rashly and negligently near Village Teka on National Highway No....
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The petitioners filed a miscellaneous civil case seeking modification of the operative portion of paragraph 7 of the order dated 03.08.2026 passed in Writ Petition (S) No. 9519 of 2025 and connected matters.
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The petitioners in four connected writ petitions claimed leave encashment under the Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977.
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The applicant, Geeta Singh, filed a revision under Sections 438 and 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the dismissal of her application under Section 12 of the Protection of Women from Do...
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The petitioner’s father, Late Ramdhanu Porte, an Assistant Teacher, died in harness on 04.11.2006, when the petitioner was a minor. The petitioner attained majority in 2010 and subsequently applied for compassionate a...
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On 02 January 2026, police received information that Mithilesh Pathak and Parmeshwar Thakur were present at Mini Stadium, Dabrapara, intending to sell heroin.
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The appellant was travelling as a passenger in Bus No. CG-07-E-5300 on 22 January 2018 when the driver allegedly drove rashly and negligently and suddenly applied the brakes near Village Dhekuna. She was thrown agains...
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The appellants, parents of deceased Chandra Kumar Shriwas, filed a claim under Section 163-A of the Motor Vehicles Act, 1988, alleging that on 23 January 2019 the deceased was riding motorcycle No. CG 13-AB/8732 when...
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On 8 November 2019, Bhagchand Madhukar was walking towards his village when truck No. CG-15-DH-8128, allegedly driven rashly and negligently, struck him, causing his death at the spot.
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The claimants, parents of deceased Karam Sai, filed a claim under Sections 166 and 140 of the Motor Vehicles Act, 1988, seeking compensation for his death in a tractor accident on 23 April 2017.
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The petitioner challenged the award dated 9 March 2021 passed by the Sub-Divisional Officer (Revenue), Jagdalpur, concerning compensation payable for land acquisition, seeking its setting aside
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On 25 January 2009, the prosecutrix alleged that, while returning home after fetching water, the appellant approached her from behind, touched and held her hands and chest with improper intent, tore her blouse, broke...
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The petitioner, Mahendra Kumar Jaiswal, retired from the post of Assistant Grade-II on 31 March 2026 upon attaining the age of superannuation.
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The petitioner was appointed as a Mitanin Trainer under the Mitanin Programme.
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Late Hasim Khan, the petitioner’s father, was employed as a Grade III Driver with the Chhattisgarh Rajya Sahakari Bank and died in harness on 21 March 2017 after approximately 33 years of service.
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The 34 petitioners were employed as Peons/Bhritya Karmis in various Ashrams and Hostels under the Tribal Welfare Department in Balrampur-Ramanujganj District.
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The six petitioners were initially appointed as daily-wage Gangmen and were subsequently regularized by the respondent authorities as Labourers under the work-charge and contingency-paid establishment.
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The appellant-claimant, aged 23 years, sustained grievous injuries in a motor accident on 1 July 2021, resulting in a left transfemoral amputation and permanent disability.
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Suresh Prashad Soni, aged approximately 49 years, died in a motor vehicle accident on 18 November 2024.
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The petitioner claimed employment from South Eastern Coalfields Ltd. (SECL) in lieu of land acquired for the Kusmunda project.
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Ramkishun Kaushik, aged 56 years, died in a motor-vehicle accident on 3 May 2023 involving motorcycle No. CG-10/AH-0713.
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Rashmi Prakash, wife of Dr. Sanjay Prakash, died by hanging on 15 December 2012.
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The appellant challenged the order dated 28.03.2014 passed by the Special Judge (Electricity Act), Korba, in M.J.C. No. 21 of 2008, whereby the bail bond/surety bond of ₹20,000 furnished by the appellant’s father, Suk...
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The petitioner instituted a civil suit seeking declaration of title and permanent injunction in respect of land measuring 0.69 hectare comprised in Khasra No. 127, Village Bhurka, District Raipur.
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The respondent-husband had instituted proceedings under Section 13(1) of the Hindu Marriage Act, 1955, seeking dissolution of his marriage with the appellant-wife solemnised on 26 June 1997.
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The petitioner, Dwarika Prasad Sahu, instituted Civil Suit No. 06A/2025 seeking declaration of title and possession, cancellation of a gift deed dated 19 March 2019, cancellation of consequential mutation orders, and...
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The appellant-wife and respondent-husband were married on 18.05.2003 according to Hindu rites and customs and have one child.
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The petitioners, legal representatives of deceased Ramkrit Sao, challenged the Commissioner, Surguja Division’s order dated 26 September 2017, which affirmed the Collector, Jashpur’s order dated 22 July 2015.
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Khushbu, aged approximately 20 years, married the appellant on 21 June 2022. She died on 23 April 2023, within seven years of marriage, after consuming a poisonous substance at her matrimonial home.
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On 16 May 2022, the petitioner’s ten-year-old daughter, Laddo Tulavi, was present in the courtyard of their house when a water tanker allegedly being driven rashly and negligently entered the premises after breaking t...
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The applicant-husband sought modification of the order dated 06.12.2024 passed in FA(MAT) No. 180 of 2023, by which permanent alimony of ₹5,00,000 was awarded to the respondent-wife.
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The petitioner claimed employment from South Eastern Coalfields Ltd. (“SECL”) in lieu of land acquired by the Central Government for SECL under the Coal Bearing Areas (Acquisition and Development) Act.
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The appellant was arrested in Crime No. 111/2025 registered at Police Station Birra, District Janjgir-Champa, for offences under Sections 103(2), 61(2)(a) and 238 of the Bharatiya Nyaya Sanhita, 2023, and Section 3(2)...
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The petitioner, an Assistant Teacher posted at Government Primary School, Padkikala, Block Pandariya, District Kabirdham, contended that she had been transferred on mutual request to Government Primary School, Bandhpa...
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The appellant, Ashwani Kumar Rajput, filed First Appeal No. 215 of 2018 before the High Court of Chhattisgarh against Surajbali Kashyap and other respondents, including the State of Chhattisgarh.
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The petitioner, a Lecturer (Sanskrit), was originally posted at Government High School, Balaji Nagar, Khursipar, Bhilai, District Durg.
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The dispute concerned correction of revenue records and mutation in respect of land bearing Khasra No. 284/5, P.H.N. 115, admeasuring 5.48 acres, situated at Village Dharampura, Raipur.
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The petitioner’s self-help group operated a fair price shop at Village Piparsatti, District Janjgir-Champa, under the Chhattisgarh Public Distribution System (Control) Order, 2016.
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The appellant, a Block Resource Coordinator in the Rajeev Gandhi Shiksha Mission, was convicted by the Special Judge under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, and...
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Late Gopiram Sahu, aged 39 years, died in a motor vehicle accident on 31 July 2020. His legal representatives filed a claim petition, which was allowed by the Motor Accident Claims Tribunal in Claim Case No. 486/2020...
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Late Itwari Ram Sahu, aged about 48 years, sustained injuries in a road accident on 24 March 2019 when his motorcycle collided with a car allegedly parked on the road.
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Late Santram Kewat, aged approximately 33 years, died in a motor-vehicle accident on 04.06.2020.
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The appellant was prosecuted in Crime No. 475/2025 registered at Police Station Ambikapur for offences under Section 376(2)(n) of the IPC and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of...
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The applicant was arrested in connection with Crime No. 03/2026 registered at Police Station Bastar for offences under Sections 64(1) and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 and Sections 4 and 6 of the Prote...
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On 5–7 August 2011, officials inspected LifeCare Hospital, Deepka, and allegedly found several preserved foetuses of approximately 16–32 weeks, abortion-related instruments, expired medicines, and other objectionable...
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On 13.05.2014, the deceased was brought to the Community Health Centre, Charama, with extensive burn injuries. An Executive Magistrate recorded her dying declaration, in which she stated that she had poured kerosene o...
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Respondents 1 and 2—respectively the mother-in-law and sister-in-law of petitioner 6—filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”), alleging that petition...
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On 16 February 2020, the appellant was riding his motorcycle when a Bolero vehicle bearing registration No. CG-11-AR-3169, driven allegedly rashly and negligently by Respondent No. 1, collided with him. The appellant...
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On 12 September 2017, the police received secret information that respondent No. 1, Rupesh Kumar Sahu, was carrying and attempting to sell brown sugar near the Circuit House, Durg. After recording the information and...
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The appellant, a Sub-Engineer/Junior Engineer in the Chhattisgarh State Electricity Board, was alleged to have demanded ₹3,500 from the complainant for shifting an electricity connection from a demolished workshop to...
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On the prosecution’s case, a quarrel occurred on 19 November 2011 between deceased Umraj/Umrao Gond and Shivnath and his son, the appellant Pratap Singh. During the altercation, the appellant and Shivnath allegedly as...
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The parties married on 25 April 2018 according to their social customs.
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The applicant, an Assistant Grade-II posted in the office of the SDO (Light Machinery, Tubewell and GATE), Durg, was accused of demanding ₹10,000 from the complainant for sanctioning or releasing an advance of ₹5,00,0...
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The complainant, Budhram, belonging to the Gond community, alleged that on 10 October 2020 the respondents, armed with lathis, abused him by caste name, assaulted him with hands, fists and lathis, and restrained him n...
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The petitioner, Kaleem, was working as a Physiotherapist at Late Shri Lakhiram Agrawal Smriti Chikitsa Mahavidyalaya, Raigarh, on a contractual/daily-wage basis.
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The appellant-plaintiff filed the present second appeal against the judgment and decree dated 04.02.2017 passed by the Additional District Judge, Gariyaband, in Civil Appeal No. 23-A/2010.
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The petitioner filed a review petition seeking correction/modification of the order dated 1 July 2026 passed by the High Court in W.P.(C) No. 3274 of 2026.
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The petitioner, a potter residing at Village Kauhi, District Durg, challenged the removal warrant dated 27.08.2026 issued by the Naib Tahsildar in respect of government land allegedly encroached upon by him.
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The applicant was arrested on 1 May 2026 in connection with Crime No. 110/2026 registered at Police Station Ganj, Raipur, for offences under Section 7 of the Chhattisgarh Gambling (Prohibition) Act, 2022 and Section 1...
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The petitioner was issued an Other Backward Classes (OBC) caste certificate on 13 November 2019 by the Sub-Divisional Officer (Revenue), Manendragarh, District Koriya.
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The petitioner/plaintiff instituted a suit for declaration of title and permanent injunction concerning land measuring 1.15 hectares comprised in Khasra Nos. 230 and 231 at Village Bhurka, District Raipur.
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The petitioners, serving as Head Masters/teachers in government primary schools, challenged the order dated 7 March 2020 denying them the benefit of two advance increments allegedly claimed on acquiring B.Ed./D.Ed./B....
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The petitioner sought review of the judgment dated 27 March 2026 in Second Appeal No. 502 of 2023, by which the High Court dismissed his second appeal and affirmed the concurrent judgments and decree of the trial and...
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The petitioner, a retired Upper Division Teacher holding a Class-III post, retired on 31.03.2022.
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The appellant challenged the order dated 1 April 2026 passed by the Special Judge under the SC/ST (Prevention of Atrocities) Act, Surajpur, rejecting his request for anticipatory bail under Section 14-A(2) of the Act....
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The applicant was arrested in connection with Crime No. 239/2026 registered at Police Station Vidhansabha, Raipur, for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicant was arrested in connection with Crime No. 51/2026 registered at Police Station Excise Circle, Baloda, District Janjgir-Champa, for an offence punishable under Section 34(2) of the Chhattisgarh Excise Act...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 185/2024 registered at Police Station Hathband, District Balodabazar-Bhatapara, for off...
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The appellant challenged the order dated 22 June 2026 by which the Special Court under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Raigarh, rejected his regular-bail application under...
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The parties married on 17 February 2016 according to Hindu rites and customs and had a daughter. They cohabited for approximately six to seven days before the husband left for government service and the wife continued...
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The petitioner challenged the constitutional validity of the Chhattisgarh Molasses Control and Regulation Rules, 2022, seeking a declaration that the Rules were ultra vires the Constitution and consequential reliefs.
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The appellant, Dashrath Kashyap, sustained injuries to his head, leg, chest, shoulder and hand in a motor accident.
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The petitioner was the elected Sarpanch of Gram Panchayat Purnapani, District Gariyaband. Allegations were made regarding irregular payments and installation of solar lights through a private vendor instead of the aut...
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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. 712/2026 registered at Police Station Supela, District Durg, for offences under...
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On 29 July 2023, Rajju Sahu was working in a field when tractor No. CG-04-NJ-6469 was allegedly driven rashly and negligently by Pradeep Kumar Sahu.
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On 4 March 2026, during Holi celebrations near Shani Temple, Tulsinawara, the applicant and three co-accused allegedly abused and threatened the complainant and others.
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Rajesh Netam sustained injuries in a road accident on 21 July 2019 and subsequently died during treatment on 5 August 2019.
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The parties married on 10 December 2011 according to Sikh/Hindu rites, and a son was born on 6 August 2013.
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The parties, belonging to the Christian community, initially married under the Special Marriage Act, 1954, at Durg on 25 July 2016 and subsequently underwent a customary Christian marriage on 24 February 2017. The hus...
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The petitioner and respondent were married in 2019 and had been living separately since July 2020 due to matrimonial differences.
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On 15 November 2021, Mahendra Gilahare, aged approximately 29 years, was riding motorcycle No. CG-04-NF-2774 when a cow allegedly came onto the road near Bauji Dhaba, causing the motorcycle to collide with it. Mahendr...
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The appellants challenged the order dated 25 June 2026 by which the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Kawardha, rejected their applications for regular bail under Sec...
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On 14 September 2024, acting on secret information, the police searched the applicant, Amit Thakur, and a white Swift car allegedly used by him. Four Rexogesic ampoules were recovered from the left pocket of his trous...
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On 8 April 2026, police, acting on informer information, conducted a raid and allegedly seized 8.500 kg of ganja from the exclusive possession of Guman Mandle.
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The applicant was arrested on 12 May 2026 in connection with Crime No. 147 of 2026 registered at Police Station Gharghoda, District Raigarh, for offences under Section 7 of the Chhattisgarh Gambling (Prohibition) Act,...
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On 22 May 2026, the police, acting on informer information, conducted a raid and allegedly seized 5.121 kg of ganja from the applicant’s possession.
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The applicant was arrested in connection with Crime No. 103/2026 registered at Police Station Dharsiwa, District Raipur, for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The applicant was arrested on 12 May 2026 in connection with Crime No. 148 of 2026 registered at Police Station Gharghoda, District Raigarh, for offences under Section 7 of the Chhattisgarh Gambling (Prohibition) Act,...
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The four writ petitions arose from disputes concerning the grant/continuation of transport permits and the eligibility of the vehicle proposed by Krishna Transport Transconnect.
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The petitioners, residents of Gram Panchayat Saloni, Tahsil Abhanpur, District Raipur, challenged the proposed allotment of Khasra No. 40/1, Village Saloni, for the Rajeev Nagar Awas Yojna and sought ownership rights/...
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The petitioner, the Principal of Saint Xavier School, Bilaspur, sought quashing of Charge-sheet No. 347/2026 arising from FIR No. 402/2026 registered at Police Station Sirgitti for offences under Sections 137(2), 34(2...
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On 24 October 2024, pursuant to information received by the police, 65.565 kg of ganja packed in 64 packets was seized from a Tata DI 207 vehicle bearing registration No. CG 04 JB 1697, allegedly from the possession o...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 600/2025 registered at Police Station Tikrapara, Raipur, for offences under Sections 21(C) and 29 of th...
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The petitioner, Shailendra Dubey, sought review of the High Court’s order dated 05.08.2026 passed in W.P.(C) No. 4111 of 2022, whereby the Court had reduced the penalty imposed under Section 20(1) of the Right to Info...
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The applicant was arrested in connection with Crime No. 632/2025 registered at Police Station Civil Lines, Bilaspur, for offences under Sections 21, 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 198...
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The petitioner, a contractor, claimed that private respondents Nos. 5 to 8—unemployed graduate civil engineers—had engaged him to execute retaining-wall works under the Minimata Hasdeo Bango Project pursuant to tender...
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Pokhanlal Sahu, aged 21 years, died in a motor-vehicle accident on 11 February 2022 allegedly caused by the rash and negligent driving of vehicle No. CG-07/CA-3366.
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The petitioner, Smt. Sukrita Sahu, filed a habeas corpus petition seeking production of her minor daughter, who was named in FIR No. 0714/2026 registered at Police Station Kota, Bilaspur, and seeking disclosure of the...
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The petitioner claimed that, in addition to 0.040 hectare of land bearing Khasra No. 192/1A acquired pursuant to acquisition proceedings culminating in an award dated 27.09.2016, a further area of 1,248 square metres...
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The petitioner maintained a Public Provident Fund (PPF) account with the Senior Post Master, Raipur. According to the passbook, a sum of ₹11,05,574 stood to his credit, but the amount had not been released to him.
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The petitioner, Ravishankar, applied on 7 September 2021 for mutation of his name in the subject land on the basis of a registered sale deed dated 18 January 1993 executed by Hemlal, the recorded owner.
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The two applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Crime No. 61/2026 registered at Police Station Shankargarh, District Balrampur-Raman...
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The appellants, being the widow, minor children, and parents of Late Rakesh Kumar Paikra, filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in...
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The applicant was arrested on 13 February 2024 in connection with Crime No. 53/2024 registered at Police Station Lailunga, District Raigarh, for offences under Sections 302 and 34 of the Indian Penal Code.
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The petitioner, an employee of the Chhattisgarh State Civil Supplies Corporation Limited, was transferred by order dated 10 September 2026 from Manager (Administration), District Narayanpur, to In-charge District Mana...
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The petitioner, an employee of the Chhattisgarh State Civil Supplies Corporation Limited, was transferred by order dated 10 September 2026 from the post of Manager (Finance), District Durg, to In-charge District Manag...
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The petitioner, a Lecturer (L.B.) serving at Government Higher Secondary School, Temri, was initially appointed in 2010. He claimed that, upon completion of eight years of service in 2018, he became entitled to a revi...
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The petitioners, working as Teachers (L.B.), were initially appointed as Shikshakarmi Grade-II in 2008 and subsequently absorbed as Teachers (L.B.) with effect from 1 July 2018.
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The petitioner, a regularly recruited Medical Officer, was substantively posted at the Community Health Centre, Sahaspur Lohara, District Kabirdham.
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The petitioner, an Assistant Grade-II working in the Office of the District Education Officer, Raigarh, challenged the transfer order dated 06.08.2026, by which he was transferred to Government Higher Secondary School...
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The applicant was arrested on 12 May 2026 in connection with Crime No. 218/2026 registered at Police Station City Kotwali, Raigarh, for offences under Sections 4 and 7 of the Chhattisgarh Gambling (Prohibition) Act, 2...
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The appellants—widow, two minor children, and mother of the deceased Kirti Kumar Verma—filed an appeal seeking enhancement of compensation awarded by the 10th Additional Motor Accident Claims Tribunal, Bilaspur, in Mo...
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The plaintiff instituted a suit for specific performance of an alleged agreement to sell dated 20 September 2015 concerning agricultural land comprised in Khasra Nos. 1674, 1679 and 1690, for a total consideration of...
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The petitioner applied online for grant of a lease of railway land, and his application was registered on 7 April 2024.
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The appellant challenged his conviction by the Special Additional Sessions Judge, Dantewada, in Special Sessions Case No. 17/2015, under Section 376 IPC, Section 323 IPC, and Sections 3 and 4 of the POCSO Act. He was...
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Archana Singh and Anand Kumar Gupta were married according to Hindu rites on 5 December 2021. The wife alleged that, shortly after marriage, the husband abused and assaulted her, threatened to kill her, demanded an ai...
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Ajay Sahu, aged approximately 22 years, died in a motor-vehicle accident on 6 March 2023 involving motorcycle No. CG 25 K 9630.
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The Nagar Panchayat, Gurur issued an auction notice dated 16 February 2026 for allotment of shops, specifically reserving Shop No. 5 for the Scheduled Tribe category. The petitioner, a member of the Scheduled Tribe co...
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The appellant, Sarpanch of Gram Panchayat Mahant, challenged a show-cause notice issued under Sections 39 and 40 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993, proposing proceedings for his removal and containing...
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The appellant-claimant, aged about 30 years, sustained injuries, including a fracture to his right leg, in a motor accident on 11 August 2021. He remained hospitalised for five days and filed a claim under the Motor V...
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The District Industries Centre, Durg allotted Plot No. 34, admeasuring one acre, in favour of respondent No. 3, H.S. Mishra, and Rajkishore Mishra, husband of petitioner No. 1, on 27 October 1995. Rajkishore Mishra di...
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The complainant alleged that she had advanced ₹3,30,000 to respondent Mulema Singh pursuant to an agreement and that, when repayment was demanded, the respondents entered her house on 6 January 2017, abused her using...
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The petitioners, comprising the All India Loco Running Staff Association and individual loco pilots, were initially appointed as Assistant Loco Pilots and were promoted as Loco Pilot Goods by order dated 4 December 2025.
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The applicant/complainant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, against the non-applicant, registered as Complaint Case No. 380/2019 before the Judicial Magistrate First Class, A...
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The applicant apprehended arrest in Crime No. 609/2026 registered at Police Station Masturi, District Bilaspur, for offences under Section 309(6) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) and Sections 25 and 27 of...
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Respondent No. 1/plaintiff instituted Civil Suit No. 8-A/2026 seeking declaration of title over the suit property on the basis of an order dated 31 October 2018 passed in Revenue Case No. 26/A-27/2016-17.
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The applicant, a Society Manager and employee of the Jila Sahakari Kendriya Bank, apprehended arrest in Crime No. 262/2026 registered at Police Station Sitapur, District Sarguja, for offences under Sections 108 and 3(...
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The applicants—Madan Tandi, Shanti Tandi, and Harishchand Tandi—were arrested in connection with Crime No. 108/2026 registered at Police Station Komakhan, District Mahasamund, for an offence under Section 20(b)(ii) of...
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The appellant/claimant, Lalluram Yadav, sustained injuries in a road accident on 29 July 2021, including a fracture of the spinal cord. He remained hospitalised for five days but did not suffer permanent disability.
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The petitioner/plaintiff instituted a suit for declaration of title and permanent injunction concerning land measuring 0.82 hectare comprised in Khasra Nos. 149/1 and 150/1 at Village Bhurka, District Raipur. He claim...
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The applicant was arrested on 27 June 2026 in connection with Crime No. 78/2026 registered at Police Station Arjuni, District Dhamtari, for offences under Section 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 and Sect...
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The applications were heard together because they arose from the same crime number, police station and offences.
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On 14 March 2026, police officials, acting on secret information, intercepted a red-black Hero Passion Pro motorcycle near Gram Rehtikhol, allegedly travelling from Odisha towards Chhattisgarh.
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A missing report concerning the victim was lodged on 11 December 2025 at Police Station Gidhpuri. During investigation, the victim was recovered from the applicant.
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The applicant was arrested in connection with Crime No. 128/2026 registered at Police Station Nawagarh, District Janjgir-Champa, for offences under Sections 317(2), 317(4), 317(5), 318, 112(b) and 3(5) of the Bharatiy...
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The applicant was arrested in connection with Crime No. 65/2026 registered at Police Station Kosir, District Sarangarh-Bilaigarh, for offences under Sections 87, 137(2), 64(1), 64(2)(m) and 65 of the Bharatiya Nyaya S...
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The petitioner was initially appointed as a daily-wage employee in 1982 and his services were regularized by order dated 14 February 1988.
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The appellant, sister of co-accused Ejaz Ahmad, apprehended arrest in Crime No. 372/2026 registered at Police Station Gandhinagar, District Surguja, for offences under Section 69 of the Bharatiya Nyaya Sanhita and Sec...
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The applicant was arrested in connection with Crime No. 169/2020 registered at Police Station Pandri, Raipur, for offences under Sections 341, 148, 149, 294, 323, 325, 506 and 302 of the IPC and Sections 25 and 27 of...
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The appellant was convicted by the Additional Sessions Judge, Raipur (F.T.C.), in Special Sessions Trial No. 598/2015 for offences under Sections 363, 366 and 376(2)(n) of the IPC and Section 6 of the POCSO Act.
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Both first appeals arose from the judgment and decree dated 29 October 2014 passed by the Sixth Additional District Judge, Durg, in Civil Suit No. 18-A/2013.
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The petitioner’s UGC-NET June 2025 scorecard and JRF certificate recorded his name as “VIKASH” Dwivedi instead of “VIKAS” Dwivedi and his date of birth as 18.11.1998 instead of 18.10.1998.
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The applicants sought their first bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), after being arrested on 17 April 2026 in Crime No. 110/2026 registered at Police Station Ganj, Raipur, f...
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The applicant was arrested in connection with Crime No. 219/2026 registered at Police Station Basna, District Mahasamund, for offences under Sections 137(2), 87 and 64(2) of the Bharatiya Nyaya Sanhita, 2023 and Secti...
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The petitioner, a Principal and Public Information Officer (“PIO”), was the PIO of Government Higher Secondary School, Padigaon, District Raigarh. Respondent No. 4, a Lecturer at the same school, filed applications un...
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The applicant was arrested in connection with Crime No. 106/2026 registered at Police Station Kotra Road, Raigarh, for offences under Sections 70(1) and 115(2) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant was arrested on 22 May 2026 in connection with Crime No. 92 of 2026 registered at Police Station Patewa, District Mahasamund, for offences under Sections 296, 115(2), 351(3), 109(1), 118(2), 331(5), 191(...
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The applicant was arrested in connection with Crime No. 106/2026 registered at Police Station Kotra Road, District Raigarh, for offences under Sections 70(1) and 115(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 142/2026 registered at Police Station Pachpedi, District Bilaspur, for offences under Sections 137(2), 64 and 87 of the Bharatiya Nyaya Sanhita, 2023, and Sectio...
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The applicant was arrested in Crime No. 183/2026 registered at Police Station Champa, District Janjgir-Champa, for offences under Sections 137(2), 87 and 65(1) of the Bharatiya Nyaya Sanhita, 2023 and Section 4 of the...
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The petitioners were plaintiffs in Civil Suit No. 76-A/2020, seeking declaration of title and permanent injunction concerning ancestral property.
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The appellant challenged the order dated 2 July 2026 by which the Special Judge under the SC/ST Act, Bastar, rejected his application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023...
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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. 32/2026, registered at Excise Circle, Palari, District Balodabazar-Bhatapara, f...
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On 27 August 2018, Biralsaya Lakra was travelling on a motorcycle from village Ladua towards Rajpur when it collided with another motorcycle bearing registration No. CG-15-DF-6547, allegedly driven rashly and negligen...
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The appellant was prosecuted in Special Criminal (POCSO) Case No. 57/2024 for allegedly taking the minor prosecutrix from Chhattisgarh to Hyderabad, where he sexually assaulted and molested her.
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The appellant was engaged on a daily-wage/Collector-rate basis as a Fire Safety and Computer Operator at Government Hospital, Ambikapur, from September 2025.
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The petitioners’ lands were acquired for construction of the 2 × 500 MW Atal Bihari Vajpayee Thermal Power Plant.
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The appellants—widow, minor children, and mother of the deceased Paikas Toppo—filed a claim petition under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation for his death in a motor vehicle accident.
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The petitioner’s husband, who was employed as an Assistant Revenue Inspector with the Municipal Corporation, Rajnandgaon, died on 24 February 2021.
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The petitioner, an Assistant Teacher (L.B.) posted at Government Primary School, Karra, Block Masturi, challenged the transfer order dated 4 June 2025.
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ACC Limited operates a cement and clinker manufacturing unit and a 25 MW captive power plant at Jamul, District Durg.
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The petitions concerned Government land bearing Khasra No. 570/1/A at Shankar Nagar, Khamhardih, Raipur.
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The petitioners, residents of District Bemetara, sought admission for their children in Lower Kindergarten (LKG) classes at Swami Atmanand Excellent English Medium Schools.
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The petitioner challenged orders dated 16.02.2026 and 11.03.2026, by which respondent No. 4 constituted a three-member Preliminary Enquiry Committee concerning registration-related records and the Committee submitted...
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The applicant was arrested in connection with Crime No. 45/2026 registered at Police Station Batouli, District Surguja, for alleged offences under Sections 333, 308(2), 119(1), 61(2), 3(5) and 111 of the Bharatiya Nya...
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The petitioner challenged the order dated 21 July 2022 passed by the Additional Collector, South Bastar, Dantewara, which affirmed the order dated 8 September 2016 of the Sub-Divisional Officer (Revenue), Dantewara, i...
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The petitioner, Sarpanch and manager of Government Fair Price Shop ID No. 532004070 at Khandhaura, challenged the orders dated 27 March 2023 and 24 April 2023, by which the Sub-Divisional Officer (Revenue), Baikunthpu...
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The petitioner’s land bearing Khasra No. 448/7, admeasuring 0.034 hectare at Village Devpuri, Raipur, was acquired for Town Development Scheme-4 (Kamal Vihar). He expressed willingness to receive a developed plot in e...
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The applicants had filed miscellaneous civil applications seeking modification or clarification of orders dated 4 February 2025 passed in their respective writ petitions. In those orders, the High Court had directed t...
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The petitioner participated in the recruitment process for the post of Transport Sub-Inspector (Technical) pursuant to the Chhattisgarh Public Service Commission’s advertisement dated 13 April 2022 and was placed at S...
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On 31 March 2020, Police Station Basantpur allegedly received secret information that Ramswaroop Tiwari was transporting intoxicating cough syrup in a Hyundai Eon car. The police intercepted the vehicle and allegedly...
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On 12 July 2026, acting on secret information, the police intercepted the applicants and co-accused at Mahamand Bypass Road, Bilaspur.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 86/2026 registered at Police Station Urla, Raipur, for an alleged offence under Section...
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On 28 June 2019, the appellant, Vinay Yadav, was travelling as a pillion rider on a motorcycle when the motorcycle allegedly collided with motorcycle No. C.G.-10-AL-1049, driven by respondent No. 1 in a rash and negli...
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The petitioner claimed possession of property situated within Gram Panchayat Kaldabri, Tahsil Ghumka, District Rajnandgaon.
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The petitioner operated a licensed Country Composite Ahata at Kawardha, District Kabirdham. She alleged that private respondents were operating unauthorized roadside stalls, Ahatas/chakhna centres, and liquor sale or...
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The appeal under Section 173 of the Motor Vehicles Act, 1988, was filed by Shriram General Insurance Company against the award dated 10 March 2023 in Claim Case No. 13/2020.
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The applicant was arrested in connection with Crime No. 292/2026 registered at Police Station City Kotwali, Raipur, for offences under Sections 318(4), 336(3), 338 and 340(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS...
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The three writ petitions involved a common challenge to municipal notices dated 27.02.2026 proposing demolition of the petitioners’ residential constructions under Sections 293(1)(II) and 302 of the applicable municip...
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The petitioner, who was employed as the Main Salesman at a foreign liquor shop at Nawagarh, challenged the reflection of his name as a “blacklisted employee” on the respondents’ web portal.
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The applicants—Rajkumar Yadav, Savita @ Sarita Yadav, and Ganeshwar Yadav—were arrested in connection with Crime No. 70/2026 registered at Police Station Shankargarh, District Balrampur-Ramanujganj, for offences under...
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The connected intra-court writ appeals arose from the common judgment dated 28 July 2026 passed by the learned Single Judge in WPS No. 2904/2025 and connected writ petitions.
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The petitioner was permitted by the Nagar Panchayat, Gaurela, to construct and operate a shop for three years—from 7 April 2018 to 31 March 2021—under Section 109 of the Chhattisgarh Municipalities Act, 1961.
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The petitioner was convicted by the Judicial Magistrate First Class, Bilaspur, under Section 138 of the Negotiable Instruments Act, 1881, in N.I.A. Case No. 52/2022. He was sentenced to two years’ simple imprisonment...
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The petitioner, who had served as the Public Information Officer of Gram Panchayat Jervey, challenged the order dated 8 September 2023 passed by the Chhattisgarh State Information Commission imposing a penalty of ₹25,...
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The petitioner challenged the proposed removal/demolition of his property situated on Khasra No. 911/12, measuring 51 square metres, at Gariyaband, and sought protection from removal, compensation of ₹70,05,000, actio...
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The petitioner, a cultivator, claimed lawful occupation of the disputed forest land situated at Village Mahuli, District Balrampur, Chhattisgarh.
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On 19 November 2016, the minor victim, aged approximately 10 years and born on 3 September 2006, was returning from a grocery shop when the appellant took her towards a field after gagging her mouth. He allegedly remo...
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The petitioner’s electricity supply was disconnected on the allegation that the meter had been bypassed and electricity had been unauthorisedly consumed.
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The petitioner challenged the Commissioner, Surguja Division’s order dated 06.01.2020 passed in Revenue Case No. 171/A-23-/2012-2013.
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The connected petitions concerned competing claims over Nazul Plot No. 155, measuring 5,000 square feet, situated at Manendragarh.
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The petitioner, Oswal Transformers Private Limited, participated in a tender issued by the Chhattisgarh State Power Distribution Company Limited for the supply of BIS-certified distribution transformers of various rat...
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The petitioner, Maniram, sought correction of the revenue records under Section 32 of the Chhattisgarh Land Revenue Code, 1959, concerning Khasra No. 618, measuring 1.20 acres, situated at Village Khargahna, on the ba...
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The petitioner, Jan Bai, claimed compensation following the death of her husband, Bhagwat Prasad Yadav, who was allegedly bitten by a stray dog on or about 14.05.2019 and subsequently died on 14.07.2019 at the Communi...
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On 4 January 2019, Nanuram Moya, aged approximately 60 years, was travelling as a hamal/cleaner in pickup vehicle No. CG-05-…-0275. Near Kapari Nala, the vehicle, driven by respondent No. 2, Sundarram Kashyap, overtur...
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The petitioner, a Tehsildar, was transferred from District Sakti to District Korba by order dated 25 February 2024.
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On 19 July 2026, acting on secret information, the police intercepted a black motorcycle bearing registration No. CG11BR4766, allegedly travelling from Odisha towards Kanchanpur, Sariya.
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The applicant, Subham Prajapati, was arrested in connection with Crime No. 219/2026 registered at Police Station Bodhghat, District Bastar, for an offence under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotro...
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On 17 July 2026, acting on secret information, the police raided the area in front of the applicant’s house and allegedly seized 39 quarters of country-made liquor totalling 7.020 bulk litres, 11.5 litres of Mahua liq...
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Nilesh Yadav, aged approximately 27 years, died in a motor vehicle accident on 24 December 2021 involving motorcycle No. C.G. 09 JG 1678.
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The appellant challenged the order dated 30 July 2026 by which the Special Judge, SC/ST Act (Atrocities), Kondagaon, rejected his application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhit...
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Tarun Bhardwaj, aged 21 years, was working as a labourer at L.N. Rice Mill, Kondatarai. While Respondent No. 6 was operating the insured loader tractor bearing registration No. CG 13 AN 6249 and pushing husk near an o...
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Prasen Singh, aged 44 years, died in a motor vehicle accident on 4 October 2023 involving Truck No. CG-04-ND-9141. His wife and two children filed a claim petition against the truck driver, owner, and insurer. The Cla...
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The applicant was prosecuted along with co-accused persons for offences under Sections 354 and 323/34 of the Indian Penal Code arising from an allegation that, after calling the prosecutrix and her friend to a resort...
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The appellant-husband and respondent-wife married on 25 June 2019 according to Hindu rites and customs. The husband alleged that, soon after marriage, the wife quarrelled with him and his family, used abusive language...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 42/2026 registered at Police Station Azad Chowk, Raipur, for offences under Se...
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The petitioner, Gram Panchayat Silphili, alleged that Respondent Nos. 5 to 7 had encroached upon Government land bearing Khasra Nos. 515 and 516 at Village Silphili, Tehsil Pratappur, District Surajpur, which was bein...
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The applicants, Anil Kumar Thakre and Mayank Yadav, filed a second application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 472/2024 registered at Po...
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On 19 September 2025, Police Station Ganj, Raipur, acting on secret information, raided Pooja Guest House, where two boys and three girls were allegedly staying with ganja intended for sale. The police seized 7.00 kg...
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The applicant was arrested in connection with Crime No. 137/2025 registered at Police Station Urla, District Raipur, for offences under Sections 74 and 76 of the Bharatiya Nyaya Sanhita, 2023 and Section 12 of the Pro...
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The applicant, Tej Kumar Bhoi, was arrested in connection with Crime No. 100/2026 registered at Police Station Saraipali, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The five Petitioners, employees or former employees associated with the Public Works Department of the State of Chhattisgarh, sought directions for consideration and grant of leave encashment under the Chhattisgarh Wo...
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The petitioner submitted an online application for grant of a lease of railway land, which was registered on 7 April 2024.
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The respondent-wife instituted proceedings under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking maintenance from the appellant-husband before the Family Court, Ambikapur, registered as Mis...
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On 28 May 2025, the complainant Laxminarayan Yadav, his father Chintaram Yadav, nephew Birendra alias Dulrawa, and Surendra Yadav were returning from the Gaurakapa temple and fair when the applicant and co-accused all...
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The appellant, Alimunddin, and respondent No. 5, Vikesh Gupta, complained to the Collector alleging that Dwarika Gupta had sold land allotted to him by the State in 1987 to respondent No. 6, Vishal Gupta, through a re...
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The applicant was arrested on 10 January 2025 in connection with Crime No. 333/2024 registered at Police Station Tarbahar, Bilaspur, for offences under Sections 103, 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (...
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The applicant was arrested on 28 October 2024 in connection with Crime No. 333/2024 registered at Police Station Tarbahar, Bilaspur, for offences under Sections 103, 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (...
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The applicant was arrested on 28.10.2024 in connection with Crime No. 333/2024 registered at Police Station Tarbahar, Bilaspur, for offences under Sections 103, 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 48/2026 registered at Police Station Amlipadar, District Gariyaband, for offences under Sections 64(2)(m), 87 and 137(2) of the Bharatiya Nyaya Sanhita, 2023, an...
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 22/2026 registered at Police Station Komakhan, District Mahasamund, for of...
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The petitioner, an Assistant Director/Public Information Officer in the Public Instruction Department, received an RTI application from Respondent No. 3 on 03.12.2018 seeking information concerning an enquiry against...
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The petitioner, Nand Kumar Chandrakar, was a Constable in the Chhattisgarh Police Department, holding a Class-III post.
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The applicant was arrested in connection with Crime No. 322/2025 registered at Police Station Kondagaon for offences under Sections 317(2), 317(4), 317(5), 318(4), 111(2), 111(2)(b) and 3(5) of the Bharatiya Nyaya San...
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The petitioner, Gramin Vikas Samiti Khajurani, was operating a Fly Ash Bricks Unit in the RIPA premises of Gram Panchayat Khajurani pursuant to a resolution dated 8 March 2024.
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The applicant was arrested on 08.06.2026 in connection with Crime No. 354/2026 registered at Police Station Surajpur for offences under Sections 64 and 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Section 6 of t...
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The appellant, an Assistant Teacher (L.B.), challenged the order dated 28 November 2025 by which the learned Single Judge dismissed her writ petition, following the decision in Smt. Abha Namdeo & Others v. State of Ch...
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The applicant was arrested on 2 January 2024 in connection with Crime No. 116/2023 registered at Police Station Pakhanjore, District North Bastar Kanker, for offences under Sections 409 and 420 read with Section 34 of...
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The ten petitioners approached the Chhattisgarh High Court alleging that candidates from outside Chhattisgarh were obtaining fraudulent domicile certificates and seeking admission to Government and private medical col...
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The appellant-claimant, aged 23 years, sustained injuries in a motor accident on 5 October 2022 and remained hospitalised for 14 days. His left leg was amputated above the knee. The Motor Accident Claims Tribunal, Dha...
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On 14 July 2024, police received secret information that two persons were transporting ganja on a motorcycle from Darbha towards Jagdalpur. The appellants were intercepted at Keshlur railway gate, and four packets con...
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The petitioner, claimant before the Motor Accident Claims Tribunal, filed a claim for compensation arising from the death of Ku. Rita Kahra, who was travelling as a pillion rider on motorcycle No. CG 11 CF 7183.
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The petitioner, plaintiff in Civil Suit No. 279-A/2025, sought declaration of ownership on the basis of adverse possession and permanent injunction concerning land bearing Khasra No. 533, admeasuring 0.4200 hectare, s...
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The petitioner claimed rights over 0.30 hectare out of Khasra No. 83, measuring 1.90 hectares, situated at Village Haathkachora, Jagdalpur.
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Private respondents had earlier filed WPC No. 1035 of 2026 alleging that their land had been used by Jindal Steel Limited for an electric line, underground pipeline and road without compensation, alternative land or r...
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On 22 June 2013, GRP police received secret information that two passengers travelling in the Samta Express were carrying ganja. The police intercepted the appellant in a general carriage and recovered a suspected gan...
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The petitioner was appointed as a part-time Sweeper at Government Primary School, Sanwa-Rawan, pursuant to the State Circular dated 08.03.2011 and appointment order dated 30.04.2011.
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On 27 December 2020, the applicant alleged that Hero Mahendra Nag @ Rupendra Nag and four others entered and ransacked his house/shop and abused him.
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The petitioner and Respondent No. 3, Deepa Bakshi, were neighbours.
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The petitioner, appointed as a Publication Expert, challenged a communication dated 13.08.2026 issued by Chhattisgarh Samvaad calling upon him to submit a point-wise explanation regarding allegations concerning his ap...
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The petitioner, a resident and house allottee in the Taalpuri Twin-City housing scheme, challenged the proposed construction of a school on land which she claimed was earmarked for plantation in the approved layout plan.
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The petitioner, a judgment-debtor, challenged under Article 227 of the Constitution the order dated 6 December 2025 by which the Executing Court dismissed his application under Section 151 of the Code of Civil Procedu...
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The appellant was convicted by the Upper Sessions Judge, Khairagarh, in Special Case No. 07 of 2014 for offences under Sections 363, 366 and 376 of the IPC and Section 6 of the POCSO Act.
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The petitioner, an Assistant Conservator of Forest and the then Public Information Officer, received an RTI application dated 25.05.2022 from Respondent No. 2 seeking certified copies of the Cash Book of Bakawand Rang...
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The petitioner, a Public Information Officer, challenged the order dated 21 June 2023 passed by the Chhattisgarh State Information Commission in Second Appeal No. A-2952/2021/Raigarh, whereby a penalty was imposed und...
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The petitioner, Secretary of Gram Panchayat Sarvani, challenged an order dated 3 January 2024 passed by the Chhattisgarh State Information Commission imposing a penalty upon him under Section 20(1) of the Right to Inf...
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The Applicant invoked Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of a sole arbitrator in respect of disputes arising from the agreement at Annexure A/2.
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The applicant was arrested in connection with Crime No. 267/2026 registered at Police Station Champa, District Janjgir-Champa, for an offence under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioners claimed that, pursuant to orders passed by the High Court and affirmed by the Supreme Court, possession of the subject property had been restored to them and their names had been entered in the offline...
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The petitioner, aged 68 years, claimed a Van Adhikar Patta under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006, in respect of 0.80 hectare of land situated in Comp...
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The petitioner sought a writ of mandamus directing the respondent authorities to resume and complete the election process of the Balodabazar Vikas Khand Sahakari Vipanan (Marketing) Sanstha Maryadit, Balodabazar.
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The petitioner’s agricultural land at Village Tendubhatha, Tehsil Janjgir, District Janjgir-Champa, was acquired for construction of the railway line/ash pipe line under the Madwa-Tendubhatha Thermal Power Project.
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The petitioner, a Personal Assistant in the Directorate of Medical Education, Chhattisgarh, was placed under suspension by order dated 19.06.2025 following registration of FIR No. 38/2025 by EOW/ABC, Raipur.
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The petitioner, working as an In-charge Principal, challenged the order dated 18.08.2026 issued by the Chhattisgarh Diocese Board of Education terminating her services.
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On 28 June 2019, the appellant, Vinay Yadav, was travelling as a pillion rider on a motorcycle when the motorcycle allegedly collided with motorcycle No. C.G.-10-AL-1049, driven by respondent No. 1 in a rash and negli...
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The appellant, an Accountant in the office of the District Education Officer, Surajpur, was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. The complainant a...
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The parties married on 7 March 2019 according to Hindu rites. The wife lived with the husband and his family for approximately two to three months, after which she began residing separately. The husband alleged that s...
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The appellant, a Lecturer serving as In-charge Principal of Government Higher Secondary School, Balaudi, challenged the appointment of respondent No. 7, Ramesh Kumar Lahre, as Principal-in-Charge of the institution.
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The parties married on 7 February 2022 according to Hindu rites and ceremonies. Their relationship was initially cordial, but the respondent-wife went to her maternal home on 19 October 2022 after information regardin...
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The petitioner, a partnership firm, claimed outstanding hire charges from the respondents in respect of a Mahindra XUV-300 bearing Registration No. CG-31-A-7893, including amounts allegedly payable for January–March 2...
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The petitioner filed a writ petition under Article 226 of the Constitution against the State authorities and private respondents.
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The three applicants—Ajay Singh Rajput, Paragraj Singh Rajput and Paleshwar Singh Rajput—filed their first applications for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in co...
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The petitioners’ agricultural lands in Village Tendubhatha, District Janjgir-Champa, were acquired for construction of a railway line/ash pipe line connected with the Madwa-Tendubhatha Thermal Power Project.
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The complainant purchased Plot No. 17/25, Khasra No. 559/1/थ/6, admeasuring 1,500 sq. ft., at Village Khamtarai, Bilaspur, for ₹18,75,000 on 30 March 2022. His application for mutation was rejected because the land wa...
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The petitioner, a retired Assistant Engineer in the Irrigation Department, retired on 31 January 2019.
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The petitioner was engaged as a Time Keeper/daily-wage labourer at the Block Office, Saja.
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The complainant purchased Plot No. 17/25, Khasra No. 559/1/थ/6, measuring 1,500 sq. ft. at Village Khamtarai, Bilaspur, for ₹18,75,000 on 30 March 2022.
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The petitioner was one of the plaintiffs in Civil Suit No. 19-A/1987, in which the District Judge, Raigarh, passed a decree dated 26 November 1992 directing payment of the decreetal amounts with interest at 12% per an...
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On 15 February 2026, at approximately 9:00 p.m., a confrontation occurred near Village Hanspur after villagers intercepted a bauxite-loaded truck allegedly involved in illegal mining.
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The Government of Chhattisgarh, through the Public Works Department, executed a National Highway project funded by the Ministry of Road Transport and Highways. ECI-Keystone (JV), the contractor, completed the work and...
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The prosecution alleged that the respondent repeatedly teased the minor victim over mobile phone and, despite being cautioned by her father, followed her while she was returning from school on 27 September 2017 and at...
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The petitioner filed a criminal miscellaneous petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), seeking a direction to the Chief Judicial Magistrate, Kondagaon, to expeditiously deci...
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The petitioner, a retired Superintending Engineer of the Public Health Engineering Department, retired on 31 December 2019 after more than 31 years of service. He claimed that he had received only two promotions and h...
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The petitioner, a C-Class contractor registered with the Chhattisgarh Housing Board, was awarded a tender for construction of a Tehsil office building at Daura Kochli, District Balrampur-Ramanujganj, at an estimated c...
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The petitioner appeared in the Civil Judge (J.D.) Mains Examination, 2024, conducted pursuant to the advertisement dated 23.12.2024.
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The 64 appellants filed an intra-court appeal challenging the order dated 20.08.2026 passed by the learned Single Judge in W.P.(S) No. 6260 of 2026, by which their writ petition was dismissed
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The petitioners were engaged in services under the Women and Child Development Department, initially through respondent No. 5, a private society, whose services were subsequently taken over by the State Government.
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The appellants filed the second appeal challenging the judgment and decree dated 4 August 2005 passed by the Fourth Additional District Judge (F.T.C.), Raigarh, in Civil Appeal No. 2A/04.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 55/2026 registered at Police Station Rajpur, District Balrampur-Ramanujganj, for offenc...
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The applicant was arrested on 15 January 2026 in connection with Crime No. 57/2025 registered at Police Station Ramchandrapur, District Balrampur-Ramanujganj, for offences under Sections 3(2)(V) of the SC/ST (Preventi...
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On 9 July 2026, the Excise Officer, Excise Circle, Sarangarh, allegedly received secret information that the applicant was in possession of liquor. An Excise team conducted a raid and allegedly recovered 45 litres of...
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The applicant was arrested in connection with Crime No. 89/2026 registered at Police Station Kurud, District Dhamtari, for offences under Sections 64(2)(m) and 65(1) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) and Se...
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The appellant-claimant sustained grievous injuries in a road accident on 16 September 2024 involving motorcycle No. CG-06-GW-7274. He was admitted to Soham Hospital, Mahasamund, from 16 September 2024 to 20 September...
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Shyam Sundar Barve, aged 45 years, died from injuries sustained in a motor vehicle accident on 19 April 2021 involving motorcycle bearing registration No. C.G. 28-K/7467, driven and owned by respondent No. 1 and insur...
2 MIN READ→
Both appeals arose from the same motor-vehicle accident dated 08.02.2025 and were decided by a common order.
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Shyam Prakash Bhargav died in a motor accident on 11 September 2021 allegedly caused by the rash and negligent driving of Trailer No. C.G. 10/R.1852 by Respondent No. 1.
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The appellants, Dhankunwar Yadav and Laxmi Mahant @ Muskan, were arrested in connection with Crime No. 305/2025 registered at Police Station Malkharoda, District Sakti, for offences under Sections 70(1) and 127(61) of...
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The petitioner, Smt. Kiran Gupta, was serving as a teacher at Shishu Shiksha Kendra, Belpara, District Surajpur.
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B. Appa Rao died in a motor accident on 2 November 2020 allegedly caused by the rash and negligent driving of respondent No. 1, who was driving truck bearing registration No. RJ/48/GA/0978.
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On 8 December 2017, members of an ITBP patrol intercepted the appellants while they were travelling on a motorcycle and carrying a plastic bag. The bag allegedly contained ganja, which was seized after search and seiz...
3 MIN READ→
The petitioner, an Assistant District Public Prosecution Officer posted at District Court, Bilaspur, challenged the transfer order dated 07.09.2026 by which he was transferred to Rajnandgaon and Respondent No. 3 was p...
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On 16 October 2023, Aman Kumar, aged approximately 13 years, was travelling on a motorcycle when he was allegedly hit by a highway tanker bearing registration No. CG-12-C-3365, driven at high speed and negligently by...
3 MIN READ→
The petitioners were employees working in various posts under the Chhattisgarh Infrastructure Development Corporation (CIDC).
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The petitioner, an Upper Division Teacher and Class III employee, retired from service on 30 June 2024. On 10 January 2025, approximately six months after his retirement, the Assistant Commissioner issued a recovery o...
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The applicants were arrested in connection with Crime No. 275/2026 registered at Police Station Civil Lines Rampur, District Korba, for offences under Sections 296, 115(2), 351(3), 324(4), 109(1), 191(3) and 333 of th...
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The petitioner, Maa Mangala Nursing College, challenged the letter dated 24 July 2026 issued by respondent No. 3, Pandit Deendayal Upadhyay Memorial Health Science Ayush University, and the letter dated 27 July 2026 i...
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The petitioner, a retired employee of Chhattisgarh Gramin Bank, challenged the respondents’ order dated 20 July 2026 re-initiating departmental proceedings on the basis of the charge-sheet dated 14 December 2016.
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The petitioner’s father, a Male Health Supervisor at the Community Health Centre, Katgodi, District Korea, died in harness on 22.09.2023.
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The applicant was arrested in connection with Crime No. 268/2025 registered at Police Station Sirgitti, District Bilaspur, for offences under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections...
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The petitioner challenged his detention from 11 December 2024 to 12 December 2024, alleging violation of his personal liberty and dignity under Article 21 of the Constitution and seeking compensation of ₹5,00,000.
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The appellant was prosecuted for creating a fake Instagram account in the name of a 13-year-old minor girl, uploading her obscene/edited photographs, sending obscene material, and threatening to circulate the photogra...
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The applicant was arrested in Crime No. 61/2026 registered by the Divisional Flying Squad, Bilaspur, for offences under Sections 34(1)(A), 34(2) and 59-A of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 114/2025 registered at Police Station Bodhghat, District Bastar, for an offence under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (...
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On 15 March 2026, deceased Sheetal Kumar visited Dinesh Kumar’s house with his friend Tekram to attend a marriage ceremony.
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The applicant, aged 21 years, was arrested on 16.04.2026 in connection with Crime No. 66/2026 registered at Police Station Deori, District Balod, for offences under Section 64(2)(M) of the Bharatiya Nyaya Sanhita, 202...
3 MIN READ→
The applicant was arrested in connection with Crime No. 01/2026 registered at Police Station Naimed, District Bijapur, for offences under Sections 137(2), 87 and 64(2)(M) of the Bharatiya Nyaya Sanhita, 2023, and Sect...
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The petitioner was appointed on compassionate grounds as an Assistant Grade-III in the Health Department.
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On 28 January 2018, during a matrimonial dispute involving the appellant’s sister, the injured Chhangu Ram went to Anand Ram’s house to mediate.
3 MIN READ→
The complainant reported that Gopal Sahu had gone to the Durga Mela at Suhela on 27 September 2025 and failed to return home. His dead body was found the following morning near the house of Shankar Verma, allegedly be...
3 MIN READ→
The applicant, aged 23 years, was arrested in connection with Crime No. 4/2026 registered at Mahila Thana, Raigarh, for offences under Sections 64(2)(M), 351(2) and 115(2) of the Bharatiya Nyaya Sanhita, 2023, Section...
3 MIN READ→
Sheela Khadiya died from injuries sustained in a motor vehicle accident on 10 July 2020 involving Trailer No. C.G. 07 B.P. 5655.
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The applicant was arrested in connection with Crime No. 144/2026 registered at Police Station Gharghoda, District Raigarh, for offences under Sections 74, 75(2), 76 and 351(3) of the Bharatiya Nyaya Sanhita, 2023, Sec...
3 MIN READ→
The applicant, Shrimati Nandkumari, was arrested in connection with Crime No. 28/2026 registered at Police Station Trikunda, District Balrampur-Ramanujganj, for offences under Sections 137(2), 96, 87, 64(2)(i), 142, 1...
3 MIN READ→
The applicants were arrested in connection with Crime No. 281/2026 registered at Police Station Lormi, District Mungeli, for offences under Sections 74, 75(2), 332(c), 296, 115(2) and 3(5) of the Bharatiya Nyaya Sanhi...
3 MIN READ→
Mahendra Deshlahra died in a motor accident on 19 October 2024 after sustaining fatal injuries when Swift Car No. CG-25-C-7771, driven and owned by Abdul Shoyab, was allegedly driven rashly and negligently and collide...
2 MIN READ→
The applicant was arrested in connection with Crime No. 138/2025 registered at Police Station Torwa, Bilaspur, for offences under Sections 64(1), 70(1), 351(2), 115(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“B...
3 MIN READ→
The applicant was arrested in connection with Crime No. 72/2026 registered at Police Station Gurur, District Balod, for an offence punishable under Section 34(2) of the Chhattisgarh Excise Act, 1915.
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The petitioner applied for the post of District Mission Coordinator pursuant to an advertisement dated 9 April 2025 issued by the Office of the Collector, Women and Child Development Department, District Jashpur.
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The petitioner, Nehrulal, approached the High Court under Article 226 of the Constitution seeking a direction to the competent authorities to expeditiously decide his pending representations concerning the appointment...
2 MIN READ→
The petitioner, a visually challenged person with 40% visual impairment, applied pursuant to the advertisement dated 9 March 2019 for the post of Teacher (Physical Education), against vacancies reserved for Persons wi...
3 MIN READ→
On 25 May 2015, Pancho Bai was allegedly hit by a motorcycle bearing registration No. CG 04 DN 6009 while she was going to a pond. She sustained serious injuries and died while being taken to hospital.
3 MIN READ→
The respondent No. 1 instituted Civil Suit No. 34A/2014 before the First Civil Judge, Class-II, Bemetara.
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The petitioners claimed ownership or joint ownership of lands situated at Villages Kabaripali and Kekrabhat, Tehsil Dabhra, District Sakti, Chhattisgarh. They alleged that portions of their lands had come, or were lik...
3 MIN READ→
The petitioner was the elected Sarpanch of Gram Panchayat Bade Lakhapal, Janpad Panchayat Katekalyan, District South Bastar Dantewada.
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The petitioner-bank had extended secured financial assistance to the private respondents, whose loan accounts were subsequently classified as Non-Performing Assets.
2 MIN READ→
The petitioner challenged the pendency of his statutory petition under Section 74 of the Chhattisgarh Town and Country Planning Act, 1973, concerning Development Permission No. 8519/P.L.131/1/Nagrani/2000/Raipur dated...
3 MIN READ→
The petitioner challenged, under Article 227 of the Constitution, the order dated 19 August 2026 passed by the Collector, South Bastar Dantewada, in Revenue Case No. 202503950100021/A-6/2024-25, whereby the Collector...
3 MIN READ→
The petitioners were plaintiffs in a civil suit seeking vacant possession of land bearing Khasra No. 60/5, measuring 0.020 hectares, situated at Village Chhote Atarmuda, District Raigarh. They alleged that Respondent...
3 MIN READ→
Late Vinod Tiwari, aged 59 years, sustained injuries in a motor accident on 13 July 2017 and died during treatment on 22 July 2017.
3 MIN READ→
The claimants—Smt. Ramkumari Pandey, widow of deceased Ashok Pandey, and their two minor children—sought compensation under Section 166 of the Motor Vehicles Act, 1988, for Ashok Pandey’s death in a road accident on 2...
2 MIN READ→
The applicant apprehended arrest in Crime No. 122/2026 registered at Police Station Bankimongra, District Korba, for offences under Sections 140(3), 310(2), 311 and 115(2) of the Bharatiya Nyaya Sanhita, 2023, and Sec...
3 MIN READ→
The petitioner, a stage-carriage operator holding permits on routes including Durg–Trishuli via Raipur, Bilaspur and Katghora, objected to respondent No. 3’s application for a permanent stage-carriage permit on the ro...
3 MIN READ→
The applicant apprehended arrest in Crime No. 122/2026 registered at Police Station Bankimongra, District Korba, for offences under Sections 140(3), 310(2), 311 and 115(2) of the Bharatiya Nyaya Sanhita, 2023, and Sec...
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The six connected applications arose from Crime No. 174/2026 registered at Police Station Pathalgaon, District Jashpur, for offences under Sections 318(4), 336(3), 338, 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2...
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The applicant/juvenile challenged, under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“JJ Act”), the order dated 5 August 2026 by which the appellate court dismissed his appeal and...
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The applicant, a juvenile aged approximately 16 years, was alleged to have participated with co-accused persons in abusing and threatening Harishankar Singh, looting ₹500 from him, and assaulting him with a knife when...
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The applicant, aged about 23 years, was arrested in connection with Crime No. 35/2025 registered at Police Station Balrampur for offences under Sections 137(2) and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”)...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 215/2021 registered at Police Station Gudhiyari, Raipur, for offences under Se...
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The applicant was arrested in connection with Crime No. 306/2026 registered at Police Station Newai, District Durg, for offences under Sections 318(2), 318(3), 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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On 1 October 2024, the victim’s mother reported that her minor daughter had left home on 29 September 2024 without informing anyone and had not returned; she suspected that an unknown person had enticed or lured her a...
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On 13 April 2023, at approximately 8:00 p.m., Khemchand Kosre was travelling home on his motorcycle when, according to the claimants, respondent No. 1 negligently drove motorcycle No. CG-07/BX-2634 into his motorcycle...
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The deceased, Anup Jacob, a 58-year-old Government Headmaster, died in a motor-vehicle accident on 17 July 2020.
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Late Damru Sethiya sustained injuries in a motor-vehicle accident on 11 March 2021 and died on 27 March 2021, after remaining under hospital treatment for 16 days.
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The appellant, a Patwari, was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, for allegedly demanding ₹9,000 from the complainant for preparing and supplying...
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The post of Kotwar of Village Tata became vacant after the death of the incumbent.
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The petitioners challenged the order dated 20 June 2022 passed by the Tehsildar, Bilaspur, and the consequential order dated 18 September 2025 passed by the Chhattisgarh Board of Revenue.
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Late Jeevrakhan Manhare, aged approximately 33 years, died following a motor vehicle accident on 25 November 2023.
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On the night of 10–11 October 2018, Halधर Baghel was walking with his friends when he was struck by a motorcycle bearing registration No. CG-04-KP-2757, allegedly driven rashly and negligently by the appellant, Sukhch...
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The petitioner, working as an Accountant-cum-Management Information System Assistant at Janpad Panchayat, Baramkela, challenged the publication of the list of eligible and ineligible candidates for the post of Block P...
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The petitioner and Respondent No. 4, who are brothers, were co-owners of unpartitioned land bearing Khasra No. 150 at Nawagaon, District Korba.
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The petitioners sought mutation of their names in the revenue records under Section 110 of the Chhattisgarh Land Revenue Code on the basis of a Will executed by Pawna Devi @ Panwa Devi.
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The applicant, proprietor of M/s Aadeshwar Trade Link, was arrested in connection with Crime No. 04/2026 registered by the Deputy Commissioner, State Tax, GST Department, Chhattisgarh, for alleged offences under Secti...
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On 18 October 2009, the appellants and co-accused Ramlal Yadav allegedly abused and assaulted Sundar Lal during a dispute concerning drums and bands played during the Gouri-Goura Pooja at Thakre Chowk, Raipur.
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The petitioner sought correction of her date of birth in the Class X marksheet/certificate issued by the Chhattisgarh Board of Secondary Education.
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The petitioner, an Assistant Professor (Home Science), was initially appointed on an emergency basis in 1987.
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The petitioner, an Assistant Professor of Chemistry appointed through the Chhattisgarh Public Service Commission, joined service on 04.12.2012. He was deputed to Hemchand Yadav Vishwavidyalaya, Durg, as Deputy Registr...
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The petitioner applied before the Additional Collector, Raigarh, for exchange of his privately owned land comprising Khasra Nos. 468/1, 417, 419/1 and 460/1, measuring 1.800 hectares at Kurmibhawna, Tahsil Gharghoda,...
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The petitioners, employees/former employees, sought extension of the benefit granted by the Chhattisgarh High Court in W.P.(S) No. 697 of 2013 and connected matters, concerning payment of arrears arising from implemen...
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On 28 August 2025, during night patrolling and vehicle checking near Dansara Bypass, police chased and intercepted a car and a truck container near Nandeli Bypass Road.
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The 29 petitioners, serving as Assistant Professors in various Government colleges in Chhattisgarh, sought a direction to the State authorities to grant them Academic Grade Pay and release consequential arrears.
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M/s Bhaskarpara Coal Company Limited purchased agricultural/revenue land from Respondents Nos. 1–3 through two registered sale deeds dated 16 September 2010, intending to use the land for compensatory afforestation co...
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The petitioner, a teacher posted at Government Middle School, Bhusrenga, District Dhamtari, filed a writ petition seeking re-fixation of his seniority from his initial date of joining, placement at the appropriate pos...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 166/2026 registered at Police Station Lailunga, District Raigarh, for an offen...
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The petitioners were engaged as Sweepers on a contractual basis at Late Lakhiram Agrawal Memorial Government Medical College, Raigarh, pursuant to an advertisement issued in 2017; some engagements commenced in 2016 an...
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The seven petitioners, former gang labourers associated with the Public Works Department, sought directions for payment of gratuity and interest on delayed payment of gratuity.
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The petitioner, engaged through a private placement agency, Alert Commando Pvt. Ltd., was posted as a salesman at a country liquor shop in Balodabazar. He challenged the Collector’s order dated 3 August 2026, passed p...
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On 26 October 2020, Yashwant Kurre was returning from Bemetara in his Bolero vehicle when it collided with the offending vehicle bearing registration No. CG-08-L-2333, allegedly parked negligently on the main road nea...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 172/2025 registered at Police Station Kumhari, District Durg, for offences under Sections 20(b)(ii)(C),...
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Kamlesh Yadav, aged approximately 27 years, died in a motor-vehicle accident on 5 May 2020 involving motorcycle No. CG-22/M-5843, driven and owned by respondent No. 1 and insured with respondent No. 2, Iffco Tokio Gen...
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Anita Bai, aged approximately 23 years, died in a motor-vehicle accident on 4 July 2023 involving truck bearing registration No. CG/10/AF/4749.
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The petitioner alleged that influential members of her community had prohibited her from enjoying the social status and privileges of the community because she had solemnized an inter-caste marriage on 02.03.2026, evi...
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The applicant was arrested on 5 April 2026 in connection with Crime No. 106/2026 registered at Police Station Kotra Road, Raigarh, for offences under Sections 70(1) and 115(2) of the Bharatiya Nyaya Sanhita, 2023 (“BN...
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The applicant was arrested in connection with Crime No. 514/2026 registered at Police Station Ratanpur, District Bilaspur, for offences under Sections 115(2), 126(2), 119(1), 351(3), 3(5), 296 and 324(2) of the Bharat...
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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. 259/2025 registered at Police Station Frejarpur Parpa, District Bastar, for off...
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The applicant was arrested in connection with Crime No. 65/2026 registered at Police Station Suregaon, District Balod, for an alleged offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in Crime No. 131/2024 registered at Police Station Sarsiwan, District Sarangarh-Bilaigarh, for offences under Sections 420, 409, 406, 120-B and 34 IPC, Section 6 and 10 of the Chhattisgarh P...
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The applicants were arrested in connection with Crime No. 111/2026 registered at Police Station Komakhan, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The petitioner approached the Chhattisgarh High Court seeking directions to the respondent authorities to act upon his representations and to decide his pending appeal, Case No. 146 of 2022–2023, filed under Section 4...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 303/2025 registered at Police Station AJK, Korba, for offences under Sections 137(2) and 64(1) of the B...
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The petitioner had applied for appointment to the post of Forest Ranger pursuant to the Chhattisgarh Forest Service (Combined) Examination, 2020.
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The applicant was arrested in connection with Crime No. 311/2025 registered at Police Station Kharora, District Raipur, for offences under Sections 137(2), 87 and 64(2)(d) of the Bharatiya Nyaya Sanhita, 2023, and Sec...
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The petitioner, an Assistant Teacher (L.B.) posted at Government Primary School, Hirri, Masturi, challenged the order dated 4 June 2025 transferring him to Government Primary School, Hardi, Loharsi, Masturi, pursuant...
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The petitioner, Jaipal, had an application pending before the Collector, Rajnandgaon, in Revenue Case No. 202507090100021/A-21(1), Year 2024–2025, seeking permission under Section 165(6) of the Chhattisgarh Land Reven...
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The petitioner filed an application seeking permission under Section 165(6) of the Chhattisgarh Land Revenue Code, 1959, which was pending before the Collector, Rajnandgaon, in Revenue Case No. 202510090100004/A-21(1).
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The petitioner had filed an application seeking permission under Section 165(6) of the Chhattisgarh Land Revenue Code, 1959, before the Collector, Rajnandgaon.
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The petitioner, a Steno-Typist employed by the Chhattisgarh Textbook Corporation since 2008, alleged that respondent No. 6, the General Manager, subjected her to repeated workplace harassment, including inappropriate...
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The petitioner-company, engaged in manufacturing oil/solvent from soyabean, held an eligibility certificate exempting it from sales tax from 14 February 1992 to 13 February 1997.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 525/2026 registered at Police Station Mohan Nagar, Durg, for offences under Se...
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The applicant, Smt. Sonamani, was arrested in connection with Crime No. 02/2026 registered at Police Station Kotwali, Ambikapur, for offences under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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On 8 November 2025, the minor victim left her home stating that she was going to attend a dance programme and would return within two days. She did not return, and efforts by her family to trace her were unsuccessful.
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The applicant, Jatin Asi Yadav, was arrested in connection with Crime No. 649/2025 registered at Police Station Ambikapur Dehat (Gandhinagar), District Surguja, for alleged offences under Sections 318(4), 317(4), 111...
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The appellant challenged, under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 6 February 2026 by which the Special Judge (SC/ST Act), Mahasamund...
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The appellant was arrested in connection with Crime No. 54/2026 registered at Police Station Nagarda for offences under Sections 296, 351(3), 115(2), 117(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections...
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The applicant was arrested in connection with Crime No. 88/2026 registered at Police Station Gariyaband for offences under Sections 137(2), 87 and 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 4 an...
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The petitioners, defendants in Civil Suit No. 220A of 2025, challenged the order dated 17 June 2026 by which the trial court forfeited their right to file a written statement.
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On 22 July 2026 at approximately 6:30 a.m., Pravin Rawat and others were ploughing the backyard of an agricultural field with a tractor when Kamalpati, the complainant’s aunt, objected and called the complainant’s fam...
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The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 262/2026 registered at Police Station Sitapur, Distri...
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On 27 February 2026, two vehicles—a Maruti Brezza and a Hyundai Venue—parked near the complainant’s residence were allegedly set on fire at approximately 2:10 a.m. by unknown persons acting pursuant to a conspiracy, c...
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The applicant, Dr. Priyanka Soni, was arrested in connection with Crime No. 331/2026 registered at Police Station Torwa, Bilaspur, for offences under Sections 420, 465, 468, 471, 193, 197 and 34 of the Indian Penal Co...
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The applicant, Dr. Priyanka Soni, was arrested in connection with Crime No. 330/2026 registered at Police Station Torwa, Bilaspur, for alleged offences under Sections 420, 465, 468, 471, 193, 197 and 34 of the Indian...
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The applicant was arrested in connection with Crime No. 02/2026 registered at Police Station Range Cyber, Bilaspur, for offences under Sections 318(4), 308(6), 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and...
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The applicant was arrested on 29 May 2026 in connection with Crime No. 94/2026 registered at Police Station Pathalgaon, District Jashpur, for an offence under Section 108 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”),...
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The applicant was arrested on 24 July 2026 in connection with Crime No. 207/2026 registered at Police Station New Rajendra Nagar, Raipur, for an offence under Section 22(B) of the Narcotic Drugs and Psychotropic Subst...
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The applicant filed his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) after being arrested in Crime No. 08/2025 registered at Cyber Cell Police Station,...
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The applicant was arrested in connection with Crime No. 61/2026 registered at Police Station Bango, District Korba, for offences under Section 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) and Section 6 of the...
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The appellants, Dulikeshan Sahu and Kiran Sahu, apprehended arrest in Crime No. 127/2026 registered at Police Station Pithora, District Mahasamund, for offences under Sections 296, 351(2) and 3(5) of the Bharatiya Nya...
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The petitioner, a resident of Village Mokhaputka, District Mahasamund, was a beneficiary under the Indira Awas Scheme and had received the first instalment of ₹35,000.
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The six petitioners were former Time Keepers in various divisions of the Rural Engineering Services and had either retired or sought service-related benefits.
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The petitioner’s father, Late Shri Prem Singh Kunjam, was serving as a Sub-Forest Ranger, Grade III, and died in harness on 17 May 2018.
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The petitioner, Smt. Bina Gendre, was the Sarpanch of Gram Panchayat Dhaba, District Durg.
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The appellant was prosecuted in connection with Crime No. 315/2022 registered at Police Station Ambikapur for offences under Sections 376(2)(n), 294, 506, 109, 115 and 120-B of the Indian Penal Code, 1860, and Section...
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The petitioner, a Class-III employee working as a Constable in the 1st Battalion, CAF, Bhilai, was informed by the respondent authorities that verification of his service book had disclosed excess payment allegedly ar...
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The petitioners appeared in the SET Examination, 2019 under the OBC (Non-Creamy Layer) category and successfully cleared the examination. Their certificates allegedly described their category as “Creamy Layer” instead.
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The petitioners, children of late Milap Nirmalkar, claimed rights over land bearing Khasra No. 675/3, measuring 227 square feet, situated at Nayapara, Sirgitti, Bilaspur.
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The appellant was prosecuted for allegedly entering the prosecutrix’s house at about 10:00–10:30 p.m. on 17 November 2013, when she was approximately 13 years old, and catching hold of her hand with the intention of o...
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The petitioner, a Lecturer (LB) at Government Higher Secondary School, Hariharpur, challenged proceedings initiated after a complaint concerning the genuineness of her social-status/caste certificate.
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On 10 September 2025, the complainant, Hemchand Sahu, and his nephew, Hem Prasad Sahu, were allegedly assaulted near Dabo Road by the applicant and other co-accused persons using an iron rod. Hem Prasad sustained inju...
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The appellant invoked Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 30 April 2026 by which the Special Judge, SC/ST Act, Jashpur, re...
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The applicant was arrested in connection with Crime No. 96/2026 registered at Police Station Pipariya, District Kabirdham, for offences under Sections 137(2), 64(2)(m) and 87 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in Crime No. 01/2026 registered by the District Level Flying Squad, Mahasamund, for alleged offences under Sections 34(1)(a), 34(2) and 59(a) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 146/2026 registered at Police Station Sarswati Nagar, Raipur, for an offence under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“ND...
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On 7 August 2025, police responded to a motor-vehicle accident involving a Scorpio allegedly driven rashly and negligently, which had collided with a Hero Splendor motorcycle and injured its rider, Digambar Patel.
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The applicant was arrested on 13 August 2026 in connection with Crime No. 138/2026 registered by the Excise Circle, Ambikapur, District Sarguja, for alleged offences under Sections 34(1), 34(2), 38 and 59(a) of the Ch...
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The applicant, Mansukh Lal Sahu, was arrested in connection with Crime No. 940/2026 registered at Police Station Sarkanda, District Bilaspur, for offences under Sections 318(4), 338, 336(3), 340(2) and 3(5) of the Bha...
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The applicant, a 17-year-old juvenile alleged to be a person of unsound mind, was accused of taking a nine-year-old minor to a rooftop, removing the minor’s and his own underwear, and digitally penetrating the minor.
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The applicant was arrested on 19 June 2026 in connection with Crime No. 940/2026 registered at Police Station Sarkanda, Bilaspur, for offences under Sections 318(4), 338, 336(3), 340(2), 61(2) and 3(5) of the Bharatiy...
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Ahiwaran was granted a lease over land bearing Khasra No. 25/1, measuring approximately 2 acres, at Village Tuba, District Jashpur, which was subsequently recorded as Khasra No. 25/72. In 2003, the petitioner purchase...
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The applicant was arrested on 13 August 2026 in connection with Crime No. 138/2026 registered at Excise Circle Ambikapur, District Surguja, for alleged offences under Sections 34(1)(क), 34(2), 59(क), 38(क) and 39(ग) o...
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The applicant was arrested in connection with Crime No. 446/2025 registered at City Kotwali Police Station, Raigarh, for offences under Sections 111, 317(2), 317(4), 317(5), 238 and 3(5) of the Bharatiya Nyaya Sanhita...
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The applicants, Irfan Ansari and Muftiyaaj Ansari, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 04/2026 registered at Cyber Cell Police Station, M...
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The applicant was arrested in connection with Crime No. 234/2026 registered at Police Station Lailunga, District Raigarh, for offences under Sections 34(2) and 59(a) of the Chhattisgarh Excise Act. Acting on secret in...
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The petitioner, a Divisional Forest Officer and former Public Information Officer (PIO) of the Forest Division, Bijapur, received an application under the Right to Information Act, 2005 (“RTI Act”) from Respondent No. 2.
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The respondent-complainant instituted a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that the petitioner had issued Cheque No. 749714 dated 3 October 2022 for ₹5,56,000 towards a legal...
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The petitioner purchased Khasara No. 589/1, measuring 0.11 acre, at Korba, through a registered sale deed dated 20 December 2022.
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The petitioner, Secretary/Public Information Officer of Gram Panchayat Jhapeli, challenged the order dated 16 May 2024 imposing a penalty of ₹25,000 for failure to furnish information under the Right to Information Ac...
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The petitioner, a 61-year-old Teacher, L.B. Grade, posted at Government Upper Primary School, Kadaibedha, District Kondagaon, was placed under suspension by order dated 9 January 2026 passed by the Joint Director, Edu...
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The petitioner, a Teacher (L.B. Grade), was posted at Government Upper Primary School, Kochwahi, District Uttar Bastar Kanker.
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The petitioner, a Teacher L.B. serving in Government Block Antagarh, District Uttar Bastar Kanker, was placed under suspension by order dated 18 February 2026 issued by the District Education Officer.
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The petitioner, a Teacher (L.B.) posted at Government Middle School, Gotiya, District Uttar Bastar Kanker, was placed under suspension by order dated 9 January 2026 issued by the Joint Director, Education Division, Ba...
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The petitioner, a Teacher (L.B. Grade—Mathematics), was placed under suspension by Suspension Order No. 198/2026 dated 9 January 2026, issued by the Joint Director, Education Division, Bastar.
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The ten applicants were arrested on 26 July 2026 in connection with Crime No. 73/2026 registered at Police Station Bagbahar, District Jashpur, for alleged offences under Sections 4, 5, 6 and 10 of the Chhattisgarh Agr...
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The applicants, Set Kumar Bariha and Sanudhar Bariha, were arrested on 1 August 2026 in connection with Crime No. 171/2026 registered at Police Station Sariya, District Sarangarh-Bilaigarh, for offences under Sections...
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Late Sohan Yadav, aged approximately 45 years, died in a road accident on 3 September 2021 involving vehicle No. C.G. 06 GS 5575.
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The petitioner, an Excise Head Constable, was initially appointed as a Salesman in 1993, later regularised as an Excise Constable, and was posted at Korba and thereafter Bilaspur. He was transferred from Bilaspur to R...
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The petitioner challenged, under Article 227 of the Constitution, the order dated 13 August 2026 passed by the 11th District Judge, Bilaspur, in Civil Appeal No. 42/2026, rejecting her application under Order XLI Rule...
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The nine petitioners, employees/former employees associated with the Chhattisgarh State Power Companies, sought a direction to the respondents to grant them a 15% ad hoc increase on their basic pay from the date of th...
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Narendra Kumar Netam died in a motor-vehicle accident on 3 November 2024.
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The Directorate of Public Instruction, Chhattisgarh issued Advertisement No. ESTB-101/207/2025/131 dated 28 July 2026 for recruitment to the posts of Teacher/Subject Specialist Teacher in various subjects.
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The petitioner challenged a notice dated 15 January 2026 issued by the Tehsildar, Raigarh, concerning alleged interference with his possession and the possible demolition of his structure.
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The petitioners, who were associated with the land-acquisition proceedings for the Arpa-Bhainsajhar-Chakarbhata distributor canal construction project, challenged the District Level Committee’s inquiry report dated 24...
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The petitioner, appointed as an Assistant Manager on 25.06.1990 and presently posted as Junior Accountant at the District Minor Forest Produce Union Federation, Narayanpur, challenged the transfer order dated 17.07.20...
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The petitioner was appointed as a Store Keeper with Pt. Ravi Shankar Shukla University on 18 November 1983 and retired on superannuation on 30 June 2020.
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The petitioner, a Child Development Project Officer in the Women and Child Development Department, challenged the review DPC proceedings conducted on 7 September 2018 and sought a direction for convening a review DPC...
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The petitioner alleged that Respondent No. 6, Sparsh Multispeciality Hospital, was engaging unqualified persons to provide medical treatment and was prescribing or administering medicines beyond their permissible scop...
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The appellant was arrested in connection with Crime No. 462/2025 registered at Police Station Sitapur, District Surguja, for offences under Sections 296, 351(2), 115(2), 191(2), 191(3), 190, 331(7), 152 and 61 of the...
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Pyarelal Kaiwart, aged approximately 50 years, died in a motor vehicle accident on 31 August 2019 involving Scooty No. CG-22-P-5083, owned and driven by Respondent No. 1 and insured with Tata AIG General Insurance Com...
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The deceased, Harisdas Mahant alias Mintudas Mahant, aged about 21 years, was employed as a labourer at Krishna Auto Tractor Agency.
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The appellant, an Assistant Teacher (L.B.), challenged her transfer order dated 31.05.2025, by which she was transferred approximately 65 kilometres from her existing place of posting.
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The two applicants, Mamta Bai Dhruw and Chumman Kumar Dhruw, were arrested in connection with Crime No. 120/2026 registered at Police Station Chhura, District Gariyaband, for offences under Sections 108 and 3(5) of th...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 286/2025 registered at Police Station New Rajendra Nagar, Raipur, for offences under Se...
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The applicant was arrested in connection with Crime No. 165/2026 registered at Police Station Chhal, District Raigarh, for offences under Sections 34(2) and 59(a) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 166/2026 registered at Police Station Punjipathra, District Raigarh, for offences under Sections 34(2) and 59(a) of the Chhattisgarh Excise Act.
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The applicants filed their first applications for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 81/2026 registered at Police Station Sankra, District Maha...
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The petitioners were Defendant Nos. 4 and 5 in Civil Suit No. 21A/2024 pending before the Civil Judge (Junior Division), Jashpur.
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The applicant filed his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in connection with Crime No. 237/2026 registered at Police Station Mulmula, Distri...
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The petitioner, the elected Sarpanch of Gram Panchayat Tarapur, challenged the order dated 02.09.2026 issued by the Sub-Divisional Officer-cum-Prescribed Authority directing that a meeting to consider a no-confidence...
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The petitioner was appointed as an Anganwadi Worker at Bataupali Centre, Tahsil Sarangarh, by order dated 10 October 2017.
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The applicant, aged about 55 years and a small jeweller, was arrested on 10.06.2026 in connection with Crime No. 211/2026 registered at Police Station Malkharoda, District Sakti, for offences under Sections 103(1), 33...
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The applicant, aged 55 years and a jewellery-shop owner, was arrested on 10 June 2026 in connection with Crime No. 247/2024 registered at Police Station Malkharoda, District Sakti, for offences under Sections 103(1),...
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The petitioner, a Public Information Officer, challenged the order dated 20 December 2023 passed by the State Information Commissioner in Complaint Case No. C/1160/2021/Raigarh, whereby penalty was imposed for failure...
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The deceased, who was the brother of Petitioner No. 1 and son of Petitioner No. 2, was serving as a Rural Health Officer (Male) and died in harness on 27 September 2025.
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The petitioner, Etwa Ram, a retired Head Constable holding a Class-III post, challenged the recovery order dated 31 October 2023 by which ₹4,02,197 was sought to be recovered on the ground of excess payment arising fr...
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The petitioner, functioning as the Public Information Officer-cum-Secretary of Gram Panchayat Pahariya, challenged the orders dated 29 March 2023 passed by the Chhattisgarh State Information Commission in Appeal Nos....
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The petitioner, appointed as Shiksha Karmi Grade-III on 19.08.2007 and regularized on 04.03.2014, remained absent from duty allegedly due to prolonged illness. She claimed to have obtained fitness certificates from th...
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The two writ petitions involved common facts and questions of law and were therefore decided by a common order.
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The petitioner was engaged as a contractual Assistant Professor in the Department of Obstetrics & Gynaecology at Late Bisahu Das Mahant Memorial Government Medical College, Korba.
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The petitioner challenged the communication/decision dated 14 August 2026 issued by the Chhattisgarh State Medical Board, concerning her medical eligibility.
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The petitioner’s mother, Smt. Vimla Bai, was employed as a Cleaner under Nagar Palika Parishad, Manendragarh, and died in harness on 23 August 2024.
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The petitioner, plaintiff in Civil Suit No. 41A/2021 pending before the Second Civil Judge, Junior Division, Kota, instituted proceedings seeking declaration of title, permanent injunction and mesne profits against th...
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The petitioner, a Public Information Officer, challenged the order dated 08.06.2023 passed by the Chhattisgarh State Information Commission in Second Appeal Case No. C-2322/2022/Raigarh, whereby a penalty of ₹25,000 w...
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The petitioner, Ghanshyam Dansena, challenged the order dated 25 April 2023 passed by the Chhattisgarh State Information Commission in Second Appeal Case No. C/1140/2021/Raigarh.
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The petitioner, an Excise Sub-Inspector, was initially placed under suspension by order dated 4 September 2025.
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The petitioner, belonging to a reserved category, challenged the advertisement dated 16 April 2026 issued by the Directorate of Public Instructions for recruitment to the post of Assistant Teacher.
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The petitioner, a Lecturer (LB) at Government Higher Secondary School, Banari, District Janjgir-Champa, was transferred on 25 July 2025 to Government Higher Secondary School, Parasdih, District Sarangarh-Bilaigarh, un...
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The petitioner, a Public Information Officer, challenged the order dated 16 February 2024 passed by the Chhattisgarh State Information Commission in Second Appeal Case No. A/565/2021/Raigarh.
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Forty-one petitioners, working as skilled, semi-skilled, or unskilled workers in different divisions of the Chhattisgarh Public Works Department, approached the High Court against the State authorities and concerned E...
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The petitioner was engaged as an Upper Division Clerk by the respondents under successive session-based appointments. She claimed that her services continued from 28 April 2010 until 30 April 2013 and were orally term...
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Respondent No. 4 was employed as a Rojgar Sahayak at Gram Panchayat Paladikhurd, Janpad Panchayat Sakti. Following complaints alleging manipulation of muster rolls and financial irregularities, the Chief Executive Off...
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The petitioners, accused in Special Criminal Case No. 03/2021 pending before the Special Judge under the Chhattisgarh Protection of Depositors’ Interests Act, Raigarh, invoked Section 528 of the BNSS challenging the t...
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The applicant was arrested in connection with Crime No. 13/2026 registered at Police Station Excise Circle, Janjgir, District Janjgir-Champa, for an alleged offence under Section 34(2) of the Chhattisgarh Excise Act.
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On 22 September 2024, the police allegedly seized 5 kg 300 grams of ganja from co-accused Sahas Ram Vishwakarma and the applicant, Ramkhilawan Vishwakarma, at Forest Naka, Sirpur, alleging illegal transportation of th...
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The applicant was arrested in connection with Crime No. 23/2026 registered at Police Station Kusmi, District Balrampur-Ramanujganj, for offences under Sections 296, 115(2), 351(2), 118(1), 109(1) and 3(5) of the Bhara...
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The petitioner challenged a notice dated 2 September 2021 issued by the Chhattisgarh Rajya Anusuchit Janjati Aayog (“Commission”) on a complaint filed by Respondent No. 5.
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The petitioners, Shree Hanumant Steel Traders and its proprietor, challenged notices issued by the Assistant Commissioner under Section 74(9) of the Goods and Services Tax Act, 2017, dated 16 October 2025.
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The petitioner, employed as a Dog Trainer in the Police Department, alleged that on 5 July 2022 he found his wife and Respondent No. 3, a police constable, together in an objectionable position.
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The petitioner, a CRPF Constable appointed on 25 March 2009, was granted 30 days’ leave from 13 February 2017 to 14 March 2017.
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The petitioner, owner of land bearing Khasra No. 719/7 at Village Belmundi, challenged the land-acquisition award dated 01.06.2018, alleging that the respondents had failed to apply the multiplication factor of two wh...
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The petitioners were vegetable vendors who had earlier operated from different locations in Dhamtari before being allotted Shops Nos. 08 to 17 in the Navin Mandi premises at Shyamtarai, Dhamtari, pursuant to allotment...
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The petitioner claimed to have resided for approximately 20–25 years in a house situated at Village Kalmi, Raigarh, and relied on governmental amenities, payment of Gram Panchayat taxes, electricity bills, and a prior...
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The petitioner, an Assistant Professor at Government College, Barpali, Korba, challenged the Chhattisgarh State Scheduled Castes Commission’s recommendation dated 16 March 2021 directing registration of an FIR against...
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The petitioner was enlisted as a temporary Constable (GD) in the CRPF on 30 June 2003.
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The petitioner, Treasurer of the District Chemist and Druggist Association, Janjgir-Champa, challenged a letter dated 14 June 2026 allegedly removing him from the elected post pursuant to a no-confidence motion, and a...
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On 3 January 2017, Rambati Nag was travelling in Jeep No. CG-17/C-3701, driven and owned by respondent Pavan Kumar Nag, after attending an engagement ceremony. While returning, the jeep overturned on the public road b...
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The applicant, Dr. Priyanka Soni, was arrested in connection with Crime No. 841/2026 registered at Police Station Civil Lines, Bilaspur, for offences under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code.
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The petitioner applied pursuant to Advertisement No. 07/2025/Exam for direct recruitment to the post of Assistant Director (Planning) and qualified in the written examination. His candidature was rejected at document...
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The petitioner, appointed as an Assistant Teacher on 22 March 1988, was terminated on 07 April 1999 on the allegation that he had submitted a forged caste certificate.
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The petitioner, a Ward Boy posted at the Community Health Centre, Bilaigarh, was placed under suspension by the Chief Medical and Health Officer, Sarangarh-Bilaigarh, through an order dated 21 July 2026.
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The applicant was arrested in connection with Crime No. 101/2026 registered at Police Station Janakpur, District Manendragarh-Chirmiri-Bharatpur, for offences under Sections 137(2) and 64(2)(m) of the Bharatiya Nyaya...
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The applicant was arrested on 17 May 2026 in connection with Crime No. 54/2026 registered at Police Station Bodla, District Kabirdham, for offences under Sections 137(2), 87 and 64(2) 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. 171/2025 registered at Police Station Charama, District Kanker, for offences under Sect...
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The applicant, aged about 19 years, was arrested on 9 December 2025 in connection with Crime No. 303/2025 registered at Police Station Nandani Nagar, District Durg, for offences under Sections 137(2), 87, 83, 64(2)(M)...
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The petitioners challenged the order/memo dated 27 August 2026 directing the concerned revenue authority to take physical possession of their property on 8 September 2026 and hand it over to the Bank of India.
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The petitioner, an Assistant Teacher, was transferred under the teacher-rationalization policy from Government Primary School, Darripara, Block Fingeshwar, District Gariyaband, to Government Primary School, Purnapani,...
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The petitioner sought quashing of FIR Crime No. 121/2025 registered at Police Station Gourela for an offence under Section 420 of the Indian Penal Code, the final report, the Magistrate’s order taking cognizance/recor...
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Sunil Kumar Yadav died in a motor vehicle accident on 03.07.2011 involving offending vehicle No. C.G. 10 T 1721.
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The petitioner, appointed as a Food Inspector in 2007, claimed entitlement to promotion benefits under the State Government’s policy dated 26 February 2014 implementing reservation in promotion for persons with disabi...
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The petitioner, Manoj Kumar Verma, was engaged as a daily-wage Chowkidar/Care Taker under the District Programme Officer, Women and Child Development Department, Durg.
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The petitioner, along with other elected Panchs of Gram Panchayat Madhaibhatha, complained of alleged illegal withdrawal and misappropriation of Panchayat funds by respondent No. 6, the elected Sarpanch, including the...
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The petitioner claimed to be the legally wedded wife of Late Pawan Kumar Bharadwaj, an employee of the Chhattisgarh State Power Generation Company Limited, and sought consideration of her application dated 09.02.2026...
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The petitioners maintained Bank Account No. 30086782755 with the State Bank of India, Masturi Branch.
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The petitioner, aged about 68 years, sought permission under Section 165(6)(ii) of the Chhattisgarh Land Revenue Code, 1959 to sell land bearing Khasra No. 294/8 situated at Village Pamgarh, District Janjgir-Champa.
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The petitioner, a Panchayat Secretary and Public Information Officer (PIO), challenged the State Information Commission’s order dated 12.07.2021 imposing a penalty of ₹25,000 under Section 20 of the Right to Informati...
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The petitioner, Secretary and former Public Information Officer (“PIO”) of Gram Panchayat Rohada, was responsible for an RTI application filed by Respondent No. 4 under Section 6(1) of the Right to Information Act, 20...
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On 17 November 2002, the complainant Rameshwar Yadav and other passengers were returning from the Jashpur cattle market in a Commander jeep when their vehicle was stopped near Bendo Nala by logs and stones placed acro...
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The underlying dispute arose from Civil Suit No. 40-A/2016 concerning declaration of title and permanent injunction over property bearing Khasra No. 148/5, admeasuring 0.05 hectare, along with a house situated thereon.
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Vikas Poyam, aged about 16 years, died in a motor vehicle accident on 16 August 2021.
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Mathura Prasad Kaushik died in a road accident on 27 April 2015. His widow, Smt. Chitrarekha Kaushik, and two children instituted a motor accident compensation claim.
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The applicant was arrested on 24 October 2025 in connection with Crime No. 2195/2025 registered at Police Station Basantpur, District Balrampur-Ramanujganj, for offences under Sections 137(2), 87 and 64(2)(m) of the B...
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The petitioner, an Assistant Manager with Indian Overseas Bank, was transferred to the Raipur Region on his own request to enable him to care for his aged and ailing parents residing at Baikunthpur.
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Respondent No. 1/plaintiff instituted a civil suit seeking declaration of title, partition of a 1/5th share, and possession in respect of agricultural lands comprising Khasra Nos. 67, 180 and 297, measuring 12.35 acre...
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The appellants/claimants challenged the award dated 21 March 2023 passed by the 9th Additional Motor Accident Claims Tribunal, Raipur, in Claim Case No. 345/2022, arising from the death of Priyanka Das, aged approxima...
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The petitioner, a pujari at Maa Mahamaya Mandir, Ratanpur, claimed long-standing occupation of the government land in question.
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The petitioner claimed that he had been appointed as a daily-wage employee under the Public Works Department and had continued in service for more than 18 years without regularisation.
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The petitioner, a 72-year-old widow and senior citizen, had a limited family pension of approximately ₹2,200 per month and claimed dependence upon her children for maintenance and medical expenses. She was residing wi...
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The petitioners claimed ownership and possession over Khasra Nos. 2052/1 and 2052/2, purchased through a registered sale deed dated 27 August 2021.
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The petitioner, a Muslim woman, married Respondent No. 10, Mohd. Abid Khan, on 18.07.2020 after the death of her first husband.
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The petitioner, a registered cooperative society, challenged the order dated 24.03.2023 passed by the Commissioner, Durg Division, affirming the Collector’s order dated 24.06.2022 and the Agriculture Standing Committe...
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The petitioner was elected Sarpanch of Gram Panchayat Krishnanagar after her nomination was accepted and she secured the highest number of votes in the election held on 22 February 2025.
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The 39 petitioners were Junior Engineers employed with the Chhattisgarh State Power Generation Company Limited and related power companies. They challenged the reduction of the promotional quota for appointment to the...
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The appellant-claimant sustained fractures to the lower end of his right radius and the middle one-third shaft of his left femur in a motor accident on 28.02.2020 involving car No. CG-07-M-6892.
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The applicant, Smt. Rita Singh, apprehended arrest in Crime No. 411/2026 registered at Police Station Utai, District Durg, for offences under Sections 318(2), 318(3), 318(4), 336(3), 338 and 340 of the Bharatiya Nyaya...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 411/2026 registered at Police Station Utai, District Durg, for offences under...
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The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 131/2026 registered at Police Station Kapu, District...
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The petitioner was appointed as Samiti Prabandhak of Sewa Sahakari Samiti Maryadit, Pirid, in 2009. During paddy procurement in 2010–11, shortages of 1,000.23 quintals at Pirid and 1,984.81 quintals at Kurdi were dete...
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Late Padum Bahadur Soni was allegedly employed by M/s Suraj Pulses Industries.
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The appellant was appointed as an Associate Professor in the Department of Biotechnology, Guru Ghasidas University, by order dated 15 February 2012 and joined on 5 March 2012. His appointment was subject to a two-year...
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The appellant was appointed as Assistant Project Officer (Contract) under the MNREGA Scheme pursuant to a 2013 selection process and served on a contractual basis for approximately six years.
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The appellants, being the widow, minor children and mother of Late Yogesh Sahu, filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a motor a...
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On 26 May 2021, Suresh Netam was riding motorcycle No. OD-27-L-5472, allegedly with the permission and on the instructions of its owner, Mahendra Poyam, to bring insecticide/pesticide.
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The appellant challenged the order dated 18.06.2026 by which the learned Single Judge dismissed her writ petition challenging the appointment of respondent No. 17 as Anganbadi Assistant at Anganbadi Centre No. 3, Lakhram
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On 21 July 2018, deceased Vedram was driving Truck No. CG-04-JA-1450 from Bhanupratappur towards Antagarh.
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The 26 petitioners were retired government teachers and headmasters who sought counting of their services from the initial date of appointment for the purpose of notional seniority and consequential benefits under the...
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The petitioner, Smt. Anjana Sahu, was the elder daughter of Sudarshan Sao, who was employed as a Secretary of Gram Panchayat Palsapani and died in harness on 07 March 2022.
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The petitioners in the connected writ petitions were retired employees of the Water Resources Department and related offices, holding posts including Electrician Grade-III, Chowkidar, Cook and Waterman. They sought co...
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The petitioner, a Head Constable serving in the 5th Battalion, Chhattisgarh Armed Force, was accused in Crime No. 136 of 2025 registered at Police Station Frezarpur, Bastar, for offences under Sections 420, 409, 467,...
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The petitioner-wife and respondent-husband were married on 10 May 2024. Following matrimonial disputes, the wife left the matrimonial home and began residing with her parents.
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The petitioner, Umashankar Tiwari, an Assistant Accountant and then In-Charge Branch Manager of Jila Sahkari Kendriya Bank Maryadit, Chandrapur, was suspended and subsequently retired.
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The appellant, Vinita Paberen Kujur, filed a claim petition seeking compensation for the death of her son, Raj Kujur, who died from injuries sustained in a motor accident on 21 March 2021 while riding a motorcycle own...
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On 18 August 2020, Sandeep Dhritlahre died in a motor accident allegedly caused by the rash and negligent driving of respondent No. 1, who was also the owner of the offending vehicle bearing registration No. C.G.-28-E...
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The respondent, an aged mother and the claimed owner of the residential property bearing Khasra Nos. 267/430 and 267/433 at Naveen Nagar, B.M.Y. Charoda, District Durg, initiated proceedings under the Maintenance and...
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The petitioners, registered Ayurvedic medical practitioners and eligible voters in the election concerning the Chhattisgarh Ayurvedic, Unani Tatha Prakritik Chikitsa Parishad, invoked Article 226 challenging aspects o...
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The applicant filed his first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No.267/2026 registered at Police Station Nandani Nagar, Distr...
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The applicant apprehended arrest in Crime No. 673/2026 registered at Police Station Civil Lines, Rampur, District Korba, for alleged offences under Sections 303(2), 316(5), 317(2) and 3(5) of the Bharatiya Nyaya Sanhi...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 214/2026 registered at Police Station Pratappur, District Surajpur, for offenc...
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The applicant apprehended arrest in Crime No. 278/2026 registered at Police Station Baradwar, District Sakti, for an offence under Section 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in Crime No. 175/2026 registered at Police Station Chirmiri, District M.C.B., for the offence under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicants, proprietors of Maa Shakumbari Sponge Pvt. Ltd., were arrested in Crime No. 493/2026 registered at Police Station Kotwali, Ambikapur, for alleged offences under Sections 318(4), 316(5) and 3(5) of the B...
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The petitioner, a driver employed in the Family Court, Janjgir-Champa, faced two departmental inquiries concerning seven misconduct charges.
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The applicants, Gulaba Bai Mangeshkar and Amit Kumar Khande, were arrested on 24 June 2026 in connection with Crime No. 67/2026 registered at Police Station Chilfi, District Mungeli, for an offence under Section 20(b)...
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On 01.11.2018, the appellant was travelling on a motorcycle near the mosque at Chilhati when the offending Hywa vehicle, allegedly driven rashly and negligently by Respondent No. 1, collided with him and the motorcycle.
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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. 62/2025 registered at Police Station Kirandul, District Dantewada, for offences...
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The applicant was arrested on 22 June 2026 in connection with Crime No. 98/2026 registered at Police Station Golbazar, Raipur, for an offence under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act,...
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The petitioner, Punita Kumhar, had served as Sarpanch and was proceeded against by the Sub-Divisional Officer (Revenue), Pamgarh, under Sections 89/92 of the Chhattisgarh Panchayat Raj Adhiniyam.
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The petitioner, Gaindlal Sinha, challenged the eviction warrant/order dated 14 July 2026 issued by the Tehsildar, Patan, concerning land bearing Khasra No. 482/1, admeasuring approximately 0.62 hectares/1.55 acres, si...
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The petitioner alleged that Respondent No. 4, the Sarpanch of Gram Panchayat Darra, illegally demolished his residential house on 05 June 2025 without prior notice, an opportunity of hearing, or payment of compensatio...
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Respondent No. 4 filed an application dated 25 January 2022 under Section 6(1) of the Right to Information Act, 2005 (“RTI Act”), seeking information relating to Gram Panchayat Pachheda, including achievements, goals,...
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The respondent, an Assistant Grade-III employee in the office of the Collector, Korba, was detained in connection with FIR No. 309/2022 for offences under Section 509(B) IPC and Section 67(A) of the Information Techno...
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The applicant filed his first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 275/2026 registered at Police Station City Kotwali, Bilas...
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The applicant-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Civil Suit No. 27A/2026— a divorce petition filed by the respondent-husband under Section 13(1)(i-a) of the Hindu Marriage A...
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The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of Civil Suit No. 04/2026, a matrimonial proceeding instituted by the respondent-husband under Section 13(A) of the Hindu Marr...
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The applicants, Janardan and Tanaram, instituted MCC No. 756 of 2023 before the High Court of Chhattisgarh.
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The petitioner, then Secretary and Public Information Officer of Gram Panchayat Kadhari, challenged the order dated 8 June 2023 passed by the Chhattisgarh State Information Commission in Second Appeal No. A/2115/2020/...
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The applicant was arrested in connection with Crime No. 80/2025 registered at Police Station Basantpur, District Rajnandgaon, for offences under Sections 305(a), 331(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“...
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The petitioners instituted separate Public Interest Litigations concerning frontline personnel deployed at ground level during the COVID-19 pandemic.
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On 09 June 2026, the police, acting on secret information regarding illegal liquor sale near Bhalsar Road, Mahasamund, apprehended the Applicant and allegedly seized 42 bottles of country-made liquor, each containing...
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WPPIL No. 62 of 2021 and WPPIL No. 75 of 2022 concerned alleged large-scale financial irregularities, wastage, and manipulation of records in the procurement of paddy in Chhattisgarh during the marketing years 2018–20...
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The applicants were arrested in connection with Crime No. 61/2026 registered at Police Station Bagbahar, District Jashpur, for offences under Sections 4, 5, 6 and 10 of the Chhattisgarh Agricultural Cattle Preservatio...
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Respondent No. 4, the Branch Manager of Geo Chem Laboratories Pvt. Ltd., lodged FIR No. 334/2016 at Police Station Dabhra against the appellants and other accused persons for offences under Sections 420, 467, 468 and...
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The petitioner filed a Public Interest Litigation concerning alleged illegal extraction and storage of sand in Chhattisgarh.
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The petitioner filed a Public Interest Litigation under Article 226 concerning 32.36 hectares of forest land in Reserved Forest Compartment No. 608, Village Kachhe, District Uttar Bastar Kanker, diverted in favour of...
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The petitioner was promoted from Joint Director (Agriculture) to Additional Director (Agriculture) pursuant to the Departmental Promotion Committee’s recommendation and an order dated 14 December 2022.
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The applicant, a Deputy General Manager of Chhattisgarh State Marketing Corporation Limited (CSMCL), sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 44/2024 register...
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The petitioners claimed to be registered purchasers of separate portions of Khasra No. 1360, Village Bemetara, which was acquired for construction/widening of National Highway No. 30, formerly National Highway No. 12A.
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The applicant was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the Judicial Magistrate First Class, Dallirajhara, in Criminal Case No. 1357 of 2023 and sentenced to three months’ simple impr...
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Respondents Nos. 1 to 3—the widow and daughters of late Ganga Prasad Puraina—filed Succession Case No. 35/2021 seeking a succession certificate in respect of his assets.
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On 28 October 2025, unidentified assailants allegedly opened indiscriminate fire outside the office of Tamesh Singh at Masturi, Bilaspur, injuring Dhanendra Singh @ Raju Singh and Chandrakant Singh. During investigati...
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Ghasiram Patel, aged approximately 44 years, died in a road accident on 23 February 2017.
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The applicants were arrested in connection with Crime No. 127/2026 registered at Police Station Jaijaipur, District Sakti, for offences under Sections 303(2), 324(3), 112 and 3(5) of the Bharatiya Nyaya Sanhita, 2023...
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The petitioners were unemployed B.Sc. graduates pursuing a two-year B.Ed. course and had completed its first year.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 66/2026 registered at Police Station Lawan, District Baloda Bazar-Bhatapara, f...
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The applicant and the deceased were married in April 2018 and had two children.
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The six applicants were arrested in Crime No. 524/2026 registered at Police Station Kota, District Bilaspur, for alleged offences under Sections 318(4), 61(2), 112, 308 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“...
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The applicant was arrested in Crime No. 128/2026 registered at Police Station Nawagarh, District Janjgir-Champa, for offences under Sections 317(2), 317(4), 317(5), 111(2)(b), 318(4) and 3(5) of the Bharatiya Nyaya Sa...
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The Applicant was arrested in connection with Crime No. 86/2026 registered at Police Station Jutemill, Raigarh, for offences under Sections 331(4), 305(E), 112(2), 238 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“B...
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 4/2026 registered at Police Station GRP Raigarh for offences under Section...
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Survey No. 665/1, admeasuring 0.29 acres at Village Naya Baradwar, was originally recorded in the name of Latiram and thereafter in the name of his son, Dhaniram. Dhaniram executed a registered sale deed dated 23 May...
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The appellants, being the claimants and dependants of deceased Irfan Ansari, challenged under Section 173 of the Motor Vehicles Act, 1988, the award dated 15 November 2021 passed in Claim Case No. H-74/2019.
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The applicant-contractor was awarded a Railway contract on 15 July 2022 for construction of road under bridges and allied civil works at various level-crossing sites in the Bilaspur Division.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 294/2026 registered at Police Station Basna, District Mahasamund, for offences...
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On 25 February 2026, police at Police Station Kotwali, Raipur, allegedly seized 6.119 kg of ganja from co-accused Mukesh Gupta and 2,400 Alprazolam tablets weighing 360 grams from co-accused Sanju alias Sanjay Gupta.
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The applicant was arrested in connection with Crime No. 07/2026 registered at Police Station Lalpur, District Mungeli, for offences under Sections 109(1), 296 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 202...
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The applicant was arrested in connection with Crime No. 1363/2020 registered at City Kotwali Police Station, Raigarh, for offences under Sections 420 and 120-B of the Indian Penal Code and Section 6 of the Chhattisgar...
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The appellant was engaged as a daily-wage Chowkidar under the respondent department from 01.02.1989 until his services were discontinued on 30.06.1996.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 71/2026 registered at Police Station Sariya, District Sarangarh-Bhilaigarh, for an offe...
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The applicant-contractor sought modification of the order dated 20 July 2026 passed in WPC No. 3744 of 2026, by which he had been granted a further and final opportunity to complete the remaining work under Tender No....
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The petitioner, a retired Inspector holding a Class-III post, challenged the order dated 10 June 2026 passed by the Senior Superintendent of Police, Mungeli, directing recovery of ₹7,19,193 from his leave-encashment b...
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The applicants had earlier instituted W.P.(Cr.) No. 460 of 2026, which was dismissed by the High Court on 11 August 2026 with liberty to initiate fresh and separately constituted proceedings challenging any specific c...
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The applicant was arrested in connection with Crime No. 93/2026 registered at Police Station Ganj, Raipur, for offences under Sections 296, 351(2), 115(2), 109 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioner, an Accountant posted at Government High School, Devari, sought directions to the respondent authorities to provide documents relating to the Mid Day Meal Scheme for the period from 4 April 2013 to Marc...
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The 48 petitioners instituted contempt proceedings against the Collector, Bilaspur, and the General Manager, NTPC Limited, Sipat, before the High Court of Chhattisgarh in CONT No. 1240 of 2026.
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The applicant was arrested in Crime No. 58/2026 registered at Police Station Nagarnar, District Bastar, Chhattisgarh, for an offence under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“ND...
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The applicant was arrested in connection with Crime No. 322/2025 registered at Police Station Kondagaon for offences under Sections 317(2), 317(4), 317(5), 318(4), 111(2), 111(2)(b) and 3(5) of the Bharatiya Nyaya San...
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The applicant was arrested in connection with Crime No. 6/2024 registered at Range Cyber Police Station, Raipur, for offences under Sections 420 and 34 of the Indian Penal Code.
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On 13 July 2025, an altercation occurred between the appellant/complainant and the respondent-accused persons concerning the erection of fencing in the complainant’s field.
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The petitioner, a journalist and RTI activist, filed a Public Interest Litigation under Article 226 seeking protection of alleged Government and forest land at Village Kohadiya, District Korba, particularly Khasra Nos...
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The petitioners, Dr. Rakesh Gupta and Prof. Laxmi Shankar Nigam, filed a Public Interest Litigation before the Chhattisgarh High Court challenging the appointment of respondent No. 5, Prof. (Dr.) Sachchidanand Shukla,...
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The petitioner filed a public interest litigation seeking directions to appoint specialist doctors—including specialists in anaesthesia, public health, surgery, medicine, obstetrics and gynaecology, and paediatrics—at...
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The petitioner’s services with Zila Sahkari Kendriya Bank, Bilaspur, were terminated by order dated 1 September 2018. Before the termination, the Bank had issued him a notice dated 2 August 2018 requiring his personal...
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The Applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 446/2026 registered at Police Station Bemetara, District Bemetara, for offence...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 04/2026 registered at Police Station Singhoda, District Mahasamund, for offenc...
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The petitioner’s services with Zila Sahkari Kendriya Bank, Bilaspur, were terminated by order dated 1 September 2018 following proceedings concerning his educational qualifications.
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The applicant was arrested in connection with Crime No. 461/2026 registered at Police Station Sirgitti, Bilaspur, for offences under Sections 115(2), 296, 351(3), 333, 324(2), 326(G), 191(1) and 191(2) of the Bharatiy...
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The applicant, Smt. Laxmi Gupta, aged approximately 60 years, apprehended arrest in Crime No. 430/2026 registered at Police Station Champa, District Janjgir-Champa, for offences under Sections 316(5), 318(3) and 3(5)...
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On 27 June 2026, acting on secret information, Police Station Saraipali seized 130 bulk litres of country-made liquor allegedly from the possession of Nitesh Bharti.
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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. 63/2026 registered at Police Station Dharamjaigarh, Raigarh, for offences under...
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On 26 June 2026, acting on secret information, Police Station Saraipali allegedly seized 26 bulk litres of country-made liquor from the possession of Bharat Bhardwaj and registered Crime No. 214/2026 for an offence un...
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On 29 December 2025, acting on secret information, the police allegedly seized 1.977 kg of ganja from the applicant, Shiva Netam @ Baban, and registered Crime No. 618/2025 at Police Station D.D. Nagar, Raipur, for an...
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The applicant was arrested on 29 July 2026 in connection with Crime No. 144/2026 registered at Police Station Bankimongra, District Korba, for offences under Sections 296, 351(3), 118(1), 238 and 3(5) of the Bharatiya...
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The petitioner, an RTI activist, filed a Public Interest Litigation seeking judicial intervention for the expeditious and time-bound consideration and disposal of pending complaints against 45 IAS officers. He sought...
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The applicant was arrested in connection with Crime No. 102/2026 registered at Police Station Bhanupratappur, District Uttar Bastar Kanker, for offences under Sections 296, 115(2), 351(2), 238, 109 and 309(4) of the B...
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On 27 June 2026, acting on secret information, Police Station Nandani Nagar, District Durg, allegedly seized 8.100 bulk litres of country-made liquor from the applicant’s possession and registered Crime No. 214/2026 f...
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The petitioner-Society operated a Fair Price Shop for the distribution and supply of food grains.
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The petitioner was serving as the Public Information Officer-cum-Secretary of Gram Panchayat, Devrani, Block Bamnhidih, District Janjgir-Champa.
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The appellants were appointed as Sub Inspectors (Radio) after qualifying in the prescribed recruitment process and joined their posts in November 2017.
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The petitioner, plaintiff in Civil Suit No. 95-A/2011 pending before the IInd Civil Judge (Senior Division), Ambikapur, instituted a suit for permanent injunction.
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The applicant was arrested in connection with Crime No. 78/2026 registered at Police Station Sargaon, District Mungeli, for alleged offences under Sections 34(2) and 59(A) of the Chhattisgarh Excise Act.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Crime No. 400/2025 registered at Police Station Koni, Bilaspur, for offences under Sections 105 and 3(5)...
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The applicant, M/s Techno Prints, a proprietorship firm engaged in printing and publishing, was empanelled with the Chhattisgarh Textbook Corporation for printing educational material.
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The petitioner, a social activist and former Sarpanch of Gram Panchayat Chhatauna, filed a Public Interest Litigation concerning mining operations conducted by Respondent Nos. 7 and 8, the Steel Authority of India Lim...
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The appellant was engaged as a daily-wage labourer by the Water Resources Department in 1993 and his services were discontinued in 1997.
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The applicant was arrested in Crime No. 153/2026 registered at Police Station Khamhardih, Raipur, for offences under Sections 331(4), 305(a), 317(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in Crime No. 279/2026 registered at Police Station Champa, District Janjgir-Champa, for offences under Sections 69 and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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Police Station Ambikapur registered Crime No. 380/2026 against Naresh Soni and a co-accused under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, alleging recovery of 3.360 kg of ganja from...
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The appellant agreed to purchase a Preet Harvester Machine, Model No. 4949, from respondent No. 3 for ₹21,00,000. He paid ₹30,000 as advance on 31 July 2020 and the balance ₹20,70,000 through three demand drafts dated...
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The Chhattisgarh Board of Secondary Education preferred an intra-Court writ appeal challenging the order dated 22 April 2025 passed by the learned Single Judge in WPC No. 1958 of 2025, Raman Jaiswal v. Chhattisgarh Bo...
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The applicant was arrested in connection with Crime No. 82/2024 registered at Police Station Jaijaipur, District Sakti, for offences under Sections 420, 120-B and 34 of the Indian Penal Code.
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The applicant was arrested in connection with Crime No. 64/2026 registered at Police Station Ramanujnagar, District Surajpur, for alleged offences under Sections 332(B), 351(2), and 64(1) of the Bharatiya Nyaya Sanhit...
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The applicant was arrested in connection with Crime No. 237/2026 registered at Police Station Jagdalpur, District Bastar, for offences under Sections 25 and 27 of the Arms Act.
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The applicant was arrested in connection with Crime No. 0107/2025 registered at Police Station Basantpur, District Balrampur-Ramanujganj, for offences under Sections 15(c), 25 and 29 of the Narcotic Drugs and Psychotr...
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The applicant was arrested in connection with Crime No. 351/2026 registered at Police Station Urga, District Korba, for offences under Sections 303(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Santosh Singh Thakur, was arrested in connection with Crime No. 42/2026 registered at Police Station Singhoda, District Mahasamund, for offences under Sections 316(3), 61, 238, 249, 316(5), 336(3), 338...
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The applicant was arrested on 25 March 2026 in connection with Crime No. 0083/2026 registered at Police Station Ganj, Raipur, for offences under Sections 61(2), 112(2), 316(2), 318(4), 319(2), 336(3), 337, 338 and 340...
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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. 183/2025 registered at Police Station Kabirdham, District Kabirdham, for offenc...
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The applicant was arrested in connection with Crime No. 843/2026 registered at Police Station Civil Line, Bilaspur, for offences under Sections 420, 467, 468, 471 and 120-B of the IPC.
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The applicant was arrested in Crime No. 0106/2026 registered at Police Station Vishrampur, District Surajpur, for offences under Sections 64(m), 332(b) and 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The applicant was arrested in connection with Crime No. 274/2026 registered at Police Station Gandhinagar, Ambikapur, for offences under Sections 126(2), 310(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and...
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The applicant challenged the Family Court’s order dated 07.02.2024 by filing a criminal revision, with a delay of approximately 813 days.
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The applicant was arrested in connection with Crime No. 80/2026 registered at Police Station Maudahapara, Raipur, for offences punishable under Sections 109 and 296 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Michael Sahu, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after being arrested in Crime No. 365/2025 registered at Police Station Champa, District Janjgir-Cham...
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The petitioner, an agriculturist and public figure, filed a public interest litigation alleging irregularities in procurement by the Chhattisgarh Agriculture Department during the monsoon seasons from 2023 to 2025.
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The petitioner, an elected Sarpanch of Gram Panchayat Ulba, challenged the order-sheet dated 20 August 2026 and the consequential proceedings initiated by the Sub-Divisional Officer (Revenue), Abhanpur, entertaining a...
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The applicant was arrested in connection with Crime No. 315/2025 registered at Police Station Masturi (Chowki Malhar), District Bilaspur, for offences under Sections 296, 351(2), 115(2), 119(1) and 3(5) of the Bharati...
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The petitioner challenged the orders passed by the Electricity Consumer Complaint Redress Forum, Bilaspur, and affirmed by the Electricity Ombudsman, concerning the functioning of his disputed electricity meter and th...
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The petitioner, a registered cooperative society, claimed that respondent No. 1 had purchased tools worth ₹43,950 from it on 29 December 2010, paid ₹10,000, and failed to pay the balance of ₹33,950.
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The petitioner claimed payment of compensation for land acquired for the “Saragaon to Urga Road Widening Project” and the “Champa-Korba-Chhuri-Katghora Road Widening Project,” for which awards had allegedly already be...
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The three writ petitions concerned common questions of fact and law and were therefore decided by a common order.
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The petitioner, Govind Singh Bhadoriya, sought a direction requiring the respondent authorities to allot him land of equivalent value in lieu of agricultural land allegedly acquired or taken over by the State, and als...
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The petitioner, Ji Satya Women Self Help Group, operated a Fair Price Shop at Village Pendari, Gram Panchayat Pendari, District Bilaspur.
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The petitioner submitted an application under the Right to Information Act, 2005 on 5 July 2021, seeking various documents relating to the Government Fair Price Shop at Jayshrinagar, including the cash book for the pe...
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The proceedings concerned an order dated 3 June 2025, bearing No. S.No./Ph.E./100/Misc/2025-2026/1161, which allegedly restricted or excluded students of CBSE-affiliated schools in Chhattisgarh from participating in S...
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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. 292/2025 registered at Police Station Nandini, District Durg, for offences und...
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The applicant, Santabai, was arrested in connection with Crime No. 319/2026 registered at Police Station Basna, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in Crime No. 314/2026 registered at Police Station Koni, District Bilaspur, for offences under Sections 318, 338, 336, 340 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Jairaj Tandi, aged about 20 years, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Crime No. 620/2026 registered at Police Station Khamt...
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The applicant was arrested in Crime No. 32/2026 registered at Police Station Tumla, District Jashpur, for offences under Sections 109, 296, 126(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) and sought regul...
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The applicant, Javed Khan, was arrested on 04.07.2026 in connection with Crime No. 592/2026 registered at Police Station Tikrapara, Raipur, for an offence under Section 299 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 176/2026 registered at Police Station Khamhardih, Raipur, for offences under Sections 331(4), 305, 317(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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On 28 May 2026, police received secret information regarding the alleged sale of ganja and apprehended co-accused Brahmanand Patel.
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The applicant was arrested in connection with Crime No. 128/2026 registered at Police Station City Kotwali, Dhamtari, for offences under Sections 124(1) and 109(1) of the Bharatiya Nyaya Sanhita, 2023, and sought regu...
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On 16 June 2026, Shivdayal Kashyap was allegedly struck by a Tata Ace vehicle bearing registration No. CG-07/CY-5936 while returning on his bicycle near Siskol Company, Rajiv Nagar.
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The applicant was arrested in connection with Crime No. 199/2025 registered at Police Station Rajnandgaon Kotwali for offences under Sections 109(1), 296, 351(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and soug...
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On 8 January 2025, acting on secret information, the police intercepted a Hero Super Splendor motorcycle allegedly piloting a white Swift car near Village Mudpar. The applicant, Vijay Kumar Kenwat, and co-accused Kris...
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Nagar Palika Parishad, Sukma issued a tender for allotment of shops, reserving Shop No. 4 for ex-servicemen, freedom fighters and disabled persons.
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The petitioners challenged the order dated 06.10.2023 passed by the Nazul Officer, Bilaspur, in Revenue Case No. 202305074700018/A-6/2022-23.
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The petitioner challenged the order dated 19 September 2025 passed by the Naib Tehsildar, Markel, in Case No. 202111150300006/03/A-5/2021-22/A-5.
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The petitioner, M/s Pooja Construction, was awarded a Public Works Department contract in 2012 for construction of the Polytechnic College at Geedam, including the administrative and college buildings.
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The petitioner, a Police Constable (Radio/Telecommunication), was proceeded against departmentally for allegedly contracting a second marriage with Sunita Singh during the lifetime of his first wife, Neelam Singh, wit...
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The petitioner, a registered firm, approached the High Court under Article 226 of the Constitution concerning a dispute relating to possession and demarcation of land bearing Khasra Nos. 327/5 and 327/7, situated at P...
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The applicant sought cancellation of anticipatory bail granted to respondent Nos. 2–4—Kulendra Kumar Patel, Khorbaharin Patel and Shruti Patel—in Crime No. 165/2025 registered at Police Station Pandatarai, District Ka...
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The petitioner sought cancellation of the anticipatory bail granted to respondent Nos. 2 and 3, Ajay Ganesh Patel and Shantanu Ram Patel, by the High Court’s order dated 8 January 2026 in MCRCA No. 30 of 2026.
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The petitioner, proprietor of Singhal Provision Stores, sought cancellation of the anticipatory bail granted to Respondent Nos. 1 and 2 in connection with Crime No. 529/2026 registered at Police Station Khamtarai, Rai...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 180/2026 registered at Police Station Chakarbhata, Bilaspur, for offences unde...
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The applicant was arrested in Crime No. 304/2025 registered at Police Station Mulmula, District Janjgir-Champa, for alleged offences under Section 420 of the Indian Penal Code, Section 66(C) of the Information Technol...
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The appellant was arrested in Crime No. 12/2026 registered at Mahila Thana, Kawardha, for offences under Sections 69 and 351(3) of the Bharatiya Nyaya Sanhita (BNS) and Sections 3(2)(v), 3(2)(va), 3(1)(r) and 3(1)(s)...
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Land belonging to respondent No. 1 was acquired under the National Highways Act, 1956.
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The petitioner, appointed as a Lab Attendant on a temporary basis on 12 September 2011, was subsequently confirmed with effect from 31 October 2013.
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The petitioners, proprietors and guarantors of M/s. Aditya Rice Mill and M/s. Aditya Agro, had availed financial assistance from the State Bank of India in 2015, including a cash-credit facility of ₹40 lakhs and a ter...
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The petitioner’s father, Dwarika Prasad Sahu, a General Mazdoor, Category-I with SECL, died in harness on 13 May 1998.
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The petitioner, a B.Sc. (Agriculture) graduate who was pursuing a B.Ed. degree, sought permission to apply provisionally for the post of Teacher (Agriculture) in the ongoing 2026 recruitment process.
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The land belonging to Respondent No. 1 was acquired by the National Highway Authority of India (“NHAI”). The Competent Authority for Land Acquisition/Sub-Divisional Officer passed an award on 12 August 2008 in Land Ac...
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The petitioner’s father, Diwakar Tiwari, an Assistant Grade-III employee in the respondent department, died in harness on 12 August 2020.
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The 42 petitioners instituted a writ petition before the High Court of Chhattisgarh at Bilaspur against the State authorities, the Principal of Government Engineering College, Ambikapur, and Gram Panchayat Digma.
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The appellant, complainant/victim Bajrang Singh, preferred an acquittal appeal under Section 372 of the Code of Criminal Procedure, 1973, challenging the judgment dated 29 May 2017 passed by the 3rd Additional Session...
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On 26 April 2026, a passenger bus allegedly driven by the applicant, Bhola Yadav, was involved in an accident while returning from Village Madiapar. The prosecution alleged that the applicant drove rashly, negligently...
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An agreement was executed between the Blast Furnace Department of Bhilai Steel Plant and R.D.K. Industries for transportation of flue dust. On 26 May 2026, information was received that vehicles bearing registration N...
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The applicant, Rohit Patel, aged about 75 years, was arrested on 17 July 2026 in connection with Crime No. 386/2026 registered at Police Station Basna, District Mahasamund, for offences under Sections 109(1), 115(2),...
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The applicant was arrested in connection with Crime No. 69/2026 registered at Police Station Nagarnar, District Bastar, for an offence under Section 20(B)(ii)(b) of the Narcotic Drugs and Psychotropic Substances Act,...
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The applicant was arrested on 28 March 2025 in connection with Crime No. 15/2025 registered at Police Station Durgkondal, District North Bastar Kanker, for an offence punishable under Section 109 of the Bharatiya Nyay...
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The applicant was arrested in Crime No. 401/2026 registered at City Kotwali Police Station, Bilaspur, for an offence punishable under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The applicants, Pawan Patidar and Ramsingh Ninama, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 193/2026 registered at Police Station Amanaka, Rai...
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The petitioner’s grandfather was the recorded bhumi-swami of agricultural land in Villages Birra, Siladehi and Taldeveri, District Janjgir-Champa, which was acquired for a power project.
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The petitioner obtained a loan of ₹5,00,000 from Indian Bank on 7 March 2012 under the Pradhan Mantri Employment Generation Programme (PMEGP), under which eligible beneficiaries may receive subsidy subject to prescrib...
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The petitioner alleged that Respondent No. 5 had fraudulently obtained a patta relating to her land bearing Khasra No. 90/2 at Village Dhansera, allegedly in collusion with the then Patwari and Revenue Inspector.
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The petitioner, a journalist, filed a Public Interest Litigation alleging that passenger buses/stage carriages in Chhattisgarh were being operated without duly licensed conductors.
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The petitioner, a descendant of Baba Insaan Ali Luthra Sharif, alleged that immovable properties dedicated as waqf under a Waqf Deed dated 24 April 1929 were subsequently entered in the Auqaf Register as Waqf Property...
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The respondents had filed WPS No. 735 of 2020 seeking appointment as Lecturers or, alternatively, as Lab Assistants.
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The parties married according to Hindu rites on 06.03.2025. Their relationship deteriorated within 11 days, after which the wife left the matrimonial home at Bilaspur and began residing at her parental home in Durg.
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The connected writ appeals arose between M/s Shrishrimal Plantation Ltd., M/s Arihant Vardhman Biotech, State Bank of India, and other parties concerning disputes not otherwise elaborated upon in the judgment.
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The petitioner, appointed as an Assistant Teacher on 09.09.1988, was terminated on 07.04.1999 on the allegation that he had submitted a forged caste certificate.
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The appellant purchased vehicle bearing registration No. UP-72-D-9001 for her livelihood and brought it from Pratapgarh to Bilaspur. She applied in May 2014 for change of address and deposited the requisite quarterly...
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The appellants had earlier filed W.P.(C) No. 1787 of 2025 concerning notices issued by Nagar Palika Nigam, Durg in relation to their alleged encroachment over disputed land.
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The 36 petitioners were employees who had worked in different posts under the Chhattisgarh Infrastructure Development Corporation (CIDC).
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The applicant, a Field Officer at Axis Bank, was accused of assisting the complainant in operating a savings account and, on the pretext of activating ATM and mobile-banking facilities, retaining the complainant’s ATM...
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The applicant was arrested in Crime No. 198/2026 registered at Police Station Malkharauda, District Sakti, for offences under Sections 64(2)(m), 296, 351(3) and 127(3) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”). He...
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The applicant was arrested in connection with Crime No. 278/2026 registered at City Kotwali Police Station, Raigarh, for offences under Sections 20(b) and 29 of the NDPS Act.
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On 3 July 2026, acting on informer information, the Excise Police searched the applicant’s house at Odhaka Ratbahiniya Para, District Raipur, in the presence of witnesses.
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The applicant was arrested in connection with Crime No. 58/2026 registered at Police Station Patna, District Koriya, for alleged offences under Sections 318(4), 336(3), 338 and 238 of the Bharatiya Nyaya Sanhita, 2023...
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On 12 January 2026, the complainant parked his car outside Apollo Diagnostic Clinic, Raipur, and entered the clinic with his brother-in-law. On returning, he found the car’s rear window broken and discovered that a gr...
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The applicant apprehended arrest in Crime No. 280/2026 registered at Police Chowki Sakrra, Police Station Malkharauda, District Sakti, for alleged offences under Sections 74 and 329(3) of the Bharatiya Nyaya Sanhita,...
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The applicant, Nikunj Gupta, filed three first applications for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023. Since all applications concerned the same applicant, they were decided by...
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The applicants—Kshitij Singh Khairwar, Anup Kumar Chaubey and Shivam Painkra—filed their first applications for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime...
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The petitioners’ self-help group had operated the Fair Price Shop at Village Sonpur since 2012. Allegations were made that ₹50 was collected from certain ration-card holders for verification and ₹20 for plastic bags,...
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The applicant was arrested on 29 June 2026 in connection with Crime No. 10/2026 registered at Police Station Partapur, District Kanker, for an offence under Section 34(2) of the Excise Act.
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The applicants—Om Kodvale, Shivam Pandey, and Mohammad Gufaran Hussain—were arrested in connection with Crime No. 0083/2026 registered at Police Station Ganj, Raipur, for offences under Sections 61(2), 112(2), 316(2),...
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The applicant, Manki Bai Tandan, was arrested in connection with Crime No. 363/2026 registered at Police Station Akaltara, District Janjgir-Champa, for an offence under Section 34(2) of the Excise Act.
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On 17 May 2026, acting on secret information, the police seized 10.539 kg of ganja allegedly in the joint possession of the applicant and co-accused persons.
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On 17 May 2026, acting on secret information, the police seized 5 kg and 155 grams of ganja allegedly from the joint possession of Devendra Bhatt and Ajay Giri Goswami.
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The applicant was arrested in connection with Crime No. 260/2026 registered at Police Station Pamgarh, District Janjgir-Champa, for an offence under Section 34(2) of the Excise Act.
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On 21 April 2026, the complainant reported that six unidentified persons, claiming to be members of a human-rights organisation, forcibly entered and searched his house, accused him of manufacturing liquor after findi...
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The applicant was arrested in connection with Crime No. 81/2026 registered at Police Station Gol Bazar, Raipur, for offences under Sections 296, 351(2), 119(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The ten applicants, formerly Class IV employees in the ex-Ministerial Private Establishment on a co-terminus basis and presently unemployed, filed the present MCC seeking modification of the operative portion of parag...
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The applicant was arrested in connection with Crime No. 63/2026 registered at Police Station Hardibazar, District Korba, for offences under Sections 296, 115(2), 351(2), 118(2) and 3(5) of the Bharatiya Nyaya Sanhita,...
3 MIN READ→
S. Kumar’s Associates, a sole proprietorship concern, was awarded a contract by South Eastern Coalfields Limited (SECL) for excavation, transportation and allied overburden-removal work at Gare Palma IV/2&3 OCP, Raiga...
3 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 283/2025 registered at Police Station Azad Chowk, Raipur, for offences under Sections 3...
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The applicant was arrested on 18 April 2026 in Crime No. 257/2026 registered at Police Station City Kotwali, Bilaspur, for offences under Sections 20(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 19...
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The complainant, Ishrad Jahan, reported that on 4 January 2010, while returning home near Hussaini Masjid, Bilaspur, the applicant approached her in a car, asked her to accompany him, and pulled her towards the vehicl...
3 MIN READ→
The applicant, M/s Chhattisgarh Fuels, operated an Indian Oil Corporation Limited retail outlet under a dealership agreement dated 1 November 2008.
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The applicant was arrested in connection with Crime No. 240/2026 registered at Police Station Bodhghat, District Bastar, for an offence under Section 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (...
3 MIN READ→
On 8 February 2026, Police Station Urla, District Raipur, allegedly received secret information concerning transportation and sale of ganja and intercepted the applicants along with other accused persons.
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The applicant was arrested in connection with Crime No. 90/2025 registered at Police Station Bodla, District Kabirdham, for offences under Sections 317(4), 318(2), and 61(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 135/2026 registered at Police Station Kotra Road, Raigarh, for offences under Sections 76, 331(5) and 115(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”)
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The applicant sought his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after being arrested in Crime No. 172/2026 registered at Police Station Pithora, District...
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The applicant was arrested in connection with Crime No. 171/2026 registered at Police Station Koni, Bilaspur, for an offence punishable under Section 310(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 286/2026 registered at Police Station Champa for offences under Sections 318(4), 336, 338 and 340(2) of the Bharatiya Nyaya Sanhita, 2023, and sought regular bai...
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The applicant was arrested in connection with Crime No. 391/2026 registered at Police Station Excise Circle, Seepat, District Bilaspur, for offences under Sections 34(2) and 59(A) of the Chhattisgarh Excise Act.
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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. 595/2024 registered at Ambikapur Police Station, District Surguja, for offences un...
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The applicants, Karan Yadav and Shubham Yadav, were arrested in connection with Crime No. 63/2026 registered at Police Station Hardibazar, District Korba, for offences under Sections 296, 115(2), 351(2), 118(2) and 3(...
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The applicant was arrested in connection with Crime No. 232/2026 registered at Police Station Kawardha, Kabirdham, for offences under Sections 296, 115(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), and S...
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The applicant was arrested in connection with Crime No. 445/2026 registered at Police Station Jamul, District Durg, for an offence punishable under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 08/2026 registered at Police Station Mangchuva, District Balod, for offences under Sections 105 and 110 of the Bharatiya Nyaya Sanhita, 2023, and Sections 184, 1...
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The applicant was arrested in connection with Crime No. 109/2026 registered at Police Station Patewa, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in Crime No. 335/2026 registered at Police Station D.D. Nagar, Raipur, for offences under Sections 69, 296, 115(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in Crime No. 247/2026 registered at Police Station Pulgaon, District Durg, for offences under Sections 8, 18, 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The applicant, a 71-year-old Director of M/s Dhamtari Kpex Pvt. Ltd., sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. RC0732026E0012/2024 re...
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The complainant allegedly locked his house on 16 May 2026 and left for Raipur with his family.
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The applicant was arrested on 25 May 2026 in connection with Crime No. 451/2026 registered at Police Station Tikrapara, Raipur, for an offence under Section 109 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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On 7 May 2026, a petrol-pump employee carrying ₹61,670, along with a mobile phone, account register, bag and motorcycle, was allegedly intercepted near Navgai Chowk by five persons riding two motorcycles.
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During the intervening night of 17–18 May 2026, the lock of complainant Rajesh Singh’s house at Village Newra, District Bilaspur, was allegedly broken and 13 goats and bucks, valued at approximately ₹65,000, were stolen.
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The applicant was arrested in Crime No. 144/2026 registered at Police Station Pachpedi, Bilaspur, for offences under Sections 109, 296, 351(3), 115(2), 190, 191(2) and 191(3) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicants were arrested in connection with Crime No. 45/2026 registered at Police Station Batauli, District Surguja, for offences under Sections 308(2), 333, 119(1), 111(2)(b) and 3(5) of the Bharatiya Nyaya Sanh...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 14/2026 registered at Police Station Basna, District Mahasamund, for an offence under S...
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The applicant, Gangadhar Jagat, was posted as the In-charge of Paddy Procurement Centre, Bamhni.
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The applicant was arrested on 19 July 2026 in connection with Crime No. 420/2026 registered at Police Station Akaltara, District Janjgir-Champa, for offences under Sections 306, 331(4), 317(2) and 3(5) of the Bharatiy...
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The applicant was arrested in Crime No. 104/2025 registered at Police Station Sakri, District Bilaspur, for offences under Sections 305(a), 331(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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On 16 June 2026, Excise officials at Mahasamund received information that vehicle No. CG-04-HK-7811 was being used to transport illicit liquor.
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The applicant was arrested on 29 June 2026 in connection with Crime No. 79/2026 registered at Excise Circle Banki Mongra, District Korba, for alleged offences under Sections 34(1)(a)(f), 34(2) and 59(a)(1)(2) of the C...
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The applicant was arrested in connection with Crime No. 404/2026 registered at Police Station Chakarbhatha, Bilaspur, for offences under Sections 34(2) and 47 of the Chhattisgarh Excise Act.
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On 6 July 2026, during patrolling, the Excise Flying Squad allegedly received secret information and apprehended the applicant, Sahil Tirkey.
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The applicant was arrested in connection with Crime No. 316/2026 registered at Police Station Chakradhar Nagar, Raigarh, for alleged offences under Sections 34(2) and 59(A) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 48/2026 registered at Police Station Suregaon, District Balod, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested on 26.06.2026 in connection with Crime No. 56/2026 registered at Police Station Geedam, District Dantewada, for offences under Sections 296, 115(2), 351(3) and 108 of the Bharatiya Nyaya San...
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The applicant was arrested in connection with Crime No. 147/2026 registered at Police Station Rajhara, District Balod, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 512/2026 registered at Police Station Surajpur for an offence punishable under Section 64 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant was arrested in connection with Crime No. 129/2026 registered at Police Station Charama, District Uttar Bastar Kanker, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 381/2024 registered at Police Station Jutemill, District Raigarh, for offences under Sections 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act,...
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The applicant, Ramkumar, was arrested in connection with Crime No. 35/2026 registered at Police Station Singhoda, District Mahasamund, for an offence under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 286/2025 registered at Police Station New Rajendra Nagar, Raipur, for offences under Sections 21(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act,...
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The applicant was arrested in Crime No. 1137/2025 registered at Police Station Supela, District Durg, for offences under Sections 318(4), 338, 336(2), 340(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), and...
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The 26 petitioners, residents of Village Kharipaghara, Tahsil Amlipadar, District Gariyaband, instituted a writ petition against the State of Chhattisgarh and concerned forest and district authorities.
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The applicant, Lalbihari Yadav, was employed as Supervisor at the Composite Liquor Shop, Wadrafnagar.
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The Applicant, Madhu Mahant, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 150/2026 registered at Police Station Banki Mongra, District Ko...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 15/2025 registered at Police Station Mandir Hasaud, Raipur, for offences under...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 188/2026 registered at Police Station Sitapur, District Surguja, for offences...
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The applicant, Priya Namdev, apprehended arrest in Crime No. 106/2026 registered at Police Station Podi for offences under Sections 296, 351(2), 115(2), 118(1), 118(2), 324, 333 and 3(5) of the Bharatiya Nyaya Sanhita...
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The applicants apprehended arrest in Crime No. 81/2026 registered at Police Station Shankargarh, District Balrampur-Ramanujganj, for offences under Sections 296, 115(2), 351(2), 191(2), 332(c), 304(2) and 331(2) of th...
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The applicant filed his second application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 50/2026 registered at Police Station Narayanpur, Dis...
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The applicant, Sagir Ahmad, apprehended arrest in Crime No. 142/2026 registered at Police Station Gandhinagar, District Surguja, for alleged offences under Sections 318(4) and 316(5) of the Bharatiya Nyaya Sanhita, 20...
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The petitioner, Rajesh Kumar Sharma, a retired Block Extension and Training Officer, was born on 1 July 1954 and attained the age of superannuation on 1 July 2016.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 78/2026 registered at Police Station Balrampur for offences under Sections 318(2), 319(...
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On 4 July 2026, police officials of Police Station Nawagarh, District Janjgir-Champa, allegedly received information regarding the illegal possession of country-made liquor.
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The petitioner, a retired Class-III Assistant Teacher, challenged the recovery order dated 17 June 2025 issued by the Block Education Officer, Bilha, directing recovery of ₹3,72,824/- towards alleged excess salary pai...
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The petitioner, the authorised officer/manager of Laxmi Narayan Hospital, sought quashing of FIR Crime No. 0447/2026, registered at Police Station Ambikapur under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (“...
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The petitioner challenged FIR Crime No. 247/2026, the consequential charge-sheet, the order taking cognizance, and the order framing charges for offences under Sections 8, 18, 29 and 27-A of the Narcotic Drugs and Psy...
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On 30 April 2026, police intercepted co-accused Vivek Sahu and Vikas Bakshi near Laxmi Niwas Chowk, Dhamtari, and allegedly recovered 18 and 24 bottles of Budweiser beer from their possession.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 108/2026 registered at Police Station Saraswati Nagar, Raipur, for offences under Secti...
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The applicants, Nirmalchand Kothari and Nalin Kothari, were arrested in Crime No. 398/2026 registered at Police Station Kotwali, Rajnandgaon, for offences under Sections 34, 386 and 420 of the Indian Penal Code and Se...
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The applicant was arrested on 13 May 2026 in connection with Crime No. 159/2026 registered at Police Station Kanker, District North Bastar Kanker, for offences under Sections 178, 179 and 180 of the Bharatiya Nyaya Sa...
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The applicant was arrested on 24 April 2026 in connection with Crime No. 29/2026 registered at Police Station Gatapaar, District Khairagarh-Chhuikhadan-Gandai, for offences under Sections 296, 115(2), 351(3), 109, 324...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 206/2026 registered at Police Station Nandini Nagar, District Durg, for an offence unde...
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The applicant was arrested on 1 May 2026 in connection with Crime No. 42/2026 registered at Police Station Singhoda, District Mahasamund, for offences under Sections 316(3), 61, 336(3), 340(2), 316(5), 338, 3(5), 238...
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During the paddy procurement season from 1 November 2020 to 30 January 2021, the Primary Krishi Sakha Sahkari Samiti Maryadit, Pirda, allegedly suffered a shortage of paddy.
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On 31 October 2025, acting on secret information, the Directorate of Revenue Intelligence intercepted a Tata Harrier allegedly transporting ganja near Kumhari Toll Plaza.
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The applicant was arrested in connection with a motor-vehicle accident arising from the alleged collision between a Hywa truck bearing registration No. CG-22-J-8196 and a scooty bearing registration No. CG-22-AE-0512.
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The applicant was arrested on 1 August 2026 in connection with Crime No. 292/2026 registered at Police Station Pali, District Korba, for offences under Sections 74, 76, 78 and 351(3) of the Bharatiya Nyaya Sanhita, 20...
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The applicant was arrested in connection with Crime No. 19/2025 registered at Police Station Aawapalli, District Bijapur, for an alleged offence under Section 109(1) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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On 19 May 2026 at approximately 1:30 a.m., the complainant Anganbai and her husband Darshram Jangad, aged about 70 and 72 years, were sleeping at 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. 07/2026 registered at Police Station Balod for offences under Sections 318(4),...
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The complainant reported that on 20 May 2025 he had parked his motorcycle bearing registration No. CG-10/BN/1522 under the Chuhchuhiyapara Overbridge near a vegetable shop after falling asleep, and discovered the moto...
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The applicant was arrested in Crime No. 125/2025 registered at Police Station Balco, District Korba, for an offence under Section 420 of the Indian Penal Code, 1860. The prosecution alleged that, on 4 July 2020, the a...
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The complainant reported that on 20.05.2025 he had parked his motorcycle bearing registration No. CG-10/BN/1522 under the Chuhchuhiyapara Overbridge, near a vegetable shop, and had fallen asleep.
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The applicants—Vijay Ekka, Hem Sagar Yadav and Parmeshwar Yadav—were arrested in connection with Crime No. 214/2026 registered at Police Station Chakradhar Nagar, District Raigarh, for offences under Sections 20(b) an...
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The applicants were arrested in connection with Crime No. 172/2026 registered at Police Station Pithora, District Mahasamund, for offences under Sections 318(4), 338, 336(3), 340(2), 61(2) and 3(5) of the Bharatiya Ny...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 432/2026 registered at Police Station Kotwali, Ambikapur, for alleged offences under Se...
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The applicant was arrested in connection with Crime No. 192/2026 registered at Police Station Gunderdehi, District Balod, for an offence punishable under Section 34(2) of the Chhattisgarh Excise Act.
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The applicant was arrested in connection with Crime No. 03/2026 registered at Police Station Ambagarh-Chowki, District Mohla-Manpur-Ambagarh-Chowki, for offences under Sections 318(4), 317(4) and 3(5) of the Bharatiya...
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The five applicants were arrested in connection with Crime No. 51/2026 registered at Police Station Bande, District Uttar Bastar Kanker, for alleged offences under Sections 308(5), 318(4), 354 and 61(2) of the Bharati...
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The applicant, Lakhanlal, was arrested in connection with Crime No. 242/2026 registered at Police Station Katghora, District Korba, for an alleged offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, a Director and authorised signatory of Meridian Steels and Infra Private Limited, was arrested in connection with Complaint Case/Crime No. 163/PREV/GST/2025-26 for an alleged offence under Section 132(1...
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The applicant, a partner of M/s Om Kiran Ispat Udyog, was arrested in connection with Crime No. DGGI/INV/GST/111/2026-Gr-VI for the alleged offence under Section 132(1)(c) of the Central Goods and Services Tax Act, 20...
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On 5 July 2026, Mahadev Rao Uprikar, a Supervisor with Bharat Rail Auto Mission Company, lodged a report alleging that an unknown person had stolen ₹7,000 from the company’s cabin and damaged company property worth ap...
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On 19 May 2026, police at Police Station Komakhan, District Mahasamund, allegedly received secret information that a person carrying ganja on a motorcycle was proceeding towards Kasekera. The applicant was intercepted...
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On 24 January 2018, at approximately 6:45 p.m., the deceased, Julkekar Ahmed Khan, sustained injuries at Panchsheel Kirana Store, Golbazar, Khairagarh, allegedly in an assault involving an iron rod. He subsequently died.
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The petitioners had availed a loan facility from Hinduja Leyland Finance Limited against secured property. Defaults allegedly occurred due to financial difficulties during the COVID-19 pandemic.
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The petitioner, a resident of Village Sakrali, District Sakti, claimed that although he had received compensation in relation to acquisition/displacement, he had not been granted the additional rehabilitation compensa...
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The petitioners, who were formerly engaged as daily-wage employees and subsequently regularized as Time Keepers in the Rural Engineering Services, sought the benefit of a higher pay scale, revision of pension for the...
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The petitioner invoked Article 226 of the Constitution seeking a writ of mandamus directing the Chhattisgarh State Power Distribution Company Limited and its Junior Engineer to disconnect and remove the temporary elec...
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The petitioner sought release of an amount allegedly payable to it by the respondent authorities.
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The applicant, Saroj Bai, was arrested in connection with Crime No. 335/2026 registered at Police Station Champa, District Janjgir-Champa, for an offence under Section 34(2) of the Excise Act.
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The applicant was arrested in connection with Crime No. 394/2026 registered at Police Station Ambikapur, District Surguja, for offences under Sections 296, 351(3), 115(2), 191(2), 126(2), 74, 75(2), 78, 238 and 49 of...
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The applicant, a Branch Manager of Cent Bank Home Finance Limited, apprehended arrest in Crime No. 375/2026 registered at Police Station Torwa, Bilaspur, for offences under Sections 420/34 IPC.
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On 7 June 2026, acting on secret information regarding transportation of contraband, Police Station Khamtarai, Raipur, intercepted an auto-rickshaw allegedly driven by the applicant and recovered 1.576 kg of ganja fro...
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The applicant, Hira Bai Ratre, was arrested in connection with Crime No. 64/2026 registered at Police Station Excise Circle Mahasamund Antrik for alleged offences under Sections 34(1)(a), 34(2), 36 and 59-A of the Chh...
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An agreement was executed between the Blast Furnace Department of Bhilai Steel Plant and R.D.K. Industries for transporting flue dust.
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The applicants, Sunil Kashyap and Sagar Kashyap, were arrested in connection with Crime No. 223/2026 registered at Police Station Bodhghat, District Bastar, for an offence under Section 20(b)(ii)(B) of the Narcotic Dr...
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The petitioner was convicted under Section 302 of the Indian Penal Code, 1860, and sentenced to imprisonment for life by the 2nd Additional Sessions Judge, Bilaspur, on 15 October 1999.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 98/2026 registered at Police Station Suhela, District Balodabazar-Bhatapara, for offenc...
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The applicant was arrested in Crime No. 37/2026 registered at Police Station Manpur, District Mohla-Manpur-Ambagarh Chowki, for offences under Sections 34(2) and 59-A of the Chhattisgarh Excise Act, 1915, and Section...
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The petitioner, Gangaram Gabel, was undergoing life imprisonment at Central Jail, Bilaspur pursuant to his conviction under Sections 120-B, 302 and 34 of the Indian Penal Code.
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The petitioner, a life convict lodged in Central Jail, Bilaspur, was convicted by the Additional Sessions Judge, Janjgir, under Sections 302/34 and 323/34 of the IPC and sentenced to life imprisonment on 30 January 2010.
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The petitioners, serving as lecturers, teachers, headmasters, librarians and other employees in government schools in Balod District, approached the Chhattisgarh High Court concerning the determination of their appoin...
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The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of the respondent-husband’s divorce proceeding, Civil Suit No. 46A/2026, from the Family Court, Kab...
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The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of the divorce proceeding, Civil Suit No. A/74/2026, instituted by the respondent-husband, from the...
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The petitioner was convicted under Section 376(2)(f) of the Indian Penal Code, 1860, and sentenced to life imprisonment by the Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) A...
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The petitioner, a Data Entry Operator posted in the office of the Block Education Officer, Bilaigarh, District Sarangarh-Bilaigarh, approached the Chhattisgarh High Court by way of a writ petition against the State au...
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