Ram Nagesiya Vs State Of Chhattisgarh,
.... failed to explain in his statement recorded under Section 313 of CrPC as to how and under what circumstances she died in his house. 17. At this stage, it would be appropriate to quote Section 106 of the Evidence Act, which states as under:- “106. Burden of proving fact especially with ...
Chhattisgarh High Court
Sangeeta Agrawal Vs Santosh Bhimnani
.... d Gomathinayagam Pillai v Palaniswami Nadar AIR 1967 SC 868 and held thus at paras 35 and 36 : 35. In Govind Prasad Chaturvedi Vs. Hari Dutt Shastri, this Court placing reliance on the law laid down in Gomathinayagam Pillai, reiterated the aforesaid principle and held as under (Govind Prasa ...
Chhattisgarh High Court
Taruwar @ Tarun Sahu Vs State Of Chhattisgarh
.... her stated that she had injury on her stomach and lever because of such assault and at that time, when she was admitted, she was in feeble state. The bed-head ticket was subsequently seized by the Police by Ex.P-12 and the details explained in the bed-head ticket about the operation done by him ...
Chhattisgarh High Court
M/S BSBK Private Limited Vs State Of Chhattisgarh
.... s plenary right of the Hight Court to issue a prerogative writ will not normally be exercised by the Court to the exclusion of other available remedies unless such action of the State or its instrumentality is arbitrary and unreasonable so as to violate the constitutional mandate of Article 14 or ...
Chhattisgarh High Court
South Eastern Coalfields Limited Vs Ramdular Khande
.... re bad in law and the same may be set aside and the matter be remitted back to decide the same afresh, in accordance with law. 4. On the other hand, learned counsel for respondents No.1 to 3 submits that during the pendency of the succession case, a notice was given vide Annexure-R-1/2 to t ...
Chhattisgarh High Court
Suresh Kujur Vs State Of Chhattisgarh
.... to get beneit of the provisions of Section 84 of the IPC, which runs thus: ‘’84. Act of a person of unsound mind.- nothing is an ofence which is done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the nature of the act, or that he is doi ...
Chhattisgarh High Court
Chief Executive Officer Vs Devendra Kumar
.... with the Land Acquisition Officer on 24.09.2011 and the remaining amount was deposited on 23.10.2012. Notices were issued to the land oustees in the month of October, 2012. 10. From the return filed by respondent No. 2/Land Acquisition Officer, it is quite vivid that out of 47 land oustees, ...
Chhattisgarh High Court
Puran Vs Mohammad Farid
.... facts and circumstances of the case. It should neither be a meager amount of compensation, nor a Bonanza. 9. Now this Court shall examine as to whether the compensation of Rs.1,47,500/- awarded by the Tribunal is just and proper compensation in the given facts and circumstances of the case. ...
Chhattisgarh High Court
Amit Singh Vs Vishal Jain
.... relied on the FIR and Affidavit by Anil Baradia to prove said fact but could not successfully bring on record and exhibits those documents but the learned trial Court did not appreciate oral documentary evidence properly and acquitted the accused/respondent by giving wrong finding and it is well ...
Chhattisgarh High Court
Avnesh Singh Chauhan Vs State Of Chhattisgarh
.... in ICICI bank, but the petitioner induced him to invest money in Admiral Market, on the pretext of getting more interest. On being induced by the petitioner, the complainant invested Rs. 4,00,000/- in the Admiral Market. He also got interest of Rs. 4,000/- per month from October, 2017 to Decemb ...
Chhattisgarh High Court
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