Dinesh Kumar Yadav Vs State Of Chhattisgarh
.... t of the public. We have only attempted to set out some of the basic considerations to be borne in mind by the writ court and the same is not exhaustive. In other words, the writ court should examine such other grounds on the above lines for consideration while considering a challenge on the gro ...
Chhattisgarh High Court
Ashwini Kumar Singh Vs Sadhna Singh
.... r that appellant solemnized marriage with her as per his choice, but his mother-in-law wants to get him married to a working girl and that her mother-in-law was always taunting her that she wanted a male child and not a female child. She was subjected to cross-examination where in para 6, she ha ...
Chhattisgarh High Court
Sultan Ali Vs State Of Chhattisgarh
.... ssion, knowingly has both the power and the intention at given time to exercise dominion or control over a thing, either directly or through another person or persons, is then in constructive possession of it. The law recognizes also that possession may be sole or joint. If one person alone has ...
Chhattisgarh High Court
Vikas Singh Chouhan Vs State Of Chhattisgarh
.... of the select list. (ii) The selection for inclusion in service shall be based on seniority-cum-merit basis and the select list shall be prepared accordingly. (iii)A person, whose name is included in select list but who is not promoted during the validity of the shall have no claim to ...
Chhattisgarh High Court
Vijay Kumar Soni Vs Omprakash
.... epartment for the delay except mentioning of various dates, according to us, the Department has miserably failed to give any acceptable and cogent reasons sufficient to condone such a huge delay." Eight years hence the judgment is still unheeded!" 9. In another decision, in the ca ...
Chhattisgarh High Court
High Court Of Chhattisgarh Vs T.K.Jha
.... ; (f) information received in confidence from foreign government; (g) information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes; (h) ...
Chhattisgarh High Court
Gautam Kewat Vs State Of Chhattisgarh
.... s lying on the surface, then he asked the appellant to call the Doctor, but the Deceased herself told him that she had consumed the poison and do not call the doctor. He deposed that when he asked the Deceased as to why she had consume poison, then the Deceased told him that the appellant Gautam ...
Chhattisgarh High Court
Harish Kumar Sahu Vs Laxmi Sahu
.... nother, reported in (2020) 2 SCC 550 wherein the Supreme Court, relying upon its own case rendered in the matter of Ningamma v. United India Insurance Co. Ltd., reported in (2009) 13 SCC 710, has specifically observed and held that the provisions of Section 163-A of the Act cannot be said to have ...
Chhattisgarh High Court
Paras Sinha Vs State Of Chhattisgarh
.... (PW-9). In a result, the circumstances would point out that the victim was below 12 years of age on the date of incident on 31/05/2019. 8. Now we traversed through the narrative made by the victim PW-2 and the mother of the victim PS (PW-1). Perusal of the statement of the victim PW-2 would ...
Chhattisgarh High Court
Lacchuram Mandavi Vs State Of Chhattisgarh
.... e 12(3) postulates the determination of age of the concerned child, on the basis of medical opinion.” 13. In the instant case, the prosecution has presented a certified copy of the Dakhil Kharij Register (Ex.P-11A) of the Government Primary School, Badehadmamunda, District - Dantewada in wh ...
Chhattisgarh High Court
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