Lalit Vs State Of Chhattisgarh
.... d person are treated to be relevant under Section 9 of the Evidence Act. 43.7. A TIP may lend corroboration to the identification of the witness in court, if so required. 43.8. As a rule of prudence, the court would, generally speaking, look for corroboration of the witness’ identific ...
Chhattisgarh High Court
Sarojlata Rajak Vs Vikas Kumar Rajak
.... advocate and in reply thereto, the respondent has also sent a letter advising her to seek divorce. She was subjected to cross-examination and it is clear on perusal of it that despite she was being treated with cruelty, no report or complaint was lodged in the police station in that regard. Altho ...
Chhattisgarh High Court
Neelam Dubey Vs State Of Chhattisgarh
.... dated 6.2.2007 was, in fact, ignored by the Single Bench as also by the Division Bench treating it to be illogical and thus, the Circular dated 28.10.2014 (Annexure P/3) has to be interpreted in the said backdrop. They submit that the Recruitment Rules have been amended on 16.6.1993 and thereaf ...
Chhattisgarh High Court
FTA HSRP Solutions Private Ltd. Vs State Of Chhattisgarh
.... e and was aware of the fact that he does not fulill the said criteria even prior to the participation in the tender process. The submissions of the petitioner that no reason has been assigned would get futile from the aforesaid fact which was well within the knowledge of the petitioner that he d ...
Chhattisgarh High Court
Labho Ram Vs State Of Chhattisgarh
.... ommitted suicide had been hypersensitive and the action of accused is otherwise not ordinarily expected to induce a similarly circumstanced person to commit suicide, it may not be safe to hold the accused guilty of abetment of suicide. But, on the other hand, if the accused by his acts and by hi ...
Chhattisgarh High Court
Suraj Yadav Vs State Of Chhattisgarh
.... of human dignity of the victims of sex crimes. We must remember that a rapist not only violates the victim's privacy and personal integrity, but inevitably causes serious psychological as well as physical harm in the process. Rape is not merely a physical assault -- it is often destructive of th ...
Chhattisgarh High Court
Manoj Singh Vs State Of Chhattisgarh
.... . State of Uttar Pradesh and another (2020) 13 SCC 435 and Dr Dhruvaram Murlidhar Sonar v. State of Maharashtra and others (2019) 18 SCC 191. The Supreme Court in Google India Private Limited (supra), explained the scope of dictum of Bhajan Lal’s case (supra) that the power of quashing a crimina ...
Chhattisgarh High Court
Maa Samleshwari Rice Mill, Vs Union Of India
.... se matter alongwith WPC No. 514 of 2014. 10. Learned counsel for the appellant/writ petitioner submits that despite knowledge of the above order(s) of the learned Single Judge dated 31.01.2024, the respondent No. 3 deliberately given his approval for issuance of letter dated 01.02.2024 (Ann ...
Chhattisgarh High Court
Municipal Corporation Bhilai Vs Madhu Memorial Hospital Limited
.... cipal corporation to renew the lease and hence the lease deed was cancelled with effect from 31.03.2023. The appellant initiated the proceeding on 23.03.2015 as per Chhattisgarh Municipal Corporation (Transfer Of Immovable Property) Rules, 1994 but it remained pending and the letter written by r ...
Chhattisgarh High Court
Pradeep Bhuiya Vs State Of Chhattisgarh
.... /SC/0492/2018 : (2018) 6 SCC 610, p. 6 has, however, cautioned that unless the fact of last seen is corroborated by some other evidence, the fact that the deceased was last seen in the vicinity of the Accused, would by itself, only be a weak kind of evidence. The Court further held: ...Succ ...
Chhattisgarh High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!