Harshit Das Vs State Of Chhattisgarh
.... , (3) and in case of scheduled castes, another officer, who has intimate knowledge in the verification and issuance of the social status certificates, for verification of the caste certificate. Relevant portion of Para-13 of the decision in Madhuri Patil’s case (supra) reads as under:- “13…… ...
Chhattisgarh High Court
Padman Singh Diwaan Vs State Of Chhattisgarh
.... apply to cases where there is an intention to cause death or knowledge that the act will in all probability cause death and that Section 304A only applies to cases in which without any such intention or knowledge death is caused by a rash and negligent act, on the factual scenario of the case, ...
Chhattisgarh High Court
Yogesh Kumar Pandey Vs State Of Chhattisgarh
.... cient ground for taking action against Sarpanch of Gram Panchyat for proceeding under Section 40 and in which the petitioners have not been acquitted, therefore, the petitioners cannot take advantage of the order passed by the Sub-Divisional Officer on 07.12.2023. 10. I have heard learned c ...
Chhattisgarh High Court
Murit Ram Sahu Vs State Of Chhattisgarh
.... n Singh v. Gurpal Singh, {(2010) 8 SCC 775}, State of Telangana v. Habib Abdullah Jeelani, (2017) 2 SCC 779, State of Haryana v. Bhajan Lal (1992 Supp (1) SCC 335. 14. Mr. Vinay Pandey, learned Deputy Advocate General appearing for the State/respondent No. 1 submits that a complaint was mad ...
Chhattisgarh High Court
T. Vishnu Vs South Eastern Coalfields Limited
.... L for maintaining the writ petition of this Court. Even the petitioner has not filed any document to demonstrate that he was employed by the SECL in the school run and managed by DAV Society. 16. Hon’ble the Supreme Court in case of National Aluminium Company Limited & others Vs. Anant ...
Chhattisgarh High Court
Chandrahas Pandey Vs State Of Chhattisgarh
.... nded over to the petitioner in the year 2019 itself, and the petitioners are running their shops since 2019 without any complaint; an inquiry was conducted by the SDO(R) Nawagarh, where it was found that the Nagar Panchayat Nawagarh has no authority of law to extend the period of six months to t ...
Chhattisgarh High Court
Oriental Insurance Company Limited Vs Dharmendra Gajalwar
.... e offending vehicle was not having valid and effective driving licence. Therefore, this Court is of the considered opinion that there was breach of policy conditions by non-applicant No.1 Sanjay Tandi and the Tribunal was unjustified in fastening the liability upon the Insurance Company. Thus, it ...
Chhattisgarh High Court
Gaurav Swarnkar Vs State Of Chhattisgarh
.... sidered for issuing the appointment order in favour of the petitioner. To substantiate her submissions, she would refer to the judgment of Hon’ble Supreme Court in the case of Divya vs. Union of India and others (2024)1 SCC 448. She would refer to paragraph 86 of the judgement which reads as und ...
Chhattisgarh High Court
Bhojram Sahu Vs State Of Chhattisgarh
.... The said recovery was made from the open plot of Shani Bai Gujarati. The wooden plank, pillow, blanket and knife, according to the memorandum (Ex.P/11) of Bhojram, were thrown into the river. Panchnama of river was prepared vide Ex.P/8 and it was found that there was heavy flow of water in it a ...
Chhattisgarh High Court
Dr. Ashok Kumar Soni Vs State Of Chhattisgarh
.... pletion Certificate, nor the complainant was ever directed to collect the Work Completion Certificate from Deputy Director, Veterinary Services, District Surajpur. Thus, in absence of any authorization letter that the appellants were authorized to issue such certificate, it cannot be held that t ...
Chhattisgarh High Court
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