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
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
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