COURT ARCHIVE

Chhattisgarh High Court judgments, 2000

18 judgments · page 1 of 1

High Courts12 Dec 2000Allowed

Lodhari Ram @ Tulsi Vs State of M.P.

Chhattisgarh High Court · (2001) 1 CGLJ 78 : (2001) 2 MPHT 7 : (2001) 1 MPJR 25

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
High Courts28 Nov 2000Partly Allowed

Asim Saha Vs Collector, Kanker and others

Chhattisgarh High Court · (2001) 1 CGLJ 44 : (2001) 1 MPHT 6 : (2001) 1 MPJR 9

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122
High Courts16 Nov 2000Dismissed

Surjeet Singh Vs State of M.P.

Chhattisgarh High Court · (2001) 1 CGLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madhya Pradesh Excise Act, 1915 — Section 46(2)