High Courts14 Dec 2001
In Re: V.G. Tamaskar, Advocate
Chhattisgarh High Court · (2002) 3 CGLJ 57 : (2001) 5 MPHT 58
Civil Procedure Code, 1908 (CPC) — Section 148ACriminal Procedure Code, 1973 (CrPC) — Section 439Limitation Act, 1963 — Section 14, 5
COURT ARCHIVE
Chhattisgarh High Court judgments, 2001
120 judgments · page 1 of 6
High Courts07 Dec 2001
Vinod Kumar Shadangi Vs State Administrative Tribunal, Bench at Raipur, Raipur and Others
Chhattisgarh High Court · (2002) 2 MPHT 86
High Courts24 Nov 2001Dismissed
Ku. B. Usha Dandasi and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 31 : (2001) 5 MPHT 12 : (2002) 1 MPJR 102
Evidence Act, 1872 — Section 6, 7, 8Penal Code, 1860 (IPC) — Section 107, 108, 109, 110, 111
High Courts20 Nov 2001Allowed
Ram Pratap Yadav Vs Anand Ram and Others
Chhattisgarh High Court · (2001) 2 CGLJ 506 : (2001) 5 MPHT 56 : (2003) 2 MPJR 10
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts09 Nov 2001Dismissed
Vinod Kumar Jain Vs Smt. Pushpalata Paruthi
Chhattisgarh High Court · (2002) 3 CGLJ 10 : (2001) 5 MPHT 7
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 17, 23(B), 23(J), 23D(III), 23J(III)
High Courts31 Oct 2001Allowed
Sanjeev Dutta and Others Vs National Thermal Power Corporation Ltd. and Others
Chhattisgarh High Court · (2002) 2 MPJR 89
High Courts30 Oct 2001
Smt. Shail Devi Saraf Vs Smt. Janakibai Gupta
Chhattisgarh High Court · (2001) 2 CGLJ 493 : (2001) 5 MPHT 52 : (2003) 1 MPJR 78
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 151Powers of Attorney Act, 1882 — Section 2
High Courts30 Oct 2001Dismissed
Smt. Hemlata Sahu Vs Smt. Rita Singh
Chhattisgarh High Court · (2003) 1 CGLJ 444
Penal Code, 1860 (IPC) — Section 403(2), 499, 500
High Courts17 Oct 2001Dismissed
Khom Prasad Sharma Vs Dy. Registrar, Co-operative Societies and Others
Chhattisgarh High Court · (2001) 5 MPHT 50
High Courts10 Oct 2001Dismissed
Mohd. Ayub Khan Vs Saira Begum
Chhattisgarh High Court · (2002) 1 MPJR 19
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25, 47, 9
High Courts10 Oct 2001Allowed
Lokesh Kumar Sahu Vs Ispat Karmachari Co-operative Credit Society Ltd. and Others
Chhattisgarh High Court · AIR 2002 Chh 11 : (2002) 1 MPHT 49 : (2002) 1 MPJR 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227
High Courts09 Oct 2001Dismissed
Jugal Kishore Gandhi Vs State Bank of India
Chhattisgarh High Court · (2002) 1 MPJR 1
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Oct 2001
Ram Dhan Khandelwal Vs Manish Chouhan and Another
Chhattisgarh High Court · (2002) 3 CGLJ 181 : (2002) 2 MPHT 83
Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2001
Raj Kumar College Society and Another Vs State of M.P. (Now Chhattisgarh) and Others
Chhattisgarh High Court · (2001) 2 CGLJ 330 : (2002) 2 MPHT 12
Madhya Pradesh Municipal Corporation Act, 1956 — Section 295, 295(3), 299A, 307
High Courts26 Sept 2001Allowed
Jitendra Kumar Verma Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 8
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts25 Sept 2001Allowed
Jagatram and Others Vs State of M.P.
Chhattisgarh High Court · (2002) 1 MPJR 10
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 109, 306, 498A
High Courts22 Sept 2001Dismissed
Dukhu Vs Smt. Kasturi Bai
Chhattisgarh High Court · (2001) 2 MPJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts20 Sept 2001Allowed
Ghurava Bai Vs Vishnuram
Chhattisgarh High Court · (2001) 2 CGLJ 283 : (2002) 1 DMC 324 : (2002) 1 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts18 Sept 2001Allowed
Haricharan Ramteke Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 363 : (2001) 5 MPHT 47 : (2002) 1 MPJR 16
Criminal Procedure Code, 1973 (CrPC) — Section 437(6), 482
High Courts13 Sept 2001Dismissed
Tej Kumar Sahu Vs Padum Lochan and Another
Chhattisgarh High Court · (2001) 2 CGLJ 365 : (2002) 1 DMC 264 : (2002) 1 MPJR 5
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482