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
COURT ARCHIVE
Chhattisgarh High Court judgments, 2001
129 judgments · page 2 of 7
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
High Courts11 Sept 2001Allowed
Roop Singh Verma Vs Superintendent of Police, Special Police Establishment Lokayukta
Chhattisgarh High Court · (2002) 1 MPJR 4
Criminal Procedure Code, 1973 (CrPC) — Section 438Land Acquisition Act, 1894 — Section 4, 6Penal Code, 1860 (IPC) — Section 120B
High Courts07 Sept 2001
Daneshwar Kashyap and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts05 Sept 2001Dismissed
Shiv Kumar Singh and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 409
Central Provinces and Berar Prohibition Act, 1938 — Section 254Central Provinces and Berar Prohibition Rules, 1938 — Rule 254Essential Commodities Act, 1955 — Section 3, 7
High Courts01 Sept 2001Allowed
Muneshwari Vs Ramdas
Chhattisgarh High Court · (2002) 1 MPHT 31
Legal Services Authorities Act, 1987 — Section 20, 21
High Courts29 Aug 2001Allowed
Santosh Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 216 : (2002) CriLJ 1180 : (2001) 4 MPHT 63
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(1), 174Evidence Act, 1872 — Section 145
High Courts29 Aug 2001Allowed
Gaindlal Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 18
Penal Code, 1860 (IPC) — Section 120B, 420, 467Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts25 Aug 2001Allowed
M.P. Pandey Vs National Mineral Development Corporation and Another
Chhattisgarh High Court · (2001) 2 CGLJ 233 : (2002) 1 MPHT 54
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 33(2)(B)
High Courts25 Aug 2001
Sarla Ben Kotak and Others Vs Raipur Municipal Corporation and Others
Chhattisgarh High Court · (2001) 4 MPHT 61
Constitution of India, 1950 — Article 226
High Courts25 Aug 2001Allowed
Janata Kanwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 309, 311
High Courts23 Aug 2001
Chhattisgarh Rajya Abhibhavak Sangh and Others Vs Union of India and Others
Chhattisgarh High Court · (2002) 1 MPHT 24
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 66
High Courts21 Aug 2001Allowed
Kanhaiyalal Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 393
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 42(2)
High Courts21 Aug 2001
Rajesh Uttra Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) CriLJ 1175
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 339, 354, 443, 451, 452
High Courts17 Aug 2001Allowed
Santu and Another Vs State of Madhya Pradesh
Chhattisgarh High Court · (2001) 2 CGLJ 199 : (2001) CriLJ 4455 : (2001) 4 MPHT 52
Evidence Act, 1872 — Section 157, 60, 9Penal Code, 1860 (IPC) — Section 318
High Courts13 Aug 2001Dismissed
The District Industries Association, Bilaspur Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2001) 2 CGLJ 419 : (2002) 1 MPHT 4
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 59State Financial Corporations Act, 1951 — Section 29
High Courts03 Aug 2001Dismissed
Sardar Jaswant Singh Ajmani Vs Public Service Commission and Others
Chhattisgarh High Court · (2001) 5 MPHT 30
Constitution of India, 1950 — Article 145, 315, 316, 317
High Courts02 Aug 2001Dismissed
Mahipal Prasad Sahu Vs Chhattisgarh State Electricity Board
Chhattisgarh High Court · (2001) 2 CGLJ 116 : (2001) 4 MPHT 50
High Courts01 Aug 2001Allowed
Elisha Walker Vs Smt. Kusum Pushpa Tirki and Others
Chhattisgarh High Court · (2001) 2 CGLJ 125 : (2001) CriLJ 4446 : (2002) 1 MPHT 73
Criminal Procedure Code, 1973 (CrPC) — Section 203, 210
High Courts01 Aug 2001Dismissed
Balsai Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2002) 1 MPHT 12
Penal Code, 1860 (IPC) — Section 304, 84