High Courts27 Jul 2001Dismissed
Murlidhar Makhija and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 249 : (2001) 4 MPHT 36 : (2003) 2 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(2), 439, 439(1)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2001
129 judgments · page 3 of 7
High Courts27 Jul 2001
Akhilesh Jindani (Jain) and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) CriLJ 1660 : (2003) 1 MPJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(2), 439, 439(1)
High Courts27 Jul 2001Allowed
Munuwa alias Ashok Vs State of M.P. (C.G.)
Chhattisgarh High Court · (2001) 4 MPHT 28
Arms Act, 1959 — Section 25(1B), 4Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
High Courts24 Jul 2001Allowed
Shail Kumari Vs Parmarath Singh
Chhattisgarh High Court · (2001) 2 CGLJ 110 : (2001) CriLJ 4121 : (2002) 1 DMC 790 : (2001) 4 MPHT 14 : (2002) 1 RCR(Criminal) 311
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Jul 2001Allowed
Maniram Vs State of M.P. (now Chhattisgarh)
Chhattisgarh High Court · (2001) 2 CGLJ 104 : (2001) 4 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 228, 374(2)Penal Code, 1860 (IPC) — Section 354, 376, 376(2), 511
High Courts20 Jul 2001Dismissed
Coal Mines Officers Association of India Vs Coal India Limited and Another
Chhattisgarh High Court · (2001) 2 CGLJ 140 : (2001) 4 MPHT 55
High Courts13 Jul 2001Allowed
Dalvinder Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) CriLJ 1434 : (2001) 4 MPHT 9
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts10 Jul 2001Dismissed
Chhotku alias Ram Prasad and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPHT 84
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts10 Jul 2001Dismissed
Avinash Aastikar Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 51
Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(A), 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts10 Jul 2001Dismissed
Mayor, Nagar Palika Nigam Durg and another Vs Cheriyan Mathai
Chhattisgarh High Court · (2001) 4 MPHT 33 : (2003) 1 MPJR 17
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jul 2001Allowed
State of Chhattisgarh Vs Bhugdev and others
Chhattisgarh High Court · (2001) 3 MPHT 116
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1915 — Section 31, 34, 34(1), 34(2), 34(A)
High Courts09 Jul 2001Allowed
State of Chhattisgarh Vs Bhugdev
Chhattisgarh High Court · (2003) 1 CGLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1950 — Section 31, 34, 34A, 36, 38
High Courts05 Jul 2001Allowed
Rohit Verma Vs Sheikh Sultan and another
Chhattisgarh High Court · (2001) 3 MPHT 37
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 405, 406, 420, 422, 423
High Courts04 Jul 2001Dismissed
Haneef Mohommad Vs State of M.P.
Chhattisgarh High Court · (2003) 1 CGLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 302, 397, 401Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(1), 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts04 Jul 2001Allowed
Smt. Bhunbai Sahu Vs State
Chhattisgarh High Court · (2002) 3 CGLJ 257 : (2002) 95 FLR 329 : (2002) 3 MPHT 36 : (2002) 2 MPJR 81
High Courts25 Jun 2001Dismissed
Dinesh Kumar Upadhyaya Vs Union of India and others
Chhattisgarh High Court · (2001) 3 MPHT 35
Constitution of India, 1950 — Article 16(4), 226, 227Indian Forest Service (Cadre) Rules, 1966 — Rule 5(2)
High Courts18 Jun 2001
Rumeth Bai and Others Vs Krishna Prasad and Others
Chhattisgarh High Court · (2002) 1 MPHT 1
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 32 Rule 9Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2001Allowed
Smt. Manju Baradia Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 154 : (2001) CriLJ 3762 : (2001) 3 MPHT 57
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 3, 9Penal Code, 1860 (IPC) — Section 201, 304
High Courts18 Jun 2001Dismissed
Gurumukh Singh Hora Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2001) 2 CGLJ 1 : (2001) 4 MPHT 79 : (2003) 1 MPJR 62
Madhya Pradesh Municipal Corporation Act, 1956 — Section 23Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 28Madhya Pradesh Sahkari Society (Punargathan Aur Nirman) Adhyadesh, 2000 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts13 Jun 2001Allowed
Savitri alias Shobha and another Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 18 : (2001) CriLJ 4602 : (2001) 3 MPHT 43 : (2001) 2 MPJR 53
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57