High Courts11 Jun 2001Allowed
Soloman Vs State of M.P.
Chhattisgarh High Court · (2001) 2 CGLJ 96 : (2001) 3 MPHT 72
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
COURT ARCHIVE
Chhattisgarh High Court judgments, 2001
129 judgments · page 4 of 7
High Courts22 May 2001Dismissed
Arun Kumar Shukla and Others Vs Ramesh Chandra Saxena
Chhattisgarh High Court · (2001) 5 MPHT 2
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 37
High Courts10 May 2001Allowed
Mannu and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 3 MPHT 105 : (2001) 2 MPJR 17
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174, 428Evidence Act, 1872 — Section 145, 157, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts09 May 2001Allowed
Mohammad Hanif Qureshi Vs Kailashchand and Others
Chhattisgarh High Court · (2002) 1 MPHT 27
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 18 Rule 1, Order 18 Rule 2, Order 41 Rule 27, Order 41 Rule 27(1)Evidence Act, 1872 — Section 110
High Courts09 May 2001Dismissed
Gokul Prasad Vs Chunnilal and another
Chhattisgarh High Court · (2002) 4 CGLJ 70 : (2001) 3 MPHT 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 11, 115Transfer of Property Act, 1882 — Section 52
High Courts04 May 2001Allowed
Lakshman Prasad and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 208 : (2001) 3 MPHT 7 : (2002) 2 MPJR 15
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 115
High Courts03 May 2001Dismissed
National Insurance Company Ltd. Vs Nandan and others
Chhattisgarh High Court · (2001) 1 CGLJ 421 : (2001) 3 MPHT 9
Motor Vehicles Act, 1988 — Section 173, 173(1), 173(2)
High Courts03 May 2001Dismissed
Motilal and Another Vs Bhandari
Chhattisgarh High Court · AIR 2002 Chh 6 : (2002) 3 CGLJ 17 : (2001) 4 MPHT 47
Arbitration Act, 1940 — Section 35ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4
High Courts03 May 2001
Bhupendra Singh Babara and another Vs Municipal Council Ambikapur and another
Chhattisgarh High Court · AIR 2002 Chh 7 : (2001) 1 CGLJ 469 : (2001) 3 MPHT 80
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 23 Rule 1(3), Order 23 Rule 3(2), 35A(2)
High Courts02 May 2001
Smt. Girija Tiwari Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2001) 1 CGLJ 511 : (2001) 3 MPHT 17 : (2003) 1 MPJR 5
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 340
High Courts01 May 2001Dismissed
K.C. Bharadwaj Vs Jaibhagwan Agrawal
Chhattisgarh High Court · (2001) 2 CGLJ 189 : (2001) 5 MPHT 43 : (2001) 2 MPJR 63
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
High Courts25 Apr 2001Dismissed
Mayank Mishra and Others Vs Chief Executive and Another
Chhattisgarh High Court · (2001) 1 CGLJ 436 : (2001) 5 MPHT 23
High Courts20 Apr 2001Dismissed
Rajudas Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 5 MPHT 17
Criminal Procedure Code, 1973 (CrPC) — Section 389, 439
High Courts20 Apr 2001Dismissed
Ram Bai Vs State of M.P. (Chhattisgarh)
Chhattisgarh High Court · (2001) 1 CGLJ 380 : (2001) 2 MPHT 117 : (2001) 2 MPJR 33
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 154, 3, 32, 45Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Apr 2001
Shri Gurucharan Singh Vs Premabai Shrivastava
Chhattisgarh High Court · (2001) 1 CGLJ 476 : (2001) 3 MPHT 87 : (2001) 2 MPJR 73
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts19 Apr 2001Partly Allowed
Laldas alias Lilardas Sahu Vs State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 254 : (2001) 3 MPHT 49
Evidence Act, 1872 — Section 27, 3, 45, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 2001
Laxminarayan Giri and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2001) 2 DMC 340
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts16 Apr 2001Dismissed
Ram Kumar Devangan Vs Chameli Bai Devangan
Chhattisgarh High Court · (2003) 1 CGLJ 81 : (2002) 2 MPJR 28
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts12 Apr 2001Allowed
Ram Kumar Tiwari and others Vs Deenanath and others
Chhattisgarh High Court · AIR 2002 Chh 1 : (2001) 1 CGLJ 529 : (2001) 4 MPHT 1 : (2002) 2 MPJR 31
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35(1)Transfer of Property Act, 1882 — Section 52
High Courts10 Apr 2001Allowed
Prem Chand and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 93 : (2002) 2 MPJR 12
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Madhya Pradesh Krishi Pashu Parirakshan Adhiniyam, 1959 — Section 11, 6, 7Prevention of Cruelty to Animals Act, 1960 — Section 11(1)