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Chhattisgarh High Court judgments, 2001

129 judgments · page 5 of 7

High Courts04 Apr 2001Allowed

Deepak Kumar Ratre Vs State of Chattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 320 : (2001) 2 MPHT 89 : (2002) 2 MPJR 8

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
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High Courts03 Apr 2001Allowed

Darwan Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 MPHT 81

Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Evidence Act, 1872 — Section 137, 3Penal Code, 1860 (IPC) — Section 323, 342, 376, 450
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High Courts21 Mar 2001Allowed

Shekh Lala Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) CriLJ 4148 : (2001) 4 MPHT 17 : (2002) 1 MPJR 92

Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(1), 34(2)
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High Courts12 Mar 2001Allowed

Sheoprasad Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 126 : (2001) 3 MPHT 93 : (2001) 1 MPJR 41

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 173, 24, 41Penal Code, 1860 (IPC) — Section 25, 378, 379, 403
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High Courts05 Mar 2001Dismissed

Timan Lal Sahu Vs Shivcharan Lal Sahu

Chhattisgarh High Court · (2001) 1 CGLJ 118 : (2002) 1 MPHT 64 : (2001) 2 MPJR 66

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 13, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 24, 25, 26, 3, 4
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