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Chhattisgarh High Court judgments, 2001

129 judgments · page 6 of 7

High Courts28 Feb 2001Dismissed

State of M.P. Vs Bhim Mohd.

Chhattisgarh High Court · (2001) 1 CGLJ 91 : (2002) CriLJ 1906 : (2001) 2 MPHT 23 : (2002) 1 MPJR 62

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366, 374(2)Evidence Act, 1872 — Section 102, 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 354(3)
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High Courts23 Feb 2001Allowed

Manoj Kumar Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 350 : (2001) 2 MPHT 13 : (2001) 2 MPJR 27

Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147Penal Code, 1860 (IPC) — Section 379
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High Courts22 Feb 2001

Koushalya Bai Vs State of C.G.

Chhattisgarh High Court · (2001) 5 MPHT 6 : (2001) 1 MPJR 38

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts15 Feb 2001Dismissed

Ramhari Sarthi Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 3 MPHT 23 : (2001) 2 MPJR 79

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302
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High Courts22 Jan 2001Allowed

Shahid Vs State of M.P.

Chhattisgarh High Court · (2001) 2 MPJR 2

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 20(b)(i), 50
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