High Courts03 Oct 2002Allowed
Banta @ Santosh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 15
Criminal Procedure Code, 1973 (CrPC) — Section 439
COURT ARCHIVE
Chhattisgarh High Court judgments, 2002
111 judgments · page 2 of 6
High Courts03 Oct 2002
Smt. Santoshi Vs Smt. Kirti Sahu and Others
Chhattisgarh High Court · (2003) 1 MPHT 23
Limitation Act, 1963 — Section 5Madhya Pradesh Municipalities Act, 1961 — Section 20(3)
High Courts01 Oct 2002Allowed
Suresh Pawar Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 2 MPJR 95
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Sept 2002Allowed
Jailal Lakda Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 16
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376
High Courts17 Sept 2002Allowed
Rakesh Jaiswal Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 42
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 394
High Courts16 Sept 2002Allowed
Harbans Singh Tuteja Vs Vinod Nirmalkar and Another
Chhattisgarh High Court · (2002) 4 CGLJ 326
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226, 227, 228Motor Vehicles Act, 1939 — Section 110A, 140, 142, 166, 228Penal Code, 1860 (IPC) — Section 279, 338
High Courts16 Sept 2002
Santosh Kumar Agarwal Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 CGLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(2), 438Penal Code, 1860 (IPC) — Section 120B, 379, 409, 411, 420Prevention of Corruption Act, 1988 — Section 12, 13(1)(D), 13(1)E, 13(2), 7
High Courts13 Sept 2002
Smt. Jaya Chandrakar Vs Distt. Panchayat and Others
Chhattisgarh High Court · (2002) 4 CGLJ 243 : (2003) 1 MPHT 43
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3
High Courts13 Sept 2002Allowed
Smt. Devi Bai and Another Vs Smt. Rambai
Chhattisgarh High Court · (2002) 4 CGLJ 268
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(1), 13(5), 23, 23A
High Courts12 Sept 2002Allowed
Sirajunnisha Vs Sukhjeet Singh
Chhattisgarh High Court · (2002) 4 CGLJ 304 : (2002) 4 MPHT 68
Constitution of India, 1950 — Article 21Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38
High Courts12 Sept 2002Allowed
Lalit Kumar Patre Vs Ram Bahadur and Others
Chhattisgarh High Court · (2002) 4 CGLJ 312 : (2003) 2 MPHT 77
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226, 227, 228Motor Vehicles Act, 1988 — Section 140, 140(2), 173
High Courts11 Sept 2002
Parasmal Soni Vs Joga Singh and Others
Chhattisgarh High Court · (2002) 4 CGLJ 232 : (2003) 4 MPHT 71
Motor Vehicles Act, 1988 — Section 168
High Courts11 Sept 2002
Dwarika Prasad and Another Vs Krishna Kumar and Others
Chhattisgarh High Court · (2002) 5 MPHT 1
Civil Procedure Code Amendment Act, 1976 — Order 1 Rule 10, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7
High Courts09 Sept 2002Allowed
Gajaropan Yadav and Another Vs T.S. Singhdeo and Others
Chhattisgarh High Court · (2002) 4 CGLJ 159 : (2002) 4 MPHT 62
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 228Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 2002Allowed
Saraswati Bai and Others Vs Kantabai and Others
Chhattisgarh High Court · (2002) 4 CGLJ 184 : (2003) 1 MPHT 91
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9
High Courts06 Sept 2002
Smt. Chandrakanta Shrivastava Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 4 CGLJ 302 : (2003) 1 MPHT 94
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 34
High Courts06 Sept 2002Dismissed
Krishna Bihari Gupta Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 4 CGLJ 214 : (2003) 1 MPHT 46
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 299Limitation Act, 1963 — Article 65, 27
High Courts05 Sept 2002Dismissed
Kailash Bai Vs Shailendri Bai and Others
Chhattisgarh High Court · (2002) 4 CGLJ 182 : (2002) 4 MPHT 56
Civil Procedure Code, 1908 (CPC) — Section 9, 96
High Courts04 Sept 2002Dismissed
Smt. P. Anasuya Naidu Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2002) 4 MPHT 49 : (2003) 2 MPJR 17
High Courts29 Aug 2002Dismissed
Anand Bakshi Vs Tanviruddin Rizvi
Chhattisgarh High Court · (2002) 4 CGLJ 199 : (2002) 4 MPHT 65
Civil Procedure Code, 1908 (CPC) — Section 10