High Courts17 Jun 2002
Parasnath Tiwari Vs Central Reserve Police Force and Another
Chhattisgarh High Court · (2002) 4 CGLJ 16 : (2003) CriLJ 1667
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156
COURT ARCHIVE
Chhattisgarh High Court judgments, 2002
111 judgments · page 4 of 6
High Courts30 May 2002
Rape Victim (Mahasamund) Vs State of C.G.
Chhattisgarh High Court · (2002) 3 CGLJ 348
High Courts30 May 2002
Bhagwati Shankar Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 357 : (2002) CriLJ 4391 : (2002) 2 MPJR 17
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts30 May 2002
Raju @ Raj Kumar Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 386 : (2002) 3 MPHT 60
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 May 2002
In Re: Office Reference Regarding Road Accidents
Chhattisgarh High Court · (2002) 4 CGLJ 1
Central Motor Vehicles Rules, 1989 — Rule 118, 150, 150(2), 22Madhya Pradesh Motor Vehicles Rules, 1989 — Rule 100, 64, 96, 97, 98Motor Vehicles Act, 1988 — Section 114, 130, 132, 134, 158(6)
High Courts29 May 2002
Smt. Dhano Devi Vs Hulas Ram and Others
Chhattisgarh High Court · (2004) ACJ 2092 : (2002) 3 CGLJ 311 : (2002) 4 MPHT 12 : (2002) 2 MPJR 85
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140
High Courts27 May 2002
Radha Mohan Rai and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2002) 3 CGLJ 397 : (2002) 4 MPHT 4 : (2003) 1 MPJR 28
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389Madhya Pradesh Municipalities Act, 1961 — Section 35, 38(1)
High Courts22 May 2002
Manish @ Annu and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 5 MPHT 4
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts22 May 2002Dismissed
Dinkar Rao Waretwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 384 : (2002) 4 MPHT 71 : (2002) 2 MPJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts22 May 2002
Sunil Kumar Thakur Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 354 : (2002) CriLJ 3890 : (2003) 2 MPHT 74 : (2003) 1 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 204, 302
High Courts22 May 2002Dismissed
Rakesh Kumar Mishra and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 346 : (2002) CriLJ 4394 : (2002) 4 MPHT 10 : (2003) 1 MPJR 24
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(4)
High Courts20 May 2002Dismissed
Satish Kumar David and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 5 MPHT 22 : (2003) 1 MPJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts14 May 2002Allowed
Yudhveer Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 13
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 341, 384, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(iv), 3(1)(v)
High Courts10 May 2002
Jamadar alias Jhadu and Others Vs State Govt. of Chhattisgarh
Chhattisgarh High Court · (2002) 3 MPHT 5
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts09 May 2002
Yashwant Sinha Vs State of C.G. and Others
Chhattisgarh High Court · (2002) 3 CGLJ 330
Constitution of India, 1950 — Article 14, 21, 42, 43
High Courts08 May 2002
Shri Narayan Singh and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 39 : (2002) 2 MPJR 1
Constitution of India, 1950 — Article 194, 212, 226, 227, 309Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 23, 9
High Courts08 May 2002
Badruddin Qureshi and Others Vs B.V. Bhadraiyya and Others
Chhattisgarh High Court · (2003) 3 LLJ 1051 : (2003) 3 MPHT 38
Trade Unions Act, 1926 — Section 28, 28J
High Courts02 May 2002Dismissed
Vijay Baghel Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 34 : (2002) 2 MPJR 26
Constitution of India, 1950 — Article 226, 227
High Courts02 May 2002
Vijay Kumar Dubey, Advocate Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 1 MPHT 33
Constitution of India, 1950 — Article 226, 227, 51A