High Courts01 May 2002
Dau Niranjan Lal Gupta Vs Union of India and Others
Chhattisgarh High Court · (2002) 2 MPJR 41
COURT ARCHIVE
Chhattisgarh High Court judgments, 2002
111 judgments · page 5 of 6
High Courts01 May 2002
Smt. Rani Bai Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 4 CGLJ 57 : (2002) 3 MPHT 10 : (2002) 2 MPJR 61
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 5Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 40
High Courts01 May 2002Dismissed
Jainendra Kumar Bhoi Vs Shrimati Ahilyabai Choudhary and Another
Chhattisgarh High Court · (2002) 3 MPHT 26
Constitution of India, 1950 — Article 226
High Courts01 May 2002Partly Allowed
Kehar Singh and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · AIR 2002 Chh 14 : (2002) 3 CGLJ 305 : (2002) 3 MPHT 28 : (2002) 2 MPJR 73
Constitution of India, 1950 — Article 21
High Courts30 Apr 2002Dismissed
State of Chhattisgarh and Others Vs Iqbal Khan and Another
Chhattisgarh High Court · (2002) 4 MPHT 58 : (2002) 2 MPJR 20
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 354, 443
High Courts24 Apr 2002Dismissed
Sainath Singh Vs Bhagwat Prasad and Others
Chhattisgarh High Court · (2002) 3 MPHT 1 : (2002) 2 MPJR 23
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 21, 5
High Courts24 Apr 2002
Mahendra Kumar Saluja and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 23
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts17 Apr 2002
Smt. Indira Surmani Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 263 : (2002) 3 MPHT 7 : (2002) 2 MPJR 38
Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5
High Courts09 Apr 2002
Ku. Khushbu Bagdi and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2002) 3 CGLJ 234 : (2002) 2 MPHT 65
Constitution of India, 1950 — Article 226, 227Graduate Medical Education Regulations, 1997 — Regulation 5
High Courts08 Apr 2002
Ku. Khushbu Bagdi and Others Vs State of Chhaisgarh and Another
Chhattisgarh High Court · (2002) 2 MPJR 49
Constitution of India, 1950 — Article 15(4), 226, 227, 371(2)(c)
High Courts08 Apr 2002Allowed
Sudarshan Vs Panchram and Others
Chhattisgarh High Court · (2002) 2 MPHT 51
Court Fees Act, 1870 — Section 35
High Courts15 Mar 2002
Jyoti Bai Nagesh and Another Vs Municipal Corporation, Durg
Chhattisgarh High Court · (2002) 95 FLR 152 : (2002) 3 MPHT 47
High Courts15 Mar 2002
Dr. Rajendra Dubey Vs State of M.P. and Others
Chhattisgarh High Court · (2002) 3 CGLJ 175 : (2002) 2 MPHT 58
Constitution of India, 1950 — Article 226, 227
High Courts15 Mar 2002Allowed
Chandrakumar Gendele and Others Vs Guru Ghasidas Vishwavidyalay, Bilaspur and Another
Chhattisgarh High Court · (2002) 3 CGLJ 210 : (2002) 94 FLR 964 : (2002) 2 MPHT 77
Constitution of India, 1950 — Article 14
High Courts15 Mar 2002
Sobran Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 223 : (2002) 2 MPHT 32
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 330
High Courts13 Mar 2002Allowed
Arif Hussain Siddiqui Vs State of M.P. and Others
Chhattisgarh High Court · (2002) 3 CGLJ 218 : (2002) 2 MPHT 53
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 5
High Courts11 Mar 2002
Ramesh Kumar Jain Vs President, Devanand Jain Higher Secondary School, Rajnandgaon (CG) and Others
Chhattisgarh High Court · (2002) 3 CGLJ 207 : (2002) 94 FLR 375 : (2002) 2 MPHT 41
Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 2002Allowed
Anil Kumar Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 DMC 746
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts11 Feb 2002Allowed
Bharat Das and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 215 : (2002) 2 DMC 115 : (2002) 2 MPHT 38
Evidence Act, 1872 — Section 45
High Courts08 Feb 2002Allowed
Mohd. Mehmood Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 89
Madhya Pradesh Excise Act, 1915 — Section 34A