High Courts08 Feb 2002Allowed
Dadan Tiwari Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 90
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302, 323, 34
COURT ARCHIVE
Chhattisgarh High Court judgments, 2002
111 judgments · page 6 of 6
High Courts07 Feb 2002Partly Allowed
Sukhnandan Vs State of M.P. (CG)
Chhattisgarh High Court · (2002) 3 CGLJ 82 : (2002) 2 MPHT 34
Penal Code, 1860 (IPC) — Section 323, 354Probation of Offenders Act, 1958 — Section 12, 4
High Courts05 Feb 2002
Ramdeo Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 100 : (2002) 2 MPHT 10
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11, 12
High Courts30 Jan 2002
Rajaram Maize Products Vs State Industrial Court and Others
Chhattisgarh High Court · (2002) 95 FLR 653 : (2003) 1 LLJ 414 : (2002) 2 MPHT 43
Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 62
High Courts29 Jan 2002Dismissed
Ramhai Singh Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 102 : (2002) 2 MPHT 4
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21
High Courts22 Jan 2002
Smt. Savitri Bai and Another Vs Malinder Kaur and Others
Chhattisgarh High Court · (2002) 2 MPHT 30
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 224Motor Vehicles Act, 1988 — Section 140
High Courts18 Jan 2002Allowed
Smt. Sushila Singh and Others Vs Driver Madhulal Rai and Others
Chhattisgarh High Court · (2002) 2 MPHT 7
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2002Dismissed
Narsingh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 22 : (2002) 2 DMC 142 : (2002) 2 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 190, 228, 468(3)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts08 Jan 2002
Sheikh Ismail and Others Vs Municipal Corporation, Durg
Chhattisgarh High Court · (2002) 2 MPHT 8
Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 2002Dismissed
Gopal Das Vs Kasturi Devi Begani
Chhattisgarh High Court · (2002) 3 CGLJ 86 : (2002) 1 MPHT 43
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts03 Jan 2002Dismissed
Radhe Hari Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 MPHT 1 : (2003) 1 MPJR 19
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307