Chhattisgarh High Court Judgments 2003

High Courts19 Dec 2003

Smt. Saroj Agrawal Vs M.P. Finance Department Corporation

Chhattisgarh High Court · (2004) 1 CGLJ 253 : (2005) 1 MPJR 32

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts19 Dec 2003Allowed

T. Aparna Vs State of C.G. and Others

Chhattisgarh High Court · (2004) 1 CGLJ 68

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2003Dismissed

Lalaram Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2004) 1 CGLJ 88 : (2004) 1 MPHT 58

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407

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High Courts19 Dec 2003Dismissed

Ramesh Jain Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2004) 1 MPHT 82 : (2004) 2 MPJR 138

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts19 Dec 2003Dismissed

Madan Singh and Others Vs Sudhir Kumar Agrawal

Chhattisgarh High Court · (2004) 1 CGLJ 362 : (2004) 4 MPHT 28

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts17 Dec 2003

Smt. Kamta Bai and Others Vs Inderchand Parekh and Others

Chhattisgarh High Court · (2004) 1 CGLJ 92

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1

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High Courts16 Dec 2003Allowed

Jeevan and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) CriminalCC 771

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts06 Dec 2003

Dilip Deshmukh Vs State of C.G. and Others Dharmendra Swaroop Jain Vs Union of India (UOI) and Others

Chhattisgarh High Court · (2004) 1 CGLJ 1 : (2004) 1 MPJR 45

Constitution of India, 1950 — Article 162, 2, 222(1), 222(2), 226Factories Act, 1948 — Section 2Income Tax Act, 1922 — Section 24(1)

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High Courts04 Dec 2003Dismissed

Kamta Prasad Choubey Vs State of Chhattisgarh and Others

Chhattisgarh High Court · AIR 2004 Chh 37 : (2004) 1 CGLJ 197 : (2004) 2 MPHT 26 : (2004) 2 MPJR 141

Chhattisgarh Excise Act, 1915 — Section 24(1)Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 135C

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High Courts04 Dec 2003Dismissed

Lallan Singh Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 1 MPJR 38

Chhattisgarh Excise Act, 1915 — Section 24, 24(1)Constitution of India, 1950 — Article 226, 227, 324Representation of the People Act, 1951 — Section 135C, 135C(1)

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High Courts03 Dec 2003Allowed

Krishna Datt Upadhyay Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 2 MPJR 106

Constitution of India, 1950 — Article 14, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 506, 509

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High Courts21 Nov 2003

Gitika Shankar Mishra Vs State of C.G. and Others

Chhattisgarh High Court · (2004) 1 CGLJ 104

Admission Rules — Rule 2Constitution of India, 1950 — Article 226, 227

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High Courts18 Nov 2003Dismissed

Mahant Lal Das Vs Jaitram and Others

Chhattisgarh High Court · (2004) 1 CGLJ 114

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397

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High Courts18 Nov 2003Allowed

V.K. Punshi Vs State of M.P. (Now C.G.) and Others

Chhattisgarh High Court · (2004) 2 CGLJ 55

Chhattisgarh Industrial Relations Act, 2000 — Section 9Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 206, 313, 317, 317(2)

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High Courts14 Nov 2003

The Election Commissioner of India Vs State of C.G. and Others

Chhattisgarh High Court · (2003) 2 CGLJ 301

Administrative Tribunals Act, 1985 — Section 14, 24, 3Constitution of India, 1950 — Article 136, 14, 15, 16, 172Government of Union Territories Act, 1963 — Section 5, 5(6)

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High Courts06 Nov 2003Allowed

Madari @ Dhiraj and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 11 CHH CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts03 Nov 2003Allowed

Krishna Datt Upadhyay Vs State of C.G. and Others

Chhattisgarh High Court · (2004) 1 CGLJ 121

Chhattisgarh State Security Act, 1990 — Section 5, 9Constitution of India, 1950 — Article 14, 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116

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High Courts16 Oct 2003Allowed

Smt. Alpana Gupta Vs Subodh Kumar Gupta and Others

Chhattisgarh High Court · (2003) 2 CGLJ 383 : (2004) 2 MPHT 68 : (2005) 1 MPJR 72

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts26 Sept 2003Dismissed

Rajendra Kumar Shrivastava Vs Chief General Manager, State Bank of India, Local Head Office, Hoshangabad Road, Bhopal

Chhattisgarh High Court · (2005) 2 MPJR 70

Bankers Books Evidence Act, 1891 — Section 4Constitution of India, 1950 — Article 226, 227

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High Courts26 Sept 2003Dismissed

Rajendra Kumar Shrivastava Vs Chief General Manager and Others

Chhattisgarh High Court · (2003) 2 CGLJ 273

Bankers Books Evidence Act, 1891 — Section 4Constitution of India, 1950 — Article 226, 227State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 51, 54, 68(1), 68(2)

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Chhattisgarh High Court judgments, 2003