COURT ARCHIVE

Chhattisgarh High Court judgments, 2003

123 judgments · page 2 of 7

High Courts18 Sept 2003

Ramphal Vs Sukhiram and Another

Chhattisgarh High Court · (2004) 1 CGLJ 66

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High Courts12 Sept 2003Dismissed

Yashwant Kumar Sahu Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2003) 2 CGLJ 128 : (2004) 2 MPHT 79 : (2005) 1 MPJR 87

Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 36(1)Constitution of India, 1950 — Article 14, 21, 243G, 246, 38

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High Courts10 Sept 2003Dismissed

Jeevati Bai and Others Vs Smt. Surmoti and Others

Chhattisgarh High Court · (2004) 1 MPHT 54 : (2005) 1 MPJR 81

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 44

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High Courts10 Sept 2003Dismissed

Raymond Ltd. and Another Vs State of Chhattisgarh

Chhattisgarh High Court · AIR 2004 Chh 12 : (2003) 2 CGLJ 263 : (2004) 1 MPHT 33 : (2005) 1 MPJR 99

Stamp Act, 1899 — Section 31, 32, 40, 41, 42

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High Courts09 Sept 2003Allowed

Harishankar @ Sanjay and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 2 MPHT 53 : (2004) 2 MPJR 13

Evidence Act, 1872 — Section 24, 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts09 Sept 2003

Neelkanth Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 2 MPHT 33

Penal Code, 1860 (IPC) — Section 101, 302, 304

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High Courts09 Sept 2003

Sunil Kumar Jachak Vs State of M.P. (now Chhattisgarh)

Chhattisgarh High Court · (2004) CriLJ 209 : (2004) 2 MPHT 47 : (2004) 2 MPJR 7

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts02 Sept 2003Dismissed

Saiyad Shoukat Ali and Another Vs Smt. Tijia Bai and Others

Chhattisgarh High Court · (2003) 2 CGLJ 219 : (2004) 2 MPHT 40 : (2004) 1 MPJR 91

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts26 Aug 2003

S.L. Nayak Vs Janpad Panchayat, Dabhra and Another

Chhattisgarh High Court · (2003) 08 CHH CK 0010

Constitution of India, 1950 — Article 226, 227

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High Courts23 Aug 2003Allowed

Neelkanth Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 08 CHH CK 0007

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

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High Courts21 Aug 2003

Somesh Das Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 2 CGLJ 168 : (2004) CriLJ 680 : (2004) 2 MPHT 17

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)

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High Courts18 Aug 2003Dismissed

Pawan @ Ratan Mandal Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) CriminalCC 460

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts18 Aug 2003Dismissed

Dr. Sanjeev Kumar Agarwal Vs State of Chhattisgarh and Others

Chhattisgarh High Court · AIR 2004 Chh 1 : (2003) 2 CGLJ 236

Chhattisgarh Medical Snatkottar Pravesh Pariksha Niyam, 2002 — Rule 10.15Constitution of India, 1950 — Article 226

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High Courts18 Aug 2003Allowed

State of C.G. Vs Jagdish @ Vidyut Sarkar and Others Pawan @ Ratan Mandal Vs State of C.G.

Chhattisgarh High Court · (2003) 2 CGLJ 353

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts18 Aug 2003Allowed

Ashish Sharma and Others Vs State of Chhattisgarh and Others

Chhattisgarh High Court · AIR 2004 Chh 27

Constitution of India, 1950 — Article 15(1), 15(4)

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High Courts18 Aug 2003

Gulab Khatri Vs State of C.G. and Others

Chhattisgarh High Court · (2003) 2 CGLJ 230

Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 39, 40, 40(1), 40(1)(A), 40(1)(B)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116

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High Courts13 Aug 2003Dismissed