High Courts27 Jun 2003Allowed
Pawan Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 71
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Chhattisgarh High Court judgments, 2003
123 judgments · page 4 of 7
High Courts23 Jun 2003
Budhram Vs Sub-Divisional Officer (Revenue) and Others
Chhattisgarh High Court · (2003) 4 MPHT 1 : (2004) 2 MPJR 147
chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 22Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122, 17
High Courts09 May 2003Allowed
Laloo Yadav and Another Vs State of C.G.
Chhattisgarh High Court · (2003) 05 CHH CK 0008
Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2003
Tarun Chatterjee Vs Vinod Kumar Naik and Others
Chhattisgarh High Court · (2003) 4 MPHT 17
Chhattisgarh Municipal Corporation Act, 1956 — Section 17, 441, 441B, 441F(2)Constitution of India, 1950 — Article 191, 226, 243V
High Courts07 May 2003Allowed
Ramdhar and Another Vs State of C.G.
Chhattisgarh High Court · (2004) 1 CGLJ 370
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 May 2003Allowed
Smt. Saraswatibai Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 4 MPHT 3
Penal Code, 1860 (IPC) — Section 302, 309
High Courts07 May 2003Dismissed
Bhanu Kanwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) CriLJ 2931 : (2003) 4 MPHT 8
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts07 May 2003
Dilaram Manjhi Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 76
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 May 2003Allowed
Mukesh Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 343 : (2003) 4 MPHT 57
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302
High Courts07 May 2003Partly Allowed
Purru alias Laxmi Narayan Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2004) CriLJ 870 : (2003) 4 MPHT 65
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 May 2003Allowed
Tejram and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 368 : (2003) CriLJ 4529 : (2003) 4 MPHT 73
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2003Allowed
Gaukaran alias Phusaku and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 337 : (2003) 4 MPHT 37
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2003Allowed
Smt. Chandra Kiran Choudhary and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 375 : (2003) 3 MPHT 66
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage (Amendment) Act, 1956 — Section 9Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts29 Apr 2003
Sai Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 72
Penal Code, 1860 (IPC) — Section 302, 304
High Courts29 Apr 2003Allowed
Nehru and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 CGLJ 340 : (2003) 4 MPHT 43
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 2003Allowed
Thanu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 313 : (2003) 4 MPHT 50
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 147, 149, 302, 364
High Courts28 Apr 2003
Accheram Navarang Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2004) 1 MPHT 17
Madhya Pradesh Re-organisation Act, 2000 — Section 68, 69, 70, 71, 72
High Courts26 Apr 2003Allowed
Prahlad and Others Vs State of M.P.
Chhattisgarh High Court · (2003) 2 CGLJ 80
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304
High Courts10 Apr 2003Dismissed
Anant Kumar Denial Vs State of C.G. and Others
Chhattisgarh High Court · (2003) 04 CHH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 306
High Courts03 Apr 2003Allowed
Santram Alias Santa Sahu Vs State of C.G.
Chhattisgarh High Court · (2003) 04 CHH CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302