High Courts31 Mar 2003
Shankar Loha Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2003) 03 CHH CK 0010
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 9
COURT ARCHIVE
Chhattisgarh High Court judgments, 2003
123 judgments · page 5 of 7
High Courts31 Mar 2003
State of Chhattisgarh Vs Tirathram and Others
Chhattisgarh High Court · (2003) 1 CGLJ 217 : (2003) 2 MPHT 65
Criminal Procedure Code, 1973 (CrPC) — Section 395, 395(1), 395(2), 397, 397(1)
High Courts29 Mar 2003
M.P. State Road Transport Corporation Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 1 CGLJ 222 : (2003) 2 MPHT 42
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 72(3)Motor Vehicles Act, 1988 — Section 104, 87
High Courts27 Mar 2003Dismissed
The Executive Director (P and A) and Others Vs B.P. Pandey
Chhattisgarh High Court · (2003) 1 MPJR 41
High Courts27 Mar 2003Dismissed
Munna Khan Vs State of M.P. (now Chhattisgarh)
Chhattisgarh High Court · (2004) CriLJ 525 : (2003) 2 MPHT 29 : (2003) 2 MPJR 84
Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4
High Courts17 Mar 2003
Harish Chandra Dixit Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 2 MPJR 20
High Courts12 Mar 2003Allowed
Mehandi Lal Yadav Vs The State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 174 : (2004) CriLJ 710 : (2003) 2 MPJR 65 : (2004) 3 RCR(Criminal) 11
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 5
High Courts12 Mar 2003
Ravindra Kumar Mishra and Another Vs Dular Ram and Others
Chhattisgarh High Court · (2004) ACJ 1727 : (2003) 1 CGLJ 156 : (2003) 3 MPHT 45
Motor Vehicles Act, 1988 — Section 166, 166(3)
High Courts10 Mar 2003Allowed
Karan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 22
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts04 Mar 2003Allowed
Uday Kumar Jain Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts04 Mar 2003Allowed
Sagar Kumar Sahu and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 68
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2003Allowed
Vijay Kumar Alias Munna Vs State of M.P. (Now State of C.G.)
Chhattisgarh High Court · (2003) 02 CHH CK 0015
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 392
High Courts27 Feb 2003Allowed
Tijram Yadav Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 MPJR 6
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts25 Feb 2003Allowed
Chabadi @ Pakalo Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 302Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Feb 2003Allowed
Amar Prasad and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 27
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts24 Feb 2003Dismissed
Jagdish Kumar Dhongara and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 273, 317Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Feb 2003Dismissed
Ramlakhan Gupta Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Feb 2003Dismissed
Ajay Shankar Rao Ghode Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 304B, 306
High Courts22 Feb 2003Allowed
Santosh Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 02 CHH CK 0006
Penal Code, 1860 (IPC) — Section 323, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts20 Feb 2003Allowed
Punam Chand Golcha and Another Vs State of C.G.
Chhattisgarh High Court · (2003) 2 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34