High Courts19 Feb 2003Allowed
Khem Raj Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 24
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 376, 452
COURT ARCHIVE
Chhattisgarh High Court judgments, 2003
123 judgments · page 6 of 7
High Courts17 Feb 2003Allowed
Khilawan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 02 CHH CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 229Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2003Allowed
Khorbahrin Bai Vs Tulsa Ram and Others
Chhattisgarh High Court · (2003) 2 MPHT 57
Madhya Pradesh Motor Vehicles (Amendment) Rules, 1994 — Rule 225, 226, 227Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 281(2), 283Motor Vehicles Act, 1988 — Section 140, 166(4), 168(1)
High Courts13 Feb 2003Allowed
Trinath Dadsena Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 285 : (2003) 3 RCR(Criminal) 693
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts11 Feb 2003Dismissed
Surendra Kumar Patel Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2003) 1 CGLJ 96 : (2004) CriLJ 988 : (2003) 2 MPJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts11 Feb 2003
Sunder Singh Dhruw Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420
High Courts06 Feb 2003Dismissed
Kamal Narayan Khandelwal and Another Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2003) 1 CGLJ 209 : (2003) 2 MPHT 49
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts06 Feb 2003
Bharat Lal Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 74 : (2003) 3 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts01 Feb 2003Allowed
Amar Singh Vs Ajij Mohammad
Chhattisgarh High Court · (2003) 1 MPJR 48
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Feb 2003
Vishal Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 71 : (2003) 2 MPHT 46
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts30 Jan 2003Dismissed
Motilal Vs State of M.P.
Chhattisgarh High Court · (2003) 01 CHH CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts29 Jan 2003Allowed
Narayan Vishwas and Others Vs State of M.P.
Chhattisgarh High Court · (2003) 01 CHH CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Jan 2003Allowed
Bisahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 260 : (2003) 3 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts24 Jan 2003
Ram Bharosa and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 133 : (2003) 3 MPHT 33
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 466, 467, 471
High Courts22 Jan 2003Dismissed
Deenanath Singh Vs Omprakash and Another
Chhattisgarh High Court · (2003) 01 CHH CK 0005
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 313, 439Evidence Act, 1872 — Section 165
High Courts21 Jan 2003
Laxminarayan Giri and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2003) 2 DMC 81
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts21 Jan 2003
Sheikh Rasul Vs Anwar Haque and Another
Chhattisgarh High Court · (2003) 2 MPHT 14
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts21 Jan 2003
Prem Singh Chauhan and Another Vs L.M. Pandey
Chhattisgarh High Court · (2003) 2 MPHT 38
Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)
High Courts16 Jan 2003
Sandeep Shouri @ Kake Shouri Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 2 MPHT 17 : (2003) 2 MPJR 11
Constitution of India, 1950 — Article 19(1)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 8
High Courts16 Jan 2003
Joginder Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPHT 11
Criminal Procedure Code, 1973 (CrPC) — Section 438Madhya Pradesh Excise Act, 1915 — Section 49A