High Courts24 Dec 2004Allowed
Madhav Prasad Vs Coal India Limited and Others
Chhattisgarh High Court · (2006) 3 MPJR 12
Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 2(1), 40, 40(1)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2004
92 judgments · page 1 of 5
High Courts22 Dec 2004Allowed
Smt. Dulorin Bai Sahu Vs Collector and Others
Chhattisgarh High Court · (2006) 3 MPJR 37
Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1), 49(1), 56(1)Constitution of India, 1950 — Article 136, 226, 227
High Courts20 Dec 2004Dismissed
Laxminarayan Agrawal and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2005) 3 MPHT 13 : (2006) 2 MPJR 138
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 159Penal Code, 1860 (IPC) — Section 304B, 306, 34
High Courts16 Dec 2004Dismissed
Madkami Deva Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 12 CHH CK 0006
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2004
Devendra Kumar @ Deva Vs State of C.G. and Others
Chhattisgarh High Court · (2005) 1 CGLJ 39
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 354
High Courts09 Dec 2004Dismissed
Parmanand Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2005) 1 MPHT 61 : (2006) 3 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Nov 2004Allowed
National Insurance Company Limited Vs K. Suryanarayan and Others
Chhattisgarh High Court · (2004) 11 CHH CK 0006
Motor Vehicles Act, 1988 — Section 149, 170
High Courts26 Nov 2004Allowed
Ku. Meena Verma Vs Board of Secondary Education Chhattisgarh
Chhattisgarh High Court · (2005) 2 MPJR 62
Constitution of India, 1950 — Article 226, 227
High Courts26 Nov 2004Allowed
Ku. Meena Verma Vs Board of Secondary Education
Chhattisgarh High Court · (2004) 2 CGLJ 392 : (2005) 1 MPHT 49
Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 2004Allowed
Abdul Farid Khan Vs State of C.G.
Chhattisgarh High Court · (2004) 2 CGLJ 311 : (2005) 1 MPJR 107
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 118, 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2004Dismissed
Rajkumar Singh Vs State of C.G. and Others
Chhattisgarh High Court · (2004) 2 CGLJ 220
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 142, 226, 227, 32Land Acquisition Act, 1987 — Section 17(1), 17(4), 57
High Courts08 Nov 2004
Mohd. Akram Khan Vs State of M.P. (now State of Chhattisgarh)
Chhattisgarh High Court · (2004) 2 CGLJ 259 : (2005) 1 MPHT 29
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Nov 2004Allowed
D.P. Dhawad Vs S.C. Jain
Chhattisgarh High Court · (2004) CriminalCC 781
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts05 Nov 2004Allowed
D.P. Dhawad and Others Vs S.C. Jain and Another
Chhattisgarh High Court · (2004) 2 CGLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts05 Nov 2004Allowed
Gurjeet Singh Mann Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2004) 2 CGLJ 295 : (2005) 1 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468
High Courts02 Nov 2004
Bijan Bai Vs Oorisa Bengal Carriers and Another
Chhattisgarh High Court · (2006) 1 ACC 437 : (2005) ACJ 1835
High Courts01 Nov 2004Dismissed
M/s Aarti Engineering Company Vs Kanhaiyalal and Others
Chhattisgarh High Court · (2005) 2 MPJR 58
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts01 Nov 2004Dismissed
Aarti Engineering Company and Others Vs Vijay Dwivedi and Another
Chhattisgarh High Court · (2004) 2 CGLJ 386 : (2005) 1 MPHT 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts18 Oct 2004Allowed
Deepak Kumar Soni Vs State of C.G. and Others
Chhattisgarh High Court · (2004) 2 CGLJ 140
Constitution of India, 1950 — Article 14, 226, 227
High Courts05 Oct 2004Allowed
Dr. Manoj Kumar Goyal and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2005) 2 MPJR 42
Constitution of India, 1950 — Article 226, 227, 47