chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3Constitution (Seventy Third Amendment) Rules, 1992 — Rule 2Constitution (Seventy-Third Amendment) Act, 1992 — Section 10, 10(1), 12, 125, 125(1)

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High Courts27 Sept 2004Dismissed

Praveen Kumar Lakhotia and Another Vs Indian Oil Corporation Limited and Others

Chhattisgarh High Court · (2004) 2 CGLJ 164 : (2005) 1 MPHT 54

Arbitration and Conciliation Act, 1996 — Section 34, 35Constitution of India, 1950 — Article 226, 227

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High Courts24 Sept 2004Allowed

Fazal Haque Vs State Transport Appellate Tribunal, Raipur and Others

Chhattisgarh High Court · (2005) 2 MPJR 32

Constitution of India, 1950 — Article 226, 227

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High Courts24 Sept 2004Allowed

Fazal Haque Vs State Transport Appellate Tribunal and Others

Chhattisgarh High Court · (2004) 2 CGLJ 172

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 143(4)Motor Vehicles Act, 1988 — Section 89, 90

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High Courts20 Sept 2004Dismissed

Dr. Dhanaram singrole and Another Vs State of C.G. and Others

Chhattisgarh High Court · (2005) 1 CGLJ 58

Constitution of India, 1950 — Article 226, 227PMT Examination Admission Rules, 2004 — Rule 1.5.2, 3.2, 4(5)

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High Courts17 Sept 2004

Sushant Nayak Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 09 CHH CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20, 20(b)(ii)(B), 20(ii)(b)(ii)(B), 24

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High Courts16 Sept 2004

Sumesh @ Monu Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 09 CHH CK 0014

Chhattisgarh Excise Act, 1915 — Section 34, 49A, 59, 59A(ii)

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High Courts16 Sept 2004

Dilip Chhabariya Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 4 MPHT 78

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts14 Sept 2004Dismissed

Dudhichappe and Another Vs State of M.P. (now Chhattisgarh)

Chhattisgarh High Court · (2004) 2 CGLJ 204 : (2005) 1 MPHT 10

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

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High Courts09 Sept 2004

Banshilal Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 4 MPHT 66

Penal Code, 1860 (IPC) — Section 110, 300, 302, 304, 323

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High Courts01 Sept 2004Dismissed

Smt. Pushpa Devi Vs The Chattisgarh State Election Commission

Chhattisgarh High Court · (2006) 3 MPJR 33

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 14AMadhya Pradesh Municipalities Act, 1961 — Section 32A, 32B, 32C

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High Courts01 Sept 2004

Gomukhi Sewa Dham Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 1 CGLJ 67 : (2005) 1 MPHT 1

Criminal Procedure Code, 1973 (CrPC) — Section 451Madhya Pradesh Goseva Ayog Adhiniyam, 1995 — Section 10, 11, 2, 3Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 10, 4, 6A, 6B, 9(3)

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High Courts20 Aug 2004Allowed

Smt. Triveni Devi Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 08 CHH CK 0003

Constitution of India, 1950 — Article 226, 227

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High Courts18 Aug 2004

Gyan Chand Agrawal Vs State of C.G.

Chhattisgarh High Court · (2004) 2 CGLJ 81

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 469

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High Courts06 Aug 2004

Shyam Lal Agrawal and Others Vs Sardar Guruvachan Singh

Chhattisgarh High Court · (2004) 2 CGLJ 363 : (2004) 4 MPHT 43

Civil Procedure Code, 1908 (CPC) — Section 10, 11, 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

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High Courts06 Aug 2004Dismissed

Wilson D''Souza Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2004) 2 CGLJ 411 : (2005) 1 MPHT 44

Chhattisgarh Municipal Corporation Act, 1956 — Section 19Constitution of India, 1950 — Article 226

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High Courts06 Aug 2004

K.B. Dadiseth and Another Vs J.P. Memorial Centre and Others

Chhattisgarh High Court · (2005) 1 CGLJ 77 : (2004) 4 MPHT 21

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17C, 27A(1), 34

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