High Courts05 Aug 2004Allowed
Gopi @ Govind Bharadwaj Vs State of C.G.
Chhattisgarh High Court · (2004) 2 CGLJ 78
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Chhattisgarh High Court judgments, 2004
92 judgments · page 3 of 5
High Courts02 Aug 2004
Neeraj Kumar Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 4 MPHT 75
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376(2), 506
High Courts30 Jul 2004Allowed
Bajrang Kumar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 4 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401
High Courts29 Jul 2004Allowed
Smt. Godawari Bai and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 2 CGLJ 135 : (2004) 4 MPHT 5
Criminal Procedure Code, 1973 (CrPC) — Section 437(6), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts21 Jul 2004
Ramesh Dubey and Another Vs Anil Kumar Mashih and Others
Chhattisgarh High Court · (2006) ACJ 915
High Courts20 Jul 2004
Timan Singh Raj Vs Collector and Another
Chhattisgarh High Court · (2004) 2 CGLJ 88 : (2005) 104 FLR 22 : (2004) 4 MPHT 61
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(2)Penal Code, 1860 (IPC) — Section 294, 323, 324, 472, 506B
High Courts19 Jul 2004Dismissed
Kedia Castle Delleon Industries Ltd. Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2005) 1 MPHT 35
Constitution of India, 1950 — Article 226
High Courts15 Jul 2004
Smt. Sharda Devi Naidu and Others Vs Smt. Sukhvinder Kaur Ghai and Another
Chhattisgarh High Court · (2004) 2 CGLJ 292
High Courts14 Jul 2004
Banwari Lal Shrivastava Vs State of M.P. and Another
Chhattisgarh High Court · (2004) 2 CGLJ 102 : (2005) 104 FLR 20 : (2004) 4 MPHT 53
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts13 Jul 2004
Smt. Savita Devi and Others Vs Lakhbeer Yadav and Others
Chhattisgarh High Court · (2004) 4 MPHT 63
Motor Vehicles Act, 1988 — Section 128, 168, 171, 173
High Courts08 Jul 2004Allowed
Saniya Ram Vs State of C.G.
Chhattisgarh High Court · (2004) 2 CGLJ 124
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts08 Jul 2004
Shiv Kumar Cherwa Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 2 CGLJ 119 : (2004) 4 MPHT 56
Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Jul 2004
Puran Vs State of M.P. (now Chhattisgarh)
Chhattisgarh High Court · (2004) 2 CGLJ 105 : (2004) 4 MPHT 10
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302
High Courts02 Jul 2004
Harshit Mishra and Others Vs State of C.G. and Others
Chhattisgarh High Court · (2004) 2 CGLJ 1
Constitution of India, 1950 — Article 14, 47Indian Medical Council Regulations, 2000 — Regulation 9Pre P.G. Rules, 2004 — Rule 11, 11.1.1.10, 11.1.1.11, 11.1.1.7, 11.1.1.8
High Courts15 May 2004Dismissed
Kamaruddin @ Bhaijan and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2004) 1 CGLJ 309 : (2004) 3 MPHT 72
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 204, 482Penal Code, 1860 (IPC) — Section 294, 323, 341
High Courts13 May 2004Allowed
Srinath and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 CGLJ 319 : (2004) 4 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 284Penal Code, 1860 (IPC) — Section 306, 34
High Courts13 May 2004Allowed
Rakesh Vaishnav Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2004) 1 CGLJ 324 : (2004) 3 MPHT 65
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 107 , 306
High Courts30 Apr 2004Dismissed
P. Venkataramana Murthy and Others Vs Smt. P. Kavita Murthy
Chhattisgarh High Court · (2005) 2 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 203, 482Penal Code, 1860 (IPC) — Section 173, 405, 406, 498APowers of Attorney Act, 1882 — Section 2
High Courts29 Apr 2004
Poonaram Nagpure Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 3 MPHT 63
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482
High Courts27 Apr 2004Allowed
Santosh Vishwakarma and Another Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2004) 2 CGLJ 34 : (2004) 3 MPHT 57
Penal Code, 1860 (IPC) — Section 107, 306