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Chhattisgarh High Court judgments, 2004

92 judgments · page 4 of 5

High Courts26 Mar 2004Dismissed

Saroj Dubey Vs Govt. of C.G. and Others

Chhattisgarh High Court · (2004) 1 CGLJ 230

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14Madhya Pradesh Universities Act, 1973 — Section 13, 37
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High Courts16 Mar 2004

Satyaprakash Vs State of C.G.

Chhattisgarh High Court · (2004) 1 CGLJ 162 : (2004) 2 MPJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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High Courts26 Feb 2004Dismissed

Faruk Khan Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 1 CGLJ 303 : (2004) 4 MPHT 37 : (2004) 2 MPJR 25

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 333
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High Courts17 Feb 2004Dismissed

Mohitram Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 1 CGLJ 169 : (2004) 3 MPHT 22 : (2004) 2 MPJR 133

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 439Penal Code, 1860 (IPC) — Section 304B, 498A
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