High Courts03 Feb 2004
Ku. Anjum Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2004) 1 CGLJ 146 : (2004) 3 MPHT 16
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Chhattisgarh High Court judgments, 2004
92 judgments · page 5 of 5
High Courts03 Feb 2004Allowed
Indulal Nishad Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2004 Chh 33 : (2004) 1 CGLJ 245 : (2004) 3 MPHT 1 : (2005) 1 MPJR 92
High Courts29 Jan 2004Allowed
Kamlesh Ratre Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 MPHT 99
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts23 Jan 2004Allowed
Manju Agro Pvt. Ltd. Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2004 Chh 18 : (2004) 1 CGLJ 212
Chhattisgarh State Store Purchase Rules, 2002 — Rule 4, 7Constitution of India, 1950 — Article 166(2), 299
High Courts08 Jan 2004
Ladu Ram Vs Collector and Others
Chhattisgarh High Court · (2004) 1 MPHT 75
Constitution of India, 1950 — Article 227Madhya Pradesh Nirwachan Niyam, 1995 — Rule 80Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts07 Jan 2004
Laddu Ram Vs The Collector and Others
Chhattisgarh High Court · (2004) 1 CGLJ 72
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 43, 95Madhya Pradesh Panchayat Raj Avam Gram Swaraj Rules — Rule 77(2), 77(3), 77(4), 77(5), 77(7)
High Courts06 Jan 2004
Laddu Ram Vs The Collector, Bastar and Others
Chhattisgarh High Court · (2004) 01 CHH CK 0008
Constitution of India, 1950 — Article 227
High Courts06 Jan 2004
Sushila @ Chameli and Another Vs Santram Sahu
Chhattisgarh High Court · (2004) 1 CGLJ 97 : (2004) 1 MPHT 101 : (2005) 1 MPJR 23
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401(2), 482, 62
High Courts06 Jan 2004Dismissed
Ashwani Kumar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 CGLJ 84 : (2004) 1 MPHT 94 : (2004) 2 MPJR 148
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Evidence Act, 1872 — Section 165
High Courts05 Jan 2004Dismissed
P.K. Roy Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2004) 1 CGLJ 353 : (2004) 3 MPHT 8 : (2005) 1 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(2), 437(5), 438(1), 439(1)Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts05 Jan 2004
Shri Mudhu Venkat Narayan Rao Memorial School Society Vs State of C.G. and Others
Chhattisgarh High Court · (2004) 1 CGLJ 79 : (2004) 1 MPHT 89 : (2005) 1 MPJR 68
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 3, 32(2), 40
High Courts02 Jan 2004Dismissed
Trigunanand Pandey Vs South Eastern Coalfields Limited and Others
Chhattisgarh High Court · (2004) 1 CGLJ 101 : (2004) 1 MPHT 86 : (2005) 1 MPJR 65
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 115