High Courts04 Feb 2005Dismissed
Shiv Singh Chouhan Vs State of C.G. and Others
Chhattisgarh High Court · (2005) 1 CGLJ 425
Constitution of India, 1950 — Article 226, 227Powers and Functions of the Authorities Rules, 1998 — Rule 5B
COURT ARCHIVE
Chhattisgarh High Court judgments, 2005
198 judgments · page 10 of 10
High Courts04 Feb 2005Allowed
Rajendra Prasad Maitri Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2005) 02 CHH CK 0013
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 47, 47(5), 49, 49A, 50Constitution of India, 1950 — Article 14, 154, 16, 16(2), 162
High Courts04 Feb 2005Dismissed
Raj Kapoor Kachwaha and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2005) 2 MPJR 119
Constitution of India, 1950 — Article 226, 227, 341, 341(1), 342Hindu Minority and Guardianship Act, 1956 — Section 4, 6
High Courts28 Jan 2005Dismissed
Utkal Highways and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · AIR 2006 Chh 29
Constitution of India, 1950 — Article 14, 226, 227
High Courts27 Jan 2005
Subrat Kumar Mandal Vs State of Chhattisgarh
Chhattisgarh High Court · (2005) 2 MPHT 11
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 332, 506Railways Act, 1989 — Section 146
High Courts27 Jan 2005Dismissed
Manjeet Singh Vs M.P. State Road Transport Corporation and Others
Chhattisgarh High Court · (2005) 3 LLJ 420
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 65
High Courts25 Jan 2005Allowed
New India Assurance Co. Ltd. Vs R.K. Industries
Chhattisgarh High Court · (2005) 3 ARBLR 412
Arbitration Act, 1940 — Section 20, 33Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 21, 24
High Courts25 Jan 2005Allowed
Johanram Vs Steel Authority of India and Another
Chhattisgarh High Court · AIR 2005 Chh 17 : (2005) 1 CGLJ 17 : (2005) 2 MPHT 61
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 115(1), 33CConstitution of India, 1950 — Article 226 , 227Industrial Disputes Act, 1947 — Section 2, 2A
High Courts19 Jan 2005Dismissed
Smt. Anuradha dubey Vs Prasen @ Laxmikant Dubey
Chhattisgarh High Court · (2005) 1 CGLJ 26
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 148, 151Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 13, 21, 23(2), 24
High Courts18 Jan 2005
Holu Ram Nishad and Another Vs Ishak Mohmmed and Others
Chhattisgarh High Court · (2004) 2 CGLJ 351 : (2005) 2 MPHT 1
Motor Vehicles Act, 1988 — Section 140, 165, 166, 173
High Courts14 Jan 2005Allowed
Bafna Earth Movers Ltd. Vs State of C.G. and Others
Chhattisgarh High Court · (2005) 1 CGLJ 94
Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 2005Dismissed
Devendra Kumar Sharma Vs South Eastern Coal Fields Ltd. and Another
Chhattisgarh High Court · (2005) 3 LLJ 230 : (2005) 2 MPHT 14 : (2006) 2 MPJR 85
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 2005
Domeshwar Singh Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2005) CriminalCC 806
Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts07 Jan 2005Allowed
Miraudi Bai Kewat Vs State of C.G.
Chhattisgarh High Court · (2005) 1 CGLJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts05 Jan 2005Dismissed
Rakesh Kumar Jaiswal Vs Chhattisgarh Public Service Commission and Another
Chhattisgarh High Court · (2005) 3 MPHT 1 : (2006) 2 MPJR 133
Constitution of India, 1950 — Article 226, 227
High Courts04 Jan 2005Allowed
Sahu Timber Trading Company Vs State of C.G. and Others
Chhattisgarh High Court · (2005) 1 CGLJ 31
Chhattisgarh Kastha Chiran (Vinyaman) Adhiniyam, 1984 — Section 12(2), 6(5), 8, 9Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 240
High Courts03 Jan 2005Dismissed
Lakheshwar Prasad and Others Vs State of C.G.
Chhattisgarh High Court · (2005) 1 CGLJ 135