High Courts06 Dec 2005Dismissed
Sanjeev Kumar Sahu Vs Indira Gandhi Krishi Vishwavidyalaya and Others
Chhattisgarh High Court · (2006) 1 CGLJ 98
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Chhattisgarh High Court judgments, 2005
198 judgments · page 2 of 10
High Courts01 Dec 2005Allowed
Keshav and Others Vs Pavitrasen and Others
Chhattisgarh High Court · (2006) ACJ 1482 : (2006) 1 CGLJ 219
High Courts01 Dec 2005Allowed
Devendra Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 506
High Courts25 Nov 2005Allowed
State Bank of India Vs Shankar Lal and Another
Chhattisgarh High Court · (2006) 3 MPHT 70
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(1), Order 37 Rule 2(3), Order 37 Rule 3(6)
High Courts21 Nov 2005Dismissed
Buddheshwar Singh and Others Vs Thakur Bhupendra Singh and Another
Chhattisgarh High Court · (2006) 3 CGLJ 41
High Courts18 Nov 2005Allowed
Vidyadhar Tiwari Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 1 MPHT 105
Constitution of India, 1950 — Article 226
High Courts17 Nov 2005
Moujuram Vs State of C.G. State of C.G. Vs Moujuram
Chhattisgarh High Court · (2006) 1 CGLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 307, 323
High Courts17 Nov 2005Allowed
Gita Bai Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 39
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B
High Courts17 Nov 2005Dismissed
Siraj Ahmad Vs Satish George
Chhattisgarh High Court · (2006) 1 CGLJ 199
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 17
High Courts16 Nov 2005Allowed
Oriental Insurance Co. Ltd. Vs Pooranlal and Another
Chhattisgarh High Court · (2007) ACJ 1804 : AIR 2006 Chh 77
Motor Vehicles Act, 1988 — Section 165, 165(1), 166, 173Penal Code, 1860 (IPC) — Section 304A
High Courts16 Nov 2005Dismissed
Ramchandra Sao Vs State of M.P. and Another
Chhattisgarh High Court · AIR 2006 Chh 83 : (2006) 1 MPHT 109
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts11 Nov 2005Dismissed
Ramavatar @ Ramu Agrawal and Another Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 120
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 294, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts10 Nov 2005Allowed
Samarth Shrivastava and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 2 DMC 262
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts09 Nov 2005Allowed
Mohan Lal Diwakar Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 105
chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11, 11(1), 12, 3
High Courts09 Nov 2005Allowed
Mannu Kaushik and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 CGLJ 288 : (2006) 2 MPHT 39
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 18, 3(1)
High Courts08 Nov 2005
Munna alias Raghunandan Vs The State of M.P. (now State of Chhattisgarh)
Chhattisgarh High Court · (2006) 2 MPHT 9
Criminal Procedure Code, 1973 (CrPC) — Section 161, 299Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Oct 2005Allowed
Bellary Steels and Alloys Ltd. and Another Vs Vendana Ispat Private Ltd. and Another
Chhattisgarh High Court · (2006) 2 MPHT 51
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138A
High Courts25 Oct 2005Allowed
Gopal Das Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2005) CriminalCC 325
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(i), 42, 42(1), 42(2)
High Courts25 Oct 2005Allowed
Gopal Das Vs State of M.P. (NOW C.G.)
Chhattisgarh High Court · (2006) 1 CGLJ 108 : (2007) 5 RCR(Criminal) 596
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50
High Courts20 Oct 2005Dismissed
Balram Kumar Suri Vs Nagar Nigam
Chhattisgarh High Court · (2006) 2 MPHT 57
Chhattisgarh Municipal Corporation Act, 1956 — Section 146, 149