High Courts19 Oct 2005
Nazaruddin Vs Ismaile Hussain
Chhattisgarh High Court · (2005) 10 CHH CK 0006
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E, 23J
COURT ARCHIVE
Chhattisgarh High Court judgments, 2005
198 judgments · page 3 of 10
High Courts19 Oct 2005
Mrs. Girja Bai and Another Vs Sukhbati and Another
Chhattisgarh High Court · (2006) 2 MPHT 60
Hindu Marriage Act, 1955 — Section 16Succession Act, 1925 — Section 372
High Courts18 Oct 2005Allowed
Vijay Kumar Agrawal and others Vs Ramchander Agrawal
Chhattisgarh High Court · (2005) 10 CHH CK 0007
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 5, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 2(b)
High Courts07 Oct 2005Allowed
Mst. Nirashi Bai Vs Ramlal Ganda and Others
Chhattisgarh High Court · AIR 2006 Chh 73
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2) , 100Limitation Act, 1963 — Article 64 , 65Transfer of Property Act, 1882 — Section 44
High Courts07 Oct 2005Allowed
Mohd. Siddique and Others Vs Maqbool Begum and Others
Chhattisgarh High Court · (2006) 1 CGLJ 184
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3A, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22, 151
High Courts06 Oct 2005Allowed
Qamaruddin Vs Smt. Surjeet Kaur
Chhattisgarh High Court · (2005) 10 CHH CK 0008
Evidence Act, 1872 — Section 114
High Courts28 Sept 2005Allowed
Beegan Ram Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 2 MPHT 3
Constitution of India, 1950 — Article 226, 227Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 5, 7
High Courts23 Sept 2005Dismissed
Mosque Anjuman Ibadadgah Hanfia and Others Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 282
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 2005
Balram Singh Thakur and Others Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 239
Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 135, 185, 185(1), 185(2), 43
High Courts23 Sept 2005
Gulabi Devi and others Vs State of Chattisgarh
Chhattisgarh High Court · (2005) CriminalCC 335
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts22 Sept 2005
Chhota Bhai Jetha Bhai Patel and Co. Vs Commissioner of Sales Tax
Chhattisgarh High Court · (2005) 142 STC 603
Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6), 38(1), 39, 39(1), 39(2)
High Courts21 Sept 2005Dismissed
Virendra Kumar Shukla Vs UCO Bank and Another
Chhattisgarh High Court · AIR 2006 Chh 104
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts19 Sept 2005Dismissed
Dharmendra Jain Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 250
Constitution of India, 1950 — Article 226
High Courts19 Sept 2005Dismissed
Chande Lal Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 397
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 52, 53Penal Code, 1860 (IPC) — Section 363, 366, 376(2)
High Courts12 Sept 2005Allowed
Minor Dipika and etc. Vs C.G. State Electricity Board and Another
Chhattisgarh High Court · AIR 2007 Chh 1
Civil Procedure Code, 1908 (CPC) — Section 151, 30
High Courts08 Sept 2005
Shivnandan Gosai Vs Mangal Prasad Gupta
Chhattisgarh High Court · (2006) 1 MPHT 58
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 115, 151Limitation Act, 1963 — Article 116, 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 31, 32
High Courts07 Sept 2005Allowed
K.P. Patel Vs State of C.G. and Another
Chhattisgarh High Court · (2006) 1 CGLJ 264
Chhattisgarh Public Service (Promotion) Rules, 2003 — Rule 4, 6, 6(10), 6(5), 6(7)Constitution of India, 1950 — Article 226
High Courts06 Sept 2005
Ambika Prasad Rajwade and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2006 Chh 107
Constitution of India, 1950 — Article 14, 16, 19(1), 226Contract Act, 1872 — Section 56Essential Commodities Act, 1955 — Section 10(1), 3, 3(1), 3(2), 5
High Courts06 Sept 2005Dismissed
Bodhan Prasad and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 CGLJ 1 : (2006) 1 MPHT 75
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 46
High Courts06 Sept 2005
Alok Chandravanshi and Others Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2006) 2 MPHT 24
Madhya Pradesh Re-organisation Act, 2000 — Section 43, 59, 59(3), 59(4)