High Courts01 Sept 2005Allowed
Tahar Singh Parihar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 DMC 108
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 34, 408A, 498A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2005
198 judgments · page 4 of 10
High Courts30 Aug 2005Dismissed
Chhattisgarh Motor Winding Vs Madhya Pradesh Financial Corporation and Others
Chhattisgarh High Court · (2006) 1 MPHT 69
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(B)Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 17, 7
High Courts24 Aug 2005Dismissed
Dr. L. Patnaik Vs United India Insurance Co. Ltd. and Others
Chhattisgarh High Court · (2006) 1 MPHT 51
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts16 Aug 2005
Manoj Kumar and Another Vs Manish Kumar Rajput and Others
Chhattisgarh High Court · (2006) ACJ 568 : (2006) 1 MPJR 70
Motor Vehicles Act, 1988 — Section 166, 173
High Courts16 Aug 2005Dismissed
Chhedi Lal Gupta Vs Branch Manager, SBI and Others
Chhattisgarh High Court · (2006) 1 CGLJ 187
Banking Regulation Act, 1949 — Section 10, 10(1)(b)(i)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(2), 3(1)(5)
High Courts12 Aug 2005
M/S Bhilai Cement Company Pvt. Ltd. Vs Chairman-cum-Managing Director, Bank of Baroda and Another
Chhattisgarh High Court · (2005) 08 CHH CK 0006
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
High Courts12 Aug 2005Allowed
Rakesh Tiwari Vs Ashok Leyland Finance Ltd. Ashok Leyland Finance Ltd. Vs Rakesh Tiwari
Chhattisgarh High Court · (2006) 1 CGLJ 128
Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts10 Aug 2005Allowed
Raju Prasad Kewat Vs State of Chhattisgarh
Chhattisgarh High Court · (2005) 2 DMC 760
High Courts10 Aug 2005Dismissed
Bharat Aluminium Co. Ltd. Vs Kaiser Aluminium Technical Services, Inc.
Chhattisgarh High Court · AIR 2005 Chh 21 : (2006) 3 CGLJ 7 : (2006) 1 MPHT 18
Arbitration and Conciliation Act, 1996 — Section 10, 2(5), 2(7), 34, 37(1)
High Courts05 Aug 2005Dismissed
Chief General Manager, South Eastern Coalfields Ltd. Vs Municipal Corporation
Chhattisgarh High Court · (2006) 1 CGLJ 292
Chhattisgarh Municipal Corporation Act, 1956 — Section 132(1), 135, 135(1), 136, 138Chhattisgarh Municipality (Determination of annual letting value of building/land) Rules, 1997 — Rule 10, 6A, 8, 9Constitution of India, 1950 — Article 14, 226, 243
High Courts04 Aug 2005
M. Sannu Ram Mandavi Vs C. Mohan and Others
Chhattisgarh High Court · (2006) 4 ACC 505
Motor Vehicles Act, 1988 — Section 140, 162, 165, 166, 167
High Courts02 Aug 2005Allowed
Municipal Corporation Durg Vs Shri Satish Kumar Mishra
Chhattisgarh High Court · (2006) 3 CGLJ 14
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 58, 22
High Courts02 Aug 2005Dismissed
Mahesh Prasad Vs Nathulal and Others
Chhattisgarh High Court · (2006) 1 CGLJ 37 : (2006) 1 MPHT 98
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 10(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts01 Aug 2005Dismissed
Administrator, Lahidhi Multipurpose Higher Secondary School and Another Vs Smt. Vidyavati Chaturvedi and Others
Chhattisgarh High Court · (2006) 109 FLR 759 : (2006) 2 LLJ 872 : (2006) 2 MPHT 43
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Industrial Disputes Act, 1947 — Section 2Madhya Pradesh Ashaskiya School Viniyaman Adhiniyam, 1975 — Section 2
High Courts01 Aug 2005
Yogesh Chandra Sheel (Rai) Vs Smt. Sandhya Rani Sheel and Others
Chhattisgarh High Court · (2006) 1 MPHT 39
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Jul 2005
V.G. Tamaskar Vs High Court of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2006 Chh 153
Advocates Act, 1961 — Section 16, 34, 49Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 76
High Courts21 Jul 2005Allowed
State of Chhattisgarh Vs Hari Prasad Rathor
Chhattisgarh High Court · (2007) 1 MPJR 62
Chhattisgarh Kastha Chiran (Vinyaman) Adhiniyam, 1984 — Section 12, 7, 9
High Courts20 Jul 2005Dismissed
Toranlal and Others Vs Smt. Kunwarbai
Chhattisgarh High Court · (2006) 1 CGLJ 33 : (2005) 4 MPHT 5
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts20 Jul 2005
Gulab Khan and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 CGLJ 276 : (2006) 1 MPHT 81
Constitution of India, 1950 — Article 14, 350Criminal Procedure Code, 1973 (CrPC) — Section 441, 441(4)
High Courts14 Jul 2005
Utkal Hydrocarbons and etc. Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2006 Chh 36 : (2006) 2 MPHT 68
Constitution of India, 1950 — Article 14, 19(1), 21