CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2005

198 judgments · page 7 of 10

High Courts29 Apr 2005

Shant Kumar Jaiswal Vs Nand Kumar Patel and Others

Chhattisgarh High Court · AIR 2006 Chh 18 : (2006) 1 MPHT 45

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 123(4), 123(5), 83, 83(1)
Read judgment
High Courts25 Apr 2005Allowed

Smt. Priti Dubey Vs Pramod Kumar Agrawal

Chhattisgarh High Court · (2005) 4 MPHT 71 : (2006) 1 MPJR 10

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 14
Read judgment
High Courts13 Apr 2005Allowed

Abdul Abbas Vs State of Chhattisgarh

Chhattisgarh High Court · (2005) CriLJ 3051 : (2006) 1 MPHT 66

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
Read judgment
High Courts31 Mar 2005

Rishi Dikshit Vs State of C.G. and Another

Chhattisgarh High Court · (2005) 1 CGLJ 336 : (2006) 2 MPJR 118

Chhattisgarh Excise Act, 1915 — Section 18(1), 62(1), 62(2)Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002 — Rule 10, 11, 13, 3, 6Constitution of India, 1950 — Article 14, 15(1), 226
Read judgment