COURT ARCHIVE

Chhattisgarh High Court judgments, 2005

198 judgments · page 8 of 10

High Courts29 Mar 2005Dismissed

Navdeep Industries Vs State of C.G. and Another

Chhattisgarh High Court · (2005) 1 CGLJ 315 : (2006) 3 MPJR 95

Chhattisgarh Sthaniya Kshetra Me Mal Ke pravesh Par Kar Adhiniyam, 1976 — Section 2, 3, 3(1)Constitution of India, 1950 — Article 14, 304

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High Courts29 Mar 2005Allowed

Badruddin Quraishy Vs State of Chhattisgarh

Chhattisgarh High Court · (2005) 1 CGLJ 350 : (2005) 3 MPHT 64 : (2006) 2 MPJR 100

Constitution of India, 1950 — Article 226Haj Committee Act, 2002 — Section 18, 18(1), 19, 20, 23

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High Courts24 Mar 2005Allowed

Raipur Development Authority Vs Sarin Construction Company

Chhattisgarh High Court · AIR 2006 Chh 12 : (2005) 1 CGLJ 380 : (2006) 2 MPJR 145

Arbitration and Conciliation Act, 1996 — Section 2, 32(2), 32(3), 33, 34Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227

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High Courts24 Mar 2005

Nishar Ahmed Vs Shatrughan Yadav and Others

Chhattisgarh High Court · (2005) 1 CGLJ 388

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High Courts24 Mar 2005Allowed

Benson Craig Vs State of C.G.

Chhattisgarh High Court · (2006) 1 CGLJ 13

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 171, 419, 420

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High Courts24 Mar 2005Allowed

Prashant Kumar Vs State of C.G.

Chhattisgarh High Court · AIR 2006 Chh 1 : (2005) 1 CGLJ 157 : (2005) 4 KLT 159

Advocates Act, 1961 — Section 2, 3Constitution of India, 1950 — Article 162, 226, 227Notaries (Amendment) Act, 1999 — Section 5(2)

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High Courts18 Mar 2005Allowed

Sonalal Soni Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 1 CGLJ 175 : (2005) CriLJ 4461

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 114A, 161, 161(3), 173(2), 173(3)Evidence Act, 1872 — Section 144A

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High Courts16 Mar 2005

Khurshid Hussain Vs State of C.G.

Chhattisgarh High Court · (2005) 1 CGLJ 208

Madhya Pradesh Land Revenue Code, 1959 — Section 248(3), 29(2)

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High Courts16 Mar 2005Dismissed

Natthulal Vs Kishorilal

Chhattisgarh High Court · (2005) 1 CGLJ 282

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 25

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High Courts15 Mar 2005Allowed

Gokul Vs Rajwantin Bai and Others

Chhattisgarh High Court · (2005) 1 CGLJ 215

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 18 Rule 17, Order 7 Rule 14(3)

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High Courts15 Mar 2005Dismissed

Bajaj Allianz General Insurance Co. Ltd. Vs Sadhu Sharan and Others

Chhattisgarh High Court · (2007) 1 ACC 826 : (2006) ACJ 2439 : (2005) 1 CGLJ 297

Motor Vehicles Act, 1988 — Section 166

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High Courts15 Mar 2005Dismissed

Rajshekar Singh Chandel Vs Guru Ghasi Das University and Another

Chhattisgarh High Court · (2005) 1 CGLJ 241 : (2006) 3 MPJR 45

Constitution of India, 1950 — Article 226, 227

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High Courts15 Mar 2005Allowed

Ritu Parn Namdeo Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 1 CGLJ 415 : (2005) 3 MPHT 7

Constitution of India, 1950 — Article 226, 227

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High Courts15 Mar 2005Allowed

Dr. Rajesh Pathak Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2005) 03 CHH CK 0004

Constitution of India, 1950 — Article 309

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High Courts14 Mar 2005Allowed

Dev Singh and Others Vs State of C.G.

Chhattisgarh High Court · (2005) 1 CGLJ 219

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 363, 366A, 376, 439

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High Courts11 Mar 2005Allowed

Aditya Manjhi Vs State of C.G.

Chhattisgarh High Court · (2005) 1 CGLJ 218

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts11 Mar 2005Allowed

Smt. Prem Kumari Sahu Vs State of C.G. and Others

Chhattisgarh High Court · (2005) 1 CGLJ 326

Constitution of India, 1950 — Article 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14Madhya Pradesh Civil Services (Leave) Rules, 1977 — Rule 6

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High Courts11 Mar 2005Allowed