High Courts22 Dec 2006Dismissed
Ramdeo Ram Vs Vijaynath and Others
Chhattisgarh High Court · (2007) 2 MPJR 106
Representation of the People Act, 1951 — Section 100, 100(1)(d), 101, 117, 80
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
393 judgments · page 1 of 20
High Courts21 Dec 2006
Rajendra Shankar Shukla Vs The U.C.O. Bank and Others
Chhattisgarh High Court · (2006) 12 CHH CK 0030
High Courts21 Dec 2006Dismissed
P. Shiv Prasad Rao Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 407
Constitution of India, 1950 — Article 342, 366Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 1(2), 2, 3(1)
High Courts20 Dec 2006Dismissed
Rajeev Bhusan Agnihotri Vs Amool Samre and Others
Chhattisgarh High Court · (2007) 2 MPJR 36
Motor Vehicles Act, 1988 — Section 166
High Courts20 Dec 2006Dismissed
Rajeev Bhushan Agnihotri Vs Amool Samre and Others
Chhattisgarh High Court · (2007) 1 CGLJ 328
Motor Vehicles Act, 1988 — Section 166
High Courts19 Dec 2006Dismissed
Amrendu Jyoti and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 CGLJ 278 : (2007) CriLJ 1511
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Penal Code, 1860 (IPC) — Section 498A
High Courts19 Dec 2006Dismissed
Alok Nigam Vs Union of India and Others
Chhattisgarh High Court · (2007) 2 MPJR 142
Forest (Conservation) Act, 1980 — Section 2
High Courts19 Dec 2006Dismissed
Sunder Bai and Others Vs Jagdev Singh and Another
Chhattisgarh High Court · (2007) 1 CGLJ 268
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 26 Rule 9, Order 9 Rule 8, Order 9 Rule 9
High Courts19 Dec 2006Dismissed
Manjulata Vs Peela Bai and Others
Chhattisgarh High Court · (2007) 1 CGLJ 263
Succession Act, 1925 — Section 372, 383, 384
High Courts15 Dec 2006Allowed
Pilloo Singh Rajput Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 3 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts15 Dec 2006Allowed
Ajit P.K. Jogi Vs National Commission for Scheduled Castes and Scheduled Tribes and Others
Chhattisgarh High Court · AIR 2007 Chh 90 : (2007) 1 CGLJ 146
Constitution of India, 1950 — Article 136, 14, 226, 227, 329
High Courts14 Dec 2006Allowed
Mohan Jute Mills Ltd. Vs Smt. Sabila Khatun and Others
Chhattisgarh High Court · (2008) 1 MPJR 64
Payment of Gratuity Act, 1972 — Section 7
High Courts13 Dec 2006Allowed
Smt. Pramila Bai and Others Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 414
Chhattisgarh Tonahi Pratadna Nivaran Adhiniyam, 2005 — Section 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 506
High Courts13 Dec 2006Dismissed
Smt. Maan Bai @ Bhan Bai Vs Bhangi Singh and Others
Chhattisgarh High Court · (2007) 1 CGLJ 402
High Courts11 Dec 2006Allowed
Madan Lal Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 1 CGLJ 435 : (2007) 1 MPHT 42
Penal Code, 1860 (IPC) — Section 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts08 Dec 2006
Smt. Anupama Kedia Vs Manoj Kumar Kedia
Chhattisgarh High Court · (2007) 1 CGLJ 410
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts06 Dec 2006Dismissed
Sanjay Kumar Shrivastava Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 MPHT 81
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts05 Dec 2006Dismissed
Jain Traders, Partner Vs Shailesh Singhaniya
Chhattisgarh High Court · (2007) 1 CGLJ 230 : (2007) 1 MPHT 68
Contract Act, 1872 — Section 230
High Courts05 Dec 2006Allowed
Ghanshyam Yadav Vs Rameshwar Sahu and Others
Chhattisgarh High Court · (2007) 1 MPHT 86
High Courts04 Dec 2006Dismissed
Manoj Singh Thakur Vs Ramesh Singh Thakur and Others
Chhattisgarh High Court · (2007) 1 CGLJ 349
Chhattisgarh Municipal Corporation Act, 1956 — Section 441, 441(5), 441B, 441B(2), 441FChhattisgarh Municipal Corporation Rules — Rule 17Representation of the People Act, 1951 — Section 123, 14, 14A