High Courts16 Jun 2006Dismissed
Dilip Kumar Vs State of Madhya Pradesh (now State of Chhattisgarh)
Chhattisgarh High Court · (2006) CriLJ 3530
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 11 of 22
High Courts16 Jun 2006Allowed
Ramesh Kumar Chouhan Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts15 Jun 2006Allowed
B. Mohan Aacharya Vs State of C.G.
Chhattisgarh High Court · (2006) 2 CGLJ 338
Criminal Procedure Code, 1973 (CrPC) — Section 91Penal Code, 1860 (IPC) — Section 307, 34, 353, 427
High Courts15 Jun 2006Dismissed
Sampatlal Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2006) 2 CGLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 164, 344, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Jun 2006Allowed
Lakhmu Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 2 CGLJ 80 : (2006) CriLJ 3205 : (2006) 4 RCR(Criminal) 866
Penal Code, 1860 (IPC) — Section 376(2), 392
High Courts13 Jun 2006Dismissed
Shiv Prasad Rajwar Vs State of Madhya Pradesh
Chhattisgarh High Court · (2006) 2 CGLJ 86
Penal Code, 1860 (IPC) — Section 307
High Courts13 Jun 2006Allowed
Smt. Vimla Bai and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 351
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 323, 452
High Courts12 Jun 2006Allowed
Krishna Kumar Bathak Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 201, 34, 420, 438, 465
High Courts12 May 2006Allowed
Dineshwar alias Munna Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 28, 489A, 489C, 489D
High Courts11 May 2006Allowed
Firoz Rizvi Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 338
Arms Act, 1959 — Section 25(1), 27, 3Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts11 May 2006Allowed
Parwej Alam Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 335
Chhattisgarh Excise Act, 1915 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 29
High Courts10 May 2006Allowed
Umesh Kumar Sahu and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 2 CGLJ 28
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55
High Courts10 May 2006Allowed
Shiv Kumar and Others Vs Maleshram and Others
Chhattisgarh High Court · (2006) 3 CGLJ 330
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts10 May 2006Allowed
Shiv Kumar and Others Vs Prithvipal Singh and Another
Chhattisgarh High Court · (2006) 3 CGLJ 325
High Courts10 May 2006Allowed
S.R. Rammurti and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 294, 32, 323, 326, 34
High Courts08 May 2006Allowed
Orient Paper Mills, Brajrajnagar Vs State of M.P.
Chhattisgarh High Court · (2007) 1 MPJR 36
Arbitration Act, 1940 — Section 20, 28, 28(1), 30, 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 May 2006Dismissed
G.R. Nirala Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 3 CGLJ 316
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 12(4), 12(6)Madhya Pradesh Electrical Inspectorate (Departmental Examination) Rules, 1987 — Rule 2(3), 5(1), 5(2), 7, 8(7)
High Courts08 May 2006Allowed
Awadesh Kumar Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B), 42
High Courts08 May 2006Dismissed
Durjan Ram Sonkar Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 2 CGLJ 143
High Courts06 May 2006Allowed
Jhumuklal and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 307
Criminal Procedure Code, 1973 (CrPC) — Section 109, 164, 313, 374(2)Evidence Act, 1872 — Section 10, 30Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34