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Chhattisgarh High Court judgments, 2006

421 judgments · page 12 of 22

High Courts05 May 2006

Dr. Sunil Puri Vs State of Chhattisgarh

Chhattisgarh High Court · (2006) 2 CGLJ 1 : (2006) CriLJ 2866 : (2006) 4 RCR(Criminal) 682

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 301, 301(1), 301(2), 438Penal Code, 1860 (IPC) — Section 409
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High Courts03 May 2006Allowed

Amit Jogi Vs State of Chhattisgarh and Another

Chhattisgarh High Court · (2006) 2 CGLJ 49 : (2006) CriLJ 3349 : (2007) 5 RCR(Criminal) 94

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 437, 439Penal Code, 1860 (IPC) — Section 120A, 120B, 193, 218, 259
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High Courts03 May 2006Allowed

Taukir Dani Vs Chkndagi Ram and Others

Chhattisgarh High Court · (2006) 3 CGLJ 298

Chhattisgarh Municipal Act, 1961 — Section 117, 20, 20(1), 20(2), 20(3)Chhattisgarh Municipalities (Election Petition) Rules, 1962 — Rule 19Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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High Courts03 May 2006Dismissed

Chandan Soni Vs State of Chhattisgarh

Chhattisgarh High Court · (2006) 2 CGLJ 36 : (2006) CriLJ 3528

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 107, 305, 306, 376, 507
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High Courts02 May 2006Allowed

R.N. Singh Vs State of C.G. and Others

Chhattisgarh High Court · (2006) 2 CGLJ 23

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29
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High Courts28 Apr 2006Allowed

Bhola Ram Vs State of C.G.

Chhattisgarh High Court · (2006) 2 CGLJ 90 : (2007) 1 MPJR 1

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 50, 55
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