High Courts04 Apr 2006Allowed
Rewaram Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 394, 427
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 14 of 22
High Courts03 Apr 2006Allowed
Yashwant Kumar Bharadwaj Vs Municipal Corporation, Durg and Another
Chhattisgarh High Court · (2006) 04 CHH CK 0033
High Courts03 Apr 2006Dismissed
National Insurance Co. Ltd. Vs Gendram Sahu and Others
Chhattisgarh High Court · (2006) 4 ACC 566 : (2007) ACJ 1654 : AIR 2006 Chh 82 : (2006) 3 CGLJ 273 : (2007) 1 MPJR 11
High Courts03 Apr 2006Dismissed
Gopi Vs Coal India Ltd. and Others
Chhattisgarh High Court · (2007) 1 LLJ 247 : (2006) 3 MPJR 86
High Courts03 Apr 2006Allowed
Smt. Shashi Dewangan Vs Nandlal Dewangan
Chhattisgarh High Court · (2006) 3 CGLJ 268
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 401Family Courts Act, 1984 — Section 19(4)Penal Code, 1860 (IPC) — Section 498A
High Courts31 Mar 2006
Smt. Rajeshwari Agrawal and Others Vs Central Bank of India
Chhattisgarh High Court · (2006) 03 CHH CK 0021
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137
High Courts31 Mar 2006Allowed
Hirma Markami Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 233
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20(B), 52(3), 55
High Courts31 Mar 2006Dismissed
Bal Ashram Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 1 CGLJ 468 : (2006) 2 MPJR 54
Chhattisgarh Society Registrikaran Adhiniyam, 1973 — Section 3, 33, 33(1)
High Courts30 Mar 2006Allowed
Sukhlal Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2006) 2 CGLJ 212
Penal Code, 1860 (IPC) — Section 354, 376
High Courts30 Mar 2006
Manager, M.P. Khadi Gramodyog Board and Another Vs Presiding Officer, Labour Court, Raipur and Others
Chhattisgarh High Court · (2006) 03 CHH CK 0039
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Industrial Disputes Rules, 1957 — Rule 25A
High Courts30 Mar 2006Allowed
Kunjam Suppa and Another Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 264
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Mar 2006Allowed
Baldau Kaushik Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 506, 506(B)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 2(1), 3, 3(1)
High Courts30 Mar 2006Allowed
Kishore Bahadur Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 CGLJ 432 : (2006) CriLJ 2556
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 363, 366, 376
High Courts29 Mar 2006Dismissed
Kashinath Ram Vs Satate of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 3 MPJR 65
High Courts29 Mar 2006Allowed
Smt. Kavita Tiwari Vs Sate of Chhattisgarh and Another
Chhattisgarh High Court · (2006) 3 MPJR 71
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 58(1)
High Courts29 Mar 2006Allowed
Suresh Kumar Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 259
Chhattisgarh Excise Act, 1915 — Section 34, 34(1), 57, 57A, 59
High Courts28 Mar 2006Allowed
Kulbul and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 34
High Courts27 Mar 2006Allowed
Shiv Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 55
High Courts27 Mar 2006Allowed
Shiv Kumar Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 426
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 55
High Courts27 Mar 2006Allowed
Ayodhya Prasad Soni Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 254
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 294, 415, 420, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)