High Courts25 Mar 2006Allowed
Kirtiwas and etc. Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 238 : (2006) CriLJ 2829 : (2007) 5 RCR(Criminal) 181
Penal Code, 1860 (IPC) — Section 342, 363, 366, 376, 376(2)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 15 of 22
High Courts24 Mar 2006
Gramin Bank Award Staff Union and Another Vs State Bank of India and Another
Chhattisgarh High Court · (2006) 03 CHH CK 0032
Regional Rural Banks Act, 1976 — Section 17(1)
High Courts23 Mar 2006Allowed
Umashanker @ Babloo Vs State of C.G.
Chhattisgarh High Court · (2007) 2 CGLJ 166
Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 307, 324
High Courts23 Mar 2006Allowed
Ramesh Kumar Thakur Vs Sushant Chandra Dey and Another
Chhattisgarh High Court · (2006) 3 CGLJ 233
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts23 Mar 2006Dismissed
Sheshmal Surana Vs State of Chattisgarh and Others
Chhattisgarh High Court · (2006) 3 MPJR 4
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 52
High Courts22 Mar 2006Dismissed
Smt. Vinita Rai Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 2 MPJR 84
High Courts22 Mar 2006Dismissed
Balvinder Singh Rajput Vs Union of India (UOI) and Others
Chhattisgarh High Court · AIR 2006 Chh 65 : (2006) 2 MPJR 67
Advocates Act, 1961 — Section 1(3), 1(4), 30
High Courts21 Mar 2006Allowed
Mudrika Prasad Mishra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 3 MPJR 54
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Mar 2006Allowed
Banshi Mandave Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 712 : (2007) 5 RCR(Criminal) 244
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 42, 55
High Courts21 Mar 2006Allowed
Banshi Mandave Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 230
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 55
High Courts21 Mar 2006Allowed
Salim Thobhani and others Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2006) 3 MPJR 1
Essential Commodities Act, 1955 — Section 6B
High Courts21 Mar 2006Allowed
Salom Thobhani and Others Vs State of Chattisgarh and Others
Chhattisgarh High Court · (2006) 3 MPJR 1
Essential Commodities Act, 1955 — Section 6B
High Courts20 Mar 2006Allowed
Avinash Singh and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2006) 3 CGLJ 208 : (2006) CriLJ 4152 : (2007) 5 RCR(Criminal) 300
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 192, 194, 223, 239Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 34
High Courts20 Mar 2006Allowed
Surendra Pal Singh Parihar Vs State of Chhattisgarh
Chhattisgarh High Court · AIR 2006 Chh 100 : (2006) 3 CGLJ 218
Advocates Act, 1961 — Section 30, 34(1)Advocates Rules, 1961 — Rule 3Bar Councils Act, 1926 — Section 14, 9(4)
High Courts20 Mar 2006Allowed
Manbodh and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 222
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Evidence Act, 1872 — Section 113, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts20 Mar 2006Allowed
Jugam @ Jugal Ram and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 109, 306, 34
High Courts20 Mar 2006
Samar Vijay Singh Tomar and Another Vs State of C.G. State of C.G. Vs Samar Vijay Singh Tomar and Others State of M.P. (Now C.G.) Vs Ranvijay Singh Tomar
Chhattisgarh High Court · (2006) 1 CGLJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 201, 302, 304, 304A, 34
High Courts20 Mar 2006Allowed
Jugam @ Jugal Ram and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 1065
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 109, 306, 34
High Courts20 Mar 2006Dismissed
Rajkumar Pandey Vs District Forest Officer, Bilaspur and Another
Chhattisgarh High Court · (2006) 3 MPJR 56
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts20 Mar 2006Allowed
Parmanand Sharma Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 03 CHH CK 0023
Constitution of India, 1950 — Article 226, 227