High Courts20 Mar 2006Allowed
Vainkat Rao Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriLJ 2326
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 16 of 22
High Courts10 Mar 2006Allowed
Raghu Tirkey Vs The State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 MPJR 113
Penal Code, 1860 (IPC) — Section 380, 454
High Courts10 Mar 2006Allowed
Natwar Dewangan Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 198 : (2006) CriLJ 2046
Penal Code, 1860 (IPC) — Section 376(1)
High Courts10 Mar 2006Allowed
Laxmi Kant Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 193, 195(1), 202, 209, 211Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts10 Mar 2006Dismissed
Ramchandra Kalar Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 376
Penal Code, 1860 (IPC) — Section 376, 376(2), 377
High Courts09 Mar 2006Allowed
Rameshwar Vishwakarma (In Jail) Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 03 CHH CK 0062
Arms Act, 1959 — Section 25, 27Central Excises and Salt Act, 1944 — Section 34(1), 34(2)Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts09 Mar 2006Allowed
Narayan Rao Vs State of Madhya Pradesh
Chhattisgarh High Court · (2006) CriminalCC 349
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2006Allowed
Narayan Rao Vs State of M.P.
Chhattisgarh High Court · (2006) 3 CGLJ 178 : (2007) 5 RCR(Criminal) 131
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2006Allowed
Trinath Pandey Vs State of M.P.
Chhattisgarh High Court · (2006) 3 CGLJ 190
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2006Dismissed
Girish Chandra Trivedi Vs Bastar Kshetriya Gramin Bank and Another
Chhattisgarh High Court · (2006) 03 CHH CK 0013
Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 2006Dismissed
Kartik Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 17 : (2006) CriLJ 2293
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55
High Courts09 Mar 2006Allowed
Ajim Khan (In Jail) Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 03 CHH CK 0002
Arms Act, 1959 — Section 25, 27Central Excises and Salt Act, 1944 — Section 34(1), 34(2)Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts09 Mar 2006Allowed
Tiharu and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 173 : (2006) CriLJ 2358
Penal Code, 1860 (IPC) — Section 376(2)
High Courts08 Mar 2006Allowed
Rajesh (In Jail) Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 03 CHH CK 0061
Central Excises and Salt Act, 1944 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts08 Mar 2006Allowed
Ram Avatar Agrawal Vs Ganesh Prasad Simhaniya and Another
Chhattisgarh High Court · (2006) 2 CGLJ 170
High Courts08 Mar 2006Allowed
Vivek Kumar Samuel Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 03 CHH CK 0009
Central Excises and Salt Act, 1944 — Section 34ACriminal Procedure Code, 1973 (CrPC) — Section 439
High Courts07 Mar 2006Allowed
Dinesh @ Soda Verma and Another Vs State of C.G.
Chhattisgarh High Court · (2006) 2 CGLJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Mar 2006Allowed
Krishi Upaj Mandi Samiti, Pandri Kapa, Raipur Vs Ravi Shankar Shrivastava
Chhattisgarh High Court · (2006) 3 MPJR 98
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25F
High Courts06 Mar 2006
Horilal Markam Vs Krishi Upaj Mandi Samiti, Bemetara
Chhattisgarh High Court · (2006) 03 CHH CK 0059
High Courts06 Mar 2006
Rishi Dikshit and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 03 CHH CK 0024
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 136Madhya Pradesh Land Revenue Code, 1959 — Section 16