High Courts03 Mar 2006
Chandra Prakash Pandey Vs Bhilai Refractories Ltd.
Chhattisgarh High Court · (2006) 03 CHH CK 0040
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 17 of 22
High Courts03 Mar 2006Dismissed
Surendra Kumar Thakur Vs State Bank of India and Others
Chhattisgarh High Court · (2006) 3 CGLJ 164 : (2006) 3 LLJ 431
Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 2006Dismissed
Steel Authority of India Ltd. Vs Ram Suhag and Others
Chhattisgarh High Court · (2006) 3 LLJ 291 : (2006) 3 MPJR 107
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65
High Courts02 Mar 2006Allowed
Surendra Tiwari Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 1 CGLJ 187
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10, 114
High Courts01 Mar 2006
Trilochan Verma Vs The State of Chhattisgarh
Chhattisgarh High Court · (2006) CriLJ 2085
Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2), 511
High Courts01 Mar 2006Allowed
Pawan Kumar Sharma Vs R. Mugam and Another
Chhattisgarh High Court · (2006) 3 CGLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)
High Courts01 Mar 2006
State of M.P. and Another Vs R.P. Katiyar and Another
Chhattisgarh High Court · (2006) 1 CGLJ 398 : (2006) 2 MPJR 88
Constitution of India, 1950 — Article 226, 227, 311, 311(2), 311(3)Penal Code, 1860 (IPC) — Section 380, 459
High Courts01 Mar 2006Allowed
Krishi Upaj Mandi Samiti Vs Presiding Officer, Labour Court and Another
Chhattisgarh High Court · (2006) 1 CGLJ 483 : (2006) 3 MPJR 18
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2006
Raju Gupta Vs State of M.P.
Chhattisgarh High Court · (2006) 3 CGLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Feb 2006Allowed
Beti Chinga Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 150
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts28 Feb 2006Allowed
State Bank of India Vs J.C. Industries and Others
Chhattisgarh High Court · (2006) 1 CGLJ 464
Bankers Books Evidence Act, 1891 — Section 4
High Courts28 Feb 2006Allowed
Smt. Neela Bai Vs Bhupendra Rajput and Others
Chhattisgarh High Court · (2006) 3 MPHT 12
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts28 Feb 2006Allowed
Chaturmal Salecha Vs Jai Kumar
Chhattisgarh High Court · (2006) 3 MPHT 18
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 22
High Courts24 Feb 2006Dismissed
Chait Ram and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 147
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2A), 13(2B), 13(2C), 13(2D), 16
High Courts24 Feb 2006Allowed
Rupendra Singh Vs Krishna Kanhaiya and Another
Chhattisgarh High Court · AIR 2007 Chh 37
Succession Act, 1925 — Section 370, 372
High Courts24 Feb 2006Dismissed
Kailash Bihari Jaiswal Vs Smt. Bhagwati Jaiswal
Chhattisgarh High Court · (2006) 1 CGLJ 488
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 23(1), 28Penal Code, 1860 (IPC) — Section 498A
High Courts23 Feb 2006
Gopal Prasad Dewangan Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2006 Chh 45 : (2006) 1 CGLJ 442 : (2006) 3 MPJR 21
High Courts23 Feb 2006Allowed
Akheraj Lunia, Mine Owner and etc. Vs Union of India (UOI)
Chhattisgarh High Court · AIR 2006 Chh 72 : (2006) 3 MPJR 10
Constitution of India, 1950 — Article 265
High Courts23 Feb 2006
Gopi Ram Vs Hiralal
Chhattisgarh High Court · (2006) 3 MPHT 16
Motor Vehicles Act, 1988 — Section 166, 173
High Courts22 Feb 2006Dismissed
Jawahar Singh Vs Secretary, Chhattisgarh Sikshansamiti and Another
Chhattisgarh High Court · (2006) 3 CGLJ 144 : (2006) 3 MPJR 102
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 7(7)