High Courts22 Feb 2006Allowed
Bansal Academy etc. Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2006 Chh 85
Chhattisgarh University Act — Section 7, 78Constitution of India, 1950 — Article 14
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 18 of 22
High Courts22 Feb 2006Dismissed
State of M.P. and Others Vs Rajendra Prasad Gupta and Others
Chhattisgarh High Court · (2006) 1 CGLJ 394
Constitution of India, 1950 — Article 14, 226, 227
High Courts22 Feb 2006Allowed
Sanjay Pathak Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 375
Penal Code, 1860 (IPC) — Section 323, 34, 376(2), 392
High Courts22 Feb 2006Allowed
Sanjay Lakra Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 439
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 106, 294, 354, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(10)
High Courts22 Feb 2006
Poly Pack India Vs M.P. Finance Corporation and Others
Chhattisgarh High Court · AIR 2006 Chh 80 : (2006) 2 MPJR 151
State Financial Corporations Act, 1951 — Section 29
High Courts22 Feb 2006Allowed
Manoj Kumar Kurre Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriLJ 2299
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 376
High Courts21 Feb 2006Allowed
Mahesh Das Ratre Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 02 CHH CK 0024
Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A, 66A(2)
High Courts21 Feb 2006Allowed
V.T.P. Constructions Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 1 CGLJ 308 : (2006) 2 MPJR 1 : (2006) 145 STC 185
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Chhattisgarh Vanijyik Kar Adhiniyam, 1994 — Section 27, 35, 35(1), 35(2), 35(3)Constitution of India, 1950 — Article 19(1), 246, 265, 286(1), 286(2)
High Courts20 Feb 2006Allowed
Hukum Chand Banjare Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 1 MPJR 66
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376
High Courts20 Feb 2006
Balubhai Patel Vs Manohar Rao Dumre and Another
Chhattisgarh High Court · (2006) 3 MPHT 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22, Order 23 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J, 35
High Courts20 Feb 2006Allowed
Karan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 1 CGLJ 382 : (2006) CriLJ 1745 : (2006) 3 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55
High Courts17 Feb 2006Allowed
Kanhaiya Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 453
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts17 Feb 2006Allowed
Rikhee Ram Mahilang Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 604
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 306Penal Code, 1860 (IPC) — Section 107, 109, 306, 34
High Courts17 Feb 2006Allowed
Shivalik Power and Steel Pvt. Ltd. Vs Aujasya Agro Power Pvt. Ltd. and Others
Chhattisgarh High Court · (2006) 4 MPHT 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts17 Feb 2006Allowed
Kanhaiya Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 124
Penal Code, 1860 (IPC) — Section 376, 376(2)(g)
High Courts16 Feb 2006Dismissed
Balkishun Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 140
Penal Code, 1860 (IPC) — Section 376
High Courts16 Feb 2006Allowed
Dhanesh Kumar Sahu Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324, 326
High Courts16 Feb 2006Dismissed
Balwant Singh Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 321, 397Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts16 Feb 2006Dismissed
Dr. Kamlesh Kumar Mishra Vs Guru Ghasi Das Vishwavidyalaya and Others
Chhattisgarh High Court · (2006) 02 CHH CK 0016
High Courts14 Feb 2006
State of Chhattisgarh Vs Jayant Kumar Daftary and Another
Chhattisgarh High Court · (2006) 3 MPJR 91
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42