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Chhattisgarh High Court judgments, 2006

421 judgments · page 19 of 22

High Courts13 Feb 2006Allowed

Jawahar Yadav Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2006) 1 CGLJ 339 : (2006) CriLJ 2078

Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 195, 362, 439, 482Penal Code, 1860 (IPC) — Section 205, 376, 415, 419, 420
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High Courts13 Feb 2006Allowed

Omprakash Singh Vs State of C.G.

Chhattisgarh High Court · (2006) 3 CGLJ 136

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts13 Feb 2006Allowed

Santosh Vs State of C.G.

Chhattisgarh High Court · (2006) 1 CGLJ 323

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 55, 8
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High Courts13 Feb 2006Allowed

Babban Prasad Mishra Vs P.S. Diwan

Chhattisgarh High Court · (2006) 3 CGLJ 126 : (2006) CriLJ 3263 : (2006) 4 RCR(Criminal) 862

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Indecent Representation of Women (Prohibition) Act, 1986 — Section 2, 3, 6Obscene Publication Act, 1959 — Section 1
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High Courts13 Feb 2006Dismissed

Ayub Khan Vs Municipal Corporation and Others

Chhattisgarh High Court · (2006) 2 MPHT 65

Constitution of India, 1950 — Article 226 , 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3(1)
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High Courts08 Feb 2006Dismissed

Umashanker Sao Vs Sonsai Sahu

Chhattisgarh High Court · AIR 2006 Chh 102 : (2006) 1 CGLJ 327

Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 10, 20, 22, 9
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