High Courts17 Jan 2006Dismissed
Jitendra Singh Pradhan Vs General Public and Another
Chhattisgarh High Court · (2006) 01 CHH CK 0002
Succession Act, 1925 — Section 372, 384, 388(3)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 21 of 22
High Courts16 Jan 2006Dismissed
Satish Kumar Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriLJ 1467
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(1), 506
High Courts13 Jan 2006Allowed
Santosh Kumar and etc. Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 82 : (2006) CriLJ 1185 : (2006) 2 RCR(Criminal) 631
Arms Act, 1959 — Section 25(1B), 25(1P), 25(B), 39Penal Code, 1860 (IPC) — Section 399, 402
High Courts13 Jan 2006Dismissed
Shayam Lal Saraf Vs State of C.G. and Others
Chhattisgarh High Court · (2006) CriLJ 1499 : (2006) 2 MPHT 36
High Courts13 Jan 2006Allowed
Murari Ram Sahu Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 01 CHH CK 0001
Constitution of India, 1950 — Article 226, 227Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 15, 5, 7
High Courts12 Jan 2006Dismissed
Municipal Corporation Vs Mohammed Farookh and Another
Chhattisgarh High Court · (2006) 111 FLR 658 : (2006) 2 MPHT 1
Industrial Disputes Act, 1947 — Section 25G
High Courts12 Jan 2006Dismissed
State of Madhya Pradesh and Others Vs Narendra Barmani
Chhattisgarh High Court · (2006) 2 MPHT 102
Arbitration Act, 1940 — Section 17, 20, 30, 33, 39
High Courts12 Jan 2006
Premlal Yadav Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 450
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts12 Jan 2006Dismissed
Sujit Pandey and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 2 MPHT 62
Panchayat Raj Adhiniyam, 1993 — Section 65(1), 84, 85
High Courts09 Jan 2006Dismissed
Bhagwani Devi and Another Vs Wadhuram and Others
Chhattisgarh High Court · AIR 2006 Chh 49 : (2006) 3 CGLJ 66
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Jan 2006
Akhilesh Kumar Vs State of C.G.
Chhattisgarh High Court · (2006) 1 CGLJ 305
Criminal Procedure Code, 1973 (CrPC) — Section 41(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Penal Code, 1860 (IPC) — Section 34, 379
High Courts06 Jan 2006Dismissed
Mohammed Siddique Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) CriLJ 2007
Chhattisgarh Suraksha Adhiniyam, 1990 — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 506, 509Public Gambling Act, 1867 — Section 3, 4, 4A, 4A(1)
High Courts05 Jan 2006Dismissed
Sachchanand Moolchandani Vs Dr. Meghraj K. Ramnani
Chhattisgarh High Court · (2006) 2 MPHT 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 100Money Lenders Act — Section 3 , 7Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts05 Jan 2006Allowed
Jugga Devi Vs Smt. Satyawati and Others
Chhattisgarh High Court · (2006) 3 CGLJ 72
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 36, Order 23 Rule 1(4)Evidence Act, 1872 — Section 116, 2, 25
High Courts04 Jan 2006Allowed
Thakur Mohan Singh Vs State Government of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 2 MPHT 34
Constitution of India, 1950 — Article 14, 227
High Courts04 Jan 2006Allowed
Motilal Sahu Vs Chhattisgarh Electricity Board and Another
Chhattisgarh High Court · (2006) 3 MPHT 20
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 2006
Nagendra Kumar Agrawal Vs Smt. Hakeem Bai
Chhattisgarh High Court · (2006) 2 MPHT 17
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23C(2), 23E
High Courts03 Jan 2006
Nanku Ram and Another Vs Prakash Ram and Others
Chhattisgarh High Court · (2007) 2 ACC 314 : (2006) ACJ 1705 : (2006) 1 MPJR 68
High Courts03 Jan 2006Dismissed
Smt. Sumita Voditelwar and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 2 MPHT 85
Constitution of India, 1950 — Article 226Madhya Pradesh Ashaskeey Shikshan Sanstha (Sansthagat Nidhi) Adhiniyam, 1983 — Section 11
High Courts03 Jan 2006Allowed
Amar Sai Vs State of Chahattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302