High Courts17 Nov 2006Allowed
Smt. Varsha Rani Nag Vs Herald Vinay Nadan
Chhattisgarh High Court · (2007) 1 CGLJ 145
Civil Procedure Code, 1908 (CPC) — Section 24Divorce Act, 1869 — Section 22
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 3 of 22
High Courts17 Nov 2006Dismissed
Smt. Mithila Dubey and Others Vs Smt. Shanti Bai and Another
Chhattisgarh High Court · AIR 2007 Chh 33 : (2007) 1 CGLJ 311 : (2007) 1 MPHT 36
Succession Act, 1925 — Section 372, 373, 387
High Courts17 Nov 2006Dismissed
Chhotu Dewangan and Another Vs Smt. Urmilabai and Others
Chhattisgarh High Court · AIR 2007 Chh 34 : (2007) 1 CGLJ 58
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 372
High Courts16 Nov 2006Dismissed
Parsadi Ram Vs State of M.P.
Chhattisgarh High Court · (2007) 2 CGLJ 155
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 6, 8Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 Nov 2006Dismissed
Maniram Yadav and Others Vs Vice Chancellor, Indira Kala Sangit Vishwavidyalaya and Another
Chhattisgarh High Court · (2007) 1 CGLJ 260
Constitution of India, 1950 — Article 14, 16, 309
High Courts14 Nov 2006Dismissed
Santosh Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 1 CGLJ 67 : (2007) CriLJ 220 : (2007) 5 RCR(Criminal) 553
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 101, 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts13 Nov 2006Dismissed
Anil Kumar Kesharwani Vs Satyawati Kashyap and Another
Chhattisgarh High Court · (2008) ACJ 1543 : (2007) 1 CGLJ 227
Motor Vehicles Act, 1988 — Section 140
High Courts13 Nov 2006Allowed
Ashok Kumar Sahu Vs Madhusudan
Chhattisgarh High Court · (2007) 1 CGLJ 314
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 18, Order 9 Rule 13
High Courts09 Nov 2006Dismissed
Ashok Kumar Dubey Vs M.P. Audhyogik Kendra Vikas Nigam and Others
Chhattisgarh High Court · (2007) 1 CGLJ 41
High Courts09 Nov 2006Dismissed
Ashok Kumar Dubey Vs Madhya Pradesh Audhyogik Kendra Vikas Nigam and Others
Chhattisgarh High Court · (2007) 1 CGLJ 41
Constitution of India, 1950 — Article 16, 226
High Courts09 Nov 2006Allowed
Ramesh Jayaswal Vs The State Industrial Court and Others
Chhattisgarh High Court · (2007) 2 MPJR 118
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 291, 292, 293
High Courts08 Nov 2006Allowed
Ravindra Minj Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 1 CGLJ 400 : (2007) 1 MPHT 57
Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 Nov 2006Allowed
Ravi @ Ravindra Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 1 CGLJ 79 : (2007) 1 MPHT 20
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 311, 324, 457
High Courts08 Nov 2006Dismissed
Bihari Lal Patle Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 49
Penal Code, 1860 (IPC) — Section 376(1), 450
High Courts07 Nov 2006
Dr. Pradeep Balvandere Vs Smt. Kundu Bai Mishra
Chhattisgarh High Court · (2007) 1 CGLJ 126 : (2007) 1 MPHT 31
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C, 23D, 23E
High Courts07 Nov 2006Dismissed
Smt. Usha Joshi Vs Smt. Saroj Awasthi
Chhattisgarh High Court · (2007) 1 CGLJ 64
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D(3), 23E, 23J
High Courts07 Nov 2006Allowed
Habeeb Bhai Vs K.K. Choudhari
Chhattisgarh High Court · (2007) 1 CGLJ 86
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 34, 35
High Courts06 Nov 2006Dismissed
Chaitram Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 1 CGLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Nov 2006Allowed
Poyame Bhadru Vs State of M.P. (NOW C.G.)
Chhattisgarh High Court · (2007) 1 CGLJ 20
Penal Code, 1860 (IPC) — Section 109, 302