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COURT ARCHIVE

Chhattisgarh High Court judgments, 2006

421 judgments · page 4 of 22

High Courts30 Oct 2006Allowed

Shyam Bihari Bhatt Vs State of C.G.

Chhattisgarh High Court · (2007) 1 CGLJ 61

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
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High Courts30 Oct 2006Dismissed

Dushasan Vs Sudarshan and Others

Chhattisgarh High Court · (2007) 1 CGLJ 12

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 53(A)
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High Courts27 Oct 2006Dismissed

Agnu Prasad Vs State of C.G.

Chhattisgarh High Court · (2007) 1 CGLJ 121

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
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High Courts12 Oct 2006Allowed

Brijlal @ Lallu and Another Vs State of C.G.

Chhattisgarh High Court · (2006) 2 CGLJ 493

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts05 Oct 2006Dismissed

Naresh Kumar Patel Vs Shri Nand Kumar Patel and Others

Chhattisgarh High Court · (2006) 2 CGLJ 470 : (2006) 3 MPJR 117

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4, Order 32 Rule 6, Order 32 Rule 7, Order 6 Rule 14, Order 6 Rule 15Representation of the People Act, 1951 — Section 117, 123(1), 123(5), 123(7), 77Representation of the People Rules — Rule 94A
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