High Courts04 Oct 2006Allowed
Smt. Pinki Soni @ Geeta Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 3 CGLJ 374
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 498A, 506
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 5 of 22
High Courts04 Oct 2006Dismissed
Uttam Chand Luniya Vs Roshanlal Verma and Another
Chhattisgarh High Court · AIR 2007 Chh 25 : (2006) 2 CGLJ 402 : (2007) 1 MPJR 72
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Oct 2006Allowed
Oriental Insurance Co. Ltd. Vs Naresh Kumar Agrawal and Another
Chhattisgarh High Court · (2008) ACJ 1399 : (2006) 2 CGLJ 388
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts03 Oct 2006Dismissed
Ram Narayan Sahu Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 2 CGLJ 406 : (2007) 1 MPJR 129
Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9
High Courts03 Oct 2006Allowed
Sunil Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 2 CGLJ 380 : (2007) CriLJ 510
Criminal Procedure Code, 1973 (CrPC) — Section 167, 482, 57Penal Code, 1860 (IPC) — Section 395
High Courts29 Sept 2006Allowed
Gautam Chand Baid and Others Vs State of C.G. and Another
Chhattisgarh High Court · (2007) 1 CGLJ 25
Criminal Procedure Code, 1973 (CrPC) — Section 340, 341Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts26 Sept 2006Dismissed
Sherali and Others Vs Saiyad Israrali and Others
Chhattisgarh High Court · (2007) 1 CGLJ 3 : (2006) 4 MPHT 84 : (2007) 1 MPJR 140
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Sept 2006Allowed
Girwar Ram Dewangan Vs Sitaram Yadav and Others
Chhattisgarh High Court · (2007) 1 CGLJ 136 : (2007) 1 MPJR 143
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts26 Sept 2006Dismissed
Sher Ali and Others Vs Saiyad Israr Ali and Others
Chhattisgarh High Court · AIR 2006 Chh 146
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Sept 2006
Ravishankar Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) CriLJ 261
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 99
High Courts21 Sept 2006Dismissed
Haricharan and Others Vs Kaushal and Another
Chhattisgarh High Court · (2007) 1 MPHT 9 : (2007) 1 MPJR 153
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68
High Courts19 Sept 2006Dismissed
Amit Singh Walia Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 MPJR 5
Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4, 7Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11A(1), 12, 2(k), 5, 7
High Courts19 Sept 2006Dismissed
Amit Singh Walia and Another Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 2 CGLJ 427
Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals and Alienated Lands) Rules, 1950 — Rule 3AMadhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 16(2), 2, 3, 4, 7
High Courts18 Sept 2006Dismissed
Smt. Nirmala Sidar Vs State of M.P. and Others
Chhattisgarh High Court · (2007) 112 FLR 683 : (2006) 4 MPHT 70 : (2007) 1 MPJR 156
Constitution of India, 1950 — Article 14, 16(1), 226, 227
High Courts15 Sept 2006Allowed
Lakhan Sahu Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 8
Chhattisgarh Excise Act, 1915 — Section 34, 34(1), 34(2), 38(2), 49ACriminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18
High Courts14 Sept 2006Dismissed
P.K. Surawadhaniwar and Others Vs Union of India and Others
Chhattisgarh High Court · (2007) 1 MPJR 133
Constitution of India, 1950 — Article 12, 14
High Courts14 Sept 2006Dismissed
Suresh Vs State of Chattisgarh
Chhattisgarh High Court · (2006) CriminalCC 178 : (2007) 5 RCR(Criminal) 64
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts11 Sept 2006Allowed
Niranjan Lal Verma Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 MPJR 69
Penal Code, 1860 (IPC) — Section 302, 303, 304B, 305, 306
High Courts08 Sept 2006Allowed
Jhangali Bai and Another Vs State of C.G.
Chhattisgarh High Court · (2006) 2 CGLJ 356
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts06 Sept 2006Allowed
Ramesh Kumar Dubey Vs Smt. Rita Dubey
Chhattisgarh High Court · (2006) 2 CGLJ 358
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Hindu Marriage Act, 1955 — Section 28, 9