High Courts06 Sept 2006Allowed
Kiran Sonkusare Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 479
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 6 of 22
High Courts05 Sept 2006
Tamo Budaru Vs State
Chhattisgarh High Court · (2006) 4 MPHT 66
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Sept 2006Dismissed
Manoj Kumar Mangwani Vs Jamuna Das Sukhwani and Others
Chhattisgarh High Court · (2006) 2 CGLJ 343
Chhattisgarh Municipal Act, 1961 — Section 20, 26(2), 38(1), 8Civil Procedure Code, 1908 (CPC) — Section 100, 115Evidence Act, 1872 — Section 35
High Courts01 Sept 2006Dismissed
Haricharan Patel and Others Vs Dhanurjay and Others
Chhattisgarh High Court · (2007) 2 CGLJ 224
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(7), 401(2)
High Courts01 Sept 2006
Sevati Bai Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 1 CGLJ 1
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 170(B)
High Courts01 Sept 2006Dismissed
Shri Ram Mishra and Another Vs Chief General Manager and Another
Chhattisgarh High Court · (2006) 2 CGLJ 495
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 165, 201, 304B, 34
High Courts31 Aug 2006Dismissed
Badri Prasad Verma Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2006) 3 CGLJ 582 : (2006) 4 MPHT 89
High Courts31 Aug 2006Dismissed
Bharat Ram Sahu Vs Salik and Others
Chhattisgarh High Court · (2006) 2 CGLJ 352 : (2006) 4 MPHT 15 : (2006) 3 MPJR 133
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 20(2), 20(3), 20(4)
High Courts31 Aug 2006Allowed
Pareva Bai Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 3 CGLJ 599
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership ) Rules, 1995 — Rule 12
High Courts31 Aug 2006Dismissed
C.P. Sharma Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2006) 3 CGLJ 592
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409
High Courts31 Aug 2006Dismissed
Nandlal Jaiswal Vs Bandhu Jaiswal and Others
Chhattisgarh High Court · (2006) 3 CGLJ 586 : (2006) 4 MPHT 10 : (2007) 1 MPJR 145
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Aug 2006Allowed
Omkar Prasad (dead through Lrs.) Vs Bhoodhar Prasad and Others
Chhattisgarh High Court · (2006) 3 CGLJ 568
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 45, 47, 67, 68Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts29 Aug 2006Dismissed
R.V. Magar Vs Union of India and Others
Chhattisgarh High Court · (2007) 1 MPJR 149
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 411
High Courts29 Aug 2006Allowed
Bhuneshwari Bunker Sahkari Samiti Maryadit Vs Presiding Officer, Labour Court and Another
Chhattisgarh High Court · (2006) 3 CGLJ 561 : (2007) 1 MPHT 12
Industrial Disputes Act, 1947 — Section 10
High Courts29 Aug 2006Dismissed
Kunwar Sai Vs Baiya Bai and Another
Chhattisgarh High Court · (2006) 3 CGLJ 564 : (2007) 1 MPJR 23
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 63
High Courts29 Aug 2006Allowed
Hemendra Raj @ Raju Sahu Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 365, 366, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts29 Aug 2006Allowed
Budhram Singh Maravi Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 555
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(2), 55, 8
High Courts28 Aug 2006Allowed
P.S. Bhagat Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 MPJR 75
High Courts28 Aug 2006Dismissed
R.K. Vij Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2006) 3 CGLJ 535
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2006Dismissed
Smt. Kanti Devi Chourke Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 MPJR 33
Constitution of India, 1950 — Article 14, 16, 226, 227