CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2006

421 judgments · page 7 of 22

High Courts22 Aug 2006Allowed

Shivnath Shah and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2006) CriminalCC 185

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 41, 42, 43, 44
Read judgment
High Courts22 Aug 2006Allowed

Shivnath Shah and Another Vs State of C.G.

Chhattisgarh High Court · (2006) 3 CGLJ 515 : (2007) 5 RCR(Criminal) 69

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 41, 41(1), 41(2)
Read judgment
High Courts21 Aug 2006Allowed

Salim Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2006) 3 CGLJ 499

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 324, 363, 376, 376(2)
Read judgment
High Courts14 Aug 2006Dismissed

Jitendra Mishra Vs State of Chhattisgarh

Chhattisgarh High Court · (2006) 3 CGLJ 495 : (2006) 4 MPHT 22

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
Read judgment
High Courts10 Aug 2006Dismissed

Pankaj Lakara Vs State of Chhattisgarh

Chhattisgarh High Court · (2006) 3 CGLJ 488 : (2006) CriLJ 4229

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 341, 363, 366, 375, 376
Read judgment
High Courts10 Aug 2006

Viseshar Yadav Vs Govind Swami

Chhattisgarh High Court · AIR 2006 Chh 149 : (2006) 2 CGLJ 255

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16, 20
Read judgment
High Courts07 Aug 2006

Anil alias Mangu and Others Vs State of C.G.

Chhattisgarh High Court · (2006) 3 CGLJ 463

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
Read judgment
High Courts04 Aug 2006Allowed

Imtiyaz Vs State of C.G.

Chhattisgarh High Court · (2006) 3 CGLJ 458

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
Read judgment