High Courts02 Aug 2006Allowed
Cement Corporation of India, Akaltara Vs Smt. Manju Paliwal
Chhattisgarh High Court · (2007) 2 MPJR 1
Workmens Compensation Act, 1923 — Section 2, 30, 4A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 8 of 22
High Courts02 Aug 2006Dismissed
D.S. Sharma Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 4 MPHT 64
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2006
Cement Corporation of India Vs Smt. Manju Paliwal
Chhattisgarh High Court · (2006) 3 CGLJ 443
Workmens Compensation Act, 1923 — Section 2, 30, 4A, 4A(3)
High Courts02 Aug 2006Allowed
Kudrat Khan and Others Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 455
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 147, 149, 294, 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
High Courts02 Aug 2006Dismissed
Bharat Petroleum Corporation Ltd. Vs Anurag Agrawal
Chhattisgarh High Court · (2006) 3 CGLJ 448
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(1), 5(2), 7(1), 7(3)Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 2006
Nirmal Sinha Vs Lalsai Khunte and Others
Chhattisgarh High Court · AIR 2006 Chh 139
Constitution of India, 1950 — Article 191Criminal Procedure Code, 1973 (CrPC) — Section 389, 401, 427Penal Code, 1860 (IPC) — Section 302, 34, 389, 420, 468
High Courts01 Aug 2006
Anand Ram Tandan Vs State Govt. C.G. and Others
Chhattisgarh High Court · (2006) 08 CHH CK 0032
High Courts01 Aug 2006
State of Madhya Pradesh and Others Vs R.C. Varma and Another
Chhattisgarh High Court · (2007) 1 MPHT 48
High Courts31 Jul 2006Allowed
Sudhari @ Shivadhari Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 2 CGLJ 328 : (2006) 4 MPHT 49
Penal Code, 1860 (IPC) — Section 376, 450
High Courts31 Jul 2006Dismissed
Homeshwar Singh Vs Smt. Mira Singh
Chhattisgarh High Court · AIR 2007 Chh 27 : (2006) 3 CGLJ 432 : (2007) 1 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 498A, 506
High Courts28 Jul 2006Allowed
Ramji and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 415 : (2006) 4 MPHT 44
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55
High Courts28 Jul 2006Dismissed
Vijay Kumar Agrawal and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 07 CHH CK 0024
Industrial Disputes Act, 1947 — Section 10, 11AMadhya Pradesh Land Revenue Code, 1959 — Section 30
High Courts28 Jul 2006Dismissed
Sudhakar Hatwar Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 3 CGLJ 422
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120B
High Courts27 Jul 2006Dismissed
Mukesh Kumar Goswami and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 MPHT 1
Constitution of India, 1950 — Article 14, 226
High Courts27 Jul 2006Allowed
Bablu Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 405 : (2006) CriLJ 3732
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts27 Jul 2006Dismissed
Rokde Goods Garage Vs National Textiles Corporation and Others
Chhattisgarh High Court · (2006) 3 CGLJ 400 : (2007) 1 MPJR 18
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Section 100, 34, 34(1)
High Courts26 Jul 2006Allowed
Mukesh Goswami Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) CriminalCC 362 : (2007) 5 RCR(Criminal) 142
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts25 Jul 2006Allowed
Sant Kumar Vs Iqabal Ahamad Ansari
Chhattisgarh High Court · (2006) 111 FLR 947 : (2006) 4 MPHT 40
Workmens Compensation Act, 1923 — Section 30
High Courts24 Jul 2006Allowed
Lalmani Singh and Others Vs State of Madhya Pradesh (now State of Chhattisgarh)
Chhattisgarh High Court · (2006) 2 CGLJ 290 : (2006) 3 MPHT 73
Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 37, 38, 39, 6, 6APenal Code, 1860 (IPC) — Section 467
High Courts24 Jul 2006Dismissed
Rakesh Agrawal and Others Vs The South Eastern Coalfields and Others
Chhattisgarh High Court · (2006) 2 CGLJ 323
Constitution of India, 1950 — Article 12Motor Vehicles Act, 1988 — Section 58, 58(1)