High Courts24 Jul 2006Dismissed
Sanjay Rakheja Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 3 CGLJ 398
Criminal Procedure Code, 1973 (CrPC) — Section 452, 482Motor Vehicles Act, 1988 — Section 2(30)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2006
421 judgments · page 9 of 22
High Courts24 Jul 2006Allowed
Lalmani Singh and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2006) 2 CGLJ 290
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 Courts21 Jul 2006Dismissed
Kumari Vandana Gupta Vs State of Chhattisgarh and another
Chhattisgarh High Court · (2006) 07 CHH CK 0021
Constitution of India, 1950 — Article 14, 16, 16(1), 16(i), 19(1)(e)Madhya Pradesh Municipal Corporation Act, 1956 — Section 433, 58Madhya Pradesh Municipalities Act, 1961 — Section 355, 95
High Courts20 Jul 2006
Forum for Fact Finding Documentation and Advocacy Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) CriLJ 4372 : (2006) 3 MPHT 79 : (2007) 5 RCR(Criminal) 422
Constitution of India, 1950 — Article 21, 22(1), 226, 32Penal Code, 1860 (IPC) — Section 201, 306, 330, 34, 343Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts20 Jul 2006Allowed
Itwari Ram Vs State of M.P. and Others
Chhattisgarh High Court · (2006) 4 MPHT 26
Evidence Act, 1872 — Section 114Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B, 170B(1), 170B(2), 170B(3)
High Courts19 Jul 2006Dismissed
Saraswati Sahu and Another Vs State of M.P. (Now C.G.) and Others
Chhattisgarh High Court · (2006) 2 CGLJ 334
Constitution of India, 1950 — Article 14, 16
High Courts19 Jul 2006Dismissed
State of Madhya Pradesh Vs L.L. Bhandarkar and Another
Chhattisgarh High Court · (2006) 4 MPHT 30
Constitution of India, 1950 — Article 226, 311Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3
High Courts18 Jul 2006
Surendra Vs State of C.G.
Chhattisgarh High Court · (2006) 3 CGLJ 396
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 363, 366, 368
High Courts18 Jul 2006Allowed
Shanker Lal Soni Vs State of M.P. (now C.G.)
Chhattisgarh High Court · (2006) 3 CGLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2), 20, 20(1), 20(2)
High Courts13 Jul 2006Allowed
Narendra and Another Vs Sahebin and Others
Chhattisgarh High Court · (2006) 2 CGLJ 273 : (2007) 1 MPJR 6
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Madhya Pradesh Money Lenders Act, 1934 — Section 11, 14, 2, 34, 5
High Courts13 Jul 2006Dismissed
Lakhan Basor Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 375 : (2006) CriLJ 3582 : (2007) 5 RCR(Criminal) 27
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Jul 2006Allowed
Kumari Chandrakar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2006) 3 CGLJ 380 : (2006) CriLJ 3822
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts10 Jul 2006Dismissed
Bugga Bai Vs Bakrid Khan
Chhattisgarh High Court · (2007) 1 MPJR 49
Registration Act, 1908 — Section 17, 17(a), 49
High Courts07 Jul 2006
Jagdish Prasad and Others Vs State of M.P. (Now G.G.)
Chhattisgarh High Court · (2006) 2 CGLJ 316
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 14, 14A, 16, 17Prevention of Food Adulteration Rules, 1955 — Rule 12A, 12C, 32, 9
High Courts07 Jul 2006Allowed
Dhaluram Kosaria Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2006) 2 CGLJ 186
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)
High Courts07 Jul 2006Allowed
Dhaluram Kosaria Vs State of C.G. and Others
Chhattisgarh High Court · (2006) 2 CGLJ 186
Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 5, 7, 7(2)Constitution of India, 1950 — Article 226, 227, 311, 311(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 420, 69(1)
High Courts06 Jul 2006Allowed
Ramesh Kumar Sahu Vs C.G. Infrastructure Development Corporation Ltd. and Others
Chhattisgarh High Court · (2006) 2 CGLJ 197
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Madhya Pradesh Industrial Relations Act, 1960 — Section 12(1), 31(3)Madhya Pradesh Industrial Relations Rules, 1961 — Rule 16(3)
High Courts06 Jul 2006Dismissed
Ravi Ranjan Kumar Vs State of Chhattisgarh and Others Pali Ram Agrawal Vs South Eastern Coalfields Ltd. and Others
Chhattisgarh High Court · AIR 2006 Chh 157 : (2006) 4 MPHT 1
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 16, 58, 58(1), 58(2), 58(3)
High Courts06 Jul 2006Dismissed
Smt. Dulari Bai Vs Kanhaya Lal Kashyap and Another
Chhattisgarh High Court · (2006) 3 CGLJ 373
High Courts05 Jul 2006Dismissed
Shabbir Hussain and Others Vs Ahmad Hussain and Others
Chhattisgarh High Court · (2007) 1 MPJR 47
Civil Procedure Code, 1908 (CPC) — Section 47