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Chhattisgarh High Court judgments, 2007

346 judgments · page 1 of 18

High Courts17 Dec 2007Dismissed

Abdul Gani Vs State of Chhattisgarh

Chhattisgarh High Court · (2008) 1 CGLJ 346 : (2008) 1 MPHT 98

Criminal Procedure Code, 1973 (CrPC) — Section 4, 457, 482Motor Vehicles Act, 1988 — Section 207, 3, 39, 4, 66
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High Courts13 Dec 2007Allowed

Gendu Vs State of C.G.

Chhattisgarh High Court · (2008) 1 CGLJ 387

Criminal Procedure Code, 1973 (CrPC) — Section 427(2)Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts30 Nov 2007Allowed

Sudama Prasad and Others Vs State of C.G.

Chhattisgarh High Court · (2008) 1 CGLJ 325

Criminal Procedure Code, 1973 (CrPC) — Section 439Lok Sampatti Chhati Adhiniyam, 1984 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
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High Courts28 Nov 2007

In Reference

Chhattisgarh High Court · (2008) 1 CGLJ 411

Criminal Procedure Code, 1973 (CrPC) — Section 395(2)Penal Code, 1860 (IPC) — Section 324, 342, 366, 376, 450
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High Courts26 Nov 2007

Vidya Charan Shukla Vs State

Chhattisgarh High Court · (2008) 1 CGLJ 424 : (2008) CriLJ 1333

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 423, 439, 482
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High Courts21 Nov 2007Allowed

Laxmi Prasad Dubey Vs Gulam Ali and Others

Chhattisgarh High Court · AIR 2008 Chh 24 : (2008) 1 CGLJ 393

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Section 5
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High Courts19 Nov 2007Allowed

Mukesh D. Ambani Vs State of C.G. and Another

Chhattisgarh High Court · (2008) 1 CGLJ 180

Consumer Protection Act, 1986 — Section 12, 14Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 467
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