High Courts01 May 2007Dismissed
Smt. Jaswant Kaur Vs Smt. Gurudeep Kaur and Others
Chhattisgarh High Court · (2007) 3 CGLJ 95 : (2007) CriLJ 4726
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 10 of 18
High Courts01 May 2007Dismissed
Dev Narayan Vs South Eastern Coalfields Ltd. and Others
Chhattisgarh High Court · (2007) 2 MPJR 115
Constitution of India, 1950 — Article 14, 226, 227
High Courts30 Apr 2007Dismissed
Nand Kishore Agrawal Vs Smt. Meena Agrawal and Another
Chhattisgarh High Court · (2007) 2 MPJR 76
Hindu Marriage Act, 1955 — Section 12, 12(1), 12(1), 12(1)(b), 12(1)(c)
High Courts30 Apr 2007Allowed
Raipur Dugth Sangh (Sahkari) Maryadit Vs Additional Commissioner, Commercial Tax and Others
Chhattisgarh High Court · (2007) 10 VST 763
High Courts30 Apr 2007Allowed
Ahmed Mansuri Vs Shri Nandu Sao and Others
Chhattisgarh High Court · (2007) 2 CGLJ 379
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 8Constitution of India, 1950 — Article 122Limitation Act, 1963 — Section 3, 5
High Courts30 Apr 2007Dismissed
Pratap Singh Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 2 CGLJ 481
Penal Code, 1860 (IPC) — Section 363, 376
High Courts30 Apr 2007Dismissed
Nandkishore Agrawal Vs Smt. Meena Agrawal and Another
Chhattisgarh High Court · AIR 2007 Chh 110 : (2007) 2 CGLJ 296
Hindu Marriage Act, 1955 — Section 12, 5
High Courts30 Apr 2007Allowed
Ahmad Mansuri Vs Nandu Sao and Others
Chhattisgarh High Court · (2007) 2 MPJR 93
Civil Procedure Code, 1908 (CPC) — Section 115, 151Limitation Act, 1963 — Section 3, 5
High Courts30 Apr 2007Allowed
Goverdhan Shobnath Bind Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) 3 CGLJ 518 : (2008) CriLJ 529
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Apr 2007Dismissed
Guddu Rai alias Vijay Prakash Rai Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 3 MPHT 67
Central Excises and Salt Act, 1944 — Section 34Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts26 Apr 2007Dismissed
Hemshankar Deshlahra Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2007) 3 MPHT 73 : (2008) 1 MPJR 57
High Courts26 Apr 2007Dismissed
Vishnu Prasad Gupta Vs Ram Bahadur Singh and Others
Chhattisgarh High Court · (2007) 2 CGLJ 387 : (2007) 3 MPHT 70
Constitution of India, 1950 — Article 227
High Courts26 Apr 2007Allowed
Birendra Kumar Devangan Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 04 CHH CK 0018
High Courts25 Apr 2007
Khoobchand Manjhi and Others Vs Union of India and Others
Chhattisgarh High Court · (2008) 1 MPJR 56
High Courts25 Apr 2007
Gopinath Izardar Vs The State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 MPJR 104
High Courts25 Apr 2007Allowed
Ram Kalap Maurya Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) CriLJ 3246
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
High Courts24 Apr 2007Dismissed
Ravi Shankar Vs Rajendra Kumar and Another
Chhattisgarh High Court · (2007) 2 CGLJ 426 : (2007) 3 MPHT 115
Evidence Act, 1872 — Section 101, 102
High Courts24 Apr 2007Allowed
M.P. Rajya Beej Evam Farm Vikas Nigam and Another Vs The Presiding Officer, Labour Court and Others
Chhattisgarh High Court · (2007) 04 CHH CK 0030
Constitution of India, 1950 — Article 309
High Courts24 Apr 2007Allowed
Brij Kishore Mishra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 04 CHH CK 0028
High Courts23 Apr 2007Allowed
Govind Warkade Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 CGLJ 507 : (2007) 3 MPHT 75
Constitution of India, 1950 — Article 309