COURT ARCHIVE

Chhattisgarh High Court judgments, 2007

346 judgments · page 12 of 18

High Courts05 Apr 2007Dismissed

Surjan Ram Vs State of C.G. Puranram and Another Vs Chotku @ Ram Prasad and Others

Chhattisgarh High Court · (2007) 2 CGLJ 309

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302

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High Courts04 Apr 2007Dismissed

Govind and Others Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2007) 2 CGLJ 169

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 306, 32, 342

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High Courts03 Apr 2007

Pilaram Deewan and Another Vs State of C.G. and Others

Chhattisgarh High Court · (2007) 2 CGLJ 280

Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(3)Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)

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High Courts02 Apr 2007

Alok Nigam Vs Union of India and Others Rashtriya Koyla Khadan Mazdoor Sangh and Others Vs State of Chhattisgarh and Others

Chhattisgarh High Court · AIR 2007 Chh 81

Constitution of India, 1950 — Article 139A

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High Courts02 Apr 2007Dismissed

Ram Chandra Sahu Vs State of C.G. and Others

Chhattisgarh High Court · (2007) 2 CGLJ 245

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Apr 2007Dismissed

Jagdev Singh Vs State of C.G. and Another

Chhattisgarh High Court · (2007) 2 CGLJ 344

Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 237, 24, 24(2), 248, 248(1)

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High Courts02 Apr 2007Allowed

Kamta Prasad Lodhi and Others Vs State of C.G.

Chhattisgarh High Court · (2007) 2 CGLJ 250

Criminal Procedure Code, 1973 (CrPC) — Section 116, 116(3), 313Evidence Act, 1872 — Section 10, 24, 25, 26Penal Code, 1860 (IPC) — Section 120A, 120B, 279, 302, 304A

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High Courts02 Apr 2007Dismissed

Sheiku Ram Dewangan Vs State of C.G. and Others

Chhattisgarh High Court · (2007) 2 CGLJ 176

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts02 Apr 2007Dismissed

Kuleshwar alias Raju Vs Firanta Sahu and Others

Chhattisgarh High Court · (2008) ACJ 903 : AIR 2007 Chh 72 : (2007) 2 CGLJ 241 : (2007) 3 MPHT 82

Motor Vehicles Act, 1988 — Section 166, 169, 173

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High Courts02 Apr 2007

Alok Nigam Vs Union of India (UOI) and Others

Chhattisgarh High Court · AIR 2007 Chh 81

Constitution of India, 1950 — Article 139A

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High Courts30 Mar 2007Allowed

Ramcharan Vs State of M.P.

Chhattisgarh High Court · (2007) 2 CGLJ 194 : (2007) CriLJ 2884

Penal Code, 1860 (IPC) — Section 304A

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High Courts29 Mar 2007Dismissed

Smt. Shanti Bai Vs Union of India (UOI) and Others

Chhattisgarh High Court · (2007) 2 CGLJ 198 : (2007) 114 FLR 736

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High Courts29 Mar 2007Dismissed

Baidhnath Nag Vs The Board of Revenue Bilaspur and Others

Chhattisgarh High Court · (2007) 2 CGLJ 285

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116

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High Courts26 Mar 2007

Sriram Mochi alias Faikan Sai Vs State of M.P. (now Chhattisgarh)

Chhattisgarh High Court · (2007) 3 CGLJ 6 : (2007) 3 MPHT 42

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 101, 106, 114Penal Code, 1860 (IPC) — Section 120B, 302, 34, 363, 364

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High Courts26 Mar 2007

Ramlal Kanwar Vs State of Chhattisgarh

Chhattisgarh High Court · (2007) 2 MPHT 92

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts23 Mar 2007Allowed

Bholaram Verma Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2007) 3 MPHT 25

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69

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High Courts23 Mar 2007Dismissed

Brajesh Kumar Singh Vs State of Chhattisgarh

Chhattisgarh High Court · (2007) CriLJ 2132

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324

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High Courts22 Mar 2007

Bihari Lal Thawait Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2007) 4 MPHT 25

Constitution of India, 1950 — Article 21, 38, 39, 42, 43Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33

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High Courts22 Mar 2007Dismissed

State of Madhya Pradesh (now Chhattisgarh) Vs Vijay Kumar

Chhattisgarh High Court · (2007) 2 CGLJ 536 : (2007) CriLJ 3252

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1988 — Section 5

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High Courts22 Mar 2007Allowed

Smt. Jineshwari Devi and Others Vs Smt. Durgeshwari @ Pila Bai Panigrahi and Another

Chhattisgarh High Court · (2007) 2 CGLJ 341 : (2007) 2 MPHT 85

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