High Courts08 Mar 2007Allowed
M.K. Rugi Vs State of C.G.
Chhattisgarh High Court · (2007) 2 CGLJ 354
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 409, 420, 467, 468
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 14 of 18
High Courts08 Mar 2007Allowed
Rajkumar Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 362 : (2007) CriLJ 2475
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 438Penal Code, 1860 (IPC) — Section 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts02 Mar 2007Allowed
Smt. Vibha Singh Thakur Vs Sukhdev (Dead) and Others
Chhattisgarh High Court · (2007) 2 CGLJ 514
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(1)Constitution of India, 1950 — Article 14
High Courts01 Mar 2007Dismissed
Nand Kumar @ Nandu and Others Vs State of M.P.
Chhattisgarh High Court · (2007) 3 CGLJ 537
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 102, 105, 11, 302, 304
High Courts28 Feb 2007Dismissed
Bajaj Allianz General Insurance Company Ltd. Vs Likhanram and Another
Chhattisgarh High Court · (2007) 3 CGLJ 376
Motor Vehicles Act, 1988 — Section 166, 170
High Courts28 Feb 2007Dismissed
Ganga Singh Thakur Vs State of C.G. and Another
Chhattisgarh High Court · (2007) 2 CGLJ 142
Arbitration Act, 1940 — Section 19, 19(2), 20
High Courts28 Feb 2007
Virendra Singh Naikadi Vs C.G. Infrastructure Development Corporation Ltd. and Another
Chhattisgarh High Court · (2008) 1 CGLJ 121
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts28 Feb 2007
Sudru and Others Vs State of M.P.
Chhattisgarh High Court · (2007) 3 CGLJ 526
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 374(2)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts27 Feb 2007Dismissed
Jhabbu Lal @ Mehtar Lal Sapaha Vs Purroo and Others
Chhattisgarh High Court · (2007) 3 CGLJ 379
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts27 Feb 2007
Samar Singh Vs V.N. Shukla and Others
Chhattisgarh High Court · (2008) ACJ 1814 : (2007) 2 CGLJ 374
High Courts27 Feb 2007Dismissed
Ajit Singh Rajput Vs State Bank of India and Others
Chhattisgarh High Court · (2007) 3 CGLJ 61
Constitution of India, 1950 — Article 226
High Courts23 Feb 2007Dismissed
Prabhu Lal Thekwar Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 3 CGLJ 58
Constitution of India, 1950 — Article 14, 16, 226, 227, 309
High Courts23 Feb 2007Dismissed
Shiv Shankar Patel Vs Smt. Phulki bai and Others
Chhattisgarh High Court · (2007) 2 CGLJ 100 : (2007) 1 MPJR 158
High Courts23 Feb 2007Allowed
Dhanesh Netam and Another Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 9
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 109, 201, 294, 302, 307
High Courts22 Feb 2007Dismissed
State of C.G. and Others Vs Shakuntala Jain and Others
Chhattisgarh High Court · (2007) 3 CGLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
High Courts22 Feb 2007Dismissed
State of C.G. and Others Vs Heeraram Bhaskar and Others
Chhattisgarh High Court · (2007) 3 CGLJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
High Courts22 Feb 2007Allowed
Satyendra Kumar and Another Vs State of M.P.
Chhattisgarh High Court · (2007) 2 CGLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 442, 443, 444, 450
High Courts22 Feb 2007
Devanand Dubey etc. Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2007) CriLJ 1576
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 450
High Courts21 Feb 2007Dismissed
Uttamchand Jain and Others Vs Smt. Mohnibai and Others
Chhattisgarh High Court · (2007) 2 CGLJ 131
Civil Procedure Code, 1908 (CPC) — Section 105, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23B(2), 23C, 23C(1), 23C(2)
High Courts21 Feb 2007Dismissed
Khetmal Soni and Others Vs State of C.G.
Chhattisgarh High Court · (2007) 2 CGLJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 406, 498A