High Courts09 Feb 2007Dismissed
Raj Kumar Pradhan Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 02 CHH CK 0061
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 16 of 18
High Courts09 Feb 2007Dismissed
Abdulla Yusuf Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 117
Constitution of India, 1950 — Article 226Madhya Pradesh Municiapal Corporation Act, 1956 — Section 172, 19, 23A, 24, 25
High Courts09 Feb 2007
Murarilal Yadav Vs The Chhattisgarh State Election Commission and Others
Chhattisgarh High Court · (2008) 1 MPJR 66
Chhattisgarh Municipal Act, 1961 — Section 32CMadhya Pradesh Municipal Corporation Act, 1956 — Section 14CMadhya Pradesh Municipalities Act, 1961 — Section 32
High Courts09 Feb 2007Allowed
Pramod Kumar Mehta and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 1 CGLJ 470 : (2007) CriLJ 2063 : (2007) 3 RCR(Criminal) 550
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Electricity Act, 2003 — Section 126, 135Penal Code, 1860 (IPC) — Section 34, 379
High Courts08 Feb 2007Dismissed
M/s. Maruti Char Coal and Power Ltd. (Maruti) Vs South Eastern Coal Fields Ltd.
Chhattisgarh High Court · (2007) 2 MPJR 57
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 34
High Courts08 Feb 2007Dismissed
Maruti Clean Coal and Power Limited (Maruti) Vs South Eastern Coal Fields Limited (SECL) and Another
Chhattisgarh High Court · (2007) 1 CGLJ 480 : (2007) 2 MPHT 69
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 34
High Courts07 Feb 2007Allowed
Shiv Charan Sahu Vs Chhattisgarh State Electricity Board and Others
Chhattisgarh High Court · (2008) 4 MPJR 20
Constitution of India, 1950 — Article 226, 227, 311(2)Industrial Disputes Act, 1947 — Section 11A
High Courts07 Feb 2007Allowed
Ram Kumar Kori Vs Director, Treasury, Accounts and Pension, Raipur and Others
Chhattisgarh High Court · (2007) 2 MPJR 55
High Courts06 Feb 2007Allowed
R.K. Singh and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 107 : (2007) 2 MPHT 73
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts06 Feb 2007
Raghunandan Prasad Banjare Vs The Industrial Court Raipur and Another
Chhattisgarh High Court · (2007) 02 CHH CK 0034
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts06 Feb 2007Allowed
Director, Keystone Industries Ltd. and Another Vs Labour Court Constituted Under The Industrial Disputes Act and Another
Chhattisgarh High Court · (2007) 2 CGLJ 1 : (2008) 1 MPJR 112
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25FF, 25FFA
High Courts06 Feb 2007Dismissed
Smt. Vijay Laxmi Singh Vs State Bank of India and Another
Chhattisgarh High Court · (2007) 02 CHH CK 0009
High Courts05 Feb 2007Dismissed
R.C. Verma Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 MPJR 50
High Courts05 Feb 2007Allowed
Mithilesh Kumar Vs President, State Industrial Court, Chhattisgarh, Raipur and Another
Chhattisgarh High Court · (2007) 2 MPJR 53
Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 2007Dismissed
Sandeep Kumar Mishra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 1 CGLJ 440
Penal Code, 1860 (IPC) — Section 294, 323, 341, 506B
High Courts02 Feb 2007Allowed
Narendra Singh Yadav and Another Vs State of C.G.
Chhattisgarh High Court · (2007) 2 CGLJ 146
Criminal Procedure Code, 1973 (CrPC) — Section 319, 438Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1), 3(2)
High Courts02 Feb 2007Dismissed
Sandeep Kumar Mishra Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 1 CGLJ 440
Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 427
High Courts02 Feb 2007
Ashudutt Vs Smt. Bhagwati Devi
Chhattisgarh High Court · (2007) 2 CGLJ 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts02 Feb 2007Allowed
Smt. Devki bai Vs Balram Singh Gond and Others
Chhattisgarh High Court · (2007) 2 CGLJ 110
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts02 Feb 2007Allowed
Ashu Dutt Vs Smt. Bhagwati Devi
Chhattisgarh High Court · (2007) 2 MPJR 41
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A