High Courts02 Feb 2007Allowed
Smt. Devki Bai Vs Balram Singh Gond and Others
Chhattisgarh High Court · (2007) 2 MPJR 39
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 17 of 18
High Courts31 Jan 2007Allowed
Gautam Prasad Naik Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 64 : (2008) 1 MPJR 101
High Courts31 Jan 2007
The Oriental Insurance Company Limited Vs Smt. Sughan Bai and Others
Chhattisgarh High Court · (2007) 2 MPHT 65
Motor Vehicles Act, 1988 — Section 140, 141, 173
High Courts29 Jan 2007Dismissed
Bhanuram Sahu and Another Vs Bhuneshwar and Others
Chhattisgarh High Court · (2007) 2 CGLJ 62
Motor Vehicles Act, 1988 — Section 166, 173
High Courts25 Jan 2007Dismissed
Romanlal Belchandan Vs Alok Shukla and Others
Chhattisgarh High Court · (2007) 1 CGLJ 347
High Courts25 Jan 2007Dismissed
Smt. Sudha Soni Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 1 MPJR 60
Constitution of India, 1950 — Article 226, 227
High Courts25 Jan 2007Allowed
Bhushan Narayan Nai Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) 3 CGLJ 390 : (2007) 2 CGLJ 160 : (2007) CriLJ 1611
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376
High Courts24 Jan 2007Dismissed
Dadu Ram alias Mohanlal Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) 3 CGLJ 279 : (2007) CriLJ 1480
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts22 Jan 2007
Ram Pravesh Shrivastava Vs South Eastern Coalfields Ltd. and Others
Chhattisgarh High Court · AIR 2007 Chh 67 : (2008) 3 MPHT 108
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 225, 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 25
High Courts18 Jan 2007Dismissed
Roop Narayan Verma Vs Union of India (UOI) and Others
Chhattisgarh High Court · AIR 2007 Chh 64
Constitution of India, 1950 — Article 15, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 5
High Courts17 Jan 2007Dismissed
Prem Ram @ Prem Vs State of C.G.
Chhattisgarh High Court · (2007) 1 CGLJ 365
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 2007Allowed
Bijju @ Mahesh Kumar Yadu Vs State of C.G.
Chhattisgarh High Court · (2007) 3 CGLJ 67
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 212
High Courts16 Jan 2007Dismissed
Surendra Singh Vs Sanjay Toppo and Others
Chhattisgarh High Court · (2008) 1 CGLJ 119
Motor Vehicles Act, 1988 — Section 166, 173
High Courts12 Jan 2007Dismissed
Gajjoo Vs State of M.P.
Chhattisgarh High Court · (2007) CriLJ 1126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Jan 2007Allowed
Praveen Kumar Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 152 : (2007) CriLJ 1134 : (2007) 5 RCR(Criminal) 633
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts11 Jan 2007Allowed
State of Chhattisgarh and Others Vs Smt. Manju Bai
Chhattisgarh High Court · (2008) ACJ 1695 : AIR 2007 Chh 87
Medical Termination of Pregnancy Act, 1971 — Section 3
High Courts10 Jan 2007Dismissed
Harishankar Gupta Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 66 : (2007) CriLJ 1009
Criminal Procedure Code, 1973 (CrPC) — Section 125, 175, 313, 374Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Jan 2007Dismissed
Bhawna Enterprises Vs State of Chhattisgarh and Another
Chhattisgarh High Court · AIR 2007 Chh 74
Constitution of India, 1950 — Article 14
High Courts09 Jan 2007Dismissed
Atami Laxman Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 2 CGLJ 21 : (2007) CriLJ 1036
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 2007Allowed
Gopal Nag Vs Omprakash @ Bablu and Others
Chhattisgarh High Court · (2007) 2 CGLJ 488
Motor Vehicles Act, 1988 — Section 166, 173