High Courts17 Nov 2007Dismissed
Manu Vs Jagdish and Others
Chhattisgarh High Court · (2008) 2 MPJR 49
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 2 of 18
High Courts16 Nov 2007Allowed
Ravanna and Others Vs Pitambar Lal Sao and Others
Chhattisgarh High Court · (2009) ACJ 1518 : (2008) 1 CGLJ 455
Motor Vehicles Act, 1988 — Section 167, 173
High Courts16 Nov 2007Allowed
Smt. Ravanna and Others Vs Pitambar Lal Sao and Others
Chhattisgarh High Court · (2008) 2 MPJR 75
Motor Vehicles Act, 1988 — Section 167, 173
High Courts16 Nov 2007Allowed
Rajesh Kumar Pandey Vs Vidyanand Thakur and Others
Chhattisgarh High Court · (2008) 2 MPJR 57
Motor Vehicles Act, 1988 — Section 149(2), 165, 166, 170, 173Penal Code, 1860 (IPC) — Section 304A
High Courts16 Nov 2007Dismissed
Smt. Pamela Wasan and Others Vs Omprakash Satyapal Contractors and Another
Chhattisgarh High Court · (2008) 1 CGLJ 439 : (2008) 2 MPJR 42
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Nov 2007Dismissed
Bhagrrathi Sharma and Others Vs General Public and Another
Chhattisgarh High Court · (2008) 1 CGLJ 451
Succession Act, 1925 — Section 213, 213(2), 372, 57
High Courts15 Nov 2007Allowed
Bhagirath Sharma and Others Vs General Public and Another
Chhattisgarh High Court · (2008) 2 MPJR 69
Succession Act, 1925 — Section 213, 213(2)(i), 372, 57
High Courts13 Nov 2007Allowed
Dr. Premish Verma Vs Lokesh Sharma
Chhattisgarh High Court · (2008) 1 CGLJ 292
Criminal Procedure Code, 1973 (CrPC) — Section 200Customs Act, 1962 — Section 110Factories Act, 1948 — Section 106
High Courts13 Nov 2007Allowed
Kanwal and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2008) 1 CGLJ 252
Penal Code, 1860 (IPC) — Section 105, 3, 34, 376
High Courts13 Nov 2007Dismissed
R.S. Subramaniyam Vs State of C.G. (M.P.)
Chhattisgarh High Court · (2008) 1 CGLJ 286
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 19(2), 24, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts06 Nov 2007
Hemant Kumar Vaishnav Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 499
Penal Code, 1860 (IPC) — Section 376, 450
High Courts31 Oct 2007
V.G. Tamaskar Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2008 Chh 33
High Courts30 Oct 2007Allowed
Narendra Kumar Mishra and Others Vs Smt. Pramila Joshi and Another
Chhattisgarh High Court · (2008) 1 CGLJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 107, 306, 309, 498A
High Courts29 Oct 2007Allowed
Kishore Kumar Vyas Vs State of C.G. and Others
Chhattisgarh High Court · (2008) 1 CGLJ 259
Constitution of India, 1950 — Article 217(1)
High Courts23 Oct 2007
Bharat Singh and Another and Bholanath @ Motali and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 MPHT 90
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 304, 307, 323
High Courts16 Oct 2007Allowed
Sonuram Kanwar Vs State of Madhya Pradesh
Chhattisgarh High Court · (2007) 4 MPHT 102
Prevention of Food Adulteration Act, 1954 — Section 13, 16
High Courts15 Oct 2007Allowed
Hariram Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 299, 302, 324, 84
High Courts15 Oct 2007Dismissed
Umend Satnami and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) CriminalCC 414
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts15 Oct 2007
M.P. Lipik Vargiya Shaskiya Karamchari Sangh, M.P. Laghu Vetan Karamchari Sangh and M.K. Agarwal Vs The State of Madhya Pradesh Now CG and Others
Chhattisgarh High Court · (2007) 10 CHH CK 0004
Constitution of India, 1950 — Article 14, 226
High Courts12 Oct 2007Allowed
Godawari Power and Ispat Limited Vs South Eastern Coalfields Limited and Maruti Clean Coal and Power Ltd.
Chhattisgarh High Court · (2007) 10 CHH CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 14, 226, 227