High Courts11 Oct 2007Allowed
Abdul Islam and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 1 MPJR 54
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 3 of 18
High Courts09 Oct 2007
Sanjay Kumar Singh and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 1 CGLJ 155
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 200, 210, 307Penal Code, 1860 (IPC) — Section 294, 307, 32, 323, 325
High Courts08 Oct 2007Allowed
Shatrughan and Another Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 1
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts05 Oct 2007Dismissed
Suresh Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 11 : (2008) CriLJ 244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 506, 90
High Courts03 Oct 2007Dismissed
Meva Devi and Others etc. Vs Omprakash Jagannath Agrawal and Others etc.
Chhattisgarh High Court · AIR 2008 Chh 13 : (2008) 1 CGLJ 40
Evidence Act, 1872 — Section 114, 65, 91, 92Hindu Succession (Amendment) Act, 2005 — Section 6Hindu Succession Act, 1956 — Section 6, 8
High Courts03 Oct 2007Allowed
Bhupendra @ Motu Patle Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 33
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 342, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts03 Oct 2007
Santosh Kumar Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 22 : (2008) CriLJ 1091 : (2008) 1 DMC 30 : (2007) 4 MPHT 105
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts01 Oct 2007Dismissed
Chedin Bai Bareth Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 79 : (2008) CriLJ 2668
Criminal Procedure Code, 1973 (CrPC) — Section 181Penal Code, 1860 (IPC) — Section 302
High Courts01 Oct 2007Dismissed
Bajaj Allianz General Insurance Company Ltd. Vs Smt. Hiraundi Devi Mahilange and Others
Chhattisgarh High Court · (2009) ACJ 493 : (2007) 4 MPHT 49
Motor Vehicles Act, 1988 — Section 140, 147, 163A, 165
High Courts01 Oct 2007Dismissed
Ramprasad @ Chotelal and Another Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 61
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Oct 2007Dismissed
S.R. Chavan Vs Cement Corporation of India and Others
Chhattisgarh High Court · (2008) 1 CGLJ 519
Cement Corporation of India Ltd. Conduct, Discipline and Appeal Rules — Rule 26, 28
High Courts28 Sept 2007Dismissed
Smt. Neetu Singh Vs Sunil Singh
Chhattisgarh High Court · AIR 2008 Chh 1 : (2008) 1 CGLJ 97
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 17, 18, 19, 20, 21
High Courts26 Sept 2007Dismissed
Ashok Kumar Singh Bhadoriya Vs State of C.G. and Others
Chhattisgarh High Court · (2008) 1 CGLJ 27
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9, 9(1), 9(2)Penal Code, 1860 (IPC) — Section 367, 384, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Sept 2007Dismissed
Akhilesh Kumar and Others Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 102, 103, 104, 105
High Courts24 Sept 2007
Amritlal since dead, through his L.Rs. Umabai and Others Vs Ramesh Kumar Mishra and Another
Chhattisgarh High Court · (2008) 1 CGLJ 71
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
High Courts20 Sept 2007Dismissed
Satish Jaggi Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 1 CGLJ 228 : (2008) 1 MPHT 13
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401, 437, 439Penal Code, 1860 (IPC) — Section 120B, 217, 302, 323, 324
High Courts17 Sept 2007Dismissed
Keshav Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 277 : (2008) 2 MPHT 28
Evidence Act, 1872 — Section 27, 73Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts17 Sept 2007Dismissed
Yugal Kishor and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 266 : (2008) CriLJ 736 : (2008) 2 MPHT 100
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 323
High Courts14 Sept 2007Allowed
Shankar @ Tunu, Santu @ Motu and Sukdev Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 210 : (2007) 4 MPHT 70
Criminal Procedure Code, 1973 (CrPC) — Section 161, 175Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts14 Sept 2007Dismissed
Shiv Ratan Singh @ Ratan Singh and Others Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 236
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302