High Courts30 Jul 2007
Saugat Banarjee Vs Vivekanand Vidyapeeth and Others
Chhattisgarh High Court · (2007) 4 MPHT 9
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 6 of 18
High Courts30 Jul 2007Allowed
Laxmi Bai and Others Vs Harbansh Singh and Others
Chhattisgarh High Court · (2007) 3 CGLJ 446
Motor Vehicles Act, 1988 — Section 163A
High Courts30 Jul 2007Allowed
Jailal and Another Vs State of C.G.
Chhattisgarh High Court · (2007) 3 CGLJ 315
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 363, 366, 376(2)
High Courts30 Jul 2007Allowed
Smt. Nirmala Singhvi and Others Vs Govardhan Dhruv and Others
Chhattisgarh High Court · (2007) 3 CGLJ 292
Motor Vehicles Act, 1988 — Section 140, 166
High Courts27 Jul 2007Allowed
Kalicharan Suryawanshi Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 3 CGLJ 509
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 107, 116(3), 147, 380, 457
High Courts26 Jul 2007
Gyan Singh and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 3 CGLJ 359 : (2008) CriLJ 1072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts26 Jul 2007
Narsingh Konda Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 652
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts25 Jul 2007Dismissed
Lochan Prasad Maravi (ST) Vs D.R. Deshmukh (Distt. Judge), now Addl. Judge, C.G. High Court and Others
Chhattisgarh High Court · (2007) 4 MPHT 111
Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 2, 3, 4, 5, 6
High Courts25 Jul 2007Dismissed
Sunil Kumar Pathak Vs State of Chhattisgarh, Nazul Officer, Naib Tahsildar Nazul Department and Anil Pathak
Chhattisgarh High Court · (2007) 3 CGLJ 441
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts25 Jul 2007Dismissed
Peter Claver Lakra Vs Smt. Mohni Lakra
Chhattisgarh High Court · (2007) 3 CGLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)
High Courts25 Jul 2007Dismissed
Suresh Tiwari Vs Smt. Shanta Tiwari and Others
Chhattisgarh High Court · (2007) 3 CGLJ 283
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115, 115(1), 15Limitation Act, 1877 — Section 22
High Courts24 Jul 2007Allowed
Pohari Sharan Pandey Vs The State of M.P. (Now C.G.) and The Superintendent of Police
Chhattisgarh High Court · (2007) 07 CHH CK 0002
Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts23 Jul 2007Allowed
Shekhar Sahu Vs State of C.G. and Others
Chhattisgarh High Court · (2008) 1 CGLJ 528
Constitution of India, 1950 — Article 61(2)Evidence Act, 1872 — Section 56Madhya Pradesh Excise Act, 1915 — Section 18, 33, 62
High Courts23 Jul 2007Dismissed
Vinayak Sen Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 CGLJ 127 : (2007) CriLJ 4736
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 429, 439Penal Code, 1860 (IPC) — Section 120B, 121A, 124A
High Courts20 Jul 2007Dismissed
Narayan Vishvnath Rajput Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) CriLJ 3908
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts20 Jul 2007Allowed
Ramnain Shukla Vs Gajadhar, Uttam Kumar, Gulab, Rukmini, Meena Sahu and State of M.P.
Chhattisgarh High Court · (2007) 3 CGLJ 311
High Courts20 Jul 2007
Sampat Singh and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 3 CGLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 147, 157, 161, 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 100, 102, 105, 106, 141
High Courts20 Jul 2007Dismissed
Rajesh Kumar Kaushik Vs Tejnarayan Singh and Others
Chhattisgarh High Court · (2007) 3 CGLJ 450
High Courts20 Jul 2007Dismissed
Narayan Vs State of C.G.
Chhattisgarh High Court · (2008) 1 CGLJ 135
Penal Code, 1860 (IPC) — Section 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts20 Jul 2007Allowed
Tiwari Vs South Eastern Coalfield Ltd. and Others
Chhattisgarh High Court · (2007) 3 CGLJ 452