COURT ARCHIVE

Chhattisgarh High Court judgments, 2007

346 judgments · page 7 of 18

High Courts19 Jul 2007Dismissed

Sanjeet Pal Vs State of Chhattisgarh

Chhattisgarh High Court · (2008) 1 CGLJ 150 : (2007) CriLJ 3840 : (2009) 5 RCR(Criminal) 324

Criminal Procedure Code, 1973 (CrPC) — Section 122, 426, 427, 429Penal Code, 1860 (IPC) — Section 420, 468

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High Courts18 Jul 2007Dismissed

Laxminarayan Upadhayay Vs State of C.G. and Others

Chhattisgarh High Court · (2008) 1 CGLJ 124

Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 202, 202(1), 203, 420

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High Courts18 Jul 2007Allowed

Prabhunath Bharti Vs State of M.P. and Others

Chhattisgarh High Court · (2007) 3 CGLJ 461

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High Courts17 Jul 2007Allowed

Dilharan Sahu Vs State of C.G.

Chhattisgarh High Court · (2007) 3 CGLJ 383

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 450

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High Courts17 Jul 2007Allowed

Oriental Insurance Company Ltd. Vs Mediami Mangdu and Others

Chhattisgarh High Court · (2008) 1 CGLJ 102

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Motor Vehicles Act, 1988 — Section 181, 3, 4, 5

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High Courts17 Jul 2007Dismissed

Resham Lal alias Badri Prasad and Krishna Lal Vs Gosai Ram and Others

Chhattisgarh High Court · (2007) 3 CGLJ 231

Limitation Act, 1963 — Section 27

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High Courts16 Jul 2007Allowed

Krishna Vs State of Chhattisgarh

Chhattisgarh High Court · (2008) 1 CGLJ 107 : (2007) 4 MPHT 76 : (2008) 4 MPJR 59

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts16 Jul 2007Allowed

Harnam Singh Vs C.G. Electricity Board

Chhattisgarh High Court · (2007) 4 MPHT 109

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 14 Rule 2

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High Courts16 Jul 2007Allowed

Bhagwat Jaiswal Vs State of C.G.

Chhattisgarh High Court · (2007) 2 CGLJ 470

Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts13 Jul 2007Dismissed

Chhattisgarh Chemical Mill Mazdoor Sangh Vs Director, Keystone Industries Ltd. and Others

Chhattisgarh High Court · (2007) 3 CGLJ 224 : (2007) 3 MPHT 86

Constitution of India, 1950 — Article 226, 227, 323AIndustrial Disputes Act, 1947 — Section 10

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High Courts12 Jul 2007Allowed

Jeevan Vaidya Vs State of C.G.

Chhattisgarh High Court · (2007) 3 CGLJ 514

Penal Code, 1860 (IPC) — Section 304, 304A

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High Courts10 Jul 2007Allowed

Smt. Hembai and Others Vs Bhilai Steel Plant

Chhattisgarh High Court · (2007) 3 CGLJ 69 : (2007) 115 FLR 978 : (2008) 1 LLJ 643 : (2007) 3 MPHT 123

Employees Compensation Act, 1923 — Section 19, 3, 30, 4, 4A

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High Courts10 Jul 2007Dismissed

Branch Manager, United India Insurance Company Ltd. Vs Sewa Bai and Others

Chhattisgarh High Court · (2007) 3 CGLJ 101

Motor Vehicles (Amendment) Act, 1994 — Section 147, 46

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High Courts09 Jul 2007Dismissed

Smt. Rukshana Bee alias Durga Vs State of Chhattisgarh

Chhattisgarh High Court · (2007) CriLJ 3668 : (2007) 4 MPHT 61

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts04 Jul 2007Dismissed

Dr. P.V. Chandrakar and Dr. Bhagwant Singh Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2008) 4 MPJR 62

Constitution of India, 1950 — Article 14

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High Courts04 Jul 2007Allowed

Benedict Tigga Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2007) 07 CHH CK 0007

Constitution of India, 1950 — Article 16

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High Courts03 Jul 2007

Ramcharan and etc. Vs State of Chhattisgarh

Chhattisgarh High Court · (2007) 3 CGLJ 138 : (2007) CriLJ 4223

Criminal Procedure Code, 1973 (CrPC) — Section 157, 174, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts03 Jul 2007Allowed

Smt. Sarla Devi Gupta Vs Smt. Tara Devi Dubey

Chhattisgarh High Court · (2007) 3 CGLJ 88 : (2007) 4 MPHT 54

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)

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High Courts03 Jul 2007Dismissed

Balkrishna Agarwal Vs State of C.G. and Others

Chhattisgarh High Court · (2007) 3 CGLJ 85

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High Courts29 Jun 2007Allowed

Rajkumari Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2007) 06 CHH CK 0003

Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 38

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