High Courts15 May 2007Dismissed
Tapan Kumar Naskar Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 465
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 28A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2007
346 judgments · page 9 of 18
High Courts15 May 2007Allowed
Dr. R.K. Sharma Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 458
Constitution of India, 1950 — Article 14, 16, 226, 227, 309
High Courts15 May 2007Allowed
Maruti Clean Coal and Power Limited Vs South Eastern Coalfield Limited, Government of Chhattisgarh and Kartikeya Coal Washeries Private Limited
Chhattisgarh High Court · (2007) 05 CHH CK 0013
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 11, 4, 9Constitution of India, 1950 — Article 227
High Courts15 May 2007Allowed
Mayaram Yadav Vs State of C.G.
Chhattisgarh High Court · (2007) 3 CGLJ 456
Penal Code, 1860 (IPC) — Section 300, 307, 324
High Courts15 May 2007Allowed
Deepak Sharma Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 CGLJ 475 : (2007) 3 MPHT 14
Constitution of India, 1950 — Article 226, 227
High Courts11 May 2007Dismissed
B.R. Mandavi Vs State of C.G. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 473
High Courts10 May 2007Allowed
Vishnu Soni Vs State of Chhattisgarh
Chhattisgarh High Court · (2007) 3 MPHT 11
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts09 May 2007
Pavitra Uraon and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 1 DMC 439 : (2007) 3 MPHT 8
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 34, 489A, 498A
High Courts08 May 2007Allowed
Dethari Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 2 CGLJ 496
Penal Code, 1860 (IPC) — Section 34, 376
High Courts08 May 2007
Manoj Kumar and Others Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2007) CriminalCC 33
Penal Code, 1860 (IPC) — Section 34, 376
High Courts08 May 2007Dismissed
Beesaaha Vs United India Insurance Co. Ltd.
Chhattisgarh High Court · (2009) ACJ 321 : (2007) 3 CGLJ 475 : (2007) 3 MPHT 61
Motor Vehicles Act, 1988 — Section 165
High Courts07 May 2007Allowed
Smt. Pishta Bai Jain Vs Vonod Solanki
Chhattisgarh High Court · (2007) 2 CGLJ 288
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4)
High Courts07 May 2007Dismissed
Gyan Chandra Agrawal Vs Central Bureau of Investigation
Chhattisgarh High Court · (2007) 3 CGLJ 50 : (2007) CriLJ 2851 : (2007) 3 MPHT 54
Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 437, 439, 441Penal Code, 1860 (IPC) — Section 420, 467, 468, 469, 471
High Courts04 May 2007Dismissed
Kamal Narayan Saini Vs Smt. Sushil Bai and Others
Chhattisgarh High Court · (2007) 2 CGLJ 389
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 2, 63
High Courts03 May 2007
Bharatlal and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2007) 3 CGLJ 427
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 294
High Courts03 May 2007Allowed
Smt. Kunjbai Vs Vishwanath Sahu
Chhattisgarh High Court · (2007) 2 CGLJ 532
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 6 Rule 17, Order 9 Rule 7
High Courts03 May 2007Allowed
Smt. Kunibai Vs Vishwanath Sahu
Chhattisgarh High Court · (2007) 2 MPJR 101
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 6 Rule 17, Order 9 Rule 7, Order 9 Rule 9
High Courts03 May 2007Allowed
Ku. Shiv Kumari Vs South Eastern Coalfields Ltd. and Others
Chhattisgarh High Court · (2007) 2 CGLJ 494 : (2008) 1 MPJR 59
High Courts02 May 2007Allowed
Mahavir Prasad Agrawal Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2007) 2 CGLJ 485 : (2007) 4 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2007Allowed
Ranu Gupta Vs State of C.G.
Chhattisgarh High Court · (2007) 2 CGLJ 491
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Public Gambling Act, 1867 — Section 3, 4A