High Courts18 Sept 2008Dismissed
Bunda Maiti and Another Vs Surgeet Singh and Others
Chhattisgarh High Court · (2009) 1 MPJR 40
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Chhattisgarh High Court judgments, 2008
295 judgments · page 5 of 15
High Courts17 Sept 2008Dismissed
Jagdish Prasad and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriminalCC 69
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 328, 382
High Courts17 Sept 2008Dismissed
Vishnu Pradhan Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) MPHT 80
Criminal Procedure Code, 1973 (CrPC) — Section 231, 311, 331Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 376
High Courts12 Sept 2008Allowed
Kailash Lodhi and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 5 MPHT 28
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Sept 2008Dismissed
Dhulgo Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 5 MPHT 10
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Sept 2008Allowed
Smt. Teejan Bai Chandrakar Vs Rajeshwari Chandrakar
Chhattisgarh High Court · (2009) 1 CivCC 253 : (2008) 5 MPHT 13 : (2009) 5 RCR(Civil) 391 : (2009) 5 RCR(Criminal) 60
Civil Procedure Code, 1908 (CPC) — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 13
High Courts09 Sept 2008
Smt. Nandni Bai and Others Vs Firtu Ram @ Pritam and Others
Chhattisgarh High Court · (2008) 09 CHH CK 0009
Motor Vehicles Act, 1988 — Section 163A
High Courts08 Sept 2008Allowed
State of Madhya Pradesh Vs Alpanarayan and Others
Chhattisgarh High Court · (2008) 5 MPHT 33
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 116, 21, 34Prevention of Corruption Act, 1988 — Section 10, 12, 7
High Courts08 Sept 2008
Reman alias Raman and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4755
Criminal Procedure Code, 1973 (CrPC) — Section 161, 292, 293, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 27, 489, 489C
High Courts08 Sept 2008Allowed
Kaliram Sahu Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 2 MPHT 1
Civil Procedure Code, 1908 (CPC) — Section 5Constitution of India, 1950 — Article 14
High Courts08 Sept 2008Allowed
Shakuntala Singh and Others Vs Prabhawati and Others
Chhattisgarh High Court · (2008) 09 CHH CK 0008
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, 2(11)
High Courts04 Sept 2008
Shivlal Sahu and Another Vs Chandra Shekhar and Others
Chhattisgarh High Court · (2008) 09 CHH CK 0030
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts04 Sept 2008Dismissed
Ram Nath Singh Vs Jagannath Singh and Others
Chhattisgarh High Court · (2008) 09 CHH CK 0027
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13, Order 9 Rule 2, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts04 Sept 2008Allowed
Dhan Singh Chandan and Another Vs Murharam and Others
Chhattisgarh High Court · (2008) 5 MPHT 20
Motor Vehicles Act, 1988 — Section 166
High Courts04 Sept 2008
Ashish Sinha and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) CriLJ 184
Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 25, 27, 34, 392
High Courts04 Sept 2008
Ghunnu Ram Gawade Vs State of Madhya Pradesh
Chhattisgarh High Court · (2009) CriLJ 559
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 6
High Courts02 Sept 2008Allowed
Chandra Kumar Chanuram and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) CriLJ 434
Penal Code, 1860 (IPC) — Section 34, 363, 376(2)(g), 450
High Courts02 Sept 2008Allowed
Debobrata Ghose Vs Mahesh Nirmalkar and Others
Chhattisgarh High Court · (2008) 09 CHH CK 0003
Motor Vehicles Act, 1988 — Section 166, 173
High Courts29 Aug 2008Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Hiraudas Manikpuri and Another
Chhattisgarh High Court · (2009) ACJ 2630
High Courts29 Aug 2008Dismissed
Manik Biswas and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2009) CriLJ 576
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Penal Code, 1860 (IPC) — Section 498A