High Courts28 Aug 2008Dismissed
Devsharan Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) CriLJ 133
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 363, 366, 376
COURT ARCHIVE
Chhattisgarh High Court judgments, 2008
295 judgments · page 6 of 15
High Courts25 Aug 2008
Panchu Yadav and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4467
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Aug 2008
Gabbar alias Dinesh Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) CriLJ 120 : (2010) 4 MPHT 40
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts22 Aug 2008Dismissed
Raghubir Singh and Others Vs State of C.G. and Another
Chhattisgarh High Court · (2009) 2 CGLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 178, 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts18 Aug 2008Dismissed
Kamal Narayan Goswami Vs Akhilesh Puri Goswami and Others
Chhattisgarh High Court · (2009) 3 MPHT 94
Madhya Pradesh Land Revenue Code, 1959 — Section 248, 44
High Courts13 Aug 2008Dismissed
Mukesh Jain Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4779 : (2008) 5 MPHT 37
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts12 Aug 2008Allowed
Smt. Rambati Madiya and Others Vs Budanti and Others
Chhattisgarh High Court · (2008) 08 CHH CK 0007
Motor Vehicles Act, 1988 — Section 149, 163A, 173
High Courts11 Aug 2008Allowed
Mahendra Budek Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 4 MPHT 10
Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 36, 36(1)(m)
High Courts11 Aug 2008Dismissed
Tritiya Verg Shaskiya Karmachari Grih Nirman Sahkari Samiti Maryadit Vs The Chhattisgarh Information Commission and Others
Chhattisgarh High Court · (2008) 5 MPHT 41
Constitution of India, 1950 — Article 14
High Courts08 Aug 2008Dismissed
Girish Chandra Patanayak and Others Vs Kishore Kumar and Others
Chhattisgarh High Court · (2008) 4 MPHT 75
Motor Vehicles Act, 1988 — Section 163A
High Courts07 Aug 2008
Smt. Vimla Bai and Others Vs Firtu Ram and Others
Chhattisgarh High Court · (2008) 08 CHH CK 0018
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts06 Aug 2008Dismissed
Sudarshan Behera Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 4 MPHT 84
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 17, 36, 4, 48, 6
High Courts05 Aug 2008Dismissed
Parmeshwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4190
Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 2008Dismissed
R.S. Bajwa and Company Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2008 Chh 75 : (2008) 4 MPHT 105
Arbitration and Conciliation Act, 1996 — Section 21, 34, 35, 36, 4Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 79
High Courts04 Aug 2008Allowed
Puran Gosai Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4393 : (2008) 4 MPHT 78
Penal Code, 1860 (IPC) — Section 120B, 302, 34, 450
High Courts04 Aug 2008Dismissed
Rajendra Kumar Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 5 MPHT 23
High Courts31 Jul 2008Dismissed
Bharat Aluminium Mazdoor Sangh (INTUC) and Others Vs Managing Director, Bharat Aluminium Company Limited (BALCO) and Others
Chhattisgarh High Court · (2009) 1 MPHT 79
Chhattisgarh Industrial Employment (Standing Orders) Act, 1961 — Section 13, 15, 17Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13)
High Courts31 Jul 2008Allowed
Ramlal Vs Union of India (UOI)
Chhattisgarh High Court · (2009) 3 CGLJ 268
Railway Property (Unlawful Possession) Act, 1966 — Section 3A
High Courts28 Jul 2008Dismissed
Food Corporation of India Vs Shyam Sunder Deepak and Others
Chhattisgarh High Court · (2009) 3 MPHT 100
High Courts28 Jul 2008Dismissed
Santosh Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) CriLJ 4216 : (2008) 4 MPHT 45
Penal Code, 1860 (IPC) — Section 302