High Courts23 Jun 2008
Jawaharlal Gopal Vs Member Judge, Industrial Court and Another
Chhattisgarh High Court · (2008) 119 FLR 111 : (2008) 3 LLJ 1033 : (2008) 4 MPHT 8 : (2008) 4 MPJR 47
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2008
295 judgments · page 8 of 15
High Courts23 Jun 2008Allowed
S.K. Tigga Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 4 MPHT 42 : (2008) 4 MPJR 1
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts23 Jun 2008Allowed
Murlidhar Gautam Vs State of M.P. (now Chhattisgarh) and Others
Chhattisgarh High Court · (2009) 2 MPJR 29
High Courts17 Jun 2008
Gaukaran Singh and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 5 MPHT 47 : (2010) 1 MPJR 136 : (2009) 2 MPJR 82
Constitution of India, 1950 — Article 166Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14Madhya Pradesh Re-organisation Act, 2000 — Section 4, 79, 80
High Courts17 Jun 2008
Mohd. Riyaz Khan and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) CriLJ 3453 : (2010) 3 MPJR 39
Constitution of India, 1950 — Article 17, 21, 226, 227, 300APrevention of Cruelty to Animals Act, 1960 — Section 11
High Courts17 Jun 2008
Manoj Kumar Devangan and Others Vs Subroto Sahu and Others
Chhattisgarh High Court · (2008) CriLJ 3677 : (2009) 1 MPJR 92
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12, 13, 14, 15
High Courts16 Jun 2008Dismissed
Sanjay Kumar Chetan Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2009) 1 MPJR 99
High Courts16 Jun 2008Dismissed
National Insurance Co. Ltd. Vs Smt. Duraiya Hussain and Others
Chhattisgarh High Court · (2009) 1 MPJR 90
Motor Vehicles Act, 1988 — Section 163A, 170
High Courts14 May 2008
Syntex Packings Pvt. Ltd. (M/s) and Another Vs M.P. Financial Corporation and Others
Chhattisgarh High Court · (2009) 3 MPJR 17
Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4), 31Transfer of Property Act, 1882 — Section 69
High Courts14 May 2008
P.N. Verma Vs M.P. Electricity Board
Chhattisgarh High Court · (2009) 3 MPJR 48
High Courts09 May 2008Dismissed
Gend Ram and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2008) 4 MPJR 71
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 397
High Courts09 May 2008
State of Chhattisgarh Vs Govind Lal Vora and Another
Chhattisgarh High Court · (2008) CriLJ 3707
Criminal Procedure Code, 1973 (CrPC) — Section 156, 321, 482Penal Code, 1860 (IPC) — Section 406, 409, 420, 467
High Courts08 May 2008Dismissed
Chhattisgarh State Electricity Board Vs Smt. Teras Bai and Others
Chhattisgarh High Court · (2008) 4 MPHT 15 : (2009) 3 MPJR 44
High Courts06 May 2008
United India Insurance Company Vs Anil Kumar Sahu and Others
Chhattisgarh High Court · (2009) 3 MPJR 1
Motor Vehicles Act, 1988 — Section 110C(2A), 149, 149(2), 170, 172
High Courts06 May 2008Allowed
Chhattisgarh Housing Board Vs Appellate Authority Under the Payment of Gratuity Act and Controlling Authority Under the Payment of Gratuity Act
Chhattisgarh High Court · (2009) 3 MPJR 59
Payment of Gratuity Act, 1972 — Section 2A
High Courts05 May 2008Dismissed
Viswa Bharathi Institute and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · AIR 2008 Chh 68 : (2008) 4 MPHT 25
Constitution of India, 1950 — Article 162National Council for Teacher Education Act, 1993 — Section 14, 15, 32, 33
High Courts05 May 2008Allowed
Ramesh Kumar Singh and Another Vs Kristo Sao and Another
Chhattisgarh High Court · (2009) ACJ 2109 : AIR 2008 Chh 65 : (2008) 4 MPHT 114
Motor Vehicles Act, 1988 — Section 147, 157, 31, 94
High Courts02 May 2008Allowed
Lata Bai and Others Vs Jaswant Singh and Others
Chhattisgarh High Court · (2008) 4 MPJR 44
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts02 May 2008Dismissed
Vishwanath and Others Vs Kapil Sarin and Others
Chhattisgarh High Court · (2008) 4 MPJR 25
Motor Vehicles Act, 1988 — Section 163(A)
High Courts30 Apr 2008Dismissed
Smt. Savitri Bai Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2008) 4 MPHT 36
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 17Land Acquisition Act, 1894 — Section 11A