High Courts08 Sept 2009Dismissed
Elpayers Tailor Vs Ravishankar Awasthi
Chhattisgarh High Court · (2010) 1 CGLJ 179
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 11 of 27
High Courts04 Sept 2009Dismissed
Rajau Vs State of C.G. and Others
Chhattisgarh High Court · (2010) 1 CGLJ 66
High Courts04 Sept 2009Dismissed
State of C.G. and Others Vs Ramashankar Yadav
Chhattisgarh High Court · (2010) 1 CGLJ 1
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Madhya Pradesh Vishesh Sashastra Bal Niyam, 1973 — Rule 37, 38
High Courts04 Sept 2009Dismissed
Vinod Kumar Patel and Jeturam Patel Vs State of Chhattisgarh
Chhattisgarh High Court · (2010) 1 CGLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts03 Sept 2009Dismissed
Manglu and Others Vs State of C.G.
Chhattisgarh High Court · (2010) 1 CGLJ 7
Arms Act, 1959 — Section 25, 27, 32Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 Sept 2009Allowed
Uma Shankar Dubey Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2010) 2 MPHT 72
High Courts03 Sept 2009Dismissed
Srinivas Gundluri and Others Vs Sepco Electric Power Construction Corporation and Others
Chhattisgarh High Court · (2010) 1 CGLJ 195
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 158, 161Penal Code, 1860 (IPC) — Section 406, 420
High Courts02 Sept 2009Dismissed
Bola Vs Dularam and State of M.P.
Chhattisgarh High Court · (2010) 1 CGLJ 83
Civil Procedure Code, 1908 (CPC) — Section 100, 103Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114, 18
High Courts02 Sept 2009Dismissed
Bola alias Shyam Bai Vs Dularam and Another
Chhattisgarh High Court · (2010) 1 CGLJ 83
Civil Procedure Code, 1908 (CPC) — Section 100, 103(B)Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114, 18(2)
High Courts02 Sept 2009Allowed
Mohammad Aslam and Others Vs State of C.G.
Chhattisgarh High Court · (2010) 1 CGLJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 59, 60Penal Code, 1860 (IPC) — Section 376(2)
High Courts02 Sept 2009Allowed
Ku. Sapna Mittal Vs Guru Ghasidas University and Others
Chhattisgarh High Court · (2010) 1 CGLJ 111
High Courts02 Sept 2009Dismissed
Tarachand Mannade Vs Dharam Das Mahilaang and Others
Chhattisgarh High Court · (2010) 1 CGLJ 191
Chhattisgarh Cooperative Societies (Amendment) Act, 2003 — Section 77(1)Madhya Pradesh Co-operative Societies Act, 1960 — Section 19AA, 77(1), 77(2)
High Courts01 Sept 2009Dismissed
Laxmi Chand Goyal, Smt. Indrawati Goyal, Manoj Chand Goyal and Kamlesh Goyal Vs Gajanand Burange and State of Chhattisgarh
Chhattisgarh High Court · (2009) 09 CHH CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 193, 195, 196, 197, 198
High Courts01 Sept 2009
Aasharam alias Aswaram and Another Vs Charanjeet Singh alias Channe Singh and Others
Chhattisgarh High Court · (2010) 1 CGLJ 18
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts01 Sept 2009Allowed
Smt. Sushila Bai and Another Vs Bisauharam
Chhattisgarh High Court · (2009) 4 CGLJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts01 Sept 2009Dismissed
Lochan Prasad Vs Banmali
Chhattisgarh High Court · (2009) 4 CGLJ 438
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts01 Sept 2009Dismissed
Jadunath Singh Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2009) 3 CGLJ 470
High Courts31 Aug 2009Allowed
Commissioner of Income Tax Vs D.R. Bansal and Others
Chhattisgarh High Court · (2010) 228 CTR 247 : (2010) 327 ITR 44 : (2010) 191 TAXMAN 424
Income Tax Act, 1961 — Section 132, 132(4A), 256(1)
High Courts31 Aug 2009
Ashok Kumar Tiwari Vs Bhagwat Prasad Vishwakarma
Chhattisgarh High Court · (2010) 1 CGLJ 404 : (2009) 5 MPHT 64
Civil Procedure Code, 1908 (CPC) — Section 105, 115
High Courts30 Aug 2009Dismissed
Nand Lal Khare and another Vs Rajendra Kumar Khare and others
Chhattisgarh High Court · (2009) 08 CHH CK 0008
Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(3), 2(1)(c)Hindu Succession Act, 1956 — Section 8