High Courts03 Aug 2009
Jogendra Singh and Another Vs Harjinder Singh and Others
Chhattisgarh High Court · (2009) 3 MPJR 139
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 15 of 27
High Courts03 Aug 2009Allowed
Ramgopal and Others Vs Shyamlal and Another
Chhattisgarh High Court · (2009) 3 CGLJ 457 : (2010) 2 MPJR 9
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Contract Act, 1872 — Section 182Court Fees Act, 1870 — Section 7
High Courts30 Jul 2009
Narayan and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2009) 3 CGLJ 278
Penal Code, 1860 (IPC) — Section 307, 34
High Courts30 Jul 2009Dismissed
Kailash Singh Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2009) 07 CHH CK 0018
High Courts29 Jul 2009Allowed
Ku. Sita Garhewal Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 5 MPHT 59
High Courts29 Jul 2009
Savita Bai (Smt.) and Others Vs Vinod Kumar Sahu and Others
Chhattisgarh High Court · (2009) 3 MPJR 147
Motor Vehicles Act, 1988 — Section 163A, 166, 170
High Courts28 Jul 2009
Koushal Prasad Rajwade Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 3 MPJR 122
Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(1)
High Courts28 Jul 2009Dismissed
Savitribai Vs Raghuraj Prasad, Basant Prasad, Raghunandan Prasad Sao and State of Madhya Pradesh
Chhattisgarh High Court · (2009) 3 CGLJ 170
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Order 8 Rule 5(2)
High Courts28 Jul 2009Dismissed
Smt. Jugmati Vs Shabbir Hussain and Others
Chhattisgarh High Court · (2009) 3 CGLJ 234
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts28 Jul 2009Dismissed
Prakash Chand Bajaj Vs Bundabai, Ramji, Birendra Pratap and Narendra Pratap
Chhattisgarh High Court · (2009) 3 CGLJ 224
Limitation Act, 1963 — Section 3Transfer of Property Act, 1882 — Section 58
High Courts27 Jul 2009Dismissed
Dr. S. Jahiruddin Vs State of C.G. and Others
Chhattisgarh High Court · (2009) 3 CGLJ 263
High Courts27 Jul 2009Dismissed
Gajendra Kumar Vs State of C.G.
Chhattisgarh High Court · (2009) 3 CGLJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376, 376(1), 442, 450
High Courts27 Jul 2009Dismissed
Santoshdhari Vs State of C.G.
Chhattisgarh High Court · (2009) 3 CGLJ 243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts24 Jul 2009
Ramnaresh, Vishwanath Singh, Amar Singh and Ranjeet Kewat Vs State of Chhattisgarh State of Chhattisgarh Vs Ramnaresh, Vishwanath Singh, Amar Singh and Ranjeet Kewat
Chhattisgarh High Court · (2009) 3 CGLJ 139 : (2009) CriLJ 4344
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 293, 311Evidence Act, 1872 — Section 134, 165
High Courts24 Jul 2009Allowed
Raghuram Vs State of C.G.
Chhattisgarh High Court · (2010) 1 CGLJ 95
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Jul 2009Dismissed
Prabhu Lal Banjara Vs State of C.G.
Chhattisgarh High Court · (2009) 3 CGLJ 210
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 456
High Courts22 Jul 2009Allowed
Raturam Vs The Board of Revenue and Others
Chhattisgarh High Court · (2009) 3 MPJR 116
Madhya Pradesh Land Revenue Code, 1959 — Section 230
High Courts21 Jul 2009Allowed
Babulal Vs State of M.P.
Chhattisgarh High Court · (2009) 4 CGLJ 520
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 22, 42, 42(1)
High Courts21 Jul 2009Dismissed
F.C. Jain Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2009) 5 MPHT 10
Notaries Act, 1952 — Section 10
High Courts21 Jul 2009Allowed
Pramila Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 3 CGLJ 194 : (2009) 5 MPHT 4
Evidence Act, 1872 — Section 105, 27Penal Code, 1860 (IPC) — Section 100, 102, 105, 201, 302