Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1A)Motor Vehicles Act, 1988 — Section 166, 168, 169Penal Code, 1860 (IPC) — Section 304A

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High Courts26 Jun 2009

Ashwani Kumar Khande Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2009) 4 MPHT 60

Constitution of India, 1950 — Article 226, 227, 311

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High Courts26 Jun 2009Allowed

Deepak Kumar Gupta and Another Vs Municipal Corporation

Chhattisgarh High Court · (2009) 3 CGLJ 75 : (2009) 5 MPHT 24

Chhattisgarh Municipal Corporation Act, 1956 — Section 135, 136

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High Courts26 Jun 2009Allowed

Aghan Singh Jangade Vs State of C.G. and Others

Chhattisgarh High Court · (2009) 3 CGLJ 72

Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 7Constitution of India, 1950 — Article 226, 227, 311(2)

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High Courts26 Jun 2009

Dhelabai and Others Vs Ramnath Gayaram Yadeo and Others

Chhattisgarh High Court · AIR 2010 Chh 11

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19A, Order 5 Rule 20, Order 5 Rule 5, Order 5 Rule 9

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High Courts26 Jun 2009

Sarvjeet Singh Vs Israil, Painter

Chhattisgarh High Court · (2009) 3 CGLJ 110

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(6), 12A, 13(1)

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High Courts25 Jun 2009

Subhash Jain Vs Smt. Pushpa Shrivastava

Chhattisgarh High Court · (2009) 3 CGLJ 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A

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High Courts25 Jun 2009Allowed

Ramika Bai and Others Vs Nakul and Others

Chhattisgarh High Court · AIR 2010 Chh 7 : (2009) 3 CGLJ 22

Chhattisgarh Civil Courts Act, 1958 — Section 15, 15(1), 15(3)Limitation Act, 1963 — Section 14

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High Courts24 Jun 2009

Maniram Dewar Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) 3 CGLJ 117 : (2009) CriLJ 4232

Evidence Act, 1872 — Section 100, 105, 27, 96, 98Penal Code, 1860 (IPC) — Section 102, 105, 147, 148, 300

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High Courts24 Jun 2009Allowed

Somari Bai (Smt.) Vs Sakuntala Thakur and Others (Smt.)

Chhattisgarh High Court · (2009) 3 CGLJ 125 : (2009) 4 MPHT 64

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts24 Jun 2009

Seikh Nizam @ Nizamuddin Vs State of C.G.

Chhattisgarh High Court · (2009) 3 CGLJ 266

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 439Penal Code, 1860 (IPC) — Section 406

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High Courts23 Jun 2009

Satyaranjan Mine Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2010) 1 MPHT 46

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High Courts23 Jun 2009Dismissed

G. Rama Reddy Vs District Returning Officer and Others

Chhattisgarh High Court · (2009) 3 CGLJ 30

Chhattisgarh Municipal Act, 1961 — Section 20Constitution of India, 1950 — Article 15(4), 16(4)

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High Courts23 Jun 2009Allowed

Smt. Rajani Gupta Vs Rakesh Kumar Gupta

Chhattisgarh High Court · (2009) 3 CGLJ 62

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 125, 407Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13

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High Courts23 Jun 2009

Niklesh Jain Vs State of C.G.

Chhattisgarh High Court · (2009) 3 CGLJ 175

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 397, 411

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High Courts23 Jun 2009

Vishnu Dayal Vs Mst. Budnwara and Others

Chhattisgarh High Court · (2009) 06 CHH CK 0011

Court Fees Act, 1870 — Section 7, 7(v)Suits Valuation Act, 1887 — Section 8

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High Courts22 Jun 2009

State of M.P. (Now State of Chhattisgarh) Vs Setaaram

Chhattisgarh High Court · (2009) CriminalCC 653

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313, 378(1)Evidence Act, 1872 — Section 106, 118Penal Code, 1860 (IPC) — Section 302

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