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Chhattisgarh High Court judgments, 2009

527 judgments · page 19 of 27

High Courts22 Jun 2009Dismissed

P. Shankar Rao Vs Public in General

Chhattisgarh High Court · (2009) 3 CGLJ 18

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65, 74, 74(2), 76, 77Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16
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High Courts22 Jun 2009Allowed

State of M.P. (Now C.G.) Vs Setaaram

Chhattisgarh High Court · (2009) 3 CGLJ 91

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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High Courts16 Jun 2009Dismissed

Assistant Commissioner of Income Tax Vs Shri Mahavir Prasad Verma and Others Chandra Shekhar Kastwar Vs Income Tax Officer, The Commissioner, Income Tax and Income Tax Appellate Tribunal Income Tax Officer Vs Shri Mukul Deshlehara, Proprietor of Deshlehara Udyog and Others

Chhattisgarh High Court · (2009) 225 CTR 305 : (2009) 317 ITR 36

Central Excises and Salt Act, 1944 — Section 35Income Tax Act, 1961 — Section 249, 253, 255, 256, 260Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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High Courts15 May 2009Allowed

Tikuram Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 509

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 304A
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High Courts14 May 2009Dismissed

Saroj Sharma (Smt.) Vs Babulal and Another

Chhattisgarh High Court · (2010) 2 MPHT 69

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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