High Courts25 Mar 2009
Rati Ram and Tiharu Vs The State of Chhattisgarh
Chhattisgarh High Court · (2009) 2 CGLJ 336 : (2009) CriLJ 2563
Penal Code, 1860 (IPC) — Section 100, 201, 300, 302, 304
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 23 of 27
High Courts24 Mar 2009Dismissed
Gauri Bai Vs State of C.G. and Others
Chhattisgarh High Court · (2009) 2 CGLJ 175
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21(4)
High Courts24 Mar 2009Dismissed
Devendra Kumar Chandrakar Vs The State of Chhattisgarh, The Director, The District Education Officer and The Block Education Officer
Chhattisgarh High Court · (2009) 03 CHH CK 0004
Constitution of India, 1950 — Article 14
High Courts23 Mar 2009Allowed
Amardeep Talkies Vs Raipur Cinema Operators and Karmachari Sangh
Chhattisgarh High Court · (2009) 03 CHH CK 0001
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts20 Mar 2009Dismissed
Arun Kumar Agrawal Vs Firm Jewarchand Thakarshi and Others
Chhattisgarh High Court · (2009) 2 CGLJ 256
Civil Procedure Code, 1908 (CPC) — Section 100(1), 4Provincial Insolvency Act, 1920 — Section 75, 75(1), 75(3)
High Courts20 Mar 2009Allowed
Bhuneshwar Prasad Namdeo Vs State Govt. of Chhattisgarh and The Joint Director
Chhattisgarh High Court · (2009) 03 CHH CK 0003
High Courts20 Mar 2009Dismissed
Ram Kumar Rathore Vs State of Chhattisgarh, Additional Secretary (C.G.) and Chotelal Dahire Sub Engineer
Chhattisgarh High Court · (2009) 03 CHH CK 0002
High Courts19 Mar 2009Allowed
Ganesh Prasad Soni (Dead) Through L.Rs. Vs Ramesh Kumar Tamrakar
Chhattisgarh High Court · (2009) 2 CGLJ 205
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(3)Limitation Act, 1963 — Section 5
High Courts19 Mar 2009Allowed
Basant Kolta Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 326
High Courts17 Mar 2009Dismissed
State of C.G. Vs Nandu Prasad Soni
Chhattisgarh High Court · (2009) 2 CGLJ 364
Contempt of Courts Act, 1971 — Section 2
High Courts17 Mar 2009Dismissed
Jagdish Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 199
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts17 Mar 2009Dismissed
Bharat Lal Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 345
Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 304
High Courts17 Mar 2009Allowed
Gajadhar Marar Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 2 CGLJ 166
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 363, 364
High Courts16 Mar 2009Allowed
Sheikh Safi Ramjan Jayasi Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 218
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts16 Mar 2009Allowed
Suresh Kanshi Rao Umak Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 3 ALT(Cri) 18 : (2009) 2 CGLJ 368 : (2009) CriLJ 2568 : (2010) 6 RCR(Criminal) 165
Penal Code, 1860 (IPC) — Section 30, 307, 324, 34, 398
High Courts16 Mar 2009Allowed
Belasia Bai Siya and Another Vs Pradeep Kumar and Others
Chhattisgarh High Court · (2009) 2 CGLJ 183
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 68
High Courts16 Mar 2009Allowed
Narbada Bai and Others Vs Ashwini Kumar and Others
Chhattisgarh High Court · (2009) 2 CGLJ 316
Motor Vehicles Act, 1988 — Section 166
High Courts06 Mar 2009Dismissed
G.R. Soni Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2010) 2 MPJR 55
Constitution of India, 1950 — Article 14, 311(2), 320(3)Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts05 Mar 2009Allowed
Gauri Shankar Tiwari Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts05 Mar 2009
Tarkeshwar Singh Rajput and Another Vs Harendra Singh and Others
Chhattisgarh High Court · (2009) 3 MPJR 72
Motor Vehicles Act, 1988 — Section 166