High Courts03 Mar 2009Dismissed
Kasmuddin Ansari Vs Firoza Shahin and Another
Chhattisgarh High Court · (2009) 2 CGLJ 258
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 24 of 27
High Courts03 Mar 2009Dismissed
Smt. Sanjulata Dewangan Vs State of C.G. and Others
Chhattisgarh High Court · (2009) 2 CGLJ 215
High Courts03 Mar 2009
Firoz Rizvi Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 401
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 395
High Courts03 Mar 2009
Shiva Shankar Shukla Vs State of C.G. and Another
Chhattisgarh High Court · (2009) 2 CGLJ 350
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34, 394, 397, 450
High Courts03 Mar 2009Dismissed
Smt. B. Satyawati Devi Vs Smt. Palibai and Others Hadmo and Ans. Vs Tanka Alias Rupendra kumar Jangle Ors. Paibai and Others Vs Tanka @ Rupendra kumar Jangle Ors.
Chhattisgarh High Court · (2009) 2 CGLJ 132 : (2009) 3 MPJR 75
Motor Vehicles Act, 1988 — Section 166, 173
High Courts03 Mar 2009Allowed
Hakim Khan Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 03 CHH CK 0008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 468
High Courts02 Mar 2009Dismissed
Nisha Choubey Vs State of C.G. and Others
Chhattisgarh High Court · (2009) 2 CGLJ 141
High Courts02 Mar 2009Dismissed
Shanti Bai and Others Vs United India Insurance Company Ltd.
Chhattisgarh High Court · (2009) 2 CGLJ 155 : (2010) 2 MPJR 51
Motor Vehicles Act, 1988 — Section 147, 163A
High Courts02 Mar 2009Dismissed
Kapoor Vs State of Madhya Pradesh
Chhattisgarh High Court · (2009) 2 CGLJ 151 : (2009) CriLJ 1967
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts02 Mar 2009
Kusum Saraf and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 3 MPJR 8
Chhattisgarh Civil Services (Special Provision for Appointment of Women) Rules, 1997 — Rule 4Constitution of India, 1950 — Article 16
High Courts02 Mar 2009Allowed
Onkar Prasad and Another Vs Manju Devi and Others
Chhattisgarh High Court · (2009) 3 MPJR 133
Chhattisgarh Commissions For Local Investigation Rules, 1962 — Rule 4, 5Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 9Madhya Pradesh Land Revenue Code, 1959 — Section 129
High Courts02 Mar 2009Allowed
Shadani Builders Vs Begraj Agrawal and Justice Shri C.P. Sen
Chhattisgarh High Court · (2009) 3 MPJR 85
Arbitration and Conciliation Act, 1996 — Section 11, 13, 31, 33, 34Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts28 Feb 2009
Chandrahas Kashyap and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 2 MPJR 101
Criminal Procedure Code, 1973 (CrPC) — Section 25, 25(1), 25(3)
High Courts28 Feb 2009Allowed
Domaru @ Miti Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 143
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B
High Courts28 Feb 2009Dismissed
Firozalam Vs State of C.G.
Chhattisgarh High Court · (2009) 2 CGLJ 310
Arms Act, 1959 — Section 25Chhattisgarh Factory Rules, 1962 — Rule 108(1), 108(4), 73Constitution of India, 1950 — Article 20(2)
High Courts28 Feb 2009Allowed
Megh Prasad Vs Bhagwantin Bai
Chhattisgarh High Court · AIR 2010 Chh 25 : (2009) 2 CGLJ 96 : (2009) 2 MPHT 91
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 13, 29, 5
High Courts27 Feb 2009Allowed
Padma and Another Vs Rainsi Ram and Others
Chhattisgarh High Court · (2009) 2 CGLJ 146 : (2009) 3 MPJR 105
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts27 Feb 2009Allowed
Foolchand Baghel Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 3 MPJR 81
Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 7Constitution of India, 1950 — Article 311(2)
High Courts26 Feb 2009Dismissed
Dwarika Dhish Ahuja Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2009) 3 MPJR 83
Constitution of India, 1950 — Article 226
High Courts25 Feb 2009Dismissed
Ramdayal Pando Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 2 CGLJ 113 : (2009) CriLJ 3893
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 307, 84