Constitution of India, 1950 — Article 299, 299(1)Forest (Conservation) Act, 1980 — Section 2Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 248, 58

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High Courts04 Feb 2009Dismissed

Manoj Kumar and Another Vs State of C.G.

Chhattisgarh High Court · (2009) 2 CGLJ 386

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 342, 366, 376, 376(2)

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High Courts04 Feb 2009

Mohan Lal Agrawal Vs State of C.G.

Chhattisgarh High Court · (2009) 2 CGLJ 277 : (2010) 6 RCR(Criminal) 406

Criminal Procedure Code, 1973 (CrPC) — Section 102, 451Penal Code, 1860 (IPC) — Section 395

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High Courts03 Feb 2009Dismissed

Balchand Bharti Vs State of C.G.

Chhattisgarh High Court · (2009) 2 CGLJ 57

Criminal Procedure Code, 1973 (CrPC) — Section 299, 439, 82, 83Pariksha Adhiniyam (Recognized Examination) Act — Section 4Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts02 Feb 2009Allowed

B.K. Singh and Another Vs Appellate Authority Under M.P. Shops and Establishments Act, Assistant Labour Commissioner, Durg and Others

Chhattisgarh High Court · (2009) 02 CHH CK 0019

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(f)Madhya Pradesh Shops and Establishments Act, 1958 — Section 2, 2(23), 3, 3(j), 58

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High Courts30 Jan 2009

Savita Manoj Kumar (Smt.) Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2009) 2 MPHT 69

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1), 69, 69(1)

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High Courts29 Jan 2009Dismissed

Jamuna Devi (Smt.) and Others Vs Suresh Kumar Agrawal

Chhattisgarh High Court · (2010) 1 MPHT 89

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 1, Order 8 Rule 6C

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High Courts29 Jan 2009

Haresh and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) CriLJ 1383 : (2009) 3 MPHT 13

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts27 Jan 2009Allowed

Dhaniram Gotani Kenwat Vs State of Madhya Pradesh

Chhattisgarh High Court · (2009) CriLJ 1799

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Evidence Act, 1872 — Section 145, 21, 25, 27, 8Penal Code, 1860 (IPC) — Section 302

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High Courts23 Jan 2009Dismissed

Darasram and Others Vs Nagar Panchayat Kharsia

Chhattisgarh High Court · (2009) 01 CHH CK 0010

Constitution of India, 1950 — Article 226, 227

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High Courts21 Jan 2009Allowed

Wilson David alias Billoo and etc. Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) CriLJ 1402

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26, 9

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High Courts20 Jan 2009

Arjun Singh Patel and Another Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 399

Chhattisgarh Tonahi Pratadna Nivaran Adhiniyam, 2005 — Section 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 34

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High Courts20 Jan 2009Dismissed