COURT ARCHIVE

Chhattisgarh High Court judgments, 2009

527 judgments · page 3 of 27

High Courts04 Dec 2009Allowed

Roop Chand Khatik Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) 4 CGLJ 182 : (2010) 1 MPHT 80

Chhattisgarh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 14(6)Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts04 Dec 2009Dismissed

Devesh Kumar Gupta @ Dinesh Kumar Gupta Vs Pankaj Singh Paikra and Others

Chhattisgarh High Court · (2010) 2 MPJR 110

Motor Vehicles Act, 1988 — Section 166

High Courts04 Dec 2009Allowed

Ilesh Kumar Sahu Vs State of C.G. and Others

Chhattisgarh High Court · (2010) 2 CGLJ 76 : (2010) 2 MPJR 100

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

High Courts04 Dec 2009Allowed

J.C. Meshram Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 378

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467

High Courts04 Dec 2009Dismissed

Mahesh Kumar Sahu Vs State of C.G. and Others

Chhattisgarh High Court · (2009) 4 CGLJ 382

High Courts04 Dec 2009Dismissed

Saradhuram Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) 4 CGLJ 122 : (2010) CriLJ 1188

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 302

High Courts04 Dec 2009Dismissed

Mohanlal Sonkar Vs Smt. Rekha Sonkar

Chhattisgarh High Court · (2009) 4 CGLJ 499 : (2010) 2 MPJR 107

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 9

High Courts03 Dec 2009Allowed

Arjun Kumar Dhritlahre Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 105 : (2011) 8 RCR(Criminal) 1334

Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 313Penal Code, 1860 (IPC) — Section 107, 306, 34, 396, 498A

High Courts03 Dec 2009Allowed

Shakun Dewangan Vs State of C.G. and Others

Chhattisgarh High Court · (2010) 2 CGLJ 58

High Courts03 Dec 2009Dismissed

Divyaram Vs State of C.G. and Others

Chhattisgarh High Court · (2009) 4 CGLJ 100

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 34

High Courts03 Dec 2009

Mahendra Kumar Vs State of Madhya Pradesh (Now C.G.)

Chhattisgarh High Court · (2009) 4 CGLJ 115 : (2010) CriLJ 1167 : (2010) 1 Crimes 947 : (2010) 7 RCR(Criminal) 548

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)

High Courts02 Dec 2009Dismissed

Kirtichand Ekka Vs State of C.G.and Others

Chhattisgarh High Court · (2009) 4 CGLJ 375

Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 69(1)Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 5, 7

High Courts02 Dec 2009Dismissed

State of M.P. (Now C.G.) Vs Roopchand Amule

Chhattisgarh High Court · (2009) 4 CGLJ 368

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

High Courts02 Dec 2009Allowed

Ramlal Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 361

Penal Code, 1860 (IPC) — Section 376, 90

High Courts02 Dec 2009Dismissed

State of Madhya Pradesh Vs R.K. Pandey (died) and Another

Chhattisgarh High Court · (2009) 4 CGLJ 92 : (2010) 1 MPHT 98

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

High Courts02 Dec 2009Allowed

R.S. Solanki Vs State of C.G. and Another

Chhattisgarh High Court · (2010) 4 MPJR 46

High Courts02 Dec 2009

Manjari Dewangan Vs Hemant Dewangan

Chhattisgarh High Court · (2009) 4 CGLJ 97 : (2011) 1 DMC 88

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts02 Dec 2009Allowed

Kishan Kumar Manikpuri Vs Chunnilal Agrawal and Others

Chhattisgarh High Court · (2010) 2 MPJR 76

Motor Vehicles Act, 1988 — Section 166

High Courts02 Dec 2009Dismissed

R.N. Wahne Vs Smt. Vinita Wahne

Chhattisgarh High Court · AIR 2010 Chh 28 : (2009) 4 CGLJ 88 : (2010) 4 MPJR 98

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)

High Courts02 Dec 2009Allowed

State of C.G. and Another Vs Dau Niranjanlal Gupta and Another

Chhattisgarh High Court · (2009) 4 CGLJ 185 : (2010) 2 MPJR 77

Land Acquisition Act, 1894 — Section 11, 18, 20, 23, 23(1)