High Courts02 Dec 2009Allowed
Hemant Kumar Thawait Vs State of M.P. (Now Chhattisgarh) and Others
Chhattisgarh High Court · (2010) 4 MPJR 24
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 4 of 27
High Courts02 Dec 2009Allowed
Ramakant Dixit Vs Sandhya Bajpai and Others
Chhattisgarh High Court · (2010) 2 CGLJ 105 : (2010) 2 MPJR 65
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96Specific Relief Act, 1963 — Section 22(1), 22(2)
High Courts01 Dec 2009Dismissed
Harishankar Manjhi Vs State of M.P. (Now C.G.) and Others
Chhattisgarh High Court · (2009) 4 CGLJ 356
High Courts30 Nov 2009Allowed
Goverdhan and Others Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 335
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Nov 2009Dismissed
Smt. Hamida Begum Vs State of C.G. and Others
Chhattisgarh High Court · (2009) 4 CGLJ 321
Police Act, 1861 — Section 34(6)
High Courts30 Nov 2009Dismissed
Bharat Soni Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 300
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts30 Nov 2009Dismissed
Mukesh Kumar Sahu Vs Smt. Tameshwari
Chhattisgarh High Court · (2009) 4 CGLJ 351 : (2010) 1 DMC 572 : (2010) 2 MPJR 6
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
High Courts30 Nov 2009
Bagar and Shivram Vs State of M.P. (now C.G.)
Chhattisgarh High Court · (2009) 4 CGLJ 80
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts30 Nov 2009Dismissed
Smt. Sushma Choure Vs Hetendra Kumar Borkar
Chhattisgarh High Court · AIR 2010 Chh 30 : (2010) 2 CGLJ 37 : (2010) 2 MPJR 1
Constitution of India, 1950 — Article 15(1)Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 11, 17, 5, 9
High Courts30 Nov 2009Dismissed
Siddhnath Vs State of Madhya Pradesh (Now Chhattisgarh)
Chhattisgarh High Court · (2009) 4 CGLJ 325 : (2010) CriLJ 1075
High Courts27 Nov 2009Dismissed
Mutur Ram and Another Vs State of C.G.
Chhattisgarh High Court · (2010) 2 CGLJ 61
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
High Courts27 Nov 2009
Rakesh Kumar Pandey @ Chutu Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 283
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27, 28Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365
High Courts27 Nov 2009Dismissed
Jagarnath Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 2009Dismissed
Mukesh Rathore Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 4 CGLJ 277 : (2010) CriLJ 1289
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 307, 313, 320(7)
High Courts25 Nov 2009Dismissed
Lakhan and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2010) 2 CGLJ 79
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 101, 302, 34, 97
High Courts25 Nov 2009Allowed
M.K. Khan Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 69
Block Working Manual and Rules — Rule 14.11, 14.19, 14.9, 2.03, 9.4Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 304A, 338
High Courts25 Nov 2009Dismissed
Jagatnarain Tripathi Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2009) 4 CGLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 113, 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts25 Nov 2009Dismissed
Chhattar Singh and Another Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2009) 4 CGLJ 260
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Nov 2009Dismissed
Commissioner of Income Tax Vs Satyanaryan Agrawal
Chhattisgarh High Court · (2009) 319 ITR 396
Income Tax Act, 1961 — Section 133A, 260A
High Courts24 Nov 2009Dismissed
Albert Tirkey Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2010) 1 MPHT 61
Chhattisgarh Police Act, 2007 — Section 14Constitution of India, 1950 — Article 226