High Courts23 Nov 2009
Makhan Lal Dongare Vs State of Chhattisgarh
Chhattisgarh High Court · (2009) 11 CHH CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 376, 376(2)(f), 450, 511
COURT ARCHIVE
Chhattisgarh High Court judgments, 2009
527 judgments · page 5 of 27
High Courts23 Nov 2009
Bauda Ram alias Dhajiram Vs State of Chhattisgarh
Chhattisgarh High Court · (2010) 2 Crimes 121 : (2010) 1 MPHT 83
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(1), 450
High Courts23 Nov 2009
Chhattisgarh State Wakf Board Vs Rafique Ahmed Khan and Others
Chhattisgarh High Court · (2010) 1 MPJR 62
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 8 Rule 1A, 151Constitution of India, 1950 — Article 227
High Courts23 Nov 2009
Kanhaiyalal and Others Vs Baishakhin Bai and Others
Chhattisgarh High Court · (2010) 1 MPJR 60
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 3
High Courts23 Nov 2009Dismissed
Bajaj Allianz General Insurance Company Vs Bhakta Ram Manjhi and Others
Chhattisgarh High Court · (2009) 4 CGLJ 65 : (2010) 3 MPJR 101
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts23 Nov 2009Dismissed
Indubala Tirki Vs Harold Kirti Kumar Jacob
Chhattisgarh High Court · (2009) 4 CGLJ 168 : (2010) 1 MPJR 48
Evidence Act, 1872 — Section 45, 47, 67, 68Succession Act, 1925 — Section 59, 61, 63
High Courts23 Nov 2009Allowed
R.B. Singh Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 255
Factories Act, 1948 — Section 41, 92Madhya Pradesh Factories Rules, 1962 — Rule 73F
High Courts23 Nov 2009Allowed
Surendra Kumar Sharma (Dead) through L.Rs. Chanda Sharma and Others Vs The Food Corporation of India and Others
Chhattisgarh High Court · (2010) 3 MPJR 112
Constitution of India, 1950 — Article 309, 311Food Corporation of India Staff Regulations, 1971 — Regulation 19, 32A, 37A(7), 54, 58Food Corporations Act, 1964 — Section 45
High Courts23 Nov 2009Allowed
Ramchandra Kurup Vs State of C.G. and Others
Chhattisgarh High Court · (2010) 3 CGLJ 400 : (2010) 2 MPHT 92 : (2010) 5 SLR 750
High Courts20 Nov 2009Dismissed
Sunil @ Raju Dubey Vs State of C.G.
Chhattisgarh High Court · (2010) 3 CGLJ 313
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts19 Nov 2009Allowed
Smt. Chandrawati Devi and Others Vs Vedeshiram Tandi and Others
Chhattisgarh High Court · (2009) 4 CGLJ 252
Motor Vehicles Act, 1988 — Section 163A
High Courts18 Nov 2009Dismissed
Chhattisgarh State Warehousing Corporation (C.G.) Vs Shyamlal Agrawal Engineers
Chhattisgarh High Court · (2009) 4 CGLJ 240
Conciliation Act, 1996 — Section 11(6), 34, 37(1)Constitution of India, 1950 — Article 136Partnership Act, 1932 — Section 69, 69(2)
High Courts18 Nov 2009Dismissed
Suresh Mandal and Another Vs State of C.G.
Chhattisgarh High Court · (2009) 4 CGLJ 245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 323, 34, 341, 342, 354
High Courts18 Nov 2009Allowed
Ku. Dipika Lohani Vs State of C.G. and Another
Chhattisgarh High Court · (2009) 4 CGLJ 249
High Courts18 Nov 2009Allowed
Basant Kumar Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2009) 4 CGLJ 496
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts18 Nov 2009Dismissed
Ashok Kalsha and Another Vs State of C.G. and Another
Chhattisgarh High Court · (2010) 3 CGLJ 309
Constitution of India, 1950 — Article 12, 14, 162
High Courts17 Nov 2009
Lakshman Chaturvedi Vs Chhattisgarh Lok Ayog
Chhattisgarh High Court · AIR 2010 Chh 36 : (2010) 3 CGLJ 207 : (2010) 2 MPJR 18
Chhattisgarh Lok Aayog Adhiniyam, 2002 — Section 10, 10(3), 11, 14, 14(1)
High Courts17 Nov 2009Allowed
Omprakash Dewangan Vs Chhattisgarh State Election Commission and Others
Chhattisgarh High Court · (2010) 3 CGLJ 157 : (2010) 2 MPJR 24
Chhattisgarh Municipal Council Act, 1961 — Section 10A, 32A, 32B, 32C, 32DConstitution of India, 1950 — Article 14, 243ZAElection Commission Rules — Rule 89(1), 89(5)
High Courts17 Nov 2009Dismissed
Basant Bagade Vs Surendra Arora and Another
Chhattisgarh High Court · (2010) 4 Crimes 460 : (2010) 3 MPHT 6
Criminal Procedure Code, 1973 (CrPC) — Section 138, 245(1), 245(2), 482
High Courts17 Nov 2009Allowed
Mahesh Kumar Agrawal and Others Vs Dinesh Kumar Chouksey and Others
Chhattisgarh High Court · (2009) 4 CGLJ 229
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, 105(1), 151