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Chhattisgarh High Court judgments, 2009

527 judgments · page 7 of 27

High Courts04 Nov 2009Allowed

Sanjit Soni Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 215

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 354, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts30 Oct 2009Dismissed

Paltanram Chouhan Vs K.L. Sori and Others

Chhattisgarh High Court · (2009) 4 CGLJ 196

Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 5(5)Chhattisgarh Panchayat Nirvachan Niyam, 1995 — Rule 76(1)(a)Panchayat Raj Adhiniyam — Section 21, 21(4), 28, 35, 91
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High Courts29 Oct 2009Allowed

Kachharu @ Sushil Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 53

Evidence Act, 1872 — Section 165, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 302, 34
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High Courts29 Oct 2009Dismissed

Sajid Khan @ Golu Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 51

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27
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High Courts26 Oct 2009Dismissed

Daulal Vs State of M.P.

Chhattisgarh High Court · (2009) CriminalCC 817

Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 222(1)Penal Code, 1860 (IPC) — Section 376, 456, 511
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High Courts26 Oct 2009Allowed

Tiharoo Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2009) 4 CGLJ 26

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(A), 50
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High Courts26 Oct 2009Dismissed

Ashwini Raatre Vs State of C.G.

Chhattisgarh High Court · (2010) 1 CGLJ 350

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506, 511
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