COURT ARCHIVE

Chhattisgarh High Court judgments, 2009

527 judgments · page 8 of 27

High Courts23 Oct 2009Dismissed

Smt. Rukhmani Suryawanshi and Others Vs Bal Vikas Pariyojna Adhikari and Others

Chhattisgarh High Court · (2009) 4 CGLJ 579

Chhattisgarh Panchayat (Powers and Functions of Chief Executive Officer) Rules, 1995 — Rule 3, 5, 6Constitution of India, 1950 — Article 14, 226

High Courts23 Oct 2009Dismissed

Geeta Upadhyay Vs Surendra Kumar and Another

Chhattisgarh High Court · (2010) 1 CGLJ 296

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 341, 506B, 509

High Courts23 Oct 2009

Allauddin Siddiqui and Others Vs South eastern coalfields Limited and Others

Chhattisgarh High Court · (2009) 4 CGLJ 585

High Courts23 Oct 2009Allowed

Smt. Maya Devi Vs Kishore Verma

Chhattisgarh High Court · (2010) 1 CGLJ 430

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 498A

High Courts23 Oct 2009Dismissed

Tikelal Sahu and Others Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2009) 4 MPJR 152

High Courts23 Oct 2009Dismissed

Hukum Singh Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 23

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 376(1)

High Courts22 Oct 2009Dismissed

Arjun Singh Vs State of C.G.

Chhattisgarh High Court · (2009) 4 CGLJ 20

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 325

High Courts21 Oct 2009Dismissed

Balchand Bharti Vs State of Chhattisgarh

Chhattisgarh High Court · (2009) 4 CGLJ 16 : (2010) 1 MPHT 55

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468

High Courts21 Oct 2009Dismissed

Rajesh Kumar and Another Vs State of C.G.

Chhattisgarh High Court · (2010) 1 CGLJ 229

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34, 341

High Courts21 Oct 2009Allowed

Gangaram Satnami (Joshi) Vs State of C.G.

Chhattisgarh High Court · (2010) 1 CGLJ 395

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 201, 302

High Courts21 Oct 2009

State of Chhattisgarh and Another Vs M/s Sal Udyog (Pvt.) Ltd.

Chhattisgarh High Court · (2009) 4 MPJR 115

Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 15, 16, 33Madhya Pradesh Re-organisation Act, 2000 — Section 43, 50, 50(1), 55, 83Madhya Pradesh Vanopaj Ke Kararon Ka Punarikshan Adhiniyam, 1987 — Section 5A

High Courts21 Oct 2009Allowed

Suresh Kumar and Others Vs State of C.G.

Chhattisgarh High Court · (2010) 1 CGLJ 115

Penal Code, 1860 (IPC) — Section 106, 114G, 201, 302, 34

High Courts21 Oct 2009Allowed

Tarni Bai and Others Vs Durgesh and Others

Chhattisgarh High Court · (2009) 4 MPJR 140

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(3), 166

High Courts21 Oct 2009Allowed

Ram Chandra and Another Vs State of C.G.

Chhattisgarh High Court · (2010) 1 CGLJ 245

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 294, 300, 302, 304, 307

High Courts21 Oct 2009

Municipal Corporation Vs Mandakim Ram and Another

Chhattisgarh High Court · (2010) 1 CGLJ 260

Municipal Corporation Act, 1956 — Section 305, 305(1), 322, 322(1), 322(2)

High Courts09 Oct 2009Allowed

Brijlal Yadav and Another Vs Horilal Sahu and Others

Chhattisgarh High Court · (2009) 4 MPJR 145

Chhattisgarh Motor Vehicles Rules, 1994 — Rule 220, 220(3), 221, 222, 223Motor Vehicles Act, 1988 — Section 107, 111, 138, 159, 165Penal Code, 1860 (IPC) — Section 304A

High Courts08 Oct 2009Allowed

Rewati Bai and Others Vs Bodhan Thakur and Others

Chhattisgarh High Court · (2010) 1 CGLJ 425

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(3), 166

High Courts08 Oct 2009Allowed

Kamleshwari Bai Vs Peeluram Latkhor Sahu

Chhattisgarh High Court · AIR 2010 Chh 16 : (2010) 1 MPJR 1

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

High Courts08 Oct 2009Allowed

Managing Director, Steel Authority of India Ltd. Vs Smt. Basanta Bai and Another

Chhattisgarh High Court · (2010) 1 CGLJ 241 : (2010) 125 FLR 885 : (2010) 4 LLJ 432 : (2009) 4 MPJR 154

Industrial Disputes Act, 1947 — Section 33(C)(2)

High Courts08 Oct 2009

Managing Director, Steel Authority of India Ltd., Bhilai Vs Smt. Narmada Bai and Another

Chhattisgarh High Court · (2010) 1 MPJR 45

Industrial Disputes Act, 1947 — Section 33(C)(2)