High Courts26 Mar 2010
Jai Mata Di Constructions Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2010 Chh 74
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Chhattisgarh High Court judgments, 2010
520 judgments · page 18 of 26
High Courts26 Mar 2010Dismissed
Devendra Kumar Sethia Vs Jasoda Panigrahi and Others
Chhattisgarh High Court · (2011) 2 TAC 430
Motor Vehicles Act, 1988 — Section 118, 140, 147, 166, 2(14)
High Courts25 Mar 2010
Kurukshetra Sena and Others Vs The State of Chhattisgarh
Chhattisgarh High Court · (2011) CriLJ 2493
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 315Penal Code, 1860 (IPC) — Section 120B, 489B, 489CScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 Mar 2010Allowed
Johat Ram Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 1 Crimes 611
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 363, 376, 506
High Courts19 Mar 2010
Gopinath Dutta and Another Vs State of Madhya Pradesh
Chhattisgarh High Court · (2010) 03 CHH CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397
High Courts19 Mar 2010
Asfaq Qureshi Vs Aysha Qureshi (Nivedita Yadav)
Chhattisgarh High Court · AIR 2010 Chh 58 : (2010) 3 CGLJ 28 : (2011) 2 RCR(Civil) 478
Constitution of India, 1950 — Article 44Contract Act, 1872 — Section 10, 14, 15, 16, 17Family Courts Act, 1984 — Section 7, 7(1)
High Courts18 Mar 2010Allowed
Smt. S. Sangeeta Vs K.R. Jari
Chhattisgarh High Court · AIR 2010 Chh 109 : (2010) 3 CGLJ 378
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Mar 2010Dismissed
Balbir Singh and Another Vs Dr. Rajesh Kumar Bakshi and Others
Chhattisgarh High Court · (2010) 2 CGLJ 373
Civil Procedure Code, 1908 (CPC) — Section 100, 109, 96Constitution of India, 1950 — Article 133(1)
High Courts18 Mar 2010
Sudesh Verma Vs State of M.P.
Chhattisgarh High Court · (2011) 1 CGLJ 34
Penal Code, 1860 (IPC) — Section 377
High Courts18 Mar 2010Allowed
Smt. Phool Kumar Devi and Others Vs V. Surya Rao alias Suryanarayanan and Others
Chhattisgarh High Court · (2010) 3 CGLJ 368 : (2011) 1 TAC 988
Motor Vehicles Act, 1988 — Section 166
High Courts16 Mar 2010Allowed
B.C. Ram Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2010) 3 MPHT 22
High Courts16 Mar 2010Allowed
Gokaran Kanwar Vs State of Madhya Pradesh
Chhattisgarh High Court · (2010) 2 Crimes 798
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts16 Mar 2010Dismissed
Abhishek Singh Vs State of C.G. and Others
Chhattisgarh High Court · (2010) 3 CGLJ 388
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 294, 324, 34, 452, 506II
High Courts16 Mar 2010Dismissed
Sitaram (Dead) Through Lrs. Smt. Pyari Bai and Others Vs Sub-Divisional Officer, Balod and Others
Chhattisgarh High Court · (2011) 4 CGLJ 138
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B
High Courts16 Mar 2010Allowed
Amoliram Sahu Vs State of Madhya Pradesh
Chhattisgarh High Court · (2010) 03 CHH CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts15 Mar 2010Allowed
Dr. Manharan Prasad Tiwari Vs State of M.P. and Others
Chhattisgarh High Court · (2010) 2 CGLJ 148
High Courts15 Mar 2010Allowed
Ashok Kumar Vs Nagar Palik Nigam and Others
Chhattisgarh High Court · (2010) 2 CGLJ 354
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, 96
High Courts15 Mar 2010
Mohd. Arshad Khan Vs Shri Prakash Choubey
Chhattisgarh High Court · (2010) 03 CHH CK 0010
Advocates Act, 1961 — Section 9Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 15(2)
High Courts12 Mar 2010Allowed
Babu Lal Aghariya Vs State of Madhya Pradesh
Chhattisgarh High Court · (2010) 03 CHH CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts10 Mar 2010Dismissed
Dr. Sanjay Kumar Raj Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2010) 4 MPHT 26