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Chhattisgarh High Court judgments, 2010

520 judgments · page 19 of 26

High Courts10 Mar 2010Allowed

Sujan Singh Kanwar and Others Vs State of C.G. and Another

Chhattisgarh High Court · (2010) 2 CGLJ 323

Chhattisgarh Public Health Engineering (Gazetted) Service Rules, 1980 — Rule 13(2)Chhattisgarh Public Service (Promotion) Rules, 2003 — Rule 6(4)Chhattisgarh Scheduled Tribe and Scheduled Caste Development (Gazetted) Service, Recruitment Rules, 2006 — Rule 13, 6
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High Courts10 Mar 2010Dismissed

Chhattisgarh Public Service Commission Vs State of C.G. and Others

Chhattisgarh High Court · (2010) 2 CGLJ 234

Chhattisgarh Civil Services (Special Provision for Appointment of Women) Rules, 1997 — Rule 4Chhattisgarh Police Executive (Gazetted) Service Recruitment and Promotion Rules, 2005 — Rule 25, 27, 3, 35, 4Chhattisgarh Police Executives (Gazetted) Service Recruitment and Promotion Rules, 2000 — Rule 3, 4, 5, 8, 8(1)
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High Courts09 Mar 2010

Purno Vs State of Madhya Pradesh

Chhattisgarh High Court · (2010) 03 CHH CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(XI)
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High Courts08 Mar 2010

Banshilal Vs The State of Madhya Pradesh

Chhattisgarh High Court · (2010) 2 CGLJ 359

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338Prevention of Corruption Act, 1988 — Section 4
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High Courts08 Mar 2010Dismissed

Devendra Kumar Vs State of C.G.

Chhattisgarh High Court · (2010) 03 CHH CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
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High Courts08 Mar 2010Dismissed

Navadhar Prasad Rathod Vs State of C.G.

Chhattisgarh High Court · (2010) 2 CGLJ 414

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 24, 26, 27Penal Code, 1860 (IPC) — Section 302
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High Courts08 Mar 2010Dismissed

Neelkanth Vs State of C.G.

Chhattisgarh High Court · (2010) 2 CGLJ 404

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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