COURT ARCHIVE

Chhattisgarh High Court judgments, 2010

520 judgments · page 2 of 26

High Courts03 Dec 2010Dismissed

Smt. Anjana Nagadia Vs Branch Manager, Dena Bank and Another

Chhattisgarh High Court · AIR 2011 Chh 61 : (2011) 3 BC 354 : (2011) 2 MPHT 9

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 34, 35

Read judgment

High Courts03 Dec 2010Allowed

Ghasiram Kosariya Vs State of Madhya Pradesh and Others

Chhattisgarh High Court · (2011) 129 FLR 459

Chhattisgarh Police Regulations — Regulation 213, 221, 222, 224, 469Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14(5), 18, 226

Read judgment

High Courts03 Dec 2010Allowed

Ghasiram Kosariya Vs State of M.P. and Others

Chhattisgarh High Court · (2011) 2 CGLJ 147

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14(5), 18Police Regulations — Regulation 213, 221, 224, 226, 469

Read judgment

High Courts03 Dec 2010Allowed

Bhagwat Prasad and Others Vs President, Harijan Machya Shahakari Samiti and Others

Chhattisgarh High Court · (2011) 2 MPJR 130

Co-operative Societies Act, 1960 — Section 19C

Read judgment

High Courts02 Dec 2010Allowed

Kamesh Traders Vs State of Chhattisgarh and Another

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 110 : (2012) 52 VST 120

Chhattisgarh Value Added Tax Act, 2005 — Section 70, 8

Read judgment

High Courts02 Dec 2010Dismissed

Chhattisgarh Patwari Sangh Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2011) 2 MPHT 98

Constitution of India, 1950 — Article 12, 14, 154(1), 16, 162Madhya Pradesh Land Revenue Code, 1959 — Section 104

Read judgment

High Courts01 Dec 2010Allowed

Gulabi Bai (Mst.) and Others Vs United India Insurance Company

Chhattisgarh High Court · (2011) 2 MPJR 22

Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 10, 10(2), 149(2), 166, 2

Read judgment

High Courts01 Dec 2010

Virendra Kumar Tiwari Vs Sitaram Sharma and Another

Chhattisgarh High Court · (2011) 1 MPHT 98

Specific Relief Act, 1963 — Section 16C, 20

Read judgment

High Courts01 Dec 2010Dismissed

Ghamand Singh Vs The Commissioner, Bastar Division and Others

Chhattisgarh High Court · (2011) 2 CGLJ 64

Constitution of India, 1950 — Article 227

Read judgment

High Courts01 Dec 2010Allowed

Asha Verma and Others Vs State of M.P. (Now State of Chhattisgarh)

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 316

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 313Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

Read judgment

High Courts30 Nov 2010Allowed

Mahant Pathak @ Bulthu Pathak Vs State of M.P. (now C.G.)

Chhattisgarh High Court · (2011) 2 CGLJ 179

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

High Courts30 Nov 2010Allowed

Raiwati Bai alias Budhi Vs State of Chhattisgarh

Chhattisgarh High Court · (2011) 2 MPHT 89

Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts26 Nov 2010Allowed

Om Prakash Agrawal Vs Shri Ashok Gupta and Others

Chhattisgarh High Court · (2011) 2 CGLJ 185

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 43 Rule 1Constitution of India, 1950 — Article 136, 215

Read judgment

High Courts25 Nov 2010Allowed

Oriental Insurance Co. Ltd. Vs Laxmi Bai and Others

Chhattisgarh High Court · (2012) ACJ 157 : (2011) 1 CG.L.R.W. 78 : (2012) 2 TAC 581

Central Motor Vehicles Rules, 1989 — Rule 2Motor Vehicles Act, 1988 — Section 149(1), 149(2), 149(5), 149(7), 18

Read judgment

High Courts25 Nov 2010Dismissed

Bajaj Allianz General Insurance Co. Ltd. Vs Deepak Kumar Nayak and Others

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 148 : (2011) 3 MPJR 66

Motor Vehicles Act, 1988 — Section 170, 173

Read judgment

High Courts25 Nov 2010Dismissed

Commissioner of Income Tax Vs Preeti Fuels and Flames P. Ltd.

Chhattisgarh High Court · (2011) 238 CTR 226 : (2011) 330 ITR 129 : (2011) 203 TAXMAN 106

Banking Regulation Act, 1949 — Section 51Companies (Acceptance of Deposits) Rules, 1975 — Rule 2Companies Act, 1956 — Section 3(1), 43A, 617

Read judgment

High Courts24 Nov 2010Dismissed

Smt. Rekha Devi Singh Vs State of C.G. and Others

Chhattisgarh High Court · (2011) 2 CGLJ 171 : (2011) 2 MPJR 30

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 173(8)

Read judgment

High Courts24 Nov 2010Dismissed

Lakhanlal Sahu Vs Bhushan Sahu and Another

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 153 : (2011) 2 MPHT 68

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Madhya Pradesh Land Revenue Code, 1959 — Section 178Transfer of Property Act, 1882 — Section 114

Read judgment

High Courts22 Nov 2010Allowed

Ishwar Prasad Vs State of C.G. and Others

Chhattisgarh High Court · (2011) 1 CGLJ 441 : (2011) 1 MPJR 23

Read judgment

High Courts22 Nov 2010Allowed

Karam Singh Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 275 : (2011) 1 MPHT 101

Constitution of India, 1950 — Article 226, 227

Read judgment