COURT ARCHIVE

Chhattisgarh High Court judgments, 2010

520 judgments · page 4 of 26

High Courts09 Nov 2010Dismissed

State of M.P. (Now C.G.) Vs Dhanesh Sharma and Others

Chhattisgarh High Court · (2011) 1 Crimes 681 : (2011) 8 RCR(Criminal) 1892

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32, 32(1)Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

High Courts09 Nov 2010Allowed

Shailesh Khandelwal Vs Meenakshi Khandelwal

Chhattisgarh High Court · (2011) 3 CGLJ 80

Constitution of India, 1950 — Article 32Guardians and Wards Act, 1890 — Section 17, 17(3), 25, 4, 7Hindu Marriage Act, 1955 — Section 13(B), 26

High Courts09 Nov 2010

Shambhoo @ Vinay and Others Vs State of M.P. (Now State of Chhattisgarh)

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 174

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

High Courts08 Nov 2010

Ranveer Singh Shastri and Another Vs Shri Vijay Kumar Shrivastava

Chhattisgarh High Court · (2011) 1 Crimes 317 : (2011) 1 MPHT 69

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 15

High Courts08 Nov 2010Allowed

Paras Ram Dhruv and Another Vs Smt. Mantora Bai and Others

Chhattisgarh High Court · (2011) 2 MPJR 133

Motor Vehicles Act, 1988 — Section 166, 168

High Courts08 Nov 2010

Ratiram and Another Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2011) 4 CGLJ 481

Civil Procedure Code, 1908 (CPC) — Section 107, 116(3), 151Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

High Courts08 Nov 2010

Tejnath Singh Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 69

Constitution of India, 1950 — Article 14, 21

High Courts29 Oct 2010Allowed

Omprakash Soni and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2011) 1 Crimes 327 : (2011) 3 DMC 21

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

High Courts29 Oct 2010Allowed

Makhiyar Ram Badaik Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2011) 1 MPHT 27

High Courts29 Oct 2010Dismissed

Surendra Kumar Gupta and Others Vs Narayan Ram and Others

Chhattisgarh High Court · AIR 2011 Chh 138 : (2011) 1 CG.L.R.W. 206

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 100, 47Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 91, 92

High Courts27 Oct 2010Allowed

Rameshwar and Another Vs State of M.P. (now State of Chhattisgarh)

Chhattisgarh High Court · (2011) 2 CGLJ 108 : (2011) 1 MPHT 35 : (2011) 1 MPJR 160

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

High Courts27 Oct 2010Dismissed

Shivendra Das Vaishnav Vs State of Chhattisgarh and Another

Chhattisgarh High Court · (2010) 10 CHH CK 0003

Constitution of India, 1950 — Article 226

High Courts26 Oct 2010Dismissed

Parmeshwar (Died) through L.Rs. and Another Vs Punidas and Another

Chhattisgarh High Court · (2011) 2 CGLJ 489

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts26 Oct 2010Allowed

State of C.G. and Others Vs Punilal Chauhan

Chhattisgarh High Court · (2011) 2 CGLJ 85 : (2011) 1 MPJR 19

Madhya Pradesh Public Health (Indian Systems of Medicine and Homeopathy) Class III Ministerial Services Recruitment Rules, 1987 — Rule 14, 14(2), 8

High Courts26 Oct 2010Dismissed

Chhotu (Died and Deleted) Dhanaiya Bai and Others Vs Ganga Prasad and Others

Chhattisgarh High Court · (2011) 1 CGLJ 524 : (2011) 1 MPJR 68

Chhattisgarh Samaj Ke Kamjor Vargon Ke Krishi Bhumi — Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 11, 14, 2, 4, 5Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 63

High Courts25 Oct 2010Allowed

Nandkishore Kanwar Vs District Co-operative Central Bank Ltd. and Another

Chhattisgarh High Court · (2011) 1 MPHT 31

Civil Procedure Code, 1908 (CPC) — Section 144Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471

High Courts23 Oct 2010Allowed

Prakash Pal and Others Vs State of Chhattisgarh and Another

Chhattisgarh High Court · (2011) 1 Crimes 59

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 482Penal Code, 1860 (IPC) — Section 168, 169, 170, 34, 406

High Courts23 Oct 2010Allowed

Pardeshi Ram Vs State of M.P. (Now State of C.G.)

Chhattisgarh High Court · (2011) 1 Crimes 329

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 42(2)

High Courts22 Oct 2010Dismissed

Tribhuwan Pandeya Vs State of Madhya Pradesh and Others

Chhattisgarh High Court · AIR 2011 Chh 121

Civil Procedure Code, 1908 (CPC) — Section 100, 35, 44, 50, 9Madhya Pradesh Land Revenue Code (Third Amendment) Act, 1976 — Section 170A(1), 190(2A)

High Courts22 Oct 2010Allowed

Yashoda Das (Smt.) and Others Vs Ram Chandra Rath

Chhattisgarh High Court · (2010) 10 CHH CK 0026

Civil Procedure Code, 1908 (CPC) — Section 100