High Courts22 Oct 2010
Devilal Vs Smt. Devsir Bai and Another
Chhattisgarh High Court · (2010) 4 MPJR 147
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Chhattisgarh High Court judgments, 2010
520 judgments · page 5 of 26
High Courts22 Oct 2010Allowed
Ku. Sunanda Mishra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 1 MPHT 73
Chhattisgarh Municipal Act, 1961 — Section 41, 41(3), 41A
High Courts21 Oct 2010Allowed
Rajesh Vs Goparam and others
Chhattisgarh High Court · (2012) ACJ 1773
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 165Motor Vehicles Act, 1988 — Section 140, 158(6), 162, 166, 166(1)
High Courts21 Oct 2010Dismissed
Dy. Commissioner of Income Tax Vs Sunita Finlease Ltd.
Chhattisgarh High Court · (2010) 10 CHH CK 0011
Income Tax Act, 1961 — Section 119, 119(2), 143(1), 143(2), 144
High Courts20 Oct 2010Dismissed
Krishna Kumar Ujjain Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2010) 10 CHH CK 0048
Constitution of India, 1950 — Article 166(2)Madhya Pradesh Excise Act, 1915 — Section 18, 25, 26, 62Retail Sale of Country/Foreign Liquor Rules, 2002 — Rule 10, 11, 13, 14, 15
High Courts20 Oct 2010Allowed
Nidhan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 1 MPJR 145
Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts20 Oct 2010Dismissed
Union of India Vs Bharat Aluminium Co. Ltd.
Chhattisgarh High Court · (2011) 263 ELT 48
Central Excise Rules, 1944 — Rule 11, 57G, 57GGCentral Excises and Salt Act, 1944 — Section 35G
High Courts20 Oct 2010Dismissed
Trilok Singh Dhillon Vs Commissioner of Income Tax
Chhattisgarh High Court · (2011) 240 CTR 229 : (2011) 332 ITR 185
Constitution of India, 1950 — Article 226, 323Income Tax Act, 1961 — Section 132, 132(1), 132B(1), 133A, 133A(1)Income Tax Rules, 1962 — Rule 46A
High Courts20 Oct 2010Allowed
Sanjay Sharma and Others Vs Savitri and Others
Chhattisgarh High Court · (2011) 2 CGLJ 157
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18
High Courts19 Oct 2010Dismissed
State of M.P. (now C.G.) Vs Uderam and Others
Chhattisgarh High Court · (2011) 2 CGLJ 102 : (2011) 2 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 Oct 2010Dismissed
Panchamlal Vs Shiv Shankar Sharma (Died and Deleted) Chandra Prakash Sharma and Others
Chhattisgarh High Court · (2011) 1 CGLJ 516 : (2011) 2 MPJR 1 : (2011) 2 RCR(Rent) 14
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22 , Order 41 Rule 22(1), Order 41 Rule 22(4), Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1), 12(7), 18
High Courts19 Oct 2010Allowed
Sanjay Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2011) 1 CGLJ 425 : (2011) CriLJ 2851
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 395, 397, 450
High Courts19 Oct 2010Allowed
Premchand Agrawal Vs Narendra Kumar Verma
Chhattisgarh High Court · (2011) 2 CG.L.R.W. 214 : (2012) 1 CGLJ 339
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17
High Courts19 Oct 2010Allowed
Ram Jiyawan and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2011) 1 CGLJ 509
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Oct 2010Allowed
Rajesh Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 1 MPJR 146
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 408, 409, 420, 468, 471
High Courts08 Oct 2010Dismissed
Vishal Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2011) 1 CGLJ 407 : (2011) 1 Crimes 458 : (2011) 7 RCR(Criminal) 750
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 7, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts08 Oct 2010
K.K. Singh Vs South Eastern Coalfields Limited and Others
Chhattisgarh High Court · (2011) 2 MPHT 19
Civil Procedure Code, 1908 (CPC) — Section 144Payment of Gratuity Act, 1972 — Section 7, 7(2), 7(3), 7(3A), 8
High Courts08 Oct 2010Allowed
Amol Ratre Vs State of C.G.
Chhattisgarh High Court · (2011) 2 CGLJ 68
Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(2), 50, 52, 52A
High Courts07 Oct 2010
Shankarlal Bijreja Vs Ashok B. Ahuja
Chhattisgarh High Court · AIR 2011 Chh 66 : (2011) 1 CGLJ 498 : (2011) 1 MPJR 173
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 37, 55Specific Relief Act, 1963 — Section 16C
High Courts07 Oct 2010
Bholaram Vs Smt. Parwati Sahu
Chhattisgarh High Court · AIR 2011 Chh 38 : (2011) 1 CGLJ 478
Guardians and Wards Act, 1890 — Section 17, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6Penal Code, 1860 (IPC) — Section 306, 34