High Courts25 Dec 2011Dismissed
Suresh Sai Bhagat Vs The State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 12 CHH CK 0036
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 1 of 33
High Courts16 Dec 2011
M/s. Anil Rice Mills and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2012) 1 CGBCLJ 292 : (2012) 1 Crimes 672
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 245(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(C), 141, 141(1), 141(2)
High Courts16 Dec 2011
Shivbharos, Smt Rameshwari, Safila Toppo and Hemant Toppo Vs United India Insurance Company Limited, Anil Duggal and Atmaram Singh
Chhattisgarh High Court · (2012) 1 CGBCLJ 341
Motor Vehicles Act, 1988 — Section 163A, 163A(3), 166
High Courts16 Dec 2011Allowed
Bishahram Dhobi and Others Vs Shivbagas Sahu
Chhattisgarh High Court · (2012) 2 MPHT 65
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 2011Dismissed
M/s Bhagya Nidhi Exports Limited and another Vs C.G. State Power Distribution Co. Ltd. (CSPDCL) and others
Chhattisgarh High Court · AIR 2012 Chh 50 : (2012) 3 BC 138 : (2012) 1 MPHT 53
Electricity Act, 2003 — Section 181, 181(1), 43(1), 44, 46Limitation Act, 1963 — Section 3
High Courts16 Dec 2011Dismissed
Asit Kumar Sen Gupta Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 1 CGBCLJ 310
Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 — Section 2(e), 2(f), 3, 3(1), 8(1)Constitution of India, 1950 — Article 1, 10, 100, 101, 102Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts15 Dec 2011Allowed
Manish Pipes Pvt. Ltd., Raipur Vs State of Chhattisgarh and another
Chhattisgarh High Court · (2012) 1 MPHT 79
Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A, 19, 7Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7(1)
High Courts15 Dec 2011Allowed
Vishnudev Singh and Smt Rajkumar Vs Jitendra Pd Dubey, Devendra Giri Goswami and Royal Sundaram
Chhattisgarh High Court · (2011) 12 CHH CK 0031
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011
Purshottam Gupta Vs Mus. Mahjbit Rahman and Others
Chhattisgarh High Court · (2012) 1 CGBCLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts14 Dec 2011Dismissed
Shri B.N. Roy Vs Union of India and Others
Chhattisgarh High Court · (2012) 1 MPHT 110
Constitution of India, 1950 — Article 226
High Courts14 Dec 2011Dismissed
Mojjam Rahmani Vs Union of India and Others
Chhattisgarh High Court · (2011) 12 CHH CK 0033
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 141, 16, 17, 18Constitution of India, 1950 — Article 226, 226(2), 227, 32
High Courts14 Dec 2011Dismissed
Heera Sai and Another Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 2 Crimes 411
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304
High Courts14 Dec 2011
Alakhram Verma Vs State of M.P.
Chhattisgarh High Court · (2012) 1 CGBCLJ 287 : (2012) 1 Crimes 690
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 50(1), 52
High Courts14 Dec 2011
Komal Sahu and Another Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 1 CGBCLJ 336
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts14 Dec 2011Allowed
Aslam Jamir Vs Bhilai Steel Plant and Another
Chhattisgarh High Court · (2012) 2 MPHT 6
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts13 Dec 2011Allowed
Prakash Pannalal and Another Vs Smt. Nalini Dholkia
Chhattisgarh High Court · (2012) 2 Crimes 510
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 397, 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420, 467
High Courts13 Dec 2011Allowed
Ahiwaran and Others Vs State of M.P. (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 1 CGBCLJ 278 : (2012) 2 Crimes 521
Criminal Procedure Code, 1973 (CrPC) — Section 313Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v)
High Courts13 Dec 2011Dismissed
Smt Rambha Bai Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 2 MPHT 9
High Courts13 Dec 2011Allowed
Sudamaram and Others Vs Nasibchand Sharma and Another
Chhattisgarh High Court · (2012) 2 CGLJ 318
Motor Vehicles Act, 1988 — Section 166
High Courts13 Dec 2011Allowed
Trilokinath and Another Vs State of M.P.
Chhattisgarh High Court · (2011) 12 CHH CK 0015
Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 50