High Courts05 Sept 2011Allowed
Shree Natural Estate Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 2 CGBCLJ 135
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 56, 56(1), 56(4), 70, 76A
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 11 of 33
High Courts02 Sept 2011Allowed
Ved Prakash Agrawal Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2011) 2 CGBCLJ 290
High Courts02 Sept 2011Allowed
Manoj Kumar Pandey Vs Smt. Pushpa Devi and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 151 : (2011) 5 MPHT 69
Motor Vehicles Act, 1988 — Section 163(2), 163A, 166, 167
High Courts02 Sept 2011
Ved Prakash Agrawal Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 379 : (2012) 3 MPHT 22
High Courts02 Sept 2011Dismissed
Satwantin Bai and Others Vs Vinod Kumar Yadav and Others
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 431
Motor Vehicles Act, 1988 — Section 166
High Courts02 Sept 2011Dismissed
Bhimsen Agrawal Vs Union of India and Others
Chhattisgarh High Court · (2011) 09 CHH CK 0003
Companies Act, 1956 — Section 397Constitution of India, 1950 — Article 226, 302Evidence Act, 1872 — Section 124
High Courts01 Sept 2011Dismissed
Joiddha Prasad Sahu Vs South Eastern Coal Field Ltd. and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 178
High Courts01 Sept 2011
Union of India and Others Vs Smt Bina Shah
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 364 : (2011) 2 CGBCLJ 287 : (2012) 1 MPHT 43 : (2012) 2 MPJR 42
High Courts01 Sept 2011Dismissed
V. Raghuwaiya and Another Vs Union of India and Others
Chhattisgarh High Court · (2011) 09 CHH CK 0004
High Courts30 Aug 2011
Smt. Madhu @ Madhuri Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 236
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts30 Aug 2011
Jakir Hussain and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) CriLJ 1289
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts30 Aug 2011Dismissed
Anand @ Gudva Nageshiya Vs The State of C.G.
Chhattisgarh High Court · (2011) 1 CGBCLJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Aug 2011
Panaram and Others Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 1 CGLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 147, 149, 323, 324
High Courts29 Aug 2011Allowed
The New India Assurance Company Ltd. Vs Jhaduram and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 166
Motor Vehicles Act, 1988 — Section 145(g), 147, 149(5), 166
High Courts27 Aug 2011
Anil Ambwani Vs Smt. Vimla Bai (Deceased) Through L.Rs.
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 384 : (2011) 2 CGBCLJ 276 : (2012) 1 CGLJ 471 : (2012) 1 MPHT 97
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2, 23A, 23E
High Courts25 Aug 2011Allowed
Himmat Singh Bais Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 1 MPHT 32
High Courts25 Aug 2011Dismissed
Income Tax Officer Raipur CG Vs Hira Steel Ltd Raipur CG
Chhattisgarh High Court · (2011) 08 CHH CK 0003
Income Tax Act, 1961 — Section 133A, 260A, 68
High Courts24 Aug 2011Allowed
State of C.G. Vs Board of Revenue and Others
Chhattisgarh High Court · (2012) 1 CGLJ 66
Constitution of India, 1950 — Article 226, 227Land Revenue Code, 1917 — Section 47, 49Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 45, 45(1)
High Courts24 Aug 2011Allowed
Arjun Singh and Another Vs State of C.G. and Others
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 347 : (2012) 2 CGLJ 311 : (2012) 3 MPJR 47
High Courts24 Aug 2011Dismissed
GDR Education Society Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 1 CGBCLJ 488
National Council for Teacher Education Act, 1993 — Section 14, 14(3), 14(6), 26