High Courts13 Dec 2011Allowed
Shivram and Others Vs State of M.P. (Now State of Chhattisgarh)
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 442
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 2 of 33
High Courts12 Dec 2011Dismissed
Bhilai Engineering Corporation Limited Vs The Commissioner Central Excise and Customs and Another
Chhattisgarh High Court · (2012) 281 ELT 514
Central Excises and Salt Act, 1944 — Section 35G
High Courts12 Dec 2011Dismissed
Bhupendra Narayan Singh and Others Vs Narayan Singh and Others
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 266
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100, 11Evidence Act, 1872 — Section 50, 60Hindu Marriage Act, 1955 — Section 5
High Courts09 Dec 2011
Smt. Versha Rani Nag Vs Herold Vinay Nadan
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 289 : (2012) 2 MPHT 15
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Divorce Act, 1869 — Section 10Family Courts Act, 1984 — Section 19(1)
High Courts09 Dec 2011Allowed
Silvester Lakra Vs Vijay Kumar
Chhattisgarh High Court · (2012) 2 CGLJ 220
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts09 Dec 2011Allowed
Heeralal Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 214
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 397
High Courts09 Dec 2011Allowed
Chandan Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 315 : (2012) 1 CGBCLJ 95 : (2012) 2 MPHT 44
Criminal Procedure Code, 1973 (CrPC) — Section 26, 395(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 23, 26
High Courts08 Dec 2011Dismissed
Expert Aryan Security Services Vs South Eastern Coalfields Ltd and Another
Chhattisgarh High Court · (2011) 12 CHH CK 0034
Constitution of India, 1950 — Article 226
High Courts08 Dec 2011Dismissed
Surendra Kumar Bhoye Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) CriLJ 3123
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 313, 392, 404
High Courts08 Dec 2011
Smt. Nirmain and Others Vs Smt. Shri Phali Choubey and Others
Chhattisgarh High Court · (2012) 2 CGBCLJ 32
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts08 Dec 2011Dismissed
Ashish Goyal Vs Kalpana Goyal
Chhattisgarh High Court · (2012) 1 MPHT 60
Hindu Marriage Act, 1955 — Section 12(1), 5
High Courts07 Dec 2011Dismissed
Avinash Chandra Sondhi and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2011) 12 CHH CK 0039
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)
High Courts07 Dec 2011
C.G. Board of Secondary Education Vs Amit Kindo and Others
Chhattisgarh High Court · (2012) 1 CGBCLJ 481
High Courts07 Dec 2011Allowed
Bajrang Kedia Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 1 CGBCLJ 259
Civil Procedure Code, 1908 (CPC) — Section 100, 80
High Courts05 Dec 2011Dismissed
V. Raghav Rao and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) CriLJ 2874
Criminal Procedure Code, 1973 (CrPC) — Section 394(2)Evidence Act, 1872 — Section 114, 4Penal Code, 1860 (IPC) — Section 161, 165
High Courts05 Dec 2011Dismissed
Guru Ghasidas University, Bilaspur and Another Vs Pragya Pawar and Others
Chhattisgarh High Court · AIR 2012 Chh 54
Central Universities Act, 2009 — Section 28Constitution of India, 1950 — Article 14, 16, 21
High Courts05 Dec 2011Allowed
Motilal Banawala Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 166
Penal Code, 1860 (IPC) — Section 161
High Courts05 Dec 2011Allowed
Aarti Sponge and Power Ltd. Vs Bimal Kumar
Chhattisgarh High Court · (2012) 107 CLA 538
Companies Act, 1956 — Section 10F, 235, 239, 397, 397(1)Constitution of India, 1950 — Article 136
High Courts02 Dec 2011Dismissed
Naresh Kumar Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) CriLJ 2864
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Dec 2011Dismissed
Komal Kumari Gond Vs State of M.P. (now Chhattisgarh) and others
Chhattisgarh High Court · (2012) 1 CGBCLJ 132 : (2012) 1 MPHT 87
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 11(3), 11(4), 11(5), 11A(2)