High Courts10 Feb 2011Allowed
Milauram Vs State of M.P.
Chhattisgarh High Court · (2012) 1 Crimes 608
Criminal Procedure Code, 1973 (CrPC) — Section 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 29 of 33
High Courts10 Feb 2011Allowed
Virendra Das Manikpuri and Others Vs State of C.G. and Others
Chhattisgarh High Court · (2011) 3 CGLJ 352
Constitution of India, 1950 — Article 162
High Courts10 Feb 2011Dismissed
Vinita Singh Vs State of C.G.
Chhattisgarh High Court · (2011) 3 CGLJ 231
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 404
High Courts10 Feb 2011
Shyam Kathpal and Another Vs Smt. Swarnakanta Sharma and Another
Chhattisgarh High Court · (2011) 3 MPHT 60 : (2011) 2 MPJR 100
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Limitation Act, 1963 — Article 54
High Courts10 Feb 2011
Dr. Vinayak Binayak Sen Pijush Piyush Babun Guha Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 266 ELT 193
Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 — Section 16, 3(1), 8(1), 8(2), 8(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 213, 313, 354, 389Evidence Act, 1872 — Section 24, 25, 26
High Courts10 Feb 2011Dismissed
Narendra Kumar Tiwari Vs Regional Secretary and Others
Chhattisgarh High Court · (2011) 02 CHH CK 0004
Constitution of India, 1950 — Article 226, 311
High Courts09 Feb 2011Dismissed
Hariprasad @ Kishan Sahu Vs State of C.G.
Chhattisgarh High Court · (2011) 3 CGLJ 281
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)
High Courts09 Feb 2011Dismissed
Balaram Rathore Vs The Sub-Divisional Officer (Rev.), Bilaspur and Others
Chhattisgarh High Court · AIR 2011 Chh 120
Chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 151
High Courts09 Feb 2011Allowed
Reshamlal Vs Panchuram Keshna Satnami and Others
Chhattisgarh High Court · AIR 2011 Chh 74 : (2011) 2 CGLJ 273
chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts09 Feb 2011Allowed
Kewal Singh Gautam Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 02 CHH CK 0064
Right to Information Act, 2005 — Section 2, 3, 8, 8(1), 8(1)
High Courts09 Feb 2011Allowed
Fakiro (Dead) through Legal Heirs Gorango and Others Vs Jalsay and Others
Chhattisgarh High Court · (2011) 3 CGLJ 330
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 169, 170A, 170B, 190(2A)
High Courts09 Feb 2011
Harichandra Vs State of Madhya Pradesh
Chhattisgarh High Court · (2011) 2 CG.L.R.W. 150
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 300, 323, 324, 326, 334Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts09 Feb 2011
Smt. Sukhmati Vs Chironji Lal and Others
Chhattisgarh High Court · (2011) 2 CG.L.R.W. 461
Constitution of India, 1950 — Article 244
High Courts08 Feb 2011Allowed
Ramadhar Vs State of C.G.
Chhattisgarh High Court · (2011) 3 CGLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 392, 449
High Courts08 Feb 2011Allowed
Gore Lal and Others Vs State of C.G.
Chhattisgarh High Court · (2011) 1 CG.L.R.W. 481 : (2011) 2 CGLJ 313 : (2011) CriLJ 2470 : (2011) 3 Crimes 676 : (2011) 7 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts07 Feb 2011
Sanjay Yadav and Another Vs State of C.G.
Chhattisgarh High Court · (2011) 2 CGLJ 290
Arms Act, 1959 — Section 25(1B)(B)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Feb 2011Dismissed
Lucky Bharat Garage Pvt. Ltd. Vs South Eastern Coalfields Ltd. and Another
Chhattisgarh High Court · (2011) 2 CGLJ 483
Contract Act, 1872 — Section 56English Carriers Act, 1830 — Section 10, 6, 8, 9
High Courts07 Feb 2011
Dr. Shobha Ram Banjare Vs Doman Lal Korsewada and Others
Chhattisgarh High Court · AIR 2011 Chh 78
Chhattisgarh Civil Services (Pension) Rules, 1976 — Rule 42, 42(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 101(3), 102, 124(2), 173, 190(3)
High Courts07 Feb 2011Dismissed
Uttam Agarwal Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 3 Crimes 670
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 364
High Courts07 Feb 2011Allowed
Parwati Vs Munna and Others
Chhattisgarh High Court · (2011) 1 CGBCLJ 179 : (2011) 2 MPHT 38
Constitution of India, 1950 — Article 244Madhya Pradesh Land Revenue Code, 1959 — Section 170, 170B, 170B(2A)