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Chhattisgarh High Court judgments, 2011

659 judgments · page 3 of 33

High Courts01 Dec 2011Dismissed

Omprakash Dubey Vs Kapuribai and Others

Chhattisgarh High Court · (2012) 1 CG.L.R.W. 107 : (2012) 1 CGBCLJ 136 : (2012) 1 CGLJ 434

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1), 4(2), 4(3)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 4(1)Depositories Act, 1996 — Section 10(1), 3(1)
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High Courts30 Nov 2011

Gauri Shankar Giri Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 1 CGBCLJ 143

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 3, 313Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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High Courts29 Nov 2011Allowed

Bhaiyalal Patel and Another Vs State of C.G.

Chhattisgarh High Court · (2012) 1 CG.L.R.W. 151 : (2012) 1 CGBCLJ 265 : (2012) 2 CGLJ 384 : (2012) CriLJ 2812

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(1)(a), 2(d), 482Penal Code, 1860 (IPC) — Section 188
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High Courts23 Nov 2011Dismissed

Shanti Bai Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2011) 11 CHH CK 0058

Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 40Constitution of India, 1950 — Article 14, 226
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High Courts23 Nov 2011Allowed

Ashok Tiwari Vs Bisahua Ram Sahu

Chhattisgarh High Court · (2012) 1 CGBCLJ 283 : (2012) 1 Crimes 687 : (2012) 2 MPHT 89

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 420
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