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Chhattisgarh High Court judgments, 2011

659 judgments · page 30 of 33

High Courts03 Feb 2011Allowed

Khamhan and Others Vs State of M.P.

Chhattisgarh High Court · (2012) 1 CGLJ 48

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 294, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts03 Feb 2011Dismissed

Chhuttan Vs State of M.P.

Chhattisgarh High Court · (2011) 3 CGLJ 302

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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High Courts03 Feb 2011

Sanjay Das Vs The State of Madhya Pradesh

Chhattisgarh High Court · (2011) CriLJ 2095 : (2011) 3 Crimes 259

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 354, 376, 506, 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts02 Feb 2011Dismissed

P.R. Wasan Vs Union of India (UOI) and Another

Chhattisgarh High Court · AIR 2011 Chh 99 : (2011) 4 ARBLR 20

Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(3), 36Limitation Act, 1963 — Section 5
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High Courts02 Feb 2011Dismissed

Krishnaram Vs State of M.P.

Chhattisgarh High Court · (2011) 2 CGLJ 265 : (2011) 2 Crimes 247

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
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High Courts02 Feb 2011

Sunny Hasbil Vs Hitesh Kumar Patel and Others

Chhattisgarh High Court · (2011) 2 CGLJ 269 : (2011) 4 TAC 648

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 6Motor Vehicles Act, 1988 — Section 140 , 166
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High Courts01 Feb 2011Allowed

Jaswant Singh Vs Nageshwar Singh and Others

Chhattisgarh High Court · (2011) 2 MPHT 6

chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11, 11(1), 3(2), 8Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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High Courts01 Feb 2011Dismissed

Ghuran Sai Vs State of Chhattisgarh

Chhattisgarh High Court · (2011) 3 CGLJ 431 : (2011) 2 MPHT 82

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts01 Feb 2011Allowed

Awadhram Vs State of M.P.

Chhattisgarh High Court · (2011) 1 CG.L.R.W. 477 : (2011) 2 CGLJ 16 : (2011) 2 Crimes 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376(1)
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High Courts28 Jan 2011Allowed

Dariyav Singh Vashishtha Vs State of C.G.

Chhattisgarh High Court · (2011) 2 CGLJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 165APrevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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