High Courts03 Nov 2011
Nihaluddin Alias Munna Vs State of C.G.
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 71 : (2012) 2 CGLJ 222
Penal Code, 1860 (IPC) — Section 107, 306
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 6 of 33
High Courts03 Nov 2011Allowed
Kala Bai Kaushik and Others Vs Kaljeet Singh and Others
Chhattisgarh High Court · (2013) 1 ACC 7
Civil Procedure Code, 1908 (CPC) — Section 2, 2(11)Motor Vehicles Act, 1988 — Section 165, 166, 166(1)
High Courts03 Nov 2011Allowed
Shyam Lal Fhekar and another Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 98 : (2011) 2 CGBCLJ 508 : (2012) 2 CGLJ 217 : (2012) CriLJ 1027 : (2012) 1 MPHT 47
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 306, 34, 386, 420
High Courts03 Nov 2011Allowed
Om Prakash Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 1 CGBCLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a)Penal Code, 1860 (IPC) — Section 306, 34, 386, 420
High Courts02 Nov 2011Allowed
Gajju Ram Sahu Vs State of Chhattisgarh and another
Chhattisgarh High Court · (2012) 1 CGBCLJ 117 : (2012) 2 MPHT 24
Constitution of India, 1950 — Article 311, 311(1), 311(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts02 Nov 2011Dismissed
Gautam Chand Duggar Vs Smt. Somari Bai and Others
Chhattisgarh High Court · (2012) 1 CGLJ 300
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 170B
High Courts02 Nov 2011Dismissed
Hem Kumari Sharma Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 11 CHH CK 0043
Constitution of India, 1950 — Article 226
High Courts02 Nov 2011Dismissed
Alok Kumar Dwivedi Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 76
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 2(o), 309, 41, 41A, 41BPenal Code, 1860 (IPC) — Section 34, 406, 408, 420
High Courts01 Nov 2011Dismissed
Lal Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 2 CGBCLJ 510 : (2012) 1 MPHT 67
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(6), 482Penal Code, 1860 (IPC) — Section 34, 409
High Courts01 Nov 2011Dismissed
M/s. Mohammed Kasim and Others Vs C.G. State Power Generation Company Ltd.
Chhattisgarh High Court · (2011) 2 CGBCLJ 476
High Courts01 Nov 2011Allowed
Commissioner Customs and Central Excise Raipur Vs Grasim Cement
Chhattisgarh High Court · (2011) 2 CGBCLJ 466
Central Excise Rules, 1944 — Rule 57(Q)(1)Central Excises and Salt Act, 1944 — Section 35(H)(1)
High Courts01 Nov 2011Dismissed
The Assistant Commissioner of Income Tax Raipur Vs Shri Roopchand Tharani
Chhattisgarh High Court · (2012) 249 CTR 326 : (2012) 208 TAXMAN 223
Income Tax Act, 1961 — Section 143(1), 143(2), 145(3), 260(A)
High Courts01 Nov 2011Dismissed
Chaitu and Others Vs State of Madhya Pradesh (State of C.G. and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 419
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 141, 142, 149
High Courts31 Oct 2011Allowed
Chhedilal Lal Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 68 : (2011) 2 CGBCLJ 429 : (2012) 1 Crimes 498
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts31 Oct 2011Dismissed
Anjalus Vs The Sub Divisional Officer and Others
Chhattisgarh High Court · (2011) 10 CHH CK 0009
Chhattisgarh (Election Petitions, Corrupt Practice and Disqualification for Membership) Rules, 1995 — Rule 3, 3(2), 4, 5, 7Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122
High Courts21 Oct 2011Dismissed
Smt Ganga Bai Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 10 CHH CK 0021
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(1), 3(2)Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 21(4)Constitution of India, 1950 — Article 226
High Courts21 Oct 2011
Motilal Kesharwani Vs State of Chhattisgarh
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 404 : (2011) 2 CGBCLJ 441 : (2012) CriLJ 2060
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1)(b), 2(g)Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts20 Oct 2011Allowed
Shekh Ram Yadav Vs State of M.P. (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 1 Crimes 503
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts20 Oct 2011Dismissed
Smt Punimati Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 10 CHH CK 0023
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(1), 3(2)Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 11, 21(4)
High Courts19 Oct 2011Allowed
Banshilal Sidar Vs State of C.G. and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 417 : (2012) 1 CGLJ 565 : (2012) 1 MPHT 84
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 4, 5A, 6