High Courts11 Oct 2011
Ghanshyam Verma Vs State of C.G
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 317 : (2012) 2 CGLJ 327
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27
COURT ARCHIVE
Chhattisgarh High Court judgments, 2011
659 judgments · page 8 of 33
High Courts11 Oct 2011
Ramakant Soni Vs Ramratan Soni and Another
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 129
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), 54, 96
High Courts10 Oct 2011Dismissed
Dharamchand Kunjam Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 487
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 21(1), 21(4), 40Constitution of India, 1950 — Article 226
High Courts02 Oct 2011Allowed
Mahesh Chandra Gupta Vs State of C.G. and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 492
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 17
High Courts30 Sept 2011Dismissed
Himcon Projects Pvt. Ltd. Vs Lmz Energy (India) Ltd. and Another
Chhattisgarh High Court · AIR 2012 Chh 28 : (2012) 3 ARBLR 248 : (2011) 5 MPHT 73
Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 21, 36, 8, 9Specific Relief Act, 1963 — Section 14(1)(a)
High Courts30 Sept 2011Dismissed
Smt. Santoshi Rajan and Others Vs NTPC Limited and Others
Chhattisgarh High Court · (2011) 2 CGBCLJ 407
Land Acquisition Act, 1894 — Section 4, 6
High Courts29 Sept 2011Dismissed
Mithilesh Shrivastava Vs Smt. Kiran Shrivastava
Chhattisgarh High Court · (2011) 2 CGBCLJ 343 : (2012) 1 MPHT 5
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 10, 12, 12(1)(b), 12(a), 13Penal Code, 1860 (IPC) — Section 498A
High Courts28 Sept 2011Allowed
Smt. Janki Bai and others Vs Ram Khilawan Rathore and others
Chhattisgarh High Court · (2012) 1 MPHT 28
Motor Vehicles Act, 1988 — Section 166
High Courts27 Sept 2011Dismissed
Santosh Kumar Nande Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 91
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313, 319Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts27 Sept 2011Dismissed
Ganesh Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2011) 2 CGBCLJ 311
Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302
High Courts26 Sept 2011
Ranker Roadways, Ranker Vs State of CG and Others
Chhattisgarh High Court · (2012) 3 MPHT 84 : (2012) 1 MPJR 31
Constitution of India, 1950 — Article 19(1)(g)Motor Vehicles Act, 1988 — Section 72, 74, 76, 79, 80
High Courts26 Sept 2011
Kanker Roadways, Kanker Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2011) 2 CGBCLJ 336
Constitution of India, 1950 — Article 19(1)(g)Motor Vehicles Act, 1988 — Section 72, 74, 76, 79, 80
High Courts26 Sept 2011Allowed
Marwadi and Others Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 332
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 162, 169Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 Sept 2011Allowed
Jaiswal Steel Processing Vs Commissioner of Central Excise and Others
Chhattisgarh High Court · (2011) 09 CHH CK 0006
Central Excise Rules, 1944 — Rule 173F, 173G, 173Q, 173Q(1), 209ACentral Excises and Salt Act, 1944 — Section 11A, 11AB, 11ACFinance Act, 2000 — Section 11A
High Courts23 Sept 2011Dismissed
Pavan Kuamr Nirala Vs Shivshankar Singh and Others
Chhattisgarh High Court · (2012) 2 MPJR 6
Motor Vehicles Act, 1988 — Section 166
High Courts23 Sept 2011Allowed
Rajkumar Sahu and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2012 Chh 17
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 4, 5A, 6
High Courts22 Sept 2011Allowed
Vinay Shaha and Others Vs Harvilas Hajarilal Mistri and Another
Chhattisgarh High Court · (2013) ACJ 373 : AIR 2012 Chh 14
Motor Vehicles Act, 1988 — Section 166
High Courts21 Sept 2011
Mangaldas and Another Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 1 CGLJ 360
Evidence Act, 1872 — Section 105, 27, 99Penal Code, 1860 (IPC) — Section 103, 104, 300, 302, 304
High Courts21 Sept 2011Allowed
Mahendra Kumar Sahu Vs State of C.G.
Chhattisgarh High Court · (2011) 4 CGLJ 582
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376
High Courts21 Sept 2011Dismissed
Jalil Ansari and Others Vs State of C.G. and Another Ajim Ansari and Others Vs State of C.G.
Chhattisgarh High Court · (2011) 3 CG.L.R.W. 396 : (2011) 2 CGBCLJ 325 : (2012) 1 CGLJ 176 : (2011) 5 MPHT 84
Chhattisgarh Agricultural Cattle Preservation Act, 2004 — Section 10, 18, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 451, 457, 482, 5Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4(1)