High Courts27 Jul 2012Dismissed
Biselal Vs State of M.P.
Chhattisgarh High Court · (2012) 4 CGBCLJ 149
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 449
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 12 of 35
High Courts27 Jul 2012
Bodhram Rawat and Another Vs State of M.P.
Chhattisgarh High Court · (2012) 4 CGBCLJ 145
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 326
High Courts27 Jul 2012Dismissed
Basant Kumar Vs State of Madhya Pradesh (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 07 CHH CK 0008
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 2012Dismissed
Satrughna Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 4 CGBCLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts25 Jul 2012Allowed
Supram Prasad Vs State of C.G. and Another
Chhattisgarh High Court · (2012) 4 CGLJ 137
Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)
High Courts24 Jul 2012Allowed
Sagar Ashok Kamble Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGLJ 224
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366
High Courts24 Jul 2012
Commissioner of Commercial Tax Madhya Pradesh Vs Ms Fixopan Engineering P Ltd Korba
Chhattisgarh High Court · (2012) 07 CHH CK 0011
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts23 Jul 2012
Vinod Singh Vs State of M.P.
Chhattisgarh High Court · (2013) 1 DMC 375
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts20 Jul 2012Allowed
Niranjan and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 127
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts19 Jul 2012Dismissed
Madhow Sao Vs Rambha Devi and Others
Chhattisgarh High Court · AIR 2012 Chh 185 : (2012) 4 CGLJ 626
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5
High Courts19 Jul 2012Allowed
Ramu Lal Dewangan and Sudarshan Ram Kewat Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2013) LabIC 1325 : (2012) 3 MPJR 65
Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 2(oo), 25, 25F
High Courts18 Jul 2012Allowed
Bhawani Shavara Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 380 : (2012) 4 CGLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376, 376(1), 506, 90
High Courts18 Jul 2012Dismissed
M/s. Bhilai Castings Pvt. Limited Vs Smt. Mahatrin Bai and Others
Chhattisgarh High Court · (2012) 4 MPHT 82 : (2012) 4 MPJR 10
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13Evidence Act, 1872 — Section 101
High Courts18 Jul 2012Allowed
Shatrughan Yadav Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 07 CHH CK 0009
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 2012
Oriental Insurance Co. Ltd. Vs Ramkhilawan Dhruv and Others
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 336
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 166
High Courts17 Jul 2012Dismissed
Ram Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 07 CHH CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 2012Allowed
Dheeraj Meshram Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 4 MPJR 1
Chhattisgarh Municipal Act, 1961 — Section 19, 323, 324, 5
High Courts17 Jul 2012Dismissed
Amarsingh and Others Vs Stale of M.P.
Chhattisgarh High Court · (2012) 4 MPHT 96
Evidence Act, 1872 — Section 27, 32(1), 8Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 2012Allowed
Bhagwan Vs State of M.P.
Chhattisgarh High Court · (2012) 4 MPHT 53
Penal Code, 1860 (IPC) — Section 307
High Courts17 Jul 2012Allowed
Rajkumar Kurre Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 324
Constitution of India, 1950 — Article 14, 311(2)