High Courts16 Jul 2012Allowed
Gous Ali Beg Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 509
Constitution of India, 1950 — Article 166(2), 166(3)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 13 of 35
High Courts16 Jul 2012Allowed
Ravishanker Gabel and Others Vs State of C.G.
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 386 : (2012) 4 CGBCLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 342, 363, 366, 376
High Courts16 Jul 2012
State of Chhattisgarh and Another Vs Babu Abraham and Another
Chhattisgarh High Court · (2012) 4 CGBCLJ 106
Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 58, 58(3)
High Courts16 Jul 2012Allowed
Ramanand Sahu Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 100 : (2012) 3 SLJ 121
Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 294, 302, 323, 34, 341
High Courts13 Jul 2012
Sahodra Bai Vs Gajendra Singh and Another
Chhattisgarh High Court · (2012) 3 Crimes 623
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 376(1)
High Courts13 Jul 2012Dismissed
Shahnaj Khatun and Others Vs Suleman and Others
Chhattisgarh High Court · (2013) 1 ACC 113 : AIR 2012 Chh 174
Motor Vehicles Act, 1988 — Section 10, 163A, 166
High Courts13 Jul 2012Allowed
Rakesh Singh Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 CGBCLJ 129
High Courts13 Jul 2012Allowed
Lala @ Krishan Kumar and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 396
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 34, 342, 376, 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(11)(12), 3(2)(v), 3(2)(xi)
High Courts12 Jul 2012Dismissed
Bharatlal Bhandari Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 07 CHH CK 0066
Evidence Act, 1872 — Section 118, 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 2012Allowed
Sandeep Shukla Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 MPJR 58
Employees State Insurance Act, 1948 — Section 85B(1), 94A
High Courts10 Jul 2012Allowed
Kamla Bai Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGBCLJ 94 : (2012) 4 CGLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Jul 2012Dismissed
Natthulal Jaiswal Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 MPJR 74
High Courts10 Jul 2012Dismissed
Yad Ram Verma Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 4 CGBCLJ 98
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 354
High Courts10 Jul 2012Allowed
Ummed Singh and Others Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 07 CHH CK 0007
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts10 Jul 2012Allowed
Chandanram Ratre Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 218
Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 25F
High Courts09 Jul 2012Dismissed
Bhawar Lal Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 4 CGBCLJ 88
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20(b)
High Courts09 Jul 2012
Arjun Prasad Jaiswal Vs State of M.P.
Chhattisgarh High Court · (2012) 4 CGBCLJ 84
Prevention of Food Adulteration Act, 1954 — Section 16, 2(ia)(j), 7
High Courts09 Jul 2012Dismissed
Panchram Alias Panchpam Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 07 CHH CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 42, 43, 44, 45
High Courts06 Jul 2012Allowed
Shatrughan Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 07 CHH CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts06 Jul 2012
Vanshidhar and Another Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 3 CGBCLJ 338
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 404