COURT ARCHIVE

Chhattisgarh High Court judgments, 2012

700 judgments · page 16 of 35

High Courts21 Jun 2012Allowed

Shivcharan @ Jarha Vs State of Madhya Pradesh (Now State of Chhattisgarh)

Chhattisgarh High Court · (2012) 4 CGLJ 140 : (2012) 3 Crimes 588

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 368, 376

Read judgment

High Courts20 Jun 2012Allowed

Dinesh Kumar Rathore Vs Smt Swarnalata Rathore

Chhattisgarh High Court · (2012) 4 CGLJ 365

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13, 25

Read judgment

High Courts20 Jun 2012

Jindal Steel and Power Limited Vs Commissioner of Central Escise and Customs

Chhattisgarh High Court · (2012) 3 CGBCLJ 503

Central Excises and Salt Act, 1944 — Section 35G, 3A, 3A(3)

Read judgment

High Courts20 Jun 2012

Bastar Aadivasi Machhua Sahkari Samiti Distt Kanker Vs The State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 06 CHH CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)

Read judgment

High Courts20 Jun 2012

Shambhoo Singh and Another Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2012) 3 CGBCLJ 364 : (2012) 4 CGLJ 103

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts19 Jun 2012Allowed

R.R. Dhruw Vs Union of India and others

Chhattisgarh High Court · (2012) 06 CHH CK 0043

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts18 Jun 2012Dismissed

Domendra Kumar Sahu Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2013) 1 SCT 587 : (2013) 2 SLJ 181

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts18 Jun 2012Dismissed

State of Chhattisgarh and others Vs U R Singh and others

Chhattisgarh High Court · (2012) 06 CHH CK 0045

Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2Madhya Pradesh Re-organisation Act, 2000 — Section 70

Read judgment

High Courts18 Jun 2012Dismissed

Suresh Patel Vs State of Chhattisgarh and others

Chhattisgarh High Court · (2013) 2 SCT 486

Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)

Read judgment

High Courts18 Jun 2012

Lala Prasad @ Lokeshwar Kesarwani and Others Vs State of M.P.

Chhattisgarh High Court · (2012) 3 CGBCLJ 495

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B

Read judgment

High Courts18 Jun 2012Allowed

Commissioner Customs and Central Excise Central Raipur Chhattisgarh Vs Ms. Raigarh Electrodes Limited Raigarh Chhattisgarh

Chhattisgarh High Court · (2012) 193 ECR 340

Central Excises and Salt Act, 1944 — Section 35(H)(1), 35H

Read judgment

High Courts18 Jun 2012Dismissed

Central Mines Planning and Design Institute Limited Vs Bank of Baroda and others

Chhattisgarh High Court · (2012) 06 CHH CK 0027

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts16 Jun 2012

Lala Prasad @ Lokeshwar Kesarwani and Others Vs State of M.P. (Now State of Chhatt.)

Chhattisgarh High Court · (2012) 3 Crimes 602

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B

Read judgment

High Courts15 Jun 2012

State of Chhattisgarh Vs Murlidhar Agrawal and Another

Chhattisgarh High Court · (2012) 3 CGBCLJ 478

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B

Read judgment

High Courts15 Jun 2012

Punitram Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 3 CGBCLJ 491

Penal Code, 1860 (IPC) — Section 100, 102, 105, 300, 302

Read judgment

High Courts15 Jun 2012Disposed Off

The Chhattisgarh State Power Holding Company Limited Vs Union of India, The Chief Commissioner of Income Tax Raipur and The Assistant Commissioner of Income Tax Raipur

Chhattisgarh High Court · (2012) 06 CHH CK 0013

Income Tax Act, 1961 — Section 119, 119(1), 119(2), 119(2)(a), 148Madhya Pradesh Re-organisation Act, 2000 — Section 58(4)

Read judgment

High Courts14 Jun 2012Dismissed

Rupendra Kumar Sahu Vs State of Chhattisgarh and others

Chhattisgarh High Court · (2012) 06 CHH CK 0046

Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Jun 2012Allowed

Ram Prasad and Another Vs State of Madhya Pradesh (Now State of Chhattisgarh)

Chhattisgarh High Court · (2012) 3 Crimes 584

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts14 Jun 2012Dismissed

Bali Ram Sahu and Others Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 06 CHH CK 0029

Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)

Read judgment

High Courts14 Jun 2012Allowed

Ram Lal Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 3 CGBCLJ 383

Penal Code, 1860 (IPC) — Section 376Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3(2)(v)

Read judgment