High Courts10 May 2012Allowed
Jaduram Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 198 : (2012) 3 CGBCLJ 50 : (2012) 3 CGLJ 524
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 102, 105, 201, 300, 302
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 18 of 35
High Courts10 May 2012
Sunder Singh Rathore Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 3 Crimes 630
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 20, 5(1)(d), 5(2)
High Courts09 May 2012Allowed
Tula Ram Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 210 : (2012) 4 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2012Allowed
Suman Singh Vs State of C.G.
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 171 : (2012) 3 CGLJ 474
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 24, 300, 302, 304
High Courts09 May 2012Allowed
Smt. Sarswati Yadav and Others Vs Tikaram Verma and Others
Chhattisgarh High Court · (2012) 3 CGLJ 539
Motor Vehicles Act, 1988 — Section 166
High Courts09 May 2012Allowed
Panchram Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 179 : (2012) 3 CGBCLJ 55 : (2012) 3 CGLJ 515
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 201, 302
High Courts08 May 2012Allowed
Bajaj Allianz Insurance Company Limited Vs Smt. Anita Devi and others
Chhattisgarh High Court · (2013) ACJ 1993 : (2012) 2 CG.L.R.W. 443
Evidence Act, 1872 — Section 32(1)Motor Vehicles Act, 1988 — Section 140, 147, 163A, 166, 173
High Courts08 May 2012Allowed
Sachin Kumar Singh Vs Akhilesh Kumar Soni and Others
Chhattisgarh High Court · (2012) 4 MPHT 29
Civil Procedure Code, 1908 (CPC) — Section 20, 20(1), 21(1)
High Courts08 May 2012
Krishna Kumar Dhuri Vs Smt. Santoshi Bai
Chhattisgarh High Court · (2012) 3 CGBCLJ 66 : (2012) 4 CGLJ 270 : (2013) 1 MPHT 6
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13
High Courts08 May 2012Dismissed
Prashant and Others Vs M/s. Astha Innovation Private Limited
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 143 : (2012) 4 MPHT 34
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 202(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 138(c), 141, 141(1), 145
High Courts08 May 2012
Smt. Farida Khatun and Others Vs Vikki Rai and Others
Chhattisgarh High Court · (2012) 4 CGLJ 10 : (2012) 3 MPHT 50
Motor Vehicles Act, 1988 — Section 166
High Courts07 May 2012Dismissed
Shiv Kumar Alias Kushwa and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 05 CHH CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)(g), 376(6), 450
High Courts07 May 2012Allowed
Hindustan Lever Ltd. (Now know as Hindustan Unilever Limited) Vs State of C.G. and Others
Chhattisgarh High Court · (2012) 4 CGLJ 261
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 16(1)(a)(ii), 16(1)(c)
High Courts07 May 2012Dismissed
Ishwarlal Gadaria Vs State of M.P.
Chhattisgarh High Court · (2012) 4 CGLJ 121
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(1A), 16(1)(1B)
High Courts07 May 2012Dismissed
Anandi Viswas Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 3 CGBCLJ 81
Evidence Act, 1872 — Section 118, 27Penal Code, 1860 (IPC) — Section 304
High Courts07 May 2012Allowed
Chhotelal Singh and Others Vs Mekru and Uttarkumar
Chhattisgarh High Court · (2012) 3 CGBCLJ 43
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2012Allowed
Pannalal Mourya Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2012) 4 MPHT 92
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 12, 18, 18(1), 18(2), 18(3)
High Courts07 May 2012Allowed
Mukesh Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 204
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 228A
High Courts07 May 2012
Sudhram Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 221
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 228A, 354, 376, 376(1), 450
High Courts04 May 2012Dismissed
Smt. Durpati Bai Vs State of C.G. and Others
Chhattisgarh High Court · (2012) 3 CGBCLJ 284
Constitution of India, 1950 — Article 226Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 26(1), 27, 27(1), 28, 33