High Courts03 May 2012Allowed
Rahul Soor Vs Smt. Kirti Soor
Chhattisgarh High Court · (2012) 4 CGLJ 124
Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 19 of 35
High Courts03 May 2012Dismissed
Angad Kumar Pandey and others Vs State of Chhattisgarh and another
Chhattisgarh High Court · (2012) 05 CHH CK 0011
Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)Constitution of India, 1950 — Article 14
High Courts02 May 2012Allowed
Rajendra Prasad @ Rajbo Vs State of C.G.
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 214 : (2012) 4 CGLJ 51
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts02 May 2012Allowed
Kedarnath Tiwari Vs Raju Singh Thakur
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 229 : (2012) 3 CGLJ 458
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96
High Courts02 May 2012Allowed
Tejram Deewan Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGLJ 131
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts02 May 2012Allowed
Pawan Kumar Agrawal and Another Vs Govt. of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 4 MPHT 46
Constitution of India, 1950 — Article 14, 15(3), 16(1), 16(4), 226
High Courts01 May 2012Allowed
Arvind Joshi Vs State of C.G.
Chhattisgarh High Court · (2012) 3 CGBCLJ 39
Constitution of India, 1950 — Article 311(2)
High Courts01 May 2012Dismissed
Surendra Gayakwad Vs Smt. Janakbai Gayakwad
Chhattisgarh High Court · AIR 2013 Chh 1 : (2012) 3 CGLJ 490 : (2013) 1 DMC 638
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts01 May 2012Allowed
Ram Acharaj Tiwari and Others Vs Vijay Kumar and Others
Chhattisgarh High Court · (2012) 3 CGLJ 485
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100Hindu Succession Act, 1956 — Section 14(1)
High Courts30 Apr 2012Dismissed
Prakash Parakh Vs Mahesh Kumar Jain
Chhattisgarh High Court · (2012) 3 MPHT 73
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(c)
High Courts30 Apr 2012Allowed
Shankar Gupta and Others Vs Dharamdas Gupta and Others
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 307
Civil Procedure Code, 1908 (CPC) — Section 151, 47, 96Limitation Act, 1963 — Section 14Specific Relief Act, 1963 — Section 26, 26(1)
High Courts27 Apr 2012Dismissed
Faneshwar Yadav Vs Chhattisgarh State Electricity Board and another
Chhattisgarh High Court · (2012) 3 CGBCLJ 63
Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2
High Courts27 Apr 2012Dismissed
Bishwanath Kedia Vs Vidyasagar Kedia (dead) and Others (LRs)
Chhattisgarh High Court · (2012) 4 CGLJ 13 : (2012) 2 MPJR 55
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 31, 21(2), 96
High Courts27 Apr 2012Allowed
Amit Mandal Vs Smt. Cynthia Mandal
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 274 : (2012) 2 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10Family Courts Act, 1984 — Section 19(1)
High Courts27 Apr 2012Allowed
Basant Ram and Another Vs State of C.G.
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 266 : (2012) 3 CGLJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Apr 2012
Kumait Ram Shandilya Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 460
Constitution of India, 1950 — Article 14, 309, 311
High Courts27 Apr 2012Dismissed
Pardeshi Pahariya Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 04 CHH CK 0008
Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
High Courts26 Apr 2012Dismissed
Pawan Kumar Navlani Vs State of Madhya Pradesh (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 04 CHH CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16(1)(1A)
High Courts26 Apr 2012Allowed
Annamma Cherian (Smt.) Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2012) 2 MPJR 13
Constitution of India, 1950 — Article 14, 311(2)
High Courts26 Apr 2012Allowed
Dr. M.K. Rai Vs State of C.G.
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 330 : (2012) 3 CGLJ 643 : (2012) CriLJ 4384
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A