Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 376(1), 450, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(XII)

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High Courts24 Apr 2012Allowed

Bhokulal @ Deepak Kumar Dhobhi Vs State of C.G.

Chhattisgarh High Court · (2012) 2 CG.L.R.W. 469 : (2012) 3 CGLJ 569

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 376(1), 450, 455

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High Courts24 Apr 2012Allowed

M.P. Rathor Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 2 CG.L.R.W. 293

Constitution of India, 1950 — Article 311(2)Madhya Pradesh Land Revenue Code, 1959 — Section 106, 44

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High Courts24 Apr 2012Dismissed

Ramji Chouhan Vs State of Madhya Pradesh (Now The State of Chhattisgarh)

Chhattisgarh High Court · (2012) 04 CHH CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Prevention of Food Adulteration Act, 1954 — Section 16(1A)(ii), 7

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High Courts23 Apr 2012Allowed

Shyam Sunder Tandon Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 3 CG.L.R.W. 404

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 4(1), 7

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High Courts23 Apr 2012Allowed

Santosh Kumar Upadhyay Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 2 CG.L.R.W. 259 : (2012) 2 MPJR 16

Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 — Section 47, 48Madhya Pradesh Uchcha Shiksha Anudan Ayog (Nirsan) Adhiniyam, 1994 — Section 3(1), 3(3)

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High Courts23 Apr 2012Allowed

Nidhi Kesharwani (Ku.) Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 2 MPJR 22

Constitution of India, 1950 — Article 311(2)

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High Courts23 Apr 2012Allowed

Rajkumar Soni Vs State of C.G.

Chhattisgarh High Court · (2012) 3 CGLJ 532 : (2013) 1 Crimes 45

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 361, 363, 366, 376

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High Courts23 Apr 2012Dismissed

Santyosh Kumar Dewangan Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 446

Constitution of India, 1950 — Article 226

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High Courts23 Apr 2012Dismissed

Ram Kumar Chaudhary Vs State of C.G. and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 452

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 197, 409

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High Courts23 Apr 2012Dismissed

Prabandhak, Shri Kalyan Sevaashram Trust Vs Smt. Lakshmi Bai and Others

Chhattisgarh High Court · (2013) ACJ 1862 : (2012) 3 CGBCLJ 162

Civil Procedure Code, 1908 (CPC) — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 146, 163A, 166, 166(2), 173

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High Courts23 Apr 2012Allowed