High Courts02 Apr 2012
Mahendralal Saluja and Another Vs Municipal Corporation Bilaspur
Chhattisgarh High Court · (2012) 04 CHH CK 0042
Madhya Pradesh Municipal Corporation Act, 1956 — Section 114, 305, 306
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 23 of 35
High Courts02 Apr 2012Dismissed
Nimesh Shukla Vs Vikas Kumar
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 167 : (2012) 3 MPHT 104
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts02 Apr 2012Dismissed
Mangluram Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 3 CGBCLJ 95
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20(b)(ii)(B)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50, 55, 57
High Courts02 Apr 2012Dismissed
Hemlal Alias Vijay Kumar Devangan Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) CriLJ 3641
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 2012
Chhotelal (in jail) Vs State of Madhya Pradesh (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 3 Crimes 319
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401
High Courts30 Mar 2012Allowed
Ramnath Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 486 : (2012) CriLJ 4361
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 397, 401Penal Code, 1860 (IPC) — Section 415, 416, 419
High Courts30 Mar 2012Allowed
Bhagbali Vs State of Madhya Pradesh (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 3 CGBCLJ 90 : (2012) 3 Crimes 445
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1)
High Courts30 Mar 2012Allowed
R.L. Sahu Vs Mohd. Tahir Sheikh
Chhattisgarh High Court · (2012) 3 Crimes 338 : (2012) 3 MPHT 69
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Mar 2012Allowed
Ashwani Kumar Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 3 CGLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374(2)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Mar 2012Allowed
Dharmendra Chopra Vs The State of M P Others
Chhattisgarh High Court · (2012) 03 CHH CK 0015
High Courts28 Mar 2012
Jagarnath Vs Nandlal Prasad Gupta
Chhattisgarh High Court · AIR 2012 Chh 136 : (2012) 2 MPJR 9
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts28 Mar 2012Dismissed
State of C.G. Vs Rajesh Singh @ Raju @ Rajeev Parihar and Another
Chhattisgarh High Court · (2012) 3 CGLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 50
High Courts28 Mar 2012Allowed
Khorwa alias Manglu and Another Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 4 CGLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 159
High Courts28 Mar 2012Allowed
Dr. Ajay Kumar Pathak Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 03 CHH CK 0020
Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)Chhattisgarh Civil Services (Pension) Rules, 1976 — Rule 42(1), 42(2)Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 2012Allowed
Oriental Insurance Co. Ltd. Vs Smt. Uttara Devi and Others
Chhattisgarh High Court · (2013) ACJ 1357 : (2012) 2 MPJR 27
Motor Vehicles Act, 1988 — Section 166, 2(24), 2(34)
High Courts27 Mar 2012
Mannulal Vs Jhaduram and Others
Chhattisgarh High Court · (2012) 3 CGLJ 582
Constitution of India, 1950 — Article 227Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9
High Courts27 Mar 2012
Smt. Jhuniya Bai and Others Vs Ashok Kumar Dhruvanshi and Others
Chhattisgarh High Court · AIR 2012 Chh 134 : (2012) 3 CGBCLJ 120
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts27 Mar 2012Dismissed
Shrinkhla Singh Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2012) 3 CGBCLJ 110
Constitution of India, 1950 — Article 14, 226, 227
High Courts27 Mar 2012Allowed
Ramnath Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 158 : (2012) 4 CGLJ 276 : (2012) 3 Crimes 430
Penal Code, 1860 (IPC) — Section 376(1), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(xii)
High Courts26 Mar 2012
Dhal Singh Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGLJ 46
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(a)(b)(i), 50, 8(b)