High Courts13 Mar 2012
Lakhanlal, Vishnuprasad and Sakhiram Vs The State of MP Now CG
Chhattisgarh High Court · (2012) 03 CHH CK 0038
Penal Code, 1860 (IPC) — Section 302, 325, 34
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 26 of 35
High Courts12 Mar 2012
Santosh Kumar Mittal and Another Vs State of C.G. and Others
Chhattisgarh High Court · (2012) 3 CGBCLJ 310
Chhattisgarh Municipal Corporation Act, 1956 — Section 305, 306
High Courts12 Mar 2012Dismissed
The Regional Director, Employees'' State Insurance Corpn. Vs Derhin Bai and Another
Chhattisgarh High Court · (2012) 135 FLR 1004 : (2012) 4 LLJ 324 : (2013) LLR 170 : (2012) LLR 886
Employees State Insurance Act, 1948 — Section 2, 2(8), 75, 82, 82(2)Workmens Compensation Act, 1923 — Section 3(1)
High Courts06 Mar 2012Allowed
Shiv Kumar and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) CriLJ 2513
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 302, 307, 34, 364
High Courts06 Mar 2012
Laxmi Prasad and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 73 : (2012) CriLJ 2204
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 27, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts06 Mar 2012
Sahadev and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 03 CHH CK 0006
Constitution of India, 1950 — Article 341Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 294, 341, 506, 506II
High Courts05 Mar 2012Dismissed
Samelal Vs State of Madhya Pradesh Now State of Chhattisgarh
Chhattisgarh High Court · (2012) 03 CHH CK 0071
Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2012Dismissed
Smt Vimla Sharma Vs Ku Sarita Tamrakar and others
Chhattisgarh High Court · (2012) 03 CHH CK 0054
Constitution of India, 1950 — Article 227
High Courts05 Mar 2012Allowed
Vishnu Sahu Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 381
Constitution of India, 1950 — Article 14, 16, 309
High Courts05 Mar 2012Dismissed
Gobardhan Vishwakarma @ G. Vishwakarma Vs Union of India and Others
Chhattisgarh High Court · (2012) 3 CGBCLJ 133 : (2012) 3 MPJR 26
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts05 Mar 2012
Sonu alias Satendra Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 03 CHH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376, 511
High Courts05 Mar 2012Allowed
Govind Barve Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 525
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42
High Courts05 Mar 2012Dismissed
Kushal Chouhan Vs State of Madhya Pradesh (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 03 CHH CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 361, 363, 366, 376, 376(1)
High Courts05 Mar 2012Dismissed
Beer Singh Gond Vs State of Madhya Pradesh Now State of Chhattisgarh
Chhattisgarh High Court · (2012) 03 CHH CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts02 Mar 2012Dismissed
Surendra Kumar Jain Vs Pradeep Kumar Agrawal
Chhattisgarh High Court · (2012) CriLJ 2428 : (2012) 3 Crimes 342
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts02 Mar 2012Allowed
Manoj Agrawal Vs Suryabhan Singh and Another
Chhattisgarh High Court · (2012) CriLJ 2899 : (2012) 2 MPHT 109
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2012Allowed
Dr. Suman Kumar Gupta Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 5(1)(d), 5(2)
High Courts01 Mar 2012Dismissed
Shamim Bano Vs Asraf Khan
Chhattisgarh High Court · (2012) 4 CGLJ 280 : (2012) CriLJ 2247
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(a), 3(2), 4, 5
High Courts01 Mar 2012Dismissed
Bhuwan Lal Sahu Vs Leeladhar Prasad Chandrakar and Others
Chhattisgarh High Court · AIR 2012 Chh 91 : (2012) 2 CG.L.R.W. 399 : (2012) 2 MPJR 1
Constitution of India, 1950 — Article 166Right to Information Act, 2005 — Section 15
High Courts01 Mar 2012
M/s. Moolchand Parasmal and Another Vs Dr. Paraschand Vaidya
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 60
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 102, 114, 166Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(c)