High Courts17 Feb 2012Dismissed
Hetram and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 02 CHH CK 0084
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 29 of 35
High Courts17 Feb 2012
Dinesh Kumar Kannoje Vs State of Madhya Pradesh
Chhattisgarh High Court · (2012) 2 CGBCLJ 315 : (2012) CriLJ 2319
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts17 Feb 2012Allowed
Khem Lal Sahu Vs Gram Panchayat Bahatarai District Bilaspur Collector Bilaspur and Others
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 31
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 251
High Courts17 Feb 2012
Ram Prasad Vs State of M.P.
Chhattisgarh High Court · (2012) 2 CGBCLJ 430
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 430, 450
High Courts17 Feb 2012Allowed
Nagendra Prasad Mishra Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2012) 2 CGBCLJ 436
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 450
High Courts17 Feb 2012Dismissed
Shivnarayan Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 02 CHH CK 0019
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 228A, 376, 376(2)(f)
High Courts16 Feb 2012Allowed
Chief Election Officer and Others Vs Gangashri Computers
Chhattisgarh High Court · (2012) 2 MPJR 91
Civil Procedure Code, 1908 (CPC) — Section 80, 96
High Courts16 Feb 2012Dismissed
Bashir Rizvi Vs Chhattisgarh State Waqf Board, Raipur and Another
Chhattisgarh High Court · AIR 2012 Chh 109 : (2012) 2 MPHT 102
Waqf Act, 1995 — Section 13(1), 16, 18, 36, 67
High Courts16 Feb 2012Dismissed
Smt. Padma and Others Vs Smt. Dr. Purnima Bajpayee and Others
Chhattisgarh High Court · (2012) 2 CG.L.R.W. 54
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Feb 2012
M/s. R.K. Transport Korba and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2012 Chh 90
High Courts16 Feb 2012Dismissed
Satya Prakash Dhingra Vs Municipal Corporation Bilaspur and Others
Chhattisgarh High Court · (2012) 02 CHH CK 0022
High Courts16 Feb 2012Allowed
Radhabai Died and deleted Mohan Lal Yadav and Others Vs Phulkunwa bai, Shyambai, Banninbai and Collector Raipur
Chhattisgarh High Court · (2012) 02 CHH CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 15(1)(a), 8
High Courts15 Feb 2012Dismissed
Tintus Tigga Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2012 Chh 87
Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(1)Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(4)Constitution of India, 1950 — Article 226
High Courts15 Feb 2012Dismissed
Dinesh Jaiswal Vs State of M.P. (Now State of Chhattisgarh)
Chhattisgarh High Court · (2012) 02 CHH CK 0081
Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
High Courts15 Feb 2012Allowed
Motimbai and Another Vs State of C.G. and Others
Chhattisgarh High Court · AIR 2012 Chh 111 : (2012) 3 MPHT 14
Constitution of India, 1950 — Article 21, 32
High Courts15 Feb 2012Dismissed
G.S. Dewangan Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 02 CHH CK 0041
Constitution of India, 1950 — Article 123, 154, 166(2), 166(3), 213Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 22, 23, 9, 9(2)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)(b)(i)
High Courts15 Feb 2012Allowed
Salikram and Another Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2012) 2 CGBCLJ 285
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 120B, 148, 149, 201, 302
High Courts14 Feb 2012Dismissed
Commissioner Income Tax Bilaspur Vs Shri Abdul Aziz
Chhattisgarh High Court · (2012) 251 CTR 58 : (2012) 207 TAXMAN 62
Income Tax Act, 1963 — Section 143(3), 147, 260A, 263, 68
High Courts14 Feb 2012Dismissed
M/s. Orissa Concrete and Allied Industries Ltd. and Another Vs Union of India and Others
Chhattisgarh High Court · (2012) 2 CGBCLJ 273
Contract Act, 1872 — Section 31
High Courts14 Feb 2012Allowed
Smt. Seema Pandey Vs Vijay Pandey
Chhattisgarh High Court · (2012) 2 CGBCLJ 249
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 10, 10(2), 13, 13(1), 13(1)(ia)