COURT ARCHIVE

Chhattisgarh High Court judgments, 2012

700 judgments · page 30 of 35

High Courts13 Feb 2012Allowed

Prakash Industries Limited Champa Vs Union of India and Others

Chhattisgarh High Court · (2012) 02 CHH CK 0038

Constitution of India, 1950 — Article 14, 19(1)(g)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts13 Feb 2012Allowed

Smt. Mangri Bai and Others Vs Dhani, Khashru, Rondhi Died and deleted and Collector Raigarh

Chhattisgarh High Court · (2012) 02 CHH CK 0006

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 117

High Courts10 Feb 2012

Smt. Bijali Bai Bhatari Vs Ballu Ram Joshi

Chhattisgarh High Court · (2012) 02 CHH CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 376

High Courts10 Feb 2012Dismissed

Kalyan Banjare Vs Smt. Gonda Bai

Chhattisgarh High Court · (2012) 2 CGBCLJ 243

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Feb 2012Allowed

Kaleshwar Singh Rajput Vs The State of Chhattisgarh and others

Chhattisgarh High Court · (2013) 1 CG.L.R.W. 184

High Courts09 Feb 2012Dismissed

Lachharam Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 02 CHH CK 0037

Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(3)(b), 18(a)

High Courts08 Feb 2012Dismissed

Johan Panna Vs State of C.G. and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 59

Penal Code, 1860 (IPC) — Section 323, 325, 34, 352, 354

High Courts08 Feb 2012

Ratko Besahu Ram and Another Vs Bhajan Ram and Others

Chhattisgarh High Court · AIR 2012 Chh 89

Motor Vehicles Act, 1988 — Section 166

High Courts08 Feb 2012Dismissed

Uma Shankar Shukla and Others Vs Smt. Lalita Bai

Chhattisgarh High Court · (2012) 1 CG.L.R.W. 372

Civil Procedure Code, 1908 (CPC) — Section 11, 96

High Courts08 Feb 2012Allowed

Narendra Kosare and Another Vs Kundanlal Bairwa and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 233 : (2012) 3 MPJR 33

Motor Vehicles Act, 1988 — Section 166

High Courts07 Feb 2012Allowed

B. Himmatlal Agrawal Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 3 BC 827 : (2012) 2 CGBCLJ 101

High Courts07 Feb 2012Allowed

Shiv Singh and Another Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 69

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 11, 11A, 16, 23, 4

High Courts07 Feb 2012Allowed

Hariram Chainamal and Another Vs The State of Madhya Pradesh

Chhattisgarh High Court · (2012) 2 CGBCLJ 278 : (2012) CriLJ 3752

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts07 Feb 2012Dismissed

Shankar Sindhi Rajju alias Bihari Vs State of Madhya Pradesh

Chhattisgarh High Court · (2012) 02 CHH CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 324, 376(2)(g), 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(5)

High Courts07 Feb 2012

Dr. Om Prakash Dewangan Vs Patiram Sahu and Others

Chhattisgarh High Court · (2012) 2 CGBCLJ 63

Chhattisgarh Municipal Act, 1961 — Section 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 409

High Courts07 Feb 2012Allowed

The Oriental Insurance Co. Ltd. Vs Rambaran Lahre and Others

Chhattisgarh High Court · (2012) 1 MPJR 5

Motor Vehicles Act, 1988 — Section 166

High Courts07 Feb 2012Allowed

Dukalu and Others Vs State of M.P. (NOW C.G.)

Chhattisgarh High Court · (2012) 2 CGBCLJ 76

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

High Courts07 Feb 2012Allowed

Vaswani Industries Ltd. Vs South Eastern Coalfields Ltd.

Chhattisgarh High Court · AIR 2012 Chh 105

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts06 Feb 2012Allowed

Smt. Pushpalata Verma Vs Sanjay Kumar Rajwade

Chhattisgarh High Court · (2012) 2 CGBCLJ 406 : (2012) CriLJ 2797 : (2012) 4 MPHT 12

Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178(d), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)

High Courts06 Feb 2012Allowed

Tirath Prasad Yadav Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 1 CG.L.R.W. 466

Chhattisgarh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15, 15A, 15B, 15C, 15DConstitution of India, 1950 — Article 227Forest Act, 1927 — Section 52, 52A, 52B, 52C, 55(1)