COURT ARCHIVE

Chhattisgarh High Court judgments, 2012

700 judgments · page 4 of 35

High Courts29 Oct 2012Allowed

Vijendra Singh Bais and Others Vs State of C.G. and Others

Chhattisgarh High Court · (2013) 1 CG.L.R.W. 250 : (2012) 4 CGBCLJ 634

Madhya Pradesh Ke Kamjor Vergon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 — Section 3

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High Courts19 Oct 2012Dismissed

Shashank Shekhar Soni Vs The Registrar, Hon''ble High Court of Chhattisgarh and Others

Chhattisgarh High Court · (2013) 1 CGBCLJ 93 : (2013) LabIC 1280 : (2012) 4 MPJR 67

Constitution of India, 1950 — Article 226, 227

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High Courts19 Oct 2012

United India Insurance Company Ltd. Vs Monoj Kumar Shrivastava and Another

Chhattisgarh High Court · (2013) 1 CG.L.R.W. 82 : (2013) 1 CGBCLJ 57

Evidence Act, 1872 — Section 106, 35, 91Motor Vehicles Act, 1988 — Section 149, 149(2), 149(2)(a)(ii), 166, 3

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High Courts18 Oct 2012Allowed

Kamlesh Uraon Vs State of Chhattisgarh

Chhattisgarh High Court · (2012) 3 CG.L.R.W. 209

Criminal Procedure Code, 1973 (CrPC) — Section 53(A), 53A(2)(iv)Evidence Act, 1872 — Section 25, 26, 27

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High Courts18 Oct 2012

Mayaram and Others Vs State of C.G.

Chhattisgarh High Court · (2013) 1 CGBCLJ 67

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts17 Oct 2012Dismissed

Santosh Singh @ Ballu Vs State of C.G.

Chhattisgarh High Court · (2012) 4 CGBCLJ 607

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27

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High Courts16 Oct 2012Dismissed

Banwari Lal Agrawal Vs Jai Singh Agrawal and Kedarnath Agrawal

Chhattisgarh High Court · AIR 2013 Chh 15 : (2012) 4 CGBCLJ 628

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 109, 110, 110(3)(b), 117, 81

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High Courts16 Oct 2012Dismissed

State of Madhya Pradesh (now Chhattisgarh) Vs S.K. Rastogi

Chhattisgarh High Court · (2013) CriLJ 1163

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 13(1)(d), 5(2)

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High Courts10 Oct 2012Allowed

Commr. of Cus. and C. Ex., Raipur Vs Kanoi Paper and Industries Ltd.

Chhattisgarh High Court · (2013) 289 ELT 419

Central Excises and Salt Act, 1944 — Section 35(H)(1)

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High Courts09 Oct 2012Dismissed

Deepak Kumar Agrawal Vs Indian Oil Corporation Limited and Others

Chhattisgarh High Court · (2013) 1 CGBCLJ 90

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High Courts09 Oct 2012Dismissed

Rajnath alias Raajnath Vs State of Madhya Pradesh

Chhattisgarh High Court · (2013) 1 CGBCLJ 77 : (2013) 1 Crimes 201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 350, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)

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High Courts09 Oct 2012Allowed

Maa Mahamaya Industries Ltd. and Another and Others Vs Union of India and Another

Chhattisgarh High Court · (2012) 10 CHH CK 0028

Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132, 132(9A)

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High Courts09 Oct 2012

Smt. Sudha Choubey Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2013) 1 CGBCLJ 186

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Penal Code, 1860 (IPC) — Section 107, 161Prevention of Corruption Act, 1988 — Section 13(1)(cf)

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High Courts09 Oct 2012Allowed