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Chhattisgarh High Court judgments, 2012

700 judgments · page 6 of 35

High Courts21 Sept 2012Allowed

Bahur Singh Vs State of M.P.

Chhattisgarh High Court · (2013) 1 CG.L.R.W. 95 : (2012) 4 CGBCLJ 562

Criminal Procedure Code, 1973 (CrPC) — Section 193, 313, 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 23(1), 3, 3(1)(x), 3(1)(xi)
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High Courts20 Sept 2012Allowed

Dukhdayibai and Others Vs Matibai and Others

Chhattisgarh High Court · AIR 2013 Chh 112 : (2012) 4 CGLJ 523

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 152Criminal Procedure Code, 1973 (CrPC) — Section 241, 242, 246Hindu Succession Act, 1956 — Section 14
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High Courts20 Sept 2012

Kichche Joga Vs Lakhma Kawasi and Another

Chhattisgarh High Court · AIR 2013 Chh 62 : (2012) 4 CGLJ 241

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 117, 81, 81(3), 82
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High Courts20 Sept 2012Allowed

Bikau Singh Vs State of C.G.

Chhattisgarh High Court · (2012) 4 CGBCLJ 430

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 106, 11Penal Code, 1860 (IPC) — Section 201, 302
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High Courts20 Sept 2012

M/s. R.S. Bajwa and Co. Vs State of C.G. and Others

Chhattisgarh High Court · (2012) 4 CGBCLJ 443

Arbitration and Conciliation Act, 1996 — Section 34, 36Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2, 2(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 115, 2(2)
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