High Courts17 Sept 2012Dismissed
Smt Kiran Choudhary Vs State of MP now State of CG and Others
Chhattisgarh High Court · (2012) 09 CHH CK 0011
COURT ARCHIVE
Chhattisgarh High Court judgments, 2012
700 judgments · page 7 of 35
High Courts17 Sept 2012Allowed
Gulab Chand and Others Vs The Municipal Corporation Bhilai and Others
Chhattisgarh High Court · (2012) 4 CGLJ 245
Constitution of India, 1950 — Article 21
High Courts14 Sept 2012Allowed
Setho Prasad Gupta and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 378
Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 27
High Courts13 Sept 2012Allowed
United India Insurance Company Limited Vs Laxmin Bai and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 366 : (2012) 5 MPHT 37
Motor Vehicles Act, 1988 — Section 140, 141, 158, 163A, 163B
High Courts13 Sept 2012Dismissed
Suman Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2013) 1 MPHT 11
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 439
High Courts13 Sept 2012Dismissed
Suman Singh Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGBCLJ 364
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 439
High Courts13 Sept 2012Dismissed
Dhirendra Kumar Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGBCLJ 371
Evidence Act, 1872 — Section 118, 27Penal Code, 1860 (IPC) — Section 302
High Courts13 Sept 2012
Kamlesh Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 362
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324
High Courts13 Sept 2012Dismissed
Bhawani Moulders Pvt Limited and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 09 CHH CK 0004
Central Excises and Salt Act, 1944 — Section 11A, 11AC, 11BChhattisgarh Commercial Tax Act, 1994 — Section 28(1)Constitution of India, 1950 — Article 226
High Courts12 Sept 2012
Smt. Phulan Bai and Others Vs Mohammad Gulab and Others
Chhattisgarh High Court · (2012) 4 CGLJ 236
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts11 Sept 2012Allowed
Abdul Saban Khan Vs State of C.G. and Others
Chhattisgarh High Court · (2013) 1 CG.L.R.W. 44 : (2013) 1 CGBCLJ 61
Constitution of India, 1950 — Article 14, 324
High Courts11 Sept 2012
Mamta Goel Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 137
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 12(2), 17(1), 4, 4(1), 6
High Courts11 Sept 2012Allowed
T.S. Singh Deo Vs Ramanuj Dubey and Another
Chhattisgarh High Court · (2012) 4 CGBCLJ 361 : (2012) 5 MPHT 32
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 3
High Courts10 Sept 2012Dismissed
Jeevan Lal Kurre Vs Vinod Kumar Khelwar and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 353
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts10 Sept 2012Allowed
Ashok Chakradhari Vs State of C.G. and Others
Chhattisgarh High Court · (2012) 4 CGBCLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376, 376(1), 376(2)(g), 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
High Courts07 Sept 2012
Rameshwar and Another Vs State of C.G.
Chhattisgarh High Court · (2012) 4 CGLJ 591
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts06 Sept 2012
Ratan Kumar Jain Vs State of M.P. and Others
Chhattisgarh High Court · (2012) 3 CG.L.R.W. 5 : (2012) 4 CGLJ 1
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2012Dismissed
Dr. Ashok Kumar Kosariya Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2012) 09 CHH CK 0045
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts06 Sept 2012Dismissed
Smt Nilima Naveen Dole Vs Union of India and Others
Chhattisgarh High Court · (2012) 09 CHH CK 0001
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts05 Sept 2012Dismissed
Neelam Kaushal Chandrakar Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2012) 09 CHH CK 0036
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 39, 40, 88Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 41A