High Courts09 Jul 2014
The Mahamaya Minerals Vs State of Chhattisgarh
Chhattisgarh High Court · AIR 2014 Chh 169
Mines and Minerals (Development and Regulation) Act, 1957 — Section 23C
COURT ARCHIVE
Chhattisgarh High Court judgments, 2014
560 judgments · page 14 of 28
High Courts09 Jul 2014
Shahin Bano Vs Shamsuddin
Chhattisgarh High Court · (2014) CriLJ 4818 : (2015) 2 DMC 547 : (2015) 2 DMC 338 : (2015) 2 RCR(Criminal) 266
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(a), 4, 4(1)
High Courts09 Jul 2014
Sanjay Kumar Verma Vs State of C.G.
Chhattisgarh High Court · (2014) 4 CGLJ 210
Chhattisgarh Excise Act, 1915 — Section 34(2)Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts08 Jul 2014
Rahul Kalwani Vs Sunita Shankar Lal Jadwani and Others
Chhattisgarh High Court · (2015) 4 BC 173 : (2015) 2 MPHT 28 : (2015) 2 RCR(Criminal) 898
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jul 2014
Roopan Korwa Vs The State of Chhattisgarh
Chhattisgarh High Court · (2014) CriLJ 4750 : (2015) 2 MPHT 13 : (2015) 2 RCR(Criminal) 826
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Drugs and Cosmetics Act, 1940 — Section 18A, 28Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts04 Jul 2014
Roop Lal Halba Vs State of Chhattisgarh
Chhattisgarh High Court · (2014) CriLJ 4683 : (2015) 2 RCR(Criminal) 340
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401, 437APenal Code, 1860 (IPC) — Section 304A
High Courts03 Jul 2014Partly Allowed
Ram Prasad Vs State of C.G.
Chhattisgarh High Court · (2014) 4 CGLJ 465
Criminal Procedure Code, 1973 (CrPC) - Section 161, 437-A — Penal Code, 1860 (IPC) - Section 307, 320, 322, 324, 326
High Courts03 Jul 2014Partly Allowed
M.G. Shyamkunwar Vs State of C.G.
Chhattisgarh High Court · (2014) 4 CGLJ 527
Penal Code, 1860 (IPC) - Section 34, 509 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1), 3(1)(x), 3(1)(xi)
High Courts03 Jul 2014
National Insurance Company Vs Mahendra Kumar and Others
Chhattisgarh High Court · (2015) 1 ACC 461
High Courts03 Jul 2014
Shankar Vs State of Chhattisgarh
Chhattisgarh High Court · (2014) 4 CGLJ 239 : (2015) 1 MPHT 19 : (2015) 1 MPJR 14
Criminal Procedure Code, 1973 (CrPC) — Section 437A
High Courts03 Jul 2014
The State of Chhattisgarh Vs Laxmiprasad Yadav
Chhattisgarh High Court · (2014) 4 CGLJ 256 : (2014) CriLJ 4103 : (2015) 1 MPJR 39
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Jul 2014Partly Allowed
Kulwant Ram Vs South Eastern Coalfields Limited
Chhattisgarh High Court · (2014) 143 FLR 954 : (2014) LabIC 3735 : (2014) 5 MPHT 37
High Courts02 Jul 2014
Roopan Sai Vs State of M.P.
Chhattisgarh High Court · (2014) 4 CGLJ 294 : (2015) 1 MPJR 62
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437APenal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts01 Jul 2014
Jindal Steel & Power Ltd. Vs Commissioner of C. Ex.
Chhattisgarh High Court · (2015) 316 ELT 567
Central Excises and Salt Act, 1944 — Section 35G
High Courts01 Jul 2014
Dular Ram Yadav Vs State of C.G.
Chhattisgarh High Court · (2014) 4 CGLJ 355 : (2015) 1 MPJR 81
High Courts30 Jun 2014
Beekey Hygiene Products Vs M.P. Electricity Board
Chhattisgarh High Court · (2014) 4 MPHT 103
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26, 26(6), 26(7)
High Courts30 Jun 2014
Beekey Hygiene Products Vs Madhya Pradesh Electricity Board
Chhattisgarh High Court · AIR 2014 Chh 147
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26, 26(6), 26(7)
High Courts30 Jun 2014
Brijendra Singh Vs State of C.G.
Chhattisgarh High Court · (2014) 4 CGLJ 364
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3)Penal Code, 1860 (IPC) — Section 325, 34, 379
High Courts27 Jun 2014
Dwarika Prasad Dewangan Vs State of Chhattisgarh
Chhattisgarh High Court · (2014) CriLJ 4537
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A, 304A
High Courts26 Jun 2014
Narayan Vs State of M.P. (Now C.G.)
Chhattisgarh High Court · (2014) 4 CGLJ 124 : (2015) 1 MPJR 102
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437APenal Code, 1860 (IPC) — Section 294, 300, 302, 304, 323