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Chhattisgarh High Court judgments, 2014

560 judgments · page 15 of 28

High Courts26 Jun 2014

Roopchand Patel Vs State of C.G.

Chhattisgarh High Court · (2014) 4 CGLJ 163 : (2014) CriLJ 4840 : (2015) 1 Crimes 744 : (2015) 1 MPJR 5

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 437APrevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 13(2), 14A
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High Courts25 Jun 2014Dismissed

Chanda Tirkey Vs Surajdev Sahu

Chhattisgarh High Court · (2014) CriLJ 4190

Penal Code, 1860 (IPC) — Section 306, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(1)(a), 3, 3(2)(v)
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High Courts24 Jun 2014

Taresh Kumar Vs Sohan Kumar

Chhattisgarh High Court · (2015) 3 CCR 257 : (2015) CriLJ 493 : (2015) 2 DMC 707 : (2015) 2 RCR(Criminal) 726

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 4
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High Courts24 Jun 2014

Sunderlal Vs State of M.P.

Chhattisgarh High Court · (2014) 4 CGLJ 233 : (2015) 1 MPJR 44

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts23 Jun 2014

M. Mohan Rao Vs State of C.G.

Chhattisgarh High Court · (2015) 1 CGLJ 24 : (2014) 4 CGLJ 261 : (2015) 2 MPHT 6 : (2015) 1 MPJR 26

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts23 Jun 2014

Milau Vs Jagdish

Chhattisgarh High Court · (2014) CriLJ 4975 : (2015) 1 MPJR 70

Criminal Procedure Code, 1973 (CrPC) — Section 294, 323, 324, 34, 397Penal Code, 1860 (IPC) — Section 294, 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts20 Jun 2014

Atmaram Vs State of M.P.

Chhattisgarh High Court · (2014) 4 CGLJ 287 : (2015) 1 MPJR 94

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 450
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High Courts20 Jun 2014

Deviprasad Vs State of M.P.

Chhattisgarh High Court · (2014) 4 CGLJ 155 : (2015) 1 MPJR 11

Criminal Procedure Code, 1973 (CrPC) — Section 313, 376(2)(g)Penal Code, 1860 (IPC) — Section 34, 376, 376(2)(g), 376(2)(g), 450
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High Courts20 Jun 2014

Somnath Vs State of Chhattisgarh

Chhattisgarh High Court · (2015) CriLJ 476 : (2014) 4 FLT 696 : (2015) 1 MPJR 30 : (2015) 2 RCR(Criminal) 720

Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Wild Life (Protection) Act, 1972 — Section 1, 38J, 39, 40(2a), 49B
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High Courts19 Jun 2014Allowed

Nohar Devdas Vs State of C.G.

Chhattisgarh High Court · (2014) 4 CGLJ 588

Chhattisgarh Excise Act, 1915 - Section 34(2) — Criminal Procedure Code, 1973 (CrPC) - Section 432(6), 437(6) — Penal Code, 1860 (IPC) - Section 420, 467, 468, 471
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High Courts19 Jun 2014

Bhagwati Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2014) 4 CGLJ 202 : (2015) 1 MPJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 313, 437APenal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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