COURT ARCHIVE

Chhattisgarh High Court judgments, 2014

560 judgments · page 2 of 28

High Courts15 Dec 2014

Ranvijay Singh Vs State of C.G.

Chhattisgarh High Court · (2015) 1 CGLJ 605

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 438Penal Code, 1860 (IPC) — Section 34, 363, 366-A, 370, 370(5)
High Courts12 Dec 2014Allowed

Sanjay Kumar Bajpai and Others Vs State of C.G. and Others

Chhattisgarh High Court · (2015) 2 CGLJ 30

Constitution of India, 1950 - Article 226, 227 — Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 - Section 11, 14, 2, 2(a), 2(f) — Transfer of Property Act, 1882 - Section 58
High Courts12 Dec 2014

Ratanlal Agrawal Vs Sunil Sarawgi

Chhattisgarh High Court · (2014) 12 CHH CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 340, 341, 397, 401Hindu Marriage Act, 1955 — Section 25Penal Code, 1860 (IPC) — Section 193, 195, 306, 34, 498A
High Courts11 Dec 2014Dismissed

Prakash Patel Vs State of C.G.

Chhattisgarh High Court · (2015) 2 CGLJ 445

Criminal Procedure Code, 1973 (CrPC) - Section 204, 299, 438, 438(1), 70(2) — Motor Vehicles Act, 1988 - Section 146, 18, 192, 196, 49 — Penal Code, 1860 (IPC) - Section 279, 337
High Courts09 Dec 2014

State of M.P. and Others Vs Chhedulal

Chhattisgarh High Court · (2015) 1 CGLJ 568

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)(b)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 15, 16, 36, 37
High Courts05 Dec 2014Allowed

Dharmesh Vs State of C.G.

Chhattisgarh High Court · (2015) 2 CGLJ 236

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 437-A — Penal Code, 1860 (IPC) - Section 375, 376, 376(1), 417
High Courts05 Dec 2014Dismissed

Ratan Kumar Jain Vs State of C.G.

Chhattisgarh High Court · (2015) 2 CGLJ 83

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 437, 437(1), 437(6), 437-A — Penal Code, 1860 (IPC) - Section 34, 420, 467, 468, 471
High Courts05 Dec 2014

Golden Graphics Vs Ashok Agrawal

Chhattisgarh High Court · (2015) 2 CGLJ 9

Criminal Procedure Code, 1973 (CrPC) - Section 177, 182(1), 184, 220, 220(1) — Negotiable Instruments Act, 1881 - Section 138, 138(b), 142 — Penal Code, 1860 (IPC) - Section 420
High Courts05 Dec 2014Dismissed

Sonuram and Others Vs State of C.G.

Chhattisgarh High Court · (2015) 2 CGLJ 94

Arms Act, 1959 - Section 25 — Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 167(2)(a)(i), 167(2)(b), 482 — Explosive Substances Act, 1908 - Section 3, 5 — Unlawful Activities (Prevention) Act, 1967 - Section 10, 13, 18, 43-D(2)(b)