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Chhattisgarh High Court judgments, 2014

560 judgments · page 20 of 28

High Courts09 Apr 2014Dismissed

Shyam Sunder Vs State of C.G.

Chhattisgarh High Court · (2014) 3 CGLJ 187

Civil Procedure Code, 1908 (CPC) — Section 100, 96Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11(3), 2(h)Registration Act, 1908 — Section 17
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High Courts02 Apr 2014Dismissed

Bhagwan Das and Others Vs Municipal Corporation and Others

Chhattisgarh High Court · (2015) 2 MPHT 62

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 100, 80, 80(1), 80(2) — Limitation Act, 1963 - Section 15 — Madhya Pradesh Municipal Corporation Act, 1956 - Section 401, 401(1), 68(1) — Specific Relief Act, 1963 - Section 38 — Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 - Section 88 (2), 88(2)
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High Courts02 Apr 2014

Jagarnath Vs State of M.P.

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 320 : (2014) 3 CGLJ 551

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 437AEvidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts01 Apr 2014Allowed

Lalit Kumar Panigrahi Vs State of Chhattisgarh

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 312 : (2014) 3 CGLJ 224 : (2014) CriLJ 2794

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 243, 243(2), 294Penal Code, 1860 (IPC) — Section 109, 120B
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High Courts28 Mar 2014

Arun Kumar Ojha Vs Mamta Mishra

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 277 : (2014) 4 MPHT 49

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 115, 7Criminal Procedure Code, 1973 (CrPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 17, 9
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High Courts27 Mar 2014

Vidyut Kumar Nath Vs D.K. Nath

Chhattisgarh High Court · (2014) 4 CGLJ 23

Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 2(c), 2(d), 3, 3(1)(a)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), 100Transfer of Property Act, 1882 — Section 105
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High Courts26 Mar 2014

Dwarpal Vs State of C.G.

Chhattisgarh High Court · (2014) 4 CGLJ 59

Criminal Procedure Code, 1973 (CrPC) — Section 221, 300, 300(1), 377, 378Penal Code, 1860 (IPC) — Section 186, 294, 323, 332, 353
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