High Courts17 Feb 2014Allowed
Omprakash and Another Vs State of C.G.
Chhattisgarh High Court · (2014) 3 CGLJ 180 : (2014) 2 CGLJ 219
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 450
COURT ARCHIVE
Chhattisgarh High Court judgments, 2014
560 judgments · page 25 of 28
High Courts14 Feb 2014Dismissed
Sukanya Vs Balak Ram
Chhattisgarh High Court · (2014) 2 CGLJ 611 : (2014) 3 MPHT 116
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 22, 26
High Courts14 Feb 2014
Kamlesh Chandrakar Vs State of Chhattisgarh
Chhattisgarh High Court · (2014) 2 CGLJ 560
Criminal Procedure Code, 1973 (CrPC) - Section 217Penal Code, 1860 (IPC) - Section 120BPrevention of Corruption Act, 1988 - Section 13(1)(d) 13(2)
High Courts14 Feb 2014Allowed
Anuradhan Sharma Vs State of C.G.
Chhattisgarh High Court · (2014) 3 CGLJ 265
Information Technology Act, 2000 — Section 67(A)Penal Code, 1860 (IPC) — Section 34
High Courts13 Feb 2014Allowed
Noor Alam and Others Vs Irshad Azmi and Others
Chhattisgarh High Court · (2014) 4 CGLJ 558
High Courts13 Feb 2014Allowed
Ganesh Ram Verma Vs State of C.G.
Chhattisgarh High Court · (2014) 3 CGLJ 414
Chhattisgarh Excise Act, 1915 — Section 34(2)Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts13 Feb 2014Dismissed
Sajeevan Das Vs Tirith Bai
Chhattisgarh High Court · (2014) 3 CGLJ 360 : (2014) 3 MPHT 78
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 11, 12, 16, 5Hindu Succession Act, 1956 — Section 10, 8
High Courts13 Feb 2014
Savitribai Prajapati Vs Gorelal Prajapati
Chhattisgarh High Court · (2014) 3 CGLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts13 Feb 2014Dismissed
Omprakash Vs State of C.G.
Chhattisgarh High Court · (2014) 2 CGLJ 425
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Feb 2014
A. Gurumma Vs K. Simmaiya
Chhattisgarh High Court · (2014) 1 MPJR 78
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts12 Feb 2014Allowed
Marsa Baxla and Others Vs Neera Bai and Others
Chhattisgarh High Court · (2014) 2 CGLJ 99
Chhattisgarh Land Revenue Code, 1959 — Section 165, 165(6), 170(B)
High Courts12 Feb 2014Allowed
Barkat Ali Vs State of C.G.
Chhattisgarh High Court · (2014) 2 CGLJ 112
Arms Act, 1959 — Section 25(1B)(a)Penal Code, 1860 (IPC) — Section 302
High Courts12 Feb 2014Allowed
Nareshku Sahu Vs Kumari Sahu
Chhattisgarh High Court · (2015) 4 ACC 428 : (2015) ACJ 2070 : (2014) 2 CGLJ 232
Motor Vehicles Act, 1988 — Section 173
High Courts11 Feb 2014Allowed
Girdhari Lal Vs Shyam Sunder Bhatia
Chhattisgarh High Court · (2014) 1 CG.L.R.W. 228 : (2014) 2 CGLJ 290 : (2014) 2 MPJR 1
Civil Procedure Code, 1908 (CPC) - Section 100 96Constitution of India, 1950 - Article 136 323BMadhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(f)
High Courts11 Feb 2014Partly Allowed
Oriental Insurance Company Ltd. Vs Champa Mangre
Chhattisgarh High Court · (2014) 2 MPJR 40
High Courts11 Feb 2014
Shyam Sundar Vs State of C.G.
Chhattisgarh High Court · (2014) 2 CGLJ 324 : (2014) 2 MPHT 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 437-AEvidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Feb 2014
Shiromani Singh Vs Narendra
Chhattisgarh High Court · (2014) 2 CGLJ 360 : (2014) 1 MPJR 62
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts10 Feb 2014Dismissed
Trinath and Another Vs State of Madhya Pradesh
Chhattisgarh High Court · (2014) 2 CGLJ 402 : (2014) 2 MPHT 27
Penal Code, 1860 (IPC) - Section 302 34
High Courts10 Feb 2014
Arun Rampal Vs The State of Madhya Pradesh
Chhattisgarh High Court · (2014) 2 CGLJ 265
Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 100 100 101 102 102
High Courts10 Feb 2014Allowed
Santoshi Nirmalkar Vs Rup Singh
Chhattisgarh High Court · (2014) 5 MPHT 20 : (2014) 1 MPJR 46
Workmens Compensation Act, 1923 — Section 4, 4A