COURT ARCHIVE

Chhattisgarh High Court judgments, 2014

560 judgments · page 26 of 28

High Courts07 Feb 2014Partly Allowed

Ramjoothan Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 576

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Evidence Act, 1872 - Section 105 — Penal Code, 1860 (IPC) - Section 302, 304, 323, 450, 84
High Courts07 Feb 2014Dismissed

Ghudau Ram Vs Badaru

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 237 : (2014) 2 CGLJ 634

Civil Procedure Code, 1908 (CPC) — Section 100, 9, 96Madhya Pradesh Land Revenue Code, 1959 — Section 110, 158, 165, 168, 168(2)
High Courts07 Feb 2014Dismissed

Sarita Shriwas Vs Rajini Khatri

Chhattisgarh High Court · (2015) 1 BC 594 : (2015) 1 Crimes 284 : (2014) 3 MPHT 89 : (2014) 4 RCR(Civil) 949 : (2014) 4 RCR(Criminal) 872

Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 200, 201, 202Evidence Act, 1872 — Section 137, 165Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 142, 143, 143
High Courts07 Feb 2014Allowed

Kartikram Vs Itwari Bai

Chhattisgarh High Court · (2014) 2 CGLJ 386 : (2014) 2 MPHT 79

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 17, Order 17 Rule 2, Order 17 Rule 3, 100Constitution of India, 1950 — Article 14
High Courts05 Feb 2014Dismissed

Jeevan Lal Yadav Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 553

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 302
High Courts05 Feb 2014Allowed

Arvind Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 414 : (2014) 2 MPJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 107, 306, 307, 34
High Courts04 Feb 2014Allowed

Ramanand Pandey Vs State of C.G.

Chhattisgarh High Court · (2014) 2 CGLJ 364 : (2014) 2 MPHT 71 : (2014) 2 MPJR 29

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 437-AEvidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Feb 2014Allowed

Nirmala Devi Vs State of M.P.

Chhattisgarh High Court · (2014) 3 CGLJ 444 : (2014) 3 MPJR 41

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 11, 11(3), 11(5), 2(h)
High Courts03 Feb 2014Dismissed

Dhanajiram Vs Praveen Kumar

Chhattisgarh High Court · (2014) 2 CGLJ 334 : (2014) 2 MPJR 11

Chhattisgarh Land Revenue Code, 1959 — Section 165, 170A, 170B, 257(1)(L-1), 257(1-1)Civil Procedure Code, 1908 (CPC) — Section 100, 9Constitution of India, 1950 — Article 211
High Courts31 Jan 2014Allowed

Vyas Narayan Agrawal Vs Jagdish Gupta @ Raju Gupta

Chhattisgarh High Court · (2014) 1 CG.L.R.W. 124 : (2014) 2 CGLJ 379 : (2014) 2 MPHT 57 : (2014) 2 MPJR 35 : (2014) 3 RCR(Civil) 798 : (2014) 3 RCR(Criminal) 338

Criminal Procedure Code, 1973 (CrPC) — Section 138, 178(d)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2014Allowed

Sarita Rangare Vs Satish Rangare

Chhattisgarh High Court · (2014) 1 MPJR 51

Civil Procedure Code, 1908 (CPC) — Section 23, 24, 24, 25Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1)(ia), 21APenal Code, 1860 (IPC) — Section 498-A