High Courts26 Nov 2014Allowed
Raj Kumar Vs State of M.P.
Chhattisgarh High Court · (2015) 2 CGLJ 52
Criminal Procedure Code, 1973 (CrPC) - Section 437-A — Penal Code, 1860 (IPC) - Section 300, 302, 304
COURT ARCHIVE
Chhattisgarh High Court judgments, 2014
560 judgments · page 4 of 28
High Courts26 Nov 2014
Resham Lal Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts26 Nov 2014
Cheeniram Vs State of M.P.
Chhattisgarh High Court · (2015) 1 CGLJ 252 : (2015) 1 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Nov 2014
Kaluram Gupta Vs State of C.G.
Chhattisgarh High Court · (2015) 2 CGLJ 42 : (2015) 1 MPHT 6
Chhattisgarh Agricultural Cattle Preservation Act, 2004 — Section 10, 2(a), 6, 6(1), 6(2)Constitution of India, 1950 — Article 19(1)(g)Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
High Courts25 Nov 2014
Vijay Kumar Patel Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 354, 455Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(1)(w)(i), 3(1)(xi), 3(J)(w)(i)
High Courts25 Nov 2014
Parmanand Patel Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 533
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 482
High Courts24 Nov 2014
Jila Sahakari Kendriya Bank Maryadit Vs Rajmata Krishna Kumari Devi and Others
Chhattisgarh High Court · (2015) 1 CGLJ 512
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts24 Nov 2014
Palturam Jangde Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 285
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 409
High Courts24 Nov 2014
Ranu Mishra Vs Abhishek Mshra
Chhattisgarh High Court · (2015) 1 CGLJ 287
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Family Courts Act, 1984 — Section 13Hindu Marriage Act, 1955 — Section 13, 24, 9
High Courts24 Nov 2014
Bhola Ram Sahu Vs State of Chhattisgarh Gramvasi, Gram Khari Vs The Collector
Chhattisgarh High Court · AIR 2015 Chh 7
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 125, 125(1), 3, 4Constitution of India, 1950 — Article 226
High Courts24 Nov 2014
Vikas Dubey Vs State of C.G.
Chhattisgarh High Court · (2015) 1 MPHT 1
Constitution of India, 1950 — Article 12, 14, 16
High Courts24 Nov 2014
Anant Dan Minj Vs Union of India
Chhattisgarh High Court · (2014) 11 CHH CK 0004
High Courts24 Nov 2014Dismissed
Anjuman Islamiya Committee Vs State of Chhattisgarh
Chhattisgarh High Court · (2014) 11 CHH CK 0003
Waqf Act, 1995 — Section 3(g), 4, 5, 5(2), 6, 37, 85
High Courts21 Nov 2014Dismissed
Sultana Begum Vs State of C.G.
Chhattisgarh High Court · (2015) 2 CGLJ 228
Criminal Procedure Code, 1973 (CrPC) - Section 161, 161 (3), 313 — Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 302
High Courts21 Nov 2014
Malkhan Singh Vs Kiran Devi and Others
Chhattisgarh High Court · AIR 2015 Chh 40 : (2015) 1 CGLJ 595
Civil Procedure Code, 1908 (CPC) — Section 96Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2014
Sameep Garg and Others Vs Manish Garg and Others
Chhattisgarh High Court · (2015) 1 CGLJ 264
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2(a)
High Courts21 Nov 2014
Vinay Kumar Agrawal Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 149, 294, 323, 325, 336
High Courts21 Nov 2014
Inderjeet Singh Kanda Vs Chhattisgarh State Civil Supplies Corporation Ltd. and Others
Chhattisgarh High Court · (2015) 1 CGLJ 584
High Courts21 Nov 2014
Laxmi Prasad Soni Vs State of Chhattisgarh
Chhattisgarh High Court · (2015) 2 CGLJ 57
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 403, 482Penal Code, 1860 (IPC) — Section 34, 498A
High Courts20 Nov 2014
Manti and Others Vs State of C.G.
Chhattisgarh High Court · (2015) 1 CGLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 364