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Chhattisgarh High Court judgments, 2014

560 judgments · page 5 of 28

High Courts20 Nov 2014

Rajani Dewar and Others Vs State of C.G.

Chhattisgarh High Court · (2015) 1 CGLJ 550

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 368, 376Protection of Children from Sexual Offences Act, 2012 — Section 17, 18, 4
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High Courts20 Nov 2014

Umesh Prasad Vs State of Chhattisgarh

Chhattisgarh High Court · (2015) 1 CGLJ 245

Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(1)(r), 3(1)(x)
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High Courts19 Nov 2014Dismissed

Narottam Kashyap Vs State of C.G.

Chhattisgarh High Court · (2015) 2 CGLJ 200

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 302, 304(B), 34, 498A
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High Courts18 Nov 2014Allowed

Kodu Ram Vs State of M.P.

Chhattisgarh High Court · (2015) 2 CGLJ 495

Criminal Procedure Code, 1973 (CrPC) - Section 437-A — Penal Code, 1860 (IPC) - Section 306
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High Courts17 Nov 2014

Gurpeet Singh Vs State of C.G.

Chhattisgarh High Court · (2015) 1 CGLJ 184

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366(A), 376Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
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