High Courts06 Apr 2015Partly Allowed
Harjeet Singh Chawla Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2015) 04 CHH CK 0001
Constitution of India, 1950 - Article 141, 226
COURT ARCHIVE
Chhattisgarh High Court judgments, 2015
302 judgments · page 10 of 16
High Courts01 Apr 2015Allowed
Wadi Kumar Vs The State of Chhattisgarh and Others
Chhattisgarh High Court · (2015) 04 CHH CK 0027
Chhattisgarh Land Revenue Code, 1959 - Section 165(6), 170B, 170-B, 210, 50Constitution of India, 1950 - Article 227
High Courts01 Apr 2015Dismissed
Anandram and Others Vs State of M.P.
Chhattisgarh High Court · (2015) 3 CGLJ 119 : (2015) 2 MPJR 79
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Evidence Act, 1872 - Section 25, 27Penal Code, 1860 (IPC) - Section 302
High Courts31 Mar 2015Dismissed
Mohan Chand Baidh Vs State of C.G.
Chhattisgarh High Court · (2015) 3 CGLJ 59
Criminal Procedure Code, 1973 (CrPC) - Section 161, 227, 228Penal Code, 1860 (IPC) - Section 120-B, 489-B, 489-CRailways Act, 1989 - Section 137
High Courts27 Mar 2015Allowed
Anil Kumar Panigrahi Vs State of C.G.
Chhattisgarh High Court · (2015) 4 CGLJ 167
High Courts27 Mar 2015Allowed
R.P. Parihar Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2015) LabIC 2458
High Courts26 Mar 2015Dismissed
Kailash Agarwal Vs Food Corporation of India and Others
Chhattisgarh High Court · (2015) 3 MPJR 1
Evidence Act, 1872 - Section 114(e)
High Courts26 Mar 2015Allowed
San Kumar Sidar Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2015) LabIC 3737 : (2015) 3 MPJR 16
High Courts26 Mar 2015Dismissed
Pawan Kumar Chandrakar Vs State of M.P.
Chhattisgarh High Court · (2015) 3 CGLJ 36
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 161
High Courts25 Mar 2015Dismissed
Shirish Pathak and Others Vs Union of India and Others
Chhattisgarh High Court · AIR 2015 Chh 107 : (2015) 2 MPJR 71
Right of Children to Free and Compulsory Education Act, 2009 - Section 12(1)(c), 16, 2, 2(e), 2(n)
High Courts25 Mar 2015Allowed
Kartik Ram and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2015) 3 CGLJ 183 : (2015) CriLJ 2958
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 437-APenal Code, 1860 (IPC) - Section 34, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xv)
High Courts25 Mar 2015Allowed
Durga Bajaj Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2015 Chh 86 : (2015) 3 CGLJ 1 : (2015) 3 MPHT 23
High Courts24 Mar 2015Allowed
Sonam Devi Vs State of Chhattisgarh
Chhattisgarh High Court · (2015) 3 CGLJ 398 : (2015) CriLJ 3189 : (2015) 4 RCR(Criminal) 385
Criminal Procedure Code, 1973 (CrPC) - Section 97Hindu Adoptions and Maintenance Act, 1956 - Section 5
High Courts20 Mar 2015Allowed
Oriental Insurance Company Ltd. Vs Parmeshwari and Others
Chhattisgarh High Court · (2015) 3 ACC 224
Motor Vehicles Act, 1988 - Section 2(14)
High Courts20 Mar 2015Allowed
Abhay Nath Thakur Vs State of C.G.
Chhattisgarh High Court · (2015) LabIC 4499 : (2015) 3 MPHT 27
High Courts20 Mar 2015Dismissed
Rekha Khande Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2015) 3 CGLJ 321 : (2015) 146 FLR 23 : (2015) LabIC 3111
Constitution of India, 1950 - Article 15, 15(3), 15(4), 16, 16(4)
High Courts19 Mar 2015Dismissed
Shanti Bai Agrawal and Others Vs Uma Bai Agarwal and Others
Chhattisgarh High Court · AIR 2015 Chh 80 : (2015) 2 CGLJ 466
Limitation Act, 1963 - Section 27Partnership Act, 1932 - Section 42, 45, 46, 47, 48
High Courts13 Mar 2015Partly Allowed
Deen Dayal and Others Vs State of C.G.
Chhattisgarh High Court · (2015) 3 CGLJ 564
Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113-A, 113B, 113-B
High Courts13 Mar 2015Partly Allowed
Jan Singh Baiga Vs State of C.G.
Chhattisgarh High Court · (2015) 3 CGLJ 277
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Evidence Act, 1872 - Section 25, 26, 27Penal Code, 1860 (IPC) - Section 201, 300, 302, 304
High Courts13 Mar 2015Partly Allowed
Ram Bagas and Others Vs State of M.P.
Chhattisgarh High Court · (2015) 3 CGLJ 112
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 394, 437APenal Code, 1860 (IPC) - Section 333, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)