High Courts02 Mar 2015Allowed
Manisha Agrawal Vs State of C.G. and Others
Chhattisgarh High Court · (2015) 4 CGLJ 182
COURT ARCHIVE
Chhattisgarh High Court judgments, 2015
302 judgments · page 12 of 16
High Courts02 Mar 2015Allowed
Ramdev Vs State of M.P.
Chhattisgarh High Court · (2015) 3 CGLJ 378
Criminal Procedure Code, 1973 (CrPC) - Section 313, 437-APenal Code, 1860 (IPC) - Section 201, 302
High Courts27 Feb 2015Allowed
South Eastern Coalfields Ltd Vs Sampat Kumar Chauhan
Chhattisgarh High Court · (2015) 02 CHH CK 0039
Mines Act, 1952 — Section 48Constitution Of India, 1950 — Article 226
High Courts26 Feb 2015Allowed
Amrit Lal Paw Vs Chhattisgarh State Electricity Board and Others
Chhattisgarh High Court · (2015) 3 MPHT 9
High Courts25 Feb 2015Allowed
Ram Bhau Vs State of C.G.
Chhattisgarh High Court · (2015) 3 CGLJ 386
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 201, 302, 34
High Courts25 Feb 2015Partly Allowed
Harbhajan Kaur and Others Vs Nasimuddin
Chhattisgarh High Court · (2015) 3 ACC 96
High Courts25 Feb 2015
Kailash Agrawal Vs Commissioner of Central Excise and Customs
Chhattisgarh High Court · (2015) 322 ELT 276
High Courts25 Feb 2015Partly Allowed
Santram and Others Vs State of C.G.
Chhattisgarh High Court · (2015) 2 CGLJ 441
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 302, 304, 323, 34, 341
High Courts25 Feb 2015Partly Allowed
Ramanyandas and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2015) 3 CGLJ 295 : (2015) CriLJ 2582
Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 304-B, 498-A
High Courts25 Feb 2015
Kailash Murarka Vs K. Geet Srijan
Chhattisgarh High Court · (2015) CriLJ 1627
Criminal Procedure Code, 1973 (CrPC) - Section 2, 2(wa), 372, 378, 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts24 Feb 2015Dismissed
Inderchand Dhariwal and Others Vs State of Madhya Pradesh and Others
Chhattisgarh High Court · AIR 2015 Chh 57 : (2015) 4 BC 7
Constitution of India, 1950 - Article 226, 227
High Courts24 Feb 2015Dismissed
Zila Sahkari Kendriya Bank Maryadit Vs Ram Briksha Singh
Chhattisgarh High Court · (2016) 148 FLR 789 : (2015) LabIC 2227
Constitution of India, 1950 - Article 226, 227Limitation Act, 1963 - Section 29(2), 5Payment of Gratuity Act, 1972 - Section 4, 7, 7(4), 7(7)
High Courts20 Feb 2015Allowed
Arjun Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2015) 3 CGLJ 372
Criminal Procedure Code, 1973 (CrPC) - Section 116, 2(a), 436, 439, 446Forest Act, 1927 - Section 26(1)(i), 26(i)Wild Life (Protection) Act, 1972 - Section 51(1), 9
High Courts20 Feb 2015Partly Allowed
Rajesh Kumar Kaushik Vs State of Madhya Pradesh
Chhattisgarh High Court · (2015) 3 CGLJ 5 : (2015) 2 CGLJ 277 : (2015) CriLJ 1673 : (2015) 2 MPJR 36
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 370, 392Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B, 113-B, 114
High Courts19 Feb 2015
Union of India Vs Jindal Steel and Power Ltd.
Chhattisgarh High Court · (2015) 40 STR 67
High Courts19 Feb 2015Partly Allowed
Ramsai Vs State of Madhya Pradesh
Chhattisgarh High Court · (2015) 4 CGLJ 530 : (2015) CriLJ 2597
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304, 307, 324
High Courts19 Feb 2015Dismissed
State of M.P. and Others Vs Sew Constructions Ltd.
Chhattisgarh High Court · (2015) 2 CGLJ 245
High Courts18 Feb 2015
Raigarh Ispat and Power Pvt. Ltd. Vs Commissioner Customs and Central Excise
Chhattisgarh High Court · (2015) 322 ELT 258
High Courts18 Feb 2015Allowed
Chheduram Vs State of Chhattisgarh
Chhattisgarh High Court · (2015) 3 CGLJ 415 : (2015) CriLJ 2271
Penal Code, 1860 (IPC) - Section 304-A
High Courts18 Feb 2015Dismissed
Tulsi Sarthi Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) 1 CCR 281 : (2015) CriLJ 2267 : (2015) 4 Crimes 36 : (2015) 4 RCR(Criminal) 77
Criminal Procedure Code, 1973 (CrPC) - Section 31(1), 427, 428, 482Penal Code, 1860 (IPC) - Section 122, 379, 64, 71