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Chhattisgarh High Court judgments, 2015

302 judgments · page 13 of 16

High Courts18 Feb 2015Dismissed

Makhan Lal and Others Vs R.K. Narad and Others

Chhattisgarh High Court · (2015) 2 CGLJ 348 : (2015) CriLJ 1770 : (2015) 145 FLR 940 : (2015) 3 RCR(Criminal) 329

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21Constitution of India, 1950 - Article 215, 227, 235Contempt of Courts Act, 1971 - Section 10, 12, 3
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High Courts10 Feb 2015Allowed

Indresh Sharma and Others Vs Heera Bai and Others

Chhattisgarh High Court · (2015) 2 MPJR 65

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 156, 156(3), 167(b), 190, 190(1)(a)Penal Code, 1860 (IPC) - Section 34, 420, 467, 468, 471
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High Courts10 Feb 2015Dismissed

Bharat Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2015) CriLJ 1601 : (2015) 2 RCR(Criminal) 1051

Constitution of India, 1950 - Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) - Section 433-APenal Code, 1860 (IPC) - Section 147, 149, 302
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High Courts09 Feb 2015Allowed

Budru Kashyap and Others Vs State of C.G. and Others

Chhattisgarh High Court · (2015) 2 CGLJ 380

General Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, 31, 31, 32, 33Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 114, 114 (1), 114 (2), 24, 24(2)
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High Courts02 Feb 2015Dismissed

Savitri Bai Vs State of M.P.

Chhattisgarh High Court · (2015) 3 CGLJ 359

Criminal Procedure Code, 1973 (CrPC) - Section 437AEvidence Act, 1872 - Section 24, 25, 26, 27Penal Code, 1860 (IPC) - Section 302, 34
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High Courts02 Feb 2015Disposed off

Kallu and Others Vs State of M.P.

Chhattisgarh High Court · (2015) 2 CGLJ 522

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2(1)Penal Code, 1860 (IPC) - Section 302, 324, 34
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High Courts02 Feb 2015Dismissed

Itwar Singh Vs Ganeshram and Others

Chhattisgarh High Court · (2015) 2 CGLJ 329 : (2015) CriLJ 1604

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 39 Rule 2AConstitution of India, 1950 - Article 215Contempt of Courts Act, 1971 - Section 10, 12, 2(b)
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