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Chhattisgarh High Court judgments, 2015

302 judgments · page 8 of 16

High Courts12 May 2015Dismissed

Nand Kumar Sahu Vs Satyanarayan Sharma

Chhattisgarh High Court · AIR 2015 Chh 120 : (2015) 3 CGLJ 602

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 2, Order 7 Rule 11Constitution of India, 1950 - Article 326Penal Code, 1860 (IPC) - Section 171-A(b), 171-C
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High Courts08 May 2015Allowed

Shishir Shrivastava Vs State of C.G.

Chhattisgarh High Court · (2015) 3 CGLJ 232

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 438Penal Code, 1860 (IPC) - Section 349, 353, 363, 365, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, 2(f), 3, 3(1), 3(1)(I)(A)
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High Courts05 May 2015Dismissed

Thakur Bahadur Vs State of C.G.

Chhattisgarh High Court · (2015) 4 CGLJ 256

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 376, 376(1), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xii), 3(2)(v)
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High Courts05 May 2015Dismissed

Inamul and Others Vs State of C.G.

Chhattisgarh High Court · (2015) 3 CGLJ 206

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(C), 20(b)(ii)C, 22(b)(ii)(C), 42, 42(2)
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High Courts05 May 2015Allowed

Padum Lal Sahu Vs State of C.G.

Chhattisgarh High Court · (2015) 3 CGLJ 153 : (2015) 3 MPHT 38

Criminal Procedure Code, 1973 (CrPC) - Section 116, 2(a), 436, 439, 446Penal Code, 1860 (IPC) - Section 420
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