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Chhattisgarh High Court judgments, 2016

323 judgments · page 1 of 17

High Courts23 Dec 2016Allowed

Titash Banik Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 171 AIC 597 : (2017) 2 CGLJ 290 : (2017) CriLJ 1227

Constitution of India, 1950 - Article 21, Article 226Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
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High Courts09 Dec 2016Allowed

Om Narayan Singh Vs Abhay Kale

Chhattisgarh High Court · (2017) ACD 216

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts05 Dec 2016Dismissed

Babita Balmiki Vs Amrika Bai

Chhattisgarh High Court · (2017) 1 CGLJ 603

Chattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes(Regulation of Social Status Certification) Act, 2013 - Section 16Chhattisgarh Municipal Corporation Act, 1956 - Section 441
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High Courts02 Dec 2016Allowed

Anil Gupta Vs Thamman Singh

Chhattisgarh High Court · (2017) 171 AIC 604 : (2017) AIR(Chhattisgarh) 1 : (2017) 1 CGLJ 242 : (2017) 1 CivCC 807

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 22 Rule 4, Section 47
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