COURT ARCHIVE

Chhattisgarh High Court judgments, 2016

430 judgments · page 11 of 22

High Courts22 Jul 2016Dismissed

Surendra Singh Bagga (S/o Late Gyani Inder Singh Aged About 54 Years Caste Sikh, R/o Main Road Vishrampur, Police Station Vishrampur, District Surajpur, Civil and Revenue District Surajpur, Chhattisgarh) - Applicant @HASH State of Chhattisgarh (Through Po

Chhattisgarh High Court · (2016) CriLJ 4908

Criminal Procedure Code, 1973 (CrPC) - Section 311

High Courts22 Jul 2016Allowed

Pushp Steels and Mining (Pvt.) Ltd., a company incorporated under the Companies Act, 1956 with its Registered Office at 751-Kundewalan Street-Ajmeri Gate, P.S. Kamla Market, New Delhi-6, through its Director, Atul Jain, S/o Shri Sulekh Chand Jain - Petiti

Chhattisgarh High Court · (2016) AIRCC 2660

High Courts22 Jul 2016Disposed Off

Beer Narayan Singh Vs Ghanshyam

Chhattisgarh High Court · (2016) AAC 2451 : (2016) 4 TAC 44

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

High Courts21 Jul 2016Allowed

Smt. Gulshan Begum Vs Muskan Ali

Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 160

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Succession Act, 1925 — Section 372, 373, 383

High Courts21 Jul 2016Dismissed

Santram Dewangan Vs Shivprasad

Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 150

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65

High Courts20 Jul 2016Allowed

Shashikant Agrawal, aged about 49 years, S/o Matadin Agrawal, R/o Naya Baradwar, Tehsil Sakti, District Janjgir Champa (C.G.) - Applicant @HASH The State of Chhattisgarh, Through the Secretary, Town Administration and Development, Naya Mantralaya, Naya Ra

Chhattisgarh High Court · (2016) AIRCC 2700

Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 - Section 7B(1)(a)

High Courts19 Jul 2016Dismissed

Ajit Pramod Kumar Jogi Vs Chandulal Sahu

Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 8

Constitution of India, 1950 - Article 84Representation of the People Act, 1951 - Section 100(1)(d)(i)

High Courts19 Jul 2016Dismissed

Smt. Bhavna Singh Vs Smt. V. Prabha Rao

Chhattisgarh High Court · (2017) ACD 220 : (2017) 2 CGLJ 116

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts18 Jul 2016Dismissed

Jiwan Bus Service Raipur Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 4

Chhattisgarh Motor Vehicles Rules, 1994 - Rule 158 (3), Rule 158(5)

High Courts18 Jul 2016Dismissed

Ram Kumar Yadav Vs Chhattisgarh State Civil Supplies Corporation Limited

Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 156 : (2017) 1 BC 510

Constitution of India, 1950 — Article 14, 226

High Courts15 Jul 2016Partly Allowed

Suganchand Vs State of Chhattisgarh

Chhattisgarh High Court · (2016) 165 AIC 895

Penal Code, 1860 (IPC) — Section 352, 452, 504, 509

High Courts14 Jul 2016Allowed

Suryakumar Bajpayee Vs Dr. Vijay H. Bhojwani

Chhattisgarh High Court · (2016) AIRCC 3215 : (2016) 4 CGLJ 333

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 18(3)

High Courts13 Jul 2016Dismissed

Sonsai Bhikhuram Vs Executive Engineer, Bridge Construction Board

Chhattisgarh High Court · (2016) AIRCC 3265

Civil Procedure Code, 1908 (CPC) - Section 9Land Acquisition Act, 1894 - Section 4

High Courts13 Jul 2016Allowed

Krishna Vs State of Chhattisgarh

Chhattisgarh High Court · (2016) 165 AIC 900 : (2016) CriLJ 4800 : (2017) 1 DMC 807

Penal Code, 1860 (IPC) — Section 304B

High Courts12 Jul 2016Partly Allowed

M.V. Rao, S/o Shri V. Rao, aged about 48 years, Technical Assistant, Grade I, Food Corporation of India, Mandir Hasod, Raipur (C.G.) - Petitioner @HASH Zonal Manager, Food Corporation of India, Raipur, (C.G.)

Chhattisgarh High Court · (2016) LIC 4351

High Courts11 Jul 2016Disposed Off

Smt. Sarswati Bai Vs State of Chhattisgarh

Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 152

Chhattisgarh Panchayat Nirvachan Niyam, 1995 — Rule 89Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 38Constitution of India, 1950 — Article 243D

High Courts11 Jul 2016Allowed

Smt. Rashmi Dhurandhar Vs Deepak Verma

Chhattisgarh High Court · (2016) 4 CivilLJ 74

Civil Procedure Code, 1908 (CPC) - Section 24Hindu Marriage Act, 1955 - Section 13

High Courts08 Jul 2016Allowed

Smt. Shanti Bai Agrawala Vs Ram Awatar Agrawala

Chhattisgarh High Court · (2016) 166 AIC 660 : (2016) AIRCC 3201 : (2017) 1 CGLJ 100 : (2017) 2 CivCC 31

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11

High Courts08 Jul 2016Allowed

Ashok Kumar Bhagat Vs Sheikh Mahmood

Chhattisgarh High Court · (2016) AAC 1964

Motor Vehicles Act, 1988 — Section 166, 168

High Courts08 Jul 2016Allowed

M/s. Gulab Chand Jain Vs State of Chhattisgarh

Chhattisgarh High Court · (2016) AIRCC 2425

Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A