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Chhattisgarh High Court judgments, 2016

430 judgments · page 18 of 22

High Courts09 Mar 2016Dismissed

Smt. Shyamvati Vs Pratap Verma

Chhattisgarh High Court · (2016) 4 CGLJ 165 : (2016) 3 CriCC 836 : (2016) CriLJ 2839

Criminal Procedure Code, 1973 (CrPC) - Section 203, 482Penal Code, 1860 (IPC) - Section 120B, 302, 34
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High Courts08 Mar 2016Partly Allowed

Rishiraj Mukherjee Vs Central Bureau of Investigation and Others

Chhattisgarh High Court · (2016) 162 AIC 683 : (2016) 3 CGLJ 74 : (2016) 3 CriCC 499 : (2016) CriLJ 2271

Arms Act, 1959 - Section 25, Section 27Constitution of India, 1950 - Article 20, Article 20 (3), Article 20(3), Article 21, Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 161 (2), Section 161(2),
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High Courts26 Feb 2016Allowed

S.P.R. Sharma Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 93 : (2016) 4 CGLJ 370

Chhattisgarh Lok Aayog Adhiniyam, 2002 - Section 11, Section 11 (3), Section 2, Section 2 (b), Section 9Right to Information Act, 2005 - Section 20 (2), Section 3
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High Courts25 Feb 2016Allowed

Achla D. Sapre Vs Asha Mahilkar and Others

Chhattisgarh High Court · (2016) 160 AIC 654 : (2016) 4 CGLJ 10 : (2016) CriLJ 3313

Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 193, Section 200Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14, Section 14 (1), Section
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