High Courts24 Feb 2016Allowed
Firoj Khan alias Sanju Khan Vs State of M.P. (Now Chhattisgrah)
Chhattisgarh High Court · (2016) 160 AIC 648 : (2016) 2 CGLJ 513 : (2016) 4 CriCC 108 : (2016) 3 Crimes 292
Penal Code, 1860 (IPC) — Section 302, 34, 364
COURT ARCHIVE
Chhattisgarh High Court judgments, 2016
430 judgments · page 19 of 22
High Courts18 Feb 2016Dismissed
Noshad Mohd. Khan Vs The High Court of Chhattisgarh and Others
Chhattisgarh High Court · (2016) 2 CGLJ 562 : (2016) LIC 1537
Constitution of India, 1950 - Article 233, Article 235, Article 309
High Courts18 Feb 2016Allowed
Kadamiya Bai D/o Kashiram Gond, Aged About 50 Years R/o Village Ghaghra, Police Station and Tahsil Pendra, District Bilaspur (Chhattisgarh) Defendant No.4 - Petitioners @HASH Dawan Singh S/o Late Dharam Singh, Aged About 42 Years Caste Gond, Cultivator, R
Chhattisgarh High Court · (2016) AIRCC 2990 : (2017) 1 ICC 568
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7Limitation Act, 1963 - Section 5
High Courts18 Feb 2016Dismissed
Kiran Singh and Others Vs The State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) 162 AIC 690 : (2016) CriLJ 2793
Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 117, Section 118, Section 123(3), Section 125, Section 138, Section 145, Section 147, Section 203, Section 231, Section 232, Section 234, Sec
High Courts18 Feb 2016Allowed
Dhaniram Vs State of Chhattisgarh, through the District Magistrate, Mungeli Chhattisgarh
Chhattisgarh High Court · (2016) 3 CGLJ 297 : (2016) CriLJ 2452
Chhattisgarh Agricultural Cattle Preservation Act, 2004 — Section 6(3)Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts18 Feb 2016Disposed Off
Hasan Ansari and others Vs State of Chhattisgarh Through: Secretary, Public Works Department and others
Chhattisgarh High Court · (2016) LIC 2283
Constitution of India, 1950 - Article 16Evidence Act, 1872 - Section 115
High Courts17 Feb 2016Dismissed
Hari Lal Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 196
Penal Code, 1860 (IPC) - Section 302
High Courts17 Feb 2016Dismissed
Gajanand @ Gajni Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 220 : (2016) CriLJ 2544
Penal Code, 1860 (IPC) — Section 302
High Courts16 Feb 2016Disposed Off
Jasveer Kaur Vs Vikram Singh
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 83 : (2016) 3 DMC 5 : (2016) 2 HLR 501
Hindu Marriage Act, 1955 — Section 25
High Courts16 Feb 2016Dismissed
Daya Ram Soni Vs Gyarsi Bai Khandelwal
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 73
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Contract Act, 1872 - Section 55Specific Relief Act, 1963 - Section 16(c), 20
High Courts15 Feb 2016Dismissed
Smt. Soni Kashyap @ Lalli Kashyap Vs Pawan Kashyap @ Soni
Chhattisgarh High Court · (2016) 2 CGLJ 313 : (2016) CriLJ 2846
Criminal Procedure Code, 1973 (CrPC) - Section 97, 98
High Courts15 Feb 2016Dismissed
Smt. Soni Kashyap @ Lalli Kashyap Vs Pawan Kashyap @ Soni S/o Krishna Kumar Kashyap and Others
Chhattisgarh High Court · (2016) 167 AIC 662 : (2016) 2 CGLJ 215 : (2016) CriLJ 2066 : (2016) 2 DMC 890 : (2016) 3 HLR 80 : (2016) 3 RCRCivil 424 : (2016) 3 RCRCriminal 393
Guardians and Wards Act, 1890 — Section 7Protection of Women From Domestic Violence Act, 2005 — Section 21, 23
High Courts15 Feb 2016Partly Allowed
Narendra Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2016) 4 CGLJ 288 : (2016) CriLJ 3359
High Courts12 Feb 2016Allowed
Chirag Combines and others Vs Mahesh Chabda and Others
Chhattisgarh High Court · (2016) ACD 503 : (2016) 4 CGLJ 245
Criminal Procedure Code, 1973 (CrPC) - Section 256, 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts11 Feb 2016Allowed
Shobha Ram Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 305
Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts10 Feb 2016Dismissed
Bhola Ram Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 168 AIC 355 : (2016) 2 CGLJ 236 : (2016) CriLJ 2717
Penal Code, 1860 (IPC) - Section 300
High Courts10 Feb 2016Allowed
Gyanchand Jain Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 295
Chhattisgarh Excise Act, 1915 - Section 34(2)Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts09 Feb 2016Dismissed
Sarpanch, Gram Panchayat Salakhiya Vs Banshidhar Bhoi and Others
Chhattisgarh High Court · (2016) 02 CHH CK 0027
Chhattisgarh Panchayat Raj Adhiniyam, 1993 - Section 10, Section 101, Section 11, Section 13, Section 48, Section 49, Section 55, Section 95Constitution of India, 1950 - Article 226, Article 227, Article 243, Article 243(d), Article 243-B, Ar
High Courts08 Feb 2016Disposed Off
Jagdish and others Vs State of Madhya Pradesh and others
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 66
Legal Services Authorities Act, 1987 - Section 20(5)
High Courts05 Feb 2016Dismissed
Virendra Pandey Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) 2 CGLJ 569 : (2016) LIC 2721
Constitution of India, 1950 - Article 217(1), Article 217(2), Article 217(2)(b), Article 226Electricity Act, 2003 - Section 3, Section 42, Section 79, Section 82, Section 84, Section 84(1), Section 85, Section 86Penal Code, 1860 (IPC