High Courts18 Jan 2016Partly Allowed
Smt. Sarita Bai Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 458 : (2016) CriLJ 2535
Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 452
COURT ARCHIVE
Chhattisgarh High Court judgments, 2016
430 judgments · page 21 of 22
High Courts18 Jan 2016Disposed Off
Duliya Bai Yadav Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) LIC 1101
Constitution of India, 1950 - Article 14, Article 15, Article 226, Article 227Hindu Adoptions and Maintenance Act, 1956 - Section 19, Section 21 (vii), Section 22 (1)
High Courts15 Jan 2016Disposed Off
Shankar Lal Dewangan Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 178
Penal Code, 1860 (IPC) - Section 302
High Courts15 Jan 2016Dismissed
Smt. Anjani Patel Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 135
Constitution of India, 1950 - Article 14, Article 226
High Courts15 Jan 2016Dismissed
Laxmi Bai and another Vs Yogesh Kumar Golchha
Chhattisgarh High Court · (2016) AIRCC 1359 : (2016) 3 CGLJ 156
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts15 Jan 2016Allowed
Jageshwar Chouhan and another Vs State of M.P. (Now Chhattisgarh)
Chhattisgarh High Court · (2016) 159 AIC 809 : (2016) 2 CGLJ 153
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jan 2016Allowed
Balak Ram (died and deleted) Through Lrs. Smt. Kavilaso and Others Vs Rukhi and Others
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 68 : (2016) 2 CGLJ 330
Hindu Succession Act, 1956 - Section 14Hindu Widows Remarriage Act, 1856 - Section 2
High Courts14 Jan 2016Dismissed
Kamlesh Shukla Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) LIC 1927
High Courts14 Jan 2016Dismissed
State of Chhattisgarh, through Secretary, Department of Higher Education, Mantralaya, Mahanadi Bhawan, Naya Raipur (C.G.) and another Vs Dr. Kalyani Verma, Widow of Late Dr. Pramod Verma, aged about 53 years, R/o Mangla, Bilaspur, Tehsil and
Chhattisgarh High Court · (2016) AIRCC 1427
Limitation Act, 1963 — Section 5
High Courts14 Jan 2016Allowed
Central Bureau of Investigation Vs O.P. Singhania
Chhattisgarh High Court · (2016) 2 CGLJ 253 : (2016) CriLJ 2830
High Courts13 Jan 2016Allowed
Rajiv Katiyar Vs Central Bureau of Investigation Bhilai Branch, District Durg, Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 167 : (2016) 3 CriCC 487 : (2016) CriLJ 2328
Criminal Procedure Code, 1973 (CrPC) — Section 167(3)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts13 Jan 2016Dismissed
Somaru and others Vs Sonu and others
Chhattisgarh High Court · (2016) 159 AIC 806 : (2016) AIRCC 1091 : (2016) 2 CGLJ 376 : (2016) 3 CivilLJ 206
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11, 11, 151
High Courts13 Jan 2016Dismissed
Dwarika Prasad Patel and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) 01 CHH CK 0031
Constitution of India, 1950 - Article 15, Article 15 (3), Article 15(3), Article 16, Article 16 (4), Article 16(1), Article 16(4), Article 309
High Courts13 Jan 2016Allowed
Vinod Kumar Kori Vs State of Chhattisgarh, Through Secretary, Home Department and others
Chhattisgarh High Court · (2016) LIC 2136
Chhattisgarh Civil Services (Classification Control and Appeal) Rules, 1966 - Rule 14(5)(c)Constitution of India, 1950 - Article 311
High Courts13 Jan 2016Dismissed
Jhankeshwari Chandra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 88 : (2016) 3 CGLJ 220
Chhattisgarh Municipal Act, 1961 — Section 37(2)Constitution of India, 1950 — Article 226
High Courts11 Jan 2016Allowed
Ramdev Ram Vs Dhani Ram and others
Chhattisgarh High Court · (2016) AIR(Chhattisgarh) 107 : (2016) 3 CGLJ 574 : (2016) 3 CivilLJ 905
Hindu Succession Act, 1956 - Section 2(2)
High Courts11 Jan 2016Allowed
Kamesh Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 2 CGLJ 372
Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4, Section 6, Section 8
High Courts08 Jan 2016Dismissed
State of Chhattisgarh and Others Vs Mukhilal Sahu and Others
Chhattisgarh High Court · (2016) 148 FLR 1014 : (2016) LIC 2841 : (2016) 3 LLN 97
Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 4, Section 7, Section 7(4)
High Courts06 Jan 2016Allowed
Smt. Sadhna Dixit Vs State of Chhattisgarh
Chhattisgarh High Court · (2016) 3 CGLJ 268 : (2016) 3 CriCC 410 : (2016) CriLJ 2244 : (2016) 2 DMC 853
Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B
High Courts06 Jan 2016Allowed
Nagendra Kumar Yadav Vs Food Corporation of India and Others
Chhattisgarh High Court · (2016) LIC 1541 : (2016) LIC 1266
Constitution of India, 1950 - Article 14, Article 15, Article 21