High Courts29 Sept 2016Dismissed
Suresh Purushottam Vs State of Chhattisgarh
Chhattisgarh High Court · (2017) CriLJ 91
Evidence Act, 1872 - Section 32
COURT ARCHIVE
Chhattisgarh High Court judgments, 2016
430 judgments · page 6 of 22
High Courts29 Sept 2016Dismissed
Tankeshwar Ram Vs Chhola Ram Vishwakarma
Chhattisgarh High Court · (2017) CriLJ 261
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302
High Courts28 Sept 2016Allowed
Pradeep Vs State of Chhattisgarh
Chhattisgarh High Court · (2017) 1 CGLJ 400
Penal Code, 1860 (IPC) - Section 147, Section 149, Section 302, Section 304, Section 331
High Courts28 Sept 2016Dismissed
M/s. Prem Prakash Vs General Manager
Chhattisgarh High Court · (2017) 1 CGLJ 300
Arbitration and Conciliation Act, 1996 - Section 8(1)
High Courts28 Sept 2016Disposed Off
Pal Singh Chawla Vs T.A. Kirmani
Chhattisgarh High Court · (2017) 1 CGLJ 253
Constitution of India, 1950 - Article 215Contempt of Courts Act, 1971 - Section 10, Section 12
High Courts28 Sept 2016Allowed
South Eastern Coalfields Ltd., A Govt. Company within the meaning of Section 617 of the Companies Act having its registered office at Seepat Road, Bilaspur, Through General Manager, Jamuna and Kotma Area, South Eastern Coalfields Ltd. PO Jamuna Colliery,
Chhattisgarh High Court · (2016) 167 AIC 670 : (2017) 2 CGLJ 381
Arbitration Act, 1940 - Section 20
High Courts26 Sept 2016Allowed
M/s. Moonka Rice Mills Vs M/s. Vivek Trading Company
Chhattisgarh High Court · (2017) 1 CGLJ 179
Penal Code, 1860 (IPC) - Section 406, Section 420
High Courts23 Sept 2016Dismissed
Manoj Agrawal Vs Priya Ramchandani
Chhattisgarh High Court · (2017) 1 CGLJ 329
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts23 Sept 2016Partly Allowed
Government of Madhya Pradesh Vs Ishwar Chandra
Chhattisgarh High Court · (2017) AIRCC 180 : (2016) 4 CGLJ 512
Chhattisgarh Land Revenue Code, 1959 - Section 248, Section 57(2)Specific Relief Act, 1963 - Section 34
High Courts21 Sept 2016Dismissed
Anwari Begum Vs Sirazuddin Qureshi
Chhattisgarh High Court · (2017) 1 CivilLJ 411
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 38, Section 39
High Courts20 Sept 2016Dismissed
Mohd. Sageer Qureshi Vs Tarmin Fatima
Chhattisgarh High Court · (2017) 1 CGLJ 19
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts20 Sept 2016Partly Allowed
Ram Prasad Vs State of M.P.
Chhattisgarh High Court · (2017) 1 CGLJ 218 : (2017) CriLJ 483
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts20 Sept 2016Allowed
Chandra Shekhar Verma Vs State of Chhattisgarh
Chhattisgarh High Court · (2017) 1 CGLJ 64
Penal Code, 1860 (IPC) - Section 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xii)
High Courts20 Sept 2016Disposed Off
Oriental Insurance Company Limited, Raipur through its Branch Manager, Dhamtari, Chhattisgarh - Appellant @HASH Swatantra Kumar Verma, son of Binda Prasad Verma, aged 49 years
Chhattisgarh High Court · (2017) 1 ACC 953 : (2016) 167 AIC 651 : (2017) 1 CGLJ 499 : (2017) 1 TAC 538
Motor Vehicles Act, 1988 - Section 163-A, Section 163-A, Section 166, Section 166
High Courts16 Sept 2016Allowed
Rajesh Kashyap Vs Sukhana
Chhattisgarh High Court · (2017) AIRCC 705 : (2017) 2 CGLJ 186
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 14 (4)
High Courts16 Sept 2016Dismissed
Awadhesh Pratap Singh, son of Shri Gajadhar Singh, aged about 55 years, Resident of Chiruldih Ward No. 2, Raipur, Tahsil and District Raipur - Appellant @HASH Ashok Upadhyay son of Shri Rampal Upadhyay, aged about 20 years, resident of Karbala para, Raipu
Chhattisgarh High Court · (2016) 168 AIC 367 : (2016) AIR(Chhattisgarh) 172 : (2017) 1 CGLJ 173
Succession Act, 1925 - Section 222, Section 244
High Courts15 Sept 2016Allowed
Chamru Ram Karma Vs State of Chhattisgarh
Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 22
Constitution of India, 1950 - Article 226
High Courts15 Sept 2016Partly Allowed
Mithai Lal S/o Ram Bihari Sahu Vs Premlata Sahu W/o Late Bhupesh Kumar Sahu
Chhattisgarh High Court · (2017) 170 AIC 297 : (2016) AIR(Chhattisgarh) 185
Hindu Adoptions and Maintenance Act, 1956 - Section 19, Section 22
High Courts15 Sept 2016Dismissed
Anindi Mukharjee, S/o B.S. Mukharjee, Aged About 42 Years R/o L-9 Shesh Colony, In Front of Akshay Gurukul Vinoba Nagar Bilaspur, Tahsil and District Bilaspur (Chhattisgarh) - (Non Applicant) Petitioner @HASH Shraboni W/o Anindi Mukharjee, Aged About 33 Y
Chhattisgarh High Court · (2017) 170 AIC 303 : (2016) AIR(Chhattisgarh) 175 : (2017) 1 DMC 384
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts14 Sept 2016Allowed
Tilak Ram S/o Navratan Vs Mahrajo W/o Rooplal
Chhattisgarh High Court · (2017) AIRCC 203 : (2017) 1 CGLJ 188
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7