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Chhattisgarh High Court judgments, 2017

347 judgments · page 1 of 18

High Courts08 Dec 2017Allowed

Ajay Kumar Mishra Vs State of Chhattisgarh & Anr.

Chhattisgarh High Court · (2017) 12 CHH CK 0007

Constitution of India, Article 226 - Power of High Courts to Issue certain writsFamily Courts Act, 1984, Section 6 - Counsellors, officers and other employees of Family Courts
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High Courts08 Dec 2017Dismissed

Rupdhar Pudo Vs Bhojraj Nag & Ors.

Chhattisgarh High Court · (2017) 12 CHH CK 0006

Code of Civil Procedure, 1908, Order 1Rule 10, Section 151 - Saving of Inherent powers of CourtRepresentation of the People Act, 1951, Section 101, Section 100, Section 80, Section 81 - Grounds for which a candidate other than the returned candidate may be declared to have been elected - Grounds for declaring election to be void - Election petitions - Presentation of petition
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High Courts05 Dec 2017

Dushyant Dang Vs Jairam Das Verma

Chhattisgarh High Court · (2017) 12 CHH CK 0004

Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
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High Courts01 Dec 2017

Dwarika Kurre & ors. Vs State of Chhattisgarh & anr.

Chhattisgarh High Court · (2017) 12 CHH CK 0001

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 498A, Section 325 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing grievous hurt
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High Courts27 Nov 2017

St. Anns English Medium School Vs The State of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 11 CHH CK 0014

Constitution of India, Article 14, Article 21A, Article 226, Article 19, Article 51A, Article 30 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Right to education. - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etc - Fundamental duties - Right of minorities to establish and administer educational in-stitutionsNational Commission for Minority Educational Institutions Act, 2004, Section 2(g), Section 12B, Section 11(f) - Definitions - Power of Commission to decide on the minority status of an educational institution. - Functions of CommissionRight Of Children To Free And Compulsory Education Act, 2009, Section 12(1)
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High Courts13 Nov 2017

Shailendra Kumhare Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 11 CHH CK 0011

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 498-A, Section 304-B -Evidence Act, 1872, Section 4, Section 113-A - "May presume"
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High Courts08 Nov 2017

Hari Sinha Vs Gurupad Sambhav Ram & Ors.

Chhattisgarh High Court · (2017) 11 CHH CK 0010

Code of Civil Procedure, 1908, Section 80, Order 7Rule 11, Section 96, Section 92, Order 41Rule 27 - Notice - Appeal from original decree - Public charities1Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 34, Section 474, Section 466, Section 120-B - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Acts done by several persons in furtherance of common intention - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine - Forgery of record of Court or of public register, etc
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High Courts08 Nov 2017Dismissed

Balram S/o Adhar Verma Vs Sushma W/o Balram Verma

Chhattisgarh High Court · (2017) 11 CHH CK 0009

Guardians and Wards Act, 1890, Section 25, Section 25, Section 47, Section 47 - Title of guardian to custody of ward - Orders appealableFamily Courts Act, 1984, Section 19(1) - Appeal
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High Courts01 Nov 2017

Dr. (Smt.) Neeta Soni & anr. Vs Central Bureau Of Investigation & ors.

Chhattisgarh High Court · (2017) 11 CHH CK 0004

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13(2), Section 13(4) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Enforcement of security interest - Enforcement of security interest
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