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Chhattisgarh High Court judgments, 2017

347 judgments · page 10 of 18

High Courts03 Mar 2017

Dulari Bai Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 03 CHH CK 0008

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 64, Section 65, Section 51, Section 64(1), Section 51(1)
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High Courts03 Mar 2017

LIC of India Vs Prem Chand Shukla

Chhattisgarh High Court · (2017) 03 CHH CK 0007

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLimitation Act, 1963, Article 19, Article 37 - Effect of payment on account of debt or of Interest on legacy
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High Courts02 Mar 2017

Shikha Majumdar @ Shabina Begam Vs Anutosh Majumdar

Chhattisgarh High Court · (2017) 03 CHH CK 0005

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 9, Order 6, Order 5, Order 7Rule 19, Order 7, Order 32Rule 1, Order 4Rule 1(3), Order 5Rule 1(1), Order 4 -Code of Criminal Procedure, 1973, Section 125, Section 127, Section 125(3) - Order for maintenance of wives, children and parents - Alteration In allowance - Order for maintenance of wives, children and parentsLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts02 Mar 2017Dismissed

Manik Mehta Vs UCO Bank, Bhilai

Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 65

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 17(1)
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High Courts01 Mar 2017

Sandeep Bhai Karathia, S/o Praveen Bhai Karathia Vs State of Chhattisgarh through S.H.O.

Chhattisgarh High Court · (2017) 03 CHH CK 0006

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Sections 227, Sections 228 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 370(3) - Acts done by several persons in furtherance of common intention - Buying or disposing of any person as a slaveEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts28 Feb 2017

Smt. Nirmala Patel Vs The State of Chhattisgarh, through Secretary, Home Department, Mantralaya, Naya Raipur, Distt. Raipur, & Ors.

Chhattisgarh High Court · (2017) 02 CHH CK 0075

Code of Criminal Procedure, 1973, Section 107, Section 116 - Security for keeping the peace in other cases - Inquiry as to truth of informationIndian Penal Code, 1860, Section 34, Section 323, Section 506, Section 294 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts27 Feb 2017

Manoj Vishwkarma Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0073

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcJuvenile Justice (Care and Protection of Children) Rules, 2007, Rule 12, Rule 12(3), Rule 12(5) -
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High Courts27 Feb 2017

Hari Prasad Poya Vs Harilal Markam & Ors

Chhattisgarh High Court · (2017) 02 CHH CK 0072

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11 -Representation of the People Act, 1951, Section 90(3), Section 81(2) - . - Presentation of petition
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High Courts27 Feb 2017

Bhagwan Das S/o. Adheram Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0071

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts23 Feb 2017

Resham Lal Bharti S/o Itwari Ram Bharti Vs Smt. Aarti W/o Resham Lal Bharti & Anr.

Chhattisgarh High Court · (2017) 02 CHH CK 0069

Constitution of India, Article 15(3), Article 39 - Annulment or suspension of acts and resolutions of District and Regional Councils - Certain principles of policy to be followed by the StateCode of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 494 - Marrying again during lifetime of husband or wife
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High Courts22 Feb 2017Allowed

CHHEDILAL GUPTA Vs STATE OF MADHYA PRADESH (NOW CHHATTISGARH)

Chhattisgarh High Court · (2017) 02 CHH CK 0064

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(II), Section 3(1)(v) - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts22 Feb 2017Dismissed

Scania Steels & Power Ltd., Vs State Bank of India

Chhattisgarh High Court · (2017) 02 CHH CK 0063

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 17(1), Section 13(2), Section 13(4), Section 13(3A) - Right to appeal - Enforcement of security interest - Enforcement of security interest - Enforcement of security interestSecurity Interest (Enforcement) Rules, 2002, Rule 8(1)
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