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Chhattisgarh High Court judgments, 2017

347 judgments · page 11 of 18

High Courts20 Feb 2017

Shashank Shekhar & Ors Vs Jagdish Prasad Saraf & Ors

Chhattisgarh High Court · (2017) 02 CHH CK 0062

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 13Rule 4 -Transfer of Property Act, 1882, Section 107 - Leases how made
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High Courts20 Feb 2017

Ramji Kuldeep Vs Smt. Shanti Bai Sahu

Chhattisgarh High Court · (2017) 02 CHH CK 0061

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 20Rule 11(2), Order 20Rule 2(2) -Motor Vehicles Act, 1988, Section 166, Section 166 -
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High Courts20 Feb 2017Allowed

Baliram @ Lakhan Gond S/o Late Phool Singh Gond Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0060

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Section 376(2)(g), Section 376(1) - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for rape - Punishment for rape
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High Courts20 Feb 2017Allowed

DeVshree Bandhe, W/o Dinesh Kumar Bandhe Vs Chhattisgarh State Power Holding Company Limited

Chhattisgarh High Court · (2017) 02 CHH CK 0058

Constitution of India, Article 15(3), Article 21, Article 39, Article 226, Article 43, Article 12, Article 38, Article 42 - Annulment or suspension of acts and resolutions of District and Regional Councils - Amendment of the Schedule - Certain principles of policy to be followed by the State - Power of High Courts to Issue certain writs - Living wage, etc., for workers - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of Assam - State to secure a social order for the promotion of welfare of the people - Provision for just and humane conditions of work and maternity reliefMaternity Benefit Act, 1961, Section 5 -Chhattisgarh Civil Services (Leave) Rules, 2010, - Rule 38, Rule 2(b)
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High Courts20 Feb 2017

Narsingh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0056

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 342 - Punishment for rape - Punishment for wrongful confinement
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High Courts16 Feb 2017

Steel Authority Of India Ltd. Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 02 CHH CK 0054

Industrial Disputes Act, 1947, Section 10, Section 10, Section 33C (2), Section 33C (2) - Reference of disputes to Boards, Courts or Tribunals - Reference of disputes to Boards, Courts or Tribunals - Recovery of money due from an employer - Recovery of money due from an employer
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High Courts15 Feb 2017Dismissed

Vijay Kumar Barman, S/o Dujeram Barman Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0052

Code of Criminal Procedure, 1973, Section 397, Section 161, Section 227, Section 228 - Calling for records to exercise powers of revision - Examination of witnesses by police - Discharge - Framing of chargeIndian Penal Code, 1860, Section 34, Section 370, Section 370(1), Section 370(3) - Acts done by several persons in furtherance of common intention - Buying or disposing of any person as a slave - Buying or disposing of any person as a slave - Buying or disposing of any person as a slave
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High Courts15 Feb 2017

MEHETTAR & ORS. Vs STATE OF CHHATTISGARH

Chhattisgarh High Court · (2017) 02 CHH CK 0049

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 437A - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder
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High Courts15 Feb 2017

Smt. Madhvi Singh Vs Rakesh Singh Thakur

Chhattisgarh High Court · (2017) 02 CHH CK 0048

Code of Civil Procedure, 1908, Section 25, Section 24 - Power of Supreme Court to transfer suits, etc - General power of transfer and withdrawalCode of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 21, Section 10, Section 13, Section 9, Section 12, Section 21A, Section 21A(2)(a), Section 21A(2)(b) - Application of Act 5 of 1908 - Judicial separation - Divorce - Restitution of conjugal rights - Voidable marriages - Power to transfer petitions in certain cases - Power to transfer petitions in certain cases - Power to transfer petitions in certain cases
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High Courts14 Feb 2017

Smt. Poonam Shukla Vs Khemchand Jain

Chhattisgarh High Court · (2017) 02 CHH CK 0047

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9
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