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Chhattisgarh High Court judgments, 2017

347 judgments · page 12 of 18

High Courts14 Feb 2017Dismissed

RAJULAL & ORS Vs ASHWANI SHARMA & ORS

Chhattisgarh High Court · (2017) 02 CHH CK 0043

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section 378, Section 378(3) - Saving of inherent powers of High Court - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 141, Section 302, Section 34, Section 147, Section 324, Section 323, Section 148, Section 325, Section 149 - Unlawful assembly - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts14 Feb 2017

Santosh Dubey Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0042

Code of Criminal Procedure, 1973, Section 437(6) - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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High Courts13 Feb 2017

Sanjay Kumar Nayak Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0041

Indian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcEvidence Act, 1872, Section 35 - Relevancy of entry in public record, made in performance of duty
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High Courts13 Feb 2017

Rambagas Nai (dead) Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0039

Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention
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High Courts09 Feb 2017Dismissed

State Of Chhattisgarh Vs Ashwani S/o Late Ajuram

Chhattisgarh High Court · (2017) 02 CHH CK 0035

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Section 450 - Punishment for rape - Punishment for criminal ,intimidation - House-trespass in order to commit offence punishable with imprisonment for life
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High Courts09 Feb 2017Allowed

Navneet Singh Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0033

Code of Criminal Procedure, 1973, Section 320(5), Section 437A - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 307, Section 294 - Acts done by several persons in furtherance of common intention - Attempt to murder - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts08 Feb 2017Dismissed

Shankar Ram S/o Belal Ram Mahakul Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0032

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 114, Section 147, Section 307, Section 326, Section 506, Section 149, Section 320, Section 341, Section 294 - Abettor present when offence is committed - Punishment for rioting - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Grievous hurt - Punishment for wrongful restraint - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts08 Feb 2017

Ravindra Sharma Vs Arun Kumar Sharma (Dead) Through LRs

Chhattisgarh High Court · (2017) 02 CHH CK 0031

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11, Order 7Rule 11, Order 7Rule 11, Order 7Rule 11(d), Order 7Rule 11(d), Order 7Rule 11(d), Order 7Rule 11(d) -Benami Transactions (Prohibition) Act, 1988, Section 4, Section 4, Section 4, Section 4, Section 4(1), Section 4(1), Section 4(1), Section 4(1) - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami - Prohibition of the right to recover property held benami
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