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Chhattisgarh High Court judgments, 2017

347 judgments · page 13 of 18

High Courts07 Feb 2017

Rameshar Ram son of Harilal Satnami Vs The State of Chhattisgarh through P.S. Pandariya

Chhattisgarh High Court · (2017) 02 CHH CK 0030

Code of Criminal Procedure, 1973, Section 437-A -Indian 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 Courts03 Feb 2017

Deli Ram Vs State of C.G.

Chhattisgarh High Court · (2017) 02 CHH CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 397, Section 392 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for robbery
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High Courts03 Feb 2017

Ganesh Shankar Diwan Vs Ajay Sahu

Chhattisgarh High Court · (2017) 02 CHH CK 0027

Code of Criminal Procedure, 1973, Section 256(1), Section 256, Section 378(4) - Non-appearance or death of complainant - Non-appearance or death of complainant - Appeal in case of acquittalNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts03 Feb 2017

Hemlal & ORS. Vs The State Of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0020

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, Section 34 - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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High Courts02 Feb 2017Dismissed

Smt. Tulsa Bai, W/o Shri Sewakram Satnami Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0019

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts02 Feb 2017

Tirath Prasad Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0018

Code of Criminal Procedure, 1973, Section 125, Section 313 - Order for maintenance of wives, children and parents - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Section 115, Section 307, Section 109, Section 498-A, Section 120-B - Punishment for murder - Punishment for culpable homicide not amounting to murder - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Attempt to murder - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentExplosive Substances Act, 1908, Section 3, Section 6, Section 5 - Punishment for causing explosion likely to endanger life or property - Punishment of abettors - Punishment for making or possessing explosives under suspicious circumstances
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High Courts01 Feb 2017

Regional Provident Fund Commissioner Vs Grasim Cement (Unit of Grasim Industrial Ltd.) & Anr.

Chhattisgarh High Court · (2017) 02 CHH CK 0024

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 16, Section 16, Section 14B, Section 14B, Section 7Q, Section 7Q, Section 16D, Section 16D - Act not to apply to certain 54a[establishments - Power to recover damages - Interest payable by the employer
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High Courts01 Feb 2017

Pritam Singh Vs The State of Chhattisgarh

Chhattisgarh High Court · (2017) 02 CHH CK 0022

Code of Criminal Procedure, 1973, Section 437-A -Indian Penal Code, 1860, Section 304(B), Section 498(A) - Punishment for culpable homicide not amounting to murder - Enticing or taking away or detaining with criminal intent a married woman
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High Courts01 Feb 2017

Pramod Kumar Pathak Vs Shri Ashok Kumar Panda & ORS.

Chhattisgarh High Court · (2017) 02 CHH CK 0021

Constitution of India, Article 215, Article 229 - High Courts to be Courts of record - Officers and servants and the expenses of High CourtsContempt of Courts Act, 1971, Section 10, Section 12 - Power of High Court to punish contempts of subordinate courts - Punishment for contempt of court
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