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Chhattisgarh High Court judgments, 2017

347 judgments · page 14 of 18

High Courts31 Jan 2017

Hemant Dhritlahare Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0087

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 307, Section 325, Section 506, Section 427, Section 294 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts30 Jan 2017

Narendra Verma Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0083

Indian Penal Code, 1860, Section 302, Section 382 - Punishment for murder - Theft after preparation made for causing death, hurt or restraint in order to the committing of the theftEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts27 Jan 2017Dismissed

Shiv Nath Jaiswal Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0082

Code of Criminal Procedure, 1973, Section 482, Section 457, Section 41(14) - Saving of inherent powers of High Court - Procedure by police upon seizure of property - When police may arrest without warrantIndian Penal Code, 1860, Section 379 - Punishment for theftPrevention of Cruelty to Animals Act, 1960, Section 11(1)(d) - locating animals cruelly
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High Courts27 Jan 2017

Ram Nath Jaiswal Vs State of Chhattisgarh, through Police Station Kolhari

Chhattisgarh High Court · (2017) 01 CHH CK 0080

Code of Criminal Procedure, 1973, Section 482, Section 457, Section 41(1-4) - Saving of inherent powers of High Court - Procedure by police upon seizure of property - When police may arrest without warrantIndian Penal Code, 1860, Section 379 - Punishment for theftPrevention of Cruelty to Animals Act, 1960, Section 11(1)(d) - locating animals cruelly
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High Courts27 Jan 2017

Puran Bhagat Panjwani Vs Anil Kumar Jain & ORS.

Chhattisgarh High Court · (2017) 01 CHH CK 0079

Code of Criminal Procedure, 1973, Section 439(1), Section 439(2), Section 437(1), Section 437(2), Section 437(3), Section 437(5) - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding bail - When bail may be taken in case of non-bailable offence - When bail may be taken in case of non-bailable offence - When bail may be taken in case of non-bailable offence - When bail may be taken in case of non-bailable offenceIndian 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 Jan 2017

MANGILAL & ANR. Vs STATE OF MADHYA PRADESH & ORS.

Chhattisgarh High Court · (2017) 01 CHH CK 0076

Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 201, Section 498A, Section 306, Section 202 - Causing disappearance of evidence of offence or giving false information to screen offender - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Intentional omission to give information of offence by person bound to inform
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High Courts25 Jan 2017

Asmi Raut Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0075

Code of Criminal Procedure, 1973, Section 11, Section 311 - Courts of Judicial Magistrates - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts25 Jan 2017

Ramnath @ Ramhu @ Dhoni, S/o. Rohit Lal Dehariya Vs State of Chhattisgarh, Through District Magistrate

Chhattisgarh High Court · (2017) 01 CHH CK 0073

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 324, Section 307, Section 323, Section 450 - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - House-trespass in order to commit offence punishable with imprisonment for life
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High Courts25 Jan 2017

Tahkan Das Khushlani Vs Abhagwat Prasad

Chhattisgarh High Court · (2017) 01 CHH CK 0071

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 3, Order 43Rule 1, Order 22 -Motor Vehicles Act, 1988, Section 169, Section 169, Section 166, Section 166, Section 110-A, Section 110-A - Procedure and powers of Claims Tribunals - Application for compensation
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