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Chhattisgarh High Court judgments, 2017

347 judgments · page 15 of 18

High Courts25 Jan 2017

Bandhan Dubey Vs Smt. Saroj & Ors

Chhattisgarh High Court · (2017) 01 CHH CK 0070

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathEvidence Act, 1872, Section 113B - Presumption as to dowry death
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High Courts24 Jan 2017Allowed

Smt. Shitala Diwan, W/o Late Shri Pyare Lal Diwan Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0069

Constitution of India, Article 226, Article 226, Article 166(1), Article 166(1), Article 166(2), Article 166(2), Article 77(2), Article 77(2), Article 166(3), Article 166(3), Article 77(1), Article 77(1), Article 77(3), Article 77(3) - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Conduct of business of the Government of a State - Conduct of business of the Government of a State - Conduct of business of the Government of a State - Conduct of business of the Government of a State - Conduct of business of the Government of India - Conduct of business of the Government of India - Conduct of business of the Government of a State - Conduct of business of the Government of a State - Conduct of business of the Government of India - Conduct of business of the Government of India - Conduct of business of the Government of India - Conduct of business of the Government of IndiaMadhya Pradesh General Clauses Act, 1957, Section 2(41), Section 2(41)
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High Courts20 Jan 2017

Sukhraji Vs Puran Prasad Dhuldhul Ram

Chhattisgarh High Court · (2017) 01 CHH CK 0068

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathProtection of Women From Domestic Violence Act, 2005, Section 5, Section 2(f) - Duties of police officers, service providers and Magistrate. - Definitions
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High Courts20 Jan 2017

Baldau Sharma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0066

Code of Criminal Procedure, 1973, Section 313, Section 313, Section 437A, Section 437A - Power to examine the accused - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 302, Section 201, Section 201, Section 364, Section 364 - Punishment for murder - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Causing disappearance of evidence of offence or giving false information to screen offender - Kidnapping or abducting in order to inurder - Kidnapping or abducting in order to inurder
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High Courts19 Jan 2017Allowed

Sumitra Devi Rathor Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0065

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
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High Courts18 Jan 2017Allowed

Ashvani S/o Vishnu Jangde Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0062

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304B - Dowry deathEvidence Act, 1872, Section 113B - Presumption as to dowry death
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High Courts17 Jan 2017

Raja @ Mohanlal, S/o Late Lakhan Lal Barman, Vs State of Chhattisgarh, through Station House Officer

Chhattisgarh High Court · (2017) 01 CHH CK 0061

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 450, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - House-trespass in order to commit offence punishable with imprisonment for life - Voluntarily causing hurt in committing robbery
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High Courts17 Jan 2017

State of Chhattisgarh & Anr Vs Manohar & Ors

Chhattisgarh High Court · (2017) 01 CHH CK 0060

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 378 - Calling for records to exercise powers of revision - High Courts powers of revision - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 324, Section 307 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder
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High Courts16 Jan 2017

Maniram alias Tun-Tun Vs State of M.P. (now Chhattisgarh)

Chhattisgarh High Court · (2017) 01 CHH CK 0058

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Section 324, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murderArms Act, 1959, Section 25, Section 27 - Punishment for certain offences - Punishment for using arms, etc
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