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Chhattisgarh High Court judgments, 2017

347 judgments · page 16 of 18

High Courts16 Jan 2017

Keshav Sahu & Ors Vs State of Chhattisgarh & Anr

Chhattisgarh High Court · (2017) 01 CHH CK 0057

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to cruelty
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High Courts13 Jan 2017

M/s Jms Mining Services Private Limited Vs State Of Chhattisgarh & ORS.

Chhattisgarh High Court · (2017) 01 CHH CK 0055

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral awardMicro, Small And Medium Enterprises Development Act, 2006, Section 19, Section 18 - Application for setting aside decree, award or order - Reference to Micro and Small Enterprises Facilitation Council
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High Courts11 Jan 2017Dismissed

Barsadi Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 1 CGLJ 455

Arms Act, 1959 - Section 25(1B)(b), Section 27(1), Section 4Constitution of India, 1950 - Article 13(3)Penal Code, 1860 (IPC) - Section 324, Section 324
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High Courts10 Jan 2017Dismissed

Subir Roy S/o Late J.C. Roy Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0054

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 467, Section 34, Section 470 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Forged document
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High Courts09 Jan 2017

Raja Babu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0053

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 375, Section 363, Section 366 - Punishment for rape - Rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(i)(II), Section 3(i)(12) - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts09 Jan 2017Disposed Off

Firat Ram Sahu Vs Ashok Kumar Sahu

Chhattisgarh High Court · (2017) AIRCC 1071

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Legal Services Authorities Act, 1987 - Section 21(2)
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High Courts06 Jan 2017Dismissed

Rahul Somani S/o Shri Pawan Kumar Somani Vs Ramgopal Somani S/o Late Shri Ganesh Narayan

Chhattisgarh High Court · (2017) 01 CHH CK 0051

Arbitration and Conciliation Act, 1996, Section 14, Section 15, Section 14(1), Section 12, Section 11(6), Section 14(2), Section 2(1)(e)(i) - Failure or impossibility to act - Termination of mandate and substitution of arbitrator - Failure or impossibility to act - Grounds for challenge - Appointment of arbitrators - Failure or impossibility to act - DefinitionsMadhya Pradesh Reorganisation Act, 2000, Section 21 - High Court of Chhattisgarh
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High Courts05 Jan 2017Allowed

Balram Sahu @ Balla Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0050

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
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High Courts05 Jan 2017

Smt. Ramkali Raj Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0049

Constitution of India, Article 226 - Power of High Courts to Issue certain writsChhattisgarh Panchayat Raj Adhiniyam, 1993, Section 40, Section 40, Section 91, Section 91, Section 95(1), Section 95(1), Section 39(1), Section 39(1), Section 39(2), Section 39(2) -Chhattisgarh Panchayats (Appeal and Revision) Rules, 1995, Rule 4, Rule 3
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