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Chhattisgarh High Court judgments, 2017

347 judgments · page 17 of 18

High Courts04 Jan 2017

Ravi Narayan S/o Ramdev Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0045

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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High Courts04 Jan 2017Allowed

Baldau Anandaram Sahu, Vs State of Madhya Pradesh

Chhattisgarh High Court · (2017) CriLJ 1231

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Rule 7(1)
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High Courts03 Jan 2017

Smt.Pushpanchala Choudhary Vs State Of Chhattisgarh & ors.

Chhattisgarh High Court · (2017) 01 CHH CK 0044

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 34, Section 188, Section 506B - Acts done by several persons in furtherance of common intention - Disobedience to order duly promulgated by public servantArms Act, 1959, Section 25, Section 27 - Punishment for certain offences - Punishment for using arms, etc
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High Courts03 Jan 2017Allowed

Smt. Sadhna Agrawal, W/o Chhatradhari Agrawal Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0041

Constitution of India, Article 43, Article 38, Article 42 - Living wage, etc., for workers - State to secure a social order for the promotion of welfare of the people - Provision for just and humane conditions of work and maternity reliefMaternity Benefit Act, 1961, Section 5 - Right to payment of maternity benefit.Punjab Excise Act, 1914, Section 30 -
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High Courts03 Jan 2017

Pitambar & anr. Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0039

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 323, Section 376(2)(g), Section 506-II - Punishment for voluntarily causing hurt - Punishment for rape
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High Courts03 Jan 2017Allowed

Ganesh Ram Vs Raitu

Chhattisgarh High Court · (2017) AIRCC 1059 : (2017) 2 CGLJ 296

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4
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High Courts03 Jan 2017Allowed

Smt. Sadhna Agrawal Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 1 CLR 686 : (2017) LIC 617

Chhattisgarh Civil Services (Leave) Rules, 2010 - Rule 38Constitution of India, 1950 - Article 14, Article 15, Article 21, Article 38, Article 42Maternity Benefits Act, 1961 - Section 5
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High Courts02 Jan 2017

Smt. Kamlesh Devi Vs Smt. Rita Ashok Kesharwani & Ors

Chhattisgarh High Court · (2017) 01 CHH CK 0025

Representation of the People Act, 1951, Section 81, Section 81, Section 82, Section 82, Section 86, Section 86, Section 86(1), Section 86(1), Section 117, Section 117 -Madhya Pradesh Municipalities (Election Petition) Rules, 1962, - Rule 7, Rule 7, Rule 8, Rule 8, Rule 19(2), Rule 19(2) -Chhattisgarh Municipalities Act, 1961, - Section 23, Section 23, Section 20, Section 20, Section 26(2), Section 26(2), Section 26(1), Section 26(1), Section 355(2), Section 355(2)
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High Courts02 Jan 2017

Jaiprakash Shukla Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0024

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 34 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Acts done by several persons in furtherance of common intention
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High Courts02 Jan 2017

Ghasiram (Dead) Through LRs & ORS. Vs Shashi Bhushan & ORS.

Chhattisgarh High Court · (2017) 01 CHH CK 0023

Code of Civil Procedure, 1908, Section 151, Section 96, Order 41Rule 27, Section 139, Order 5Rule 17, Order 5Rule 19, Order 41Rule 21, Order 5Rule 15, Order 5Rule 20, Order 5Rule 18, Order 43Rule 1(t) - Saving of Inherent powers of Court - Appeal from original decree - Oath and affidavit by whom to be administeredLimitation Act, 1963, Section 5, Article 123 - Extension of prescribed period in certain cases
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