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Chhattisgarh High Court judgments, 2017

347 judgments · page 18 of 18

High Courts02 Jan 2017Dismissed

Sukhram Dewangan Vs Rishi Agrawal

Chhattisgarh High Court · (2017) 01 CHH CK 0022

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtContract Act, 1872, Section 2(e) - Interpretation clause.Stamp Act, 1899, Section 35, Section 2(5), Section 2(5)(b) - Instruments not duly stamped inadmissible in evidence, etc - Definitions - Definitions
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High Courts02 Jan 2017

Hikmatunisha & ors. Vs Sukhamen & ors.

Chhattisgarh High Court · (2017) 01 CHH CK 0021

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2, Section 94, Order 43Rule 1(r) - Saving of Inherent powers of Court - Supplemental proceedings
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High Courts02 Jan 2017Allowed

Dilip Hedau, S/o Shri Hatiram Hedau Vs Chhattisgarh Hastashilp Vikas Board

Chhattisgarh High Court · (2017) 01 CHH CK 0020

Constitution of India, Article 226, Article 311(2), Article 309 - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Recruitment and conditions of service of persons serving the Union or a State
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High Courts02 Jan 2017Dismissed

M/s. Agarwal General Trading Co. Vs General Manager, Indian Oil Corp. Limited

Chhattisgarh High Court · (2017) 01 CHH CK 0019

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamCode of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1 -Specific Relief Act, 1963, Section 14(1)(c) -
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High Courts02 Jan 2017Allowed

State of Chhattisgarh Vs Ashwani Kumar S/o Kanaithram

Chhattisgarh High Court · (2017) 01 CHH CK 0018

Industrial Disputes Act, 1947, Section 25F, Section 25F, Section 25F, Section 25F, Section 25F, Section 17B, Section 17B, Section 17B, Section 17B, Section 17B -Chhattisgarh Industrial Relations Act, 1960, — Section 31(3), Section 31(3), Section 31(3), Section 31(3), Section 31(3), Section 65(3), Section 65(3), Section 65(3), Section 65(3), Section 65(3), Section 65(b), Section 65(b), Section 65(b), Section 65(b), Section 65(b), Section 29(1)(b), Section 29(1)(b), Section 29(1)(b), Section 29(1)(b), Section 29(1)(b)
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High Courts02 Jan 2017Dismissed

Sanjay Sondhi, S/o Shri W.M. Sondhi Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 01 CHH CK 0017

Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33, Section 32 - Reservation of posts - Identification of posts which can be reserved for persons with disabilities
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High Courts02 Jan 2017Dismissed

Gulshaad Shabdar Khan Vs Ganga Sahu

Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 58 : (2017) 2 CGLJ 225

Chhattisgarh Municipal Act, 1961 - Section 26(2)Chhattisgarh Municipalities (Election Petition) Rules, 1962 - Rule 19(2)
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