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Chhattisgarh High Court judgments, 2017

347 judgments · page 2 of 18

High Courts01 Nov 2017

Barsadi & Anr Vs The State of Chhattisgarh through the District Magistrate Mahasamund (C.G.)

Chhattisgarh High Court · (2017) 11 CHH CK 0003

Constitution of India, Article 13(3), Article 13(3)(a) - Estimated receipts and expenditure pertaining to autonomous districts to be shown separately in the annual financial statement - Estimated receipts and expenditure pertaining to autonomous districts to be shown separately in the annual financial statementCode of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 324, Section 320, Section 326/34 - Voluntarily causing hurt by dangerous weapons or means - Grievous hurt
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High Courts30 Oct 2017

Bajrang Lal Sen Vs A. Rajjak Dalla & Ors

Chhattisgarh High Court · (2017) 10 CHH CK 0007

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11, Order 7Rule 14, Order 7Rule 14, Order 10, Order 10 -Chhattisgarh Cooperative Agricultural Development Bank Adhiniyam, 1999, Section 28(3)
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High Courts13 Oct 2017

Suresh Gupta & Ors Vs Municipal Corporation Raipur & Anr

Chhattisgarh High Court · (2017) 10 CHH CK 0005

Constitution of India, Article 243Q, Article 243X, Article 243Q(1), Article 243P - Constitution of Municipallties - Power to impose taxes by, and Funds of, the Municipalities - Constitution of Municipallties - DefinitionsBombay Land Requisition Act, 1948, Section 6 -Chhattisgarh Municipal Corporation Act, 1956, Section 138, Section 135, Section 433, Section 5(7), Section 136, Section 132(1), Section 132(1)(a) -
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High Courts13 Oct 2017

Smt. Shakila Parveen Vs Firoz Ahmed

Chhattisgarh High Court · (2017) 10 CHH CK 0004

Code of Criminal Procedure, 1973, Section 125, Section 125(1), Section 125(3) - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents
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High Courts10 Oct 2017

Smt. Vidyavati Singh Vs Harvinder Singh & Ors

Chhattisgarh High Court · (2017) 10 CHH CK 0003

Code of Civil Procedure, 1908, Order 18Rule 4 -Evidence Act, 1872, Section 45, Section 114, Section 73, Section 46 - Opinions of experts - Court may presume existence of certain facts - Comparison of signature, writing or seal with other admitted or Proved - Facts bearing upon opinions of experts
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High Courts03 Oct 2017

Uttara Patel & Ors Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 10 CHH CK 0001

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtChhattisgarh Co-operative Societies Act, 1960, Section 53(1), Section 53(2), Section 53(10), Section 53(12), Section 53(1)(a)
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High Courts27 Sept 2017

Suresh Kumar Sharma Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 09 CHH CK 0012

Advocates Act, 1961, Section 24(1)(e), Section 28(2)(d), Section 144(A) - Persons who may be admitted as advocates on a State roll - Power to make rulesNotaries Rules, 1956, Section 3(a)
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High Courts27 Sept 2017

State Bank Of India Vs Prahlad Ram & Anr

Chhattisgarh High Court · (2017) 09 CHH CK 0011

Contract Act, 1872, Section 128, Section 135 - Suretys liability - Discharge of surety when creditor compounds with, gives time to, or agrees not to sue, principal debtor
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High Courts20 Sept 2017

Rohit Singhania Vs State of Chhattisgarh, & Ors.

Chhattisgarh High Court · (2017) 09 CHH CK 0008

Constitution of India, Article 21, Article 226, Article 227, Article 262 -Rehabilitation and Resettlement Act, 2013, - Section 8, Section 11, Section 7, Section 6(2), Section 4(1), Section 4(5), Section 10-A
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High Courts15 Sept 2017

Kaushal Kishore Yadu & Anr. Vs State of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 09 CHH CK 0005

Code of Criminal Procedure, 1973, Section 31, Section 397, Section 161, Section 164, Section 193, Section 319, Section 306 - Sentence in cases of conviction of several offences at one trial - Calling for records to exercise powers of revision - Examination of witnesses by police - Recording of confessions and statements - Cognizance of offences by Courts of Session - Power to proceed against other persons appearing to be guilty of offence - Tender of pardon to accompliceIndian Penal Code, 1860, Section 120-B -Prevention of Corruption Act, 1947, Section 19, Section 13(1)(d)
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High Courts13 Sept 2017

Som Kumar Bahidar Vs Smt. Jyoti

Chhattisgarh High Court · (2017) 09 CHH CK 0004

Code of Civil Procedure, 1908, Order 18Rule 4 -Hindu Marriage Act, 1955, Section 13 - DivorceFamily Courts Act, 1984, Section 19(1) - Appeal
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High Courts12 Sept 2017

Bastar Parivahan Sangh & Ors Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 09 CHH CK 0003

Constitution of India, Article 21, Article 226, Article 19(1)(g), Article 227, Article 19(4), Article 19(1)(c) - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etc - Power of superintendence over all courts by the High Court - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 144, Section 144(2), Section 2(m), Section 144(3), Section 144(1), Section 144(4) -Chhattisgarh Societies Registration Act, 1973, Section 32(1), Section 34(3)
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