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Chhattisgarh High Court judgments, 2017

347 judgments · page 3 of 18

High Courts07 Sept 2017

Chhattisgarh State Power Generation Co. Ltd. Vs Chhattisgarh Rajya Anusuchit Jan Jati Ayog

Chhattisgarh High Court · (2017) 09 CHH CK 0002

Constitution of India, Article 338(5), Article 16(4-A) - National Commission for Scheduled Castes. - Dissolution of a District or a Regional CouncilOrissa State Commission for Women Act, 1993, Section 3 -Chhattisgarh Rajya Anusuchit Janjati Ayog Adhiniyam, 1995, Section 3, Section 9, Section 9(1), Section 9(2), Section 9(1)(a)
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High Courts05 Sept 2017

Subodh Gupta Vs Neetu Gupta

Chhattisgarh High Court · (2017) 09 CHH CK 0001

Constitution of India, Article 142, Article 142, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Order 18Rule 4, Order 18Rule 4, Order 18Rule 4 -Code of Criminal Procedure, 1973, Section 125, Section 125, Section 125 - 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 Courts31 Aug 2017

L.P. Tiwari Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 08 CHH CK 0011

Constitution of India, Article 226, Article 309, Article 227 -Central Administrative Tribunal (CAT) under the Administrative Tribunals Act, 1985, Section 19
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High Courts31 Aug 2017

Mohd. Arshad Khan Vs Central Bureau of Investigation & Ors

Chhattisgarh High Court · (2017) 08 CHH CK 0010

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 501 -
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High Courts31 Aug 2017

Mamta Singh Thakur Vs Chitrabhuwan Singh Thakur

Chhattisgarh High Court · (2017) 08 CHH CK 0009

Hindu Marriage Act, 1955, Section 10, Section 13, Section 13(1), Section 13 A - Judicial separation - Divorce - DivorceFamily Courts Act, 1984, Section 19(1), Section 20(1) - Appeal - Act to have overriding effect
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High Courts30 Aug 2017

M/s G.P. Ispat Private Limited & Anr. Vs Authorized Officer and Chief Manager, State Bank of India, & Ors.

Chhattisgarh High Court · (2017) 08 CHH CK 0008

Companies Act, 1956, Section 397, Section 398, Section 399, Section 403, Section 402, Section 10F - Application to ju20[Tribunal] for relief in cases of oppression. - Application to ju20[Tribunal] for relief in cases of mismanagement. - Right to apply under sections 397 and 398. - Interim order by ju20[Tribunal]. - Powers of ju20[Tribunal] on application under section 397 or 398. - Appeals against the orders of the Company Law Board.Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 35, Section 35, Section 37, Section 37, Section 14 (1), Section 14 (1), Section 13 (9), Section 13 (9), Section 13 (10), Section 13 (10) - The provisions of this Act to override other laws - The provisions of this Act to override other laws - Application of other laws not barred - Application of other laws not barred - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Enforcement of security interest - Enforcement of security interest - Enforcement of security interest - Enforcement of security interestBombay Sales Tax Act, 1959, Section 38-C, Section 38-C -
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High Courts29 Aug 2017

Prakash Kashyap Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 08 CHH CK 0006

Indian Penal Code, 1860, Section 147, Section 326, Section 148, Section 149 - Punishment for rioting - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectArms Act, 1959, Section 25 - Punishment for certain offences
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High Courts22 Aug 2017

Dr. Achinto Chakraborty Vs Chairman & Managing Director

Chhattisgarh High Court · (2017) 08 CHH CK 0003

Contract Act, 1872, Section 148, Section 148, Section 148, Section 171, Section 171, Section 171 - "Bailment", "bailor" and "bailee" defined - "Bailment", "bailor" and "bailee" defined - "Bailment", "bailor" and "bailee" defined - General lien of bankers, factors, wharfingers, attorneys and policy-brokers - General lien of bankers, factors, wharfingers, attorneys and policy-brokers - General lien of bankers, factors, wharfingers, attorneys and policy-brokers
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High Courts18 Aug 2017

Aditya Singh Vs Union of India

Chhattisgarh High Court · (2017) 08 CHH CK 0002

Code of Criminal Procedure, 1973, Section 91, Section 436 - Summons to produce document or other thing - In what cases bail to be takenRailways Act, 1989, Section 143(2), Section 143, Section 179 - Penalty for unauthorised carrying on of business of procuring and supplying of railway tickets. - Penalty for unauthorised carrying on of business of procuring and supplying of railway tickets. - Arrest for offences under certain sections
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High Courts11 Aug 2017Dismissed

Vishal Chopra & Ors Vs State of Chhattisgarh & ORS

Chhattisgarh High Court · (2017) 08 CHH CK 0001

Constitution of India, Article 226, Article 12 -Securitisation And Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13 (3A)
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High Courts26 Jul 2017

Smt. Rashmi Jaiswal Vs Alok Kumar Jaiswal

Chhattisgarh High Court · (2017) 07 CHH CK 0019

Code of Civil Procedure, 1908, Order 5Rule 12, Order 5Rule 17, Order 5Rule 15 -Hindu Marriage Act, 1955, Section 13(1)(i-a), Section 13(1)(i-b) - Divorce - Divorce
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High Courts26 Jul 2017Dismissed

Suldeep (Dead) Through Lrs: Smt. Pramila Vs Hira Lal (Dead) Through Lrs: Smt. Malti Devi, & Ors.

Chhattisgarh High Court · (2017) 07 CHH CK 0018

Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeHindu Succession Act, 1956, Section 14, Section 15(2), Section 15, Section 15(1), Section 15(2)(b) - Property of a female Hindu to be her absolute property - General rules of succession in the case of female Hindus - General rules of succession in the case of female Hindus - General rules of succession in the case of female Hindus - General rules of succession in the case of female Hindus
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High Courts17 Jul 2017

Shailendra Nath Vs Smt. Archana Nath

Chhattisgarh High Court · (2017) 07 CHH CK 0014

Code of Civil Procedure, 1908, Section 11, Order 7Rule 11 - Res JudicataCode of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsGuardians and Wards Act, 1890, Section 25, Section 25 - Title of guardian to custody of ward
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