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Chhattisgarh High Court judgments, 2017

347 judgments · page 4 of 18

High Courts07 Jul 2017Dismissed

Bharat Das Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 07 CHH CK 0011

Code of Criminal Procedure, 1973, Section 162, Section 313 - Statements to police not to be signed-use of statements in evidence - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, Section 404 - Punishment of criminal conspiracy - Punishment for murder - Dishonest misappropriation of property possessed by deceased person at the time of his death
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High Courts03 Jul 2017

Smt. Sakshi Shroti Vs Avdhesh Shroti

Chhattisgarh High Court · (2017) 07 CHH CK 0006

Code of Criminal Procedure, 1973, Section 362 - Court not to alter judgmentIndian Penal Code, 1860, Section 439(2), Section 498A, Section 313 - Punishment for intentionally running vessel a ground or a shore with intent to commit theft, etc - Husband or relative of husband of a woman subjecting her to cruelty - Causing miscarriage without womans consentHindu Marriage Act, 1955, Section 13 - Divorce
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High Courts29 Jun 2017

Smt. Sudhiyarin Bai & Ors Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 06 CHH CK 0015

Forest (Conservation) Act, 1980, Section 2(1), Section 2(1), Section 2(2), Section 2(2) - Restriction on the dereservation of forests or use of forest land for non forest purpose - Restriction on the dereservation of forests or use of forest land for non forest purpose
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High Courts29 Jun 2017

Smt. Priyanka Singh Vs Amit Singh

Chhattisgarh High Court · (2017) 06 CHH CK 0014

Code of Civil Procedure, 1908, Order 18Rule 4 -Hindu Marriage Act, 1955, Section 24, Section 13 - Maintenance pendente lite and expenses of proceedings - Divorce
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High Courts28 Jun 2017

Central Mine Planning & Designing Institute Ltd. & Anr. Vs M/s Telekrik Electricals (Nagpur) Pvt. Ltd.& Ors

Chhattisgarh High Court · (2017) 06 CHH CK 0012

Arbitration Act, 1940, Section 30, Section 30, Section 30, Section 29, Section 29, Section 29, Section 17, Section 17, Section 17, Section 39(1)(VI), Section 39(1)(VI), Section 39(1)(VI) - Grounds for setting aside award - Grounds for setting aside award - Grounds for setting aside award - Interest on awards - Interest on awards - Interest on awards - Judgment in terms of award - Judgment in terms of award - Judgment in terms of award - Appealable orders - Appealable orders - Appealable orders
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High Courts28 Jun 2017

Indian National Congress Vs Union of India

Chhattisgarh High Court · (2017) 06 CHH CK 0011

Constitution of India, Article 226, Article 227, Article 324 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Superintendence, direction and control of elections to be vested in an Election CommissionRepresentation of the People Act, 1951, Section 29B, Section 29A, Section 29C - De-registration of political parties - Registration with the Election Commission of associations and bodies as political parties - Declaration of donation received by the political parties
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