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Chhattisgarh High Court judgments, 2017

347 judgments · page 5 of 18

High Courts20 Jun 2017

Ashish Kumar Tamboli Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 06 CHH CK 0005

Constitution of India, Article 21A, Article 41 - Right to education. - Right to work, to education and to public assistance in certain casesChhattisgarh Panchayat Raj Adhiniyam, 1993, Section 95, Section 95
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High Courts19 Jun 2017

Dinesh Kumar Soni Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 06 CHH CK 0004

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcRight to Information Act, 2005, Section 28, Section 15(1), Section 2(e), Section 28(1)(2) - Power to make rules by competent authority - Constitution of State Information Commission - Definitions - Power to make rules by competent authority
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High Courts19 Jun 2017

Smt. Kamala Ojha Vs Income Tax Officer-1, Korba

Chhattisgarh High Court · (2017) 06 CHH CK 0002

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148, Section 148, Section 148, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 263, Section 263, Section 263, Section 263, Section 55A, Section 55A, Section 55A, Section 55A, Section 246A, Section 246A, Section 246A, Section 246A - Income escaping assessment - Issue of notice where income has escaped assessment - Inquiry before assessment - Assessment - Assessment - Revision of orders prejudicial to revenue - Reference to Valuation Officer - Appealable orders before Commissioner (Appeals)
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High Courts05 Jun 2017Allowed

Ram Ratan Suryavanshi Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 06 CHH CK 0001

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Section 34, Section 324, Section 294 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts19 May 2017

Smt. Gouri Bai Patel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0044

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 32, Section 30 - Penalty for default - Power to order discovery and the likeChhattisgarh Panchayat Raj Adhiniyam, 1993, Section 122, Section 122 -
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High Courts19 May 2017

Chandresh Sahu Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0042

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etcPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(d) -
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High Courts18 May 2017Dismissed

Dr. Thaneshwar Patila S/o Dhanesh Patila Vs Smt. Sarojani Banjare W/o Jivan Banjare

Chhattisgarh High Court · (2017) 05 CHH CK 0041

Constitution of India, Article 341, Article 366(24) - Scheduled Castes - DefinitionsCode of Civil Procedure, 1908, Order 6Rule 4 -Evidence Act, 1872, Section 50, Section 51, Section 114(e) - Opinion on relationship when relevant - Grounds of opinion, when relevant - Court may presume existence of certain facts
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High Courts17 May 2017

The New India Assurance Company Limited Vs Smt. Shyamlata Pal & Ors.

Chhattisgarh High Court · (2017) 05 CHH CK 0037

Indian Penal Code, 1860, Section 304A, Section 337 - Causing death by negligence - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173, Section 173, Section 170, Section 170 - Appeals - Impleading insurer in certain cases
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High Courts17 May 2017

The New India Assurance Company Limited Vs Smt. Shyamlata Pal & Ors

Chhattisgarh High Court · (2017) 05 CHH CK 0036

Indian Penal Code, 1860, Section 337, Section304A - Causing hurt by act endangering life or personal safety of others - Causing death by negligenceMotor Vehicles Act, 1988, Section 173, Section 173, Section 170, Section 170 - Appeals - Impleading insurer in certain cases
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High Courts16 May 2017

Tukaram Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2017) 05 CHH CK 0035

Constitution of India, Article 21, Article 226, Article 227 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25-F
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High Courts16 May 2017

M/s. Sharda Engineering Contractors Vs South East Central Railway (Construction Branch)

Chhattisgarh High Court · (2017) 05 CHH CK 0034

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 25, Section 32, Section 32(2), Section 23(1), Section 14(2), Section 25(a), Section 32(2)(c) - Default of a party - Termination of proceedings - Termination of proceedings - Statements of claim and defence - Failure or impossibility to act - Default of a party - Termination of proceedings
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High Courts16 May 2017

Alok Kumar Agrawal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0033

Code of Criminal Procedure, 1973, Section 91, Section 227, Section 207 - Summons to produce document or other thing - Discharge - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 13(2), Section 13(1)(e) - Definition of "Queen". - Definition of "Queen".Prevention of Corruption Act, 1988, Section 420, Section 468, Section 471, Section 467, Section 109, Section 120(b)
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High Courts16 May 2017

Ved Prasad Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0032

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 34, Section 324, Section 307, Section 326, Section 294, Section 506(B) - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Obscene acts and song.-Whoever, to the annoyance of others - Punishment for criminal ,intimidation
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