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Chhattisgarh High Court judgments, 2017

347 judgments · page 6 of 18

High Courts15 May 2017

Shankar Yadav S/o Vishal Yadav & Ors. Vs The State Of Chhattisgarh Through: Police Station- Pandatarai

Chhattisgarh High Court · (2017) 05 CHH CK 0029

Indian Penal Code, 1860, Section 34, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 294 - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts12 May 2017

Kulvant Sahu S/o Ramprakash Sahu Vs The State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 363, Section 366 - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts12 May 2017

Smt. Mamta, W/o Shri Ramesh & Anr. Vs Kishore Kumar S/o Shankerlal Namdeo & Ors.

Chhattisgarh High Court · (2017) 05 CHH CK 0027

Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
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High Courts11 May 2017

Rahul Rajput Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0025

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 427, Section 294, Section 454, Section 354-D, Section 506-II - Mischief causing damage to the amount of fifty rupees - Obscene acts and song.-Whoever, to the annoyance of others - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentProtection Of Children From Sexual Offences Act, 2012, Section 12, Section 11(IV)
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High Courts10 May 2017

Arpit @ Deepak Singh Chouhan Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 167(2) - Saving of inherent powers of High Court - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention
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High Courts10 May 2017

Kamal Dev Nishad Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0020

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailChhattisgarh Excise Act, 1915, Section 34(2)
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High Courts09 May 2017

Sanju Nishad, S/o Bhagwanta Prasad Nishad Vs State of Chhattisgarh, Through Police Station Lormi & Ors.

Chhattisgarh High Court · (2017) 05 CHH CK 0013

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 102, Section 457, Section 102(1), Section 457(2), Section 102(3) - Power of police officer to seize certain property - Procedure by police upon seizure of property - Power of police officer to seize certain property - Procedure by police upon seizure of property - Power of police officer to seize certain property
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High Courts08 May 2017

Sudha Chauhan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0010

Code of Civil Procedure, 1908, Section 80 - NoticeCode of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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