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Chhattisgarh High Court judgments, 2017

347 judgments · page 7 of 18

High Courts05 May 2017

Budhwar S/o Shri Amol Das Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 05 CHH CK 0009

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 323, Section 452 - Punishment for voluntarily causing hurt - House -trespass after preparation for hurt, assault or wrongful restraint
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High Courts05 May 2017Dismissed

Kunti Vs Ghoorsai

Chhattisgarh High Court · (2017) AIR(Chhattisgarh) 98

Hindu Adoptions and Maintenance Act, 1956 - Section 19, Section 2(2)
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High Courts04 May 2017

Vivek Rajput Vs Ajay Shankar Kannoje

Chhattisgarh High Court · (2017) 05 CHH CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16(1)(a)(i), Sections 7(i) - PenaltiesFood Safety And Standards Act, 2006, Section 1(3), Section 97(1), Section 97(4) - Short title, extent and commencement - Repeal and savings - Repeal and savings
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High Courts28 Apr 2017Dismissed

Indian National Congress Vs Union of India

Chhattisgarh High Court · (2017) 04 CHH CK 0024

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 63, Section 65 -Representation of People Act, 1951, Section 123
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High Courts26 Apr 2017

State of Chhattisgarh, through the District Magistrate, Distt.Rajnandgaon (CG) Vs Dilip Verma, S/o Ghanshyam Verma

Chhattisgarh High Court · (2017) 04 CHH CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 357A, Section 357A(2) - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 363, Section 376(1) - Punishment for kidnapping - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4, Section 33(8) -
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High Courts26 Apr 2017

Muralidhar Hariharno Vs The State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 04 CHH CK 0020

Code of Criminal Procedure, 1973, Section 372, Section 378, Section 377 - No appeal to lie unless otherwise provided - Appeal in case of acquittal - Appeal by the State Government against sentenceLimitation Act, 1963, Article 122, Article 115, Article 114, Article 115(b) -High Court of Chhattisgarh Rules, 2007, Rule 140(11)
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High Courts26 Apr 2017

Kunwar Lal, S/o Milau Satnami Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 04 CHH CK 0019

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts25 Apr 2017

Sanjay Kumar Sori S/o Samu Ram Sori Vs State Of Chhattisgarh Through, District Magistrate- Dantewada, Chhattisgarh.

Chhattisgarh High Court · (2017) 04 CHH CK 0018

Code of Criminal Procedure, 1973, Section 190, Section 155, Section 198, Section 2(d) - Cognizance of offences by Magistrates - Information as to non-cognizable cases and Investigation of such cases - Prosecution for offences against marriage - DefinitionsIndian Penal Code, 1860, Section 376, Section 34, Section 506, Section 494 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Marrying again during lifetime of husband or wife
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High Courts19 Apr 2017Dismissed

Harnarayan Yadav Vs Chhattisgarh Public Service Commission, Raipur

Chhattisgarh High Court · (2017) 04 CHH CK 0016

Constitution of India, Article 226, Article 309, Article 311 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateChhattisgarh Panchayat Raj Adhiniyam, 1993, Section 70, Section 70, Section 95, Section 95, Section 70(1), Section 70(1) -Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 2(a)(iii) -
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High Courts18 Apr 2017

Smt. Polly Chakraborty Vs Chhattisgarh Rajya Sahkari Bank Maryadit

Chhattisgarh High Court · (2017) 04 CHH CK 0015

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 397, Section 399 - Calling for records to exercise powers of revision - Sessions Judges powers of revisionSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 14(3) - 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.
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