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Chhattisgarh High Court judgments, 2017

347 judgments · page 8 of 18

High Courts12 Apr 2017

M/s. Mahadev Logistics Vs Customs and Central Excise Settlement Commission

Chhattisgarh High Court · (2017) 04 CHH CK 0013

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCentral Excise Act, 1944, Section 11AC, Section 32F, Section 32F(3) - Penalty for short-levy or non-levy of duty in certain cases - Procedure on receipt of an application under Section 32E - Procedure on receipt of an application under Section 32EFinance Act, 1994, Section 73(2), Section 78, Section 78, Section 65, Section 66D, Section 78(1), Section 65(50b), Section 66E(f) - Value of taxable services escaping assessment - Penalty for suppressing value of taxable service - Penalty for suppressing value of taxable service - Definitions - Penalty for suppressing value of taxable service - Definitions
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High Courts12 Apr 2017

Maxi Kujur Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 04 CHH CK 0012

Constitution of India, Article 166 - Conduct of business of the Government of a StateCode of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionPrevention of Corruption Act, 1988, Section 19(1), Section 19, Section 5, Section 7, Section 13(2), Section 19(3), Section 19(4), Section 13(1)(d) - Previous sanction necessary for prosecution - Previous sanction necessary for prosecution - Procedure and powers of special Judge - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Previous sanction necessary for prosecution - Previous sanction necessary for prosecution - Criminal misconduct by a public servant
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High Courts06 Apr 2017

Uma Chelse W/o Pawan Chelse Vs Anita Devi W/o Rohit Bhaskar & Ors.

Chhattisgarh High Court · (2017) 04 CHH CK 0008

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtChhattisgarh High Court (Appeal To Division Bench) Act, 2006, Section 2(1) -Chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification of Membership) Rules, 1995, Rule 11
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High Courts06 Apr 2017Dismissed

Chhattisgarhi Samaj Party (Registered Political Party Under The Provisions Of The R. P. Act, 1951 By The Election Commission Of India) Vs State Of Chhattisgarh Through : The Chief Secretary,Mantralaya, Mahanadi Bhawan

Chhattisgarh High Court · (2017) 04 CHH CK 0007

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartRepresentation of the People Act, 1951, Section 29(1) - Special provisions in the case of certain elections
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High Courts06 Apr 2017

Cholamandalam M.S. General Insurance Company Vs Smt. Deepa Deshmukh

Chhattisgarh High Court · (2017) 04 CHH CK 0006

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMotor Vehicles Act, 1988, Section 170, Section 170, Section 149(2), Section 149(2), Section 170(b), Section 170(b) - Impleading insurer in certain cases - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks - Impleading insurer in certain cases
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High Courts03 Apr 2017Dismissed

Paleshwar Dewangan Vs Smt. Swezal Dewangan

Chhattisgarh High Court · (2017) 04 CHH CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 19, Section 20, Section 12(1), Section 22, Section 17, Section 12, Section 2(q) - Residence orders. - Monetary reliefs - Application to Magistrate. - Compensation orders. - Right to reside in a shared household. - Application to Magistrate. - Definitions
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High Courts31 Mar 2017

Mamta Sharma W/o Shri Sanjay Sharma Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0033

Constitution of India, Article 14, Article 21, Article 32, Article 47 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Remedies for enforcement of rights conferred by this Part - Duty of the State to raise the level of nutrition and the standard of living and to improve public health
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High Courts28 Mar 2017

Basant Kumar Bhagat Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0032

Constitution of India, Article 25, Article 25(1), Article 25(2) - Freedom of conscience and free profession, practice and prop-agation of religion - Freedom of conscience and free profession, practice and prop-agation of religion - Freedom of conscience and free profession, practice and prop-agation of religion
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High Courts27 Mar 2017

Shekhar Sonkar Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0031

Code of Criminal Procedure, 1973, Section 161, Section 437A - Examination of witnesses by policeChhattisgarh Excise Act, 1915, Section 57, Section 34, Section 57A, Section 34(1)(A)(2)
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High Courts23 Mar 2017

Prem Lal and Anr. Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0030

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 8 - Motive, preparation and previous or subsequent conducts
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High Courts21 Mar 2017

Bhushanlal Sahu Vs State of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0029

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Recording of confessions and statements - Appeals from convictionsIndian Penal Code, 1860, Section 454 - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentEvidence Act, 1872, Section 35, Section 10, Section 7, Section 9(m) - Relevancy of entry in public record, made in performance of duty - Things said or done by conspirator in reference to common design - Facts which are the occasion, cause or effect, of facts in issue - Facts necessary to explain or introduce relevant facts
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