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Chhattisgarh High Court judgments, 2017

347 judgments · page 9 of 18

High Courts17 Mar 2017Allowed

Karnail Singh Vs The General Manager

Chhattisgarh High Court · (2017) 03 CHH CK 0026

Constitution of India, Article 226, Article 300A - Power of High Courts to Issue certain writs - Persons not to be deprived of property save by authority of lawPayment of Gratuity Act, 1972, Section 14, Section 14, Section 13, Section 7(1), Section 7, Section 4(1), Section 4(2), Section 7(2), Section 7(3A), Section 4(6), Section 4(1)(a), Section 4(5) - Act to override other enactments, etc - Act to override other enactments, etc - Protection of gratuity - Determination of the amount of gratuity - Determination of the amount of gratuity - Payment of gratuity - Payment of gratuity - Determination of the amount of gratuity - Determination of the amount of gratuity - Payment of gratuity - Payment of gratuity - Payment of gratuityPayment of Gratuity (Central) Rules, 1972, Rule 10(1), Rule 8(1)(ii) -
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High Courts17 Mar 2017

Tirupati Steel Traders, Proprietor Mahamaya Mines Pvt. Ltd. Vs Abhijeet Projects Limited, & Or

Chhattisgarh High Court · (2017) 03 CHH CK 0025

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 23Rule 1(3) - Saving of Inherent powers of CourtElectricity Act, 2003, Section 52, Section 10(2), Section 46, Section 142, Section 2(8), Section 42(2), Section 176, Section 176(2), Section 73(b) - Provisions with respect to electricity trader - Duties of generating companies - Power to recover expenditure - Punishment for non-compliance of directions by Appropriate Commission - Definitions - Duties of distribution licensee and open access - Power of Central Government to make rules - Power of Central Government to make rules - Functions and duties of Authority
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High Courts17 Mar 2017

Omkar Singh & Anr Vs Rajendra Agrawal & Ors

Chhattisgarh High Court · (2017) 03 CHH CK 0024

Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High CourtEmployees Compensation Act, 1923, Section 4-A(3), Section 4-A(3), Section 4-A, Section 4-A, Section 4-A(3-A)
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High Courts17 Mar 2017

Ku. Dhaneshwari Thakur Vs State of Chhattisgarh and anr

Chhattisgarh High Court · (2017) 03 CHH CK 0023

Electricity Act, 2003, Section 52, Section 10(2), Section 46, Section 142, Section 2(8), Section 42(2), Section 176, Section 176(2), Section 73(b) - Provisions with respect to electricity trader - Duties of generating companies - Power to recover expenditure - Punishment for non-compliance of directions by Appropriate Commission - Definitions - Duties of distribution licensee and open access - Power of Central Government to make rules - Power of Central Government to make rules - Functions and duties of AuthorityElectricity Rules, 2005, Rule 3, Rule 3(1)(a)(ii) -Prevention of Food Adulteration Rules, 1955, Rule 44I -
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High Courts09 Mar 2017

State of C.G. Vs S.K. Thakur

Chhattisgarh High Court · (2017) 03 CHH CK 0019

Contempt of Courts Act, 1971, Section 15(2), Section 15, Section 2(c) - Cognizance of criminal contempt in other cases - Cognizance of criminal contempt in other cases - Definitions
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High Courts09 Mar 2017Dismissed

M/s Rajlaxmi Enterprises Vs M/s Monnet Ispat & Energy Ltd.

Chhattisgarh High Court · (2017) 03 CHH CK 0018

Companies Act, 1956, Section 439, Section 434, Section 433, Section 557, Section 433(e) - Provisions as to applications for winding up. - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal - Meetings to ascertain wishes of creditors or contributories. - Circumstances in which company may be wound up by TribunalCompanies (Court) Rules, 1959, Rule 24, Rule 96
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High Courts09 Mar 2017

Smt. Hirman Bai D/o Late Ramsundar, W/o Vishwanath Vishwakarma Vs Divisional Forest Officer Koriya Forest Division Baikunthpur

Chhattisgarh High Court · (2017) 03 CHH CK 0017

Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 10, Order 43Rule 1, Order 43Rule 1, Order 37, Order 37 - Stay of suit - Stay of suitSuccession Act, 1925, Section 372, Section 372 - Application for certificate - Application for certificate
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High Courts08 Mar 2017

Managing Director & Ors Vs Bhadru & Anr

Chhattisgarh High Court · (2017) 03 CHH CK 0016

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 10, Section 17B, Section 25(b), Section 25(B)(1), Section 25 (F) - Reference of disputes to Boards, Courts or Tribunals - Payment of full wages to workman pending proceedings in higher courts - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs
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High Courts07 Mar 2017

Kallu @ Premnath Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0015

Code of Criminal Procedure, 1973, Section 437-A -Indian Penal Code, 1860, Section 302, Section 300, Section 304-I, Section 304-II - Punishment for murder - Murder
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High Courts07 Mar 2017Dismissed

Smt. Mamta Verma, W/o Lakshmi Narayan Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2017) 03 CHH CK 0013

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts06 Mar 2017

Smt. Ramkali Manikpuri Vs State of Chhattisgarh & Ors

Chhattisgarh High Court · (2017) 03 CHH CK 0012

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsIndian Penal Code, 1860, Section 409 - Criminal breach of trust by public servant, or by banker, merchant of agent
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High Courts06 Mar 2017

S. M. Gupta Vs State of Madhya Pradesh (Now CG)

Chhattisgarh High Court · (2017) 03 CHH CK 0009

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 420, Section 468, Section 409 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Criminal breach of trust by public servant, or by banker, merchant of agentPrevention of Corruption Act, 1988, Section 5(2), Section 5(1)(d) - Procedure and powers of special Judge - Procedure and powers of special Judge
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