High Courts31 Oct 2018Disposed off
Amit Saha @APPELLANT@Hash Chhattisgarh Swami Vivekanand Technical Education
Chhattisgarh High Court · (2018) 10 CHH CK 0090
COURT ARCHIVE
Chhattisgarh High Court judgments, 2018
3,016 judgments · page 9 of 151
High Courts31 Oct 2018Allowed
Commissioner, State Election Commission D.K.S. Bhawan @APPELLANT@Hash Smt. Fohara Bai Miri
Chhattisgarh High Court · (2018) 10 CHH CK 0089
Chhattisgarh Municipalities Act, 1961 — Section 32A, 32B, 32C, 32C(b)Representation of the People Act, 1951 — Section 40
High Courts31 Oct 2018Dismissed
Rajendra Shankar Shukla @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0088
High Courts31 Oct 2018Allowed
Paras Kumar Razak @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 20(b)(ii)(B), 50, 57Code of Criminal Procedure, 1973 — Section 313, 437A
High Courts30 Oct 2018Allowed
Koshram Sahu Shri Krishna Ram Sahu @APPELLANT@Hash Secretariat of The President of India
Chhattisgarh High Court · (2018) 10 CHH CK 0087
Constitution of India, 1950 — Article 76, 165
High Courts30 Oct 2018Disposed off
Dr. Ram Narayan Khare @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0086
Constitution of India, 1950 — Article 226
High Courts30 Oct 2018Allowed
Smt. Anita Agrawal @APPELLANT@Hash State Of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0085
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 26(1), 26(2), 30(2)Constitution of India, 1950 — Article 14
High Courts30 Oct 2018Allowed
Jawahar Lal Shrivastava @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0084
Indian Penal Code, 1860 — Section 294, 323, 325, 506(B)
High Courts30 Oct 2018Dismissed
Mohammad Rafique @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0082
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 448, 354Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts30 Oct 2018Partly Allowed
Lallu Uraon @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0081
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 435, 436
High Courts30 Oct 2018Dismissed
R.S. Murarka @APPELLANT@Hash Ku. Lata Thakur
Chhattisgarh High Court · (2018) 10 CHH CK 0080
Negotiable Instrument Act, 1881 — Section 138
High Courts30 Oct 2018Dismissed
Jeetu, Jitendra Shrivastava @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0079
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 307
High Courts30 Oct 2018Dismissed
Sanjay @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0078
Indian Penal Code, 1860 — Section 376(1)
High Courts30 Oct 2018Dismissed
State of Chhattisgarh @APPELLANT@Hash Krishanamurthy Shrivastava
Chhattisgarh High Court · (2018) 10 CHH CK 0077
Code of Criminal Procedure, 1973 — Section 378(3)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts30 Oct 2018Dismissed
Mohan Sahu @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0076
Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 375, 376
High Courts30 Oct 2018Dismissed
Nilkanth Yadav @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0075
Indian Penal Code, 1860 — Section 325, 376(1)
High Courts30 Oct 2018Dismissed
State of Chhattisgarh @APPELLANT@Hash Anil Kumar Raj
Chhattisgarh High Court · (2018) 10 CHH CK 0074
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts29 Oct 2018Dismissed
Shyam Sundar Agrawal @APPELLANT@Hash M/s Bansal Ispat Udyog
Chhattisgarh High Court · (2018) 10 CHH CK 0073
Code of Civil Procedure, 1908 — Section 96Evidence Act, 1872 — Section 92
High Courts29 Oct 2018Dismissed
Babulal Verma @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0072
Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 20(b)(ii)(c)Code of Criminal Procedure, 1973 — Section 313
High Courts29 Oct 2018Allowed
Radheshyam @APPELLANT@Hash State of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0071
Indian Penal Code, 1860 — Section 107, 306Code of Criminal Procedure, 1973 — Section 437A