High Courts19 Dec 2019Disposed Of
Pravin Mishra Vs State Of Chhattisgarh Through And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0050
COURT ARCHIVE
Chhattisgarh High Court judgments, 2019
2,320 judgments · page 2 of 116
High Courts19 Dec 2019Dismissed
B.L. Agrawal Vs Central Bureau Of Investigation Through And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0049
Constitution Of India, 1950 — Article 32, 226, 226(1), 226(2)Indian Penal Code, 1860 — Section 109, 120(B)Prevention Of Corruption Act, 1988 — Section 2(c), 8, 13(1)(e), 13(2)
High Courts19 Dec 2019Disposed Of
Om Dubey Vs Union Of India Through The Secretary And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0048
High Courts19 Dec 2019Allowed
Saurabh Bindal Vs Chhattisgarh State Civil Supplies Corporation Limited And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0047
High Courts19 Dec 2019Allowed
Shriram Creations Vs State Of Chhattisgarh Through And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0046
High Courts19 Dec 2019Allowed
Shyamal Mallik And Ors Vs Mamta Das And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0045
Code Of Civil Procedure, 1908 — Section 151Family Courts Act, 1984 — Section 7Evidence Act, 1872 — Section 112, 114
High Courts19 Dec 2019Dismissed
Amolak Singh Bhatia Vs Principal Commissioner Of Income Tax And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0044
Constitution Of India, 1950 — Article 226, 227Chhattisgarh High Court (Appeal To Division Bench) Act, 2006 — Section 2(1)Income Tax Act, 1995 — Section 119, 127, 132, 142(1), 143(2), 153A
High Courts19 Dec 2019Dismissed
Sameera Paikara Vs Committee High Power Certification Scrutiny Committee And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0043
High Courts19 Dec 2019Partly Allowed
Chandrika Prasad And Ors Vs Ghanika Prasad And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0042
Code Of Civil Procedure, 1908 — Section 100
High Courts19 Dec 2019Dismissed
Matarniya And Ors Vs Anga Prasad And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0041
Code Of Civil Procedure, 1908 — Section 100
High Courts19 Dec 2019Dismissed
Santoshi Bai Vs Khorbahara (Dead) Through And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0040
Code Of Civil Procedure, 1908 — Section 96, 100
High Courts19 Dec 2019Allowed
Rakesh Kumar Sharma And Ors Vs Banmali Kashyap And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0039
Motor Vehicles Act, 1988 — Section 166, 173
High Courts19 Dec 2019Allowed
Chairman Shala Vikas Samiti Akoli Vs Ghanshyam And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0038
Code Of Criminal Procedure, 1973 — Section 145, 146
High Courts19 Dec 2019Allowed
Abdul Shahid Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2019) 12 CHH CK 0037
Code Of Criminal Procedure, 1973 — Section 451, 482Chhattisgarh Agricultural Cattle Preservation Act, 2004 — Section 6(2), 6(3)
High Courts19 Dec 2019Dismissed
Ram Kumar @ Nanki Vs State Of Madhya Pradesh (Now Cg)
Chhattisgarh High Court · (2019) 12 CHH CK 0036
Indian Penal Code, 1860 — Section 304(B), 498(A)
High Courts19 Dec 2019Dismissed
Rekhchand Vs State Of Madhya Pradesh
Chhattisgarh High Court · (2019) 12 CHH CK 0035
Indian Penal Code, 1860 — Section 149, 307, 364, 395, 397
High Courts19 Dec 2019Allowed
Anil Kumar Vs State Of Madhya Pradesh
Chhattisgarh High Court · (2019) 12 CHH CK 0034
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 294, 323
High Courts19 Dec 2019Allowed
Tikaram Sahu And Ors Vs State Of Chhattisgarh Through And Ors
Chhattisgarh High Court · (2019) 12 CHH CK 0033
Indian Penal Code, 1860 — Section 323, 376(3)Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts19 Dec 2019Allowed
Ramkesh Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2019) 12 CHH CK 0032
Indian Penal Code, 1860 — Section 323, 366
High Courts19 Dec 2019Allowed
Netram Yadu @ Ashwini @ Sunil @ Golu Vs State Of Chhattisgarh Through
Chhattisgarh High Court · (2019) 12 CHH CK 0031
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 6