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Chhattisgarh High Court judgments, 2020

760 judgments · page 1 of 38

High Courts17 Dec 2020Dismissed

Phul Bai (Dead) Vs Samaru Ram Sahu And Ors

Chhattisgarh High Court · (2020) 12 CHH CK 0015

Transfer Of the Property Act, 1882 — Section 53A, 54Registration Act, 1908 — Section 17Chhattisgarh Land Revenue Code, 1959 — Section 109, 110
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High Courts16 Dec 2020Allowed

Sarabjeet Kaur Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · (2020) 12 CHH CK 0012

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 14(A)(i), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts14 Dec 2020Allowed

Dr. Santosh Kumar Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · (2020) 12 CHH CK 0016

Indian Penal Code, 1860 — Section 188Disaster Management Act, 2005 — Section 56, 59, 60, 60(a), 60(a)(b)Code Of Criminal Procedure, 1973 — Section 2(d), 173(8), 195(1)(a)(i), 482
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High Courts14 Dec 2020Dismissed

Devdutt Vs Shashi Verma And Ors

Chhattisgarh High Court · (2020) 12 CHH CK 0011

Code Of Civil Procedure 1908 — Section 2(2), 11, 115, Order 22 Rule 10, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)
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High Courts11 Dec 2020Allowed

Tikeshwar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2020) 12 CHH CK 0013

Code Of Criminal Procedure, 1973 — Section 360, 451, 457, 457(1), 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 32A, 33, 36C, 51, 60, 60(3), 63Indian Forest Act, 1927 — Section 52C
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High Courts10 Dec 2020Allowed

Ram Swarup Rajwade Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · (2020) 12 CHH CK 0009

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 6, 28(1), 28(2), 31 42AScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14, 18, 19, 20
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High Courts07 Dec 2020Allowed

Ramwat Vs Samani Bai

Chhattisgarh High Court · (2020) 12 CHH CK 0005

Code Of Civil Procedure 1908 — Order 6 Rule 2, Order 18 Rule 4
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High Courts04 Dec 2020Disposed Of

Bhima @ Jagdev Jaiswal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2020) 12 CHH CK 0004

Chhattisgarh Excise Act, 1915 — Section 34(2), 59AScheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 18, 18ACode Of Criminal Procedure, 1973 — Section 160, 438
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High Courts25 Nov 2020Allowed

Dhanushram And Ors Vs Dwarika Prasad And Ors

Chhattisgarh High Court · (2020) 11 CHH CK 0009

Chhattisgarh Land Revenue Code, 1959 — Section 44, 178Code Of Civil Procedure 1908 — Section 100, Order 20 Rule 18(1), Order 20 Rule 18(2)Income Tax Act, 1961 — Section 171
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High Courts25 Nov 2020Dismissed

Guda And Ors Vs Ramchand And Ors

Chhattisgarh High Court · (2020) 11 CHH CK 0008

Chhattisgarh Land Revenue Code, 1959 — Section 170(B), 257(l1)Code Of Civil Procedure 1908 — Section 47
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High Courts23 Nov 2020Dismissed

Dipak Diwan Vs Amir Khan And Ors

Chhattisgarh High Court · (2020) 11 CHH CK 0006

Code Of Criminal Procedure, 1973 — Section 190, 190(1), 195, 196, 196(1), 196(1)(a), 196(1A)(a), 196(3), 197, 198, 199, 200, 202, 397, 397(2), 399(2), 482Indian Penal Code, 1860 — Section 153A, 153B, 295A
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