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Chhattisgarh High Court judgments, 2020

760 judgments · page 3 of 38

High Courts29 Sept 2020Disposed Of

Bhuneshwar Vs Gamman Das And Ors

Chhattisgarh High Court · (2020) 09 CHH CK 0012

Code Of Civil Procedure 1908 — Section 100, Order 22, Rule 3, Order 41, Rule 4, Order 41, Rule 5Indian Contract Act, 1872 — Section 37Specific Relief Act, 1963 — Section 19(a)(b), 19(b)
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High Courts15 Sept 2020Dismissed

Naresh Chandra Gupta Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · (2020) 09 CHH CK 0016

Chhattisgarh Lok Sewa (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vergon Ke Liye Arakshan) Adhiniyam, 1994 — Section 8Indian Penal Code, 1860 — Section 109, 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts14 Sept 2020Allowed

Steel Authority Of India Vs Indian Oil Corporation Ltd And Ors

Chhattisgarh High Court · (2020) 09 CHH CK 0014

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 9, 9(1)Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Chhattisgarh High Court (Appeal to Division Bench) Act 2006 — Section 2
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High Courts14 Sept 2020Allowed

Mahesh Nachrani And Ors Vs Union Of India And Ors

Chhattisgarh High Court · (2020) 09 CHH CK 0001

National Highways Act, 1956 — Section 3(G), 9Arbitration And Conciliation Act, 1996 — Section 34Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 33
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