High Courts27 Jan 2020Dismissed
Sushila And Ors Vs Hemwati And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0162
Code Of Civil Procedure, 1908 — Section 100
COURT ARCHIVE
Chhattisgarh High Court judgments, 2020
760 judgments · page 33 of 38
High Courts27 Jan 2020Partly Allowed
Kumar Tandi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0156
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(B)(1), 50Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Jan 2020Dismissed
Kailash And Ors Vs Revti Wd/O Late Trilochan Mahkul And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0117
Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts24 Jan 2020Dismissed
Sonsingh And Ors Vs Sonaru And Anr
Chhattisgarh High Court · (2020) 01 CHH CK 0116
Limitation Act, 1963 — Article 58Limitation Act, 1908 — Article 120Code Of Civil Procedure, 1908 — Section 96, 100
High Courts24 Jan 2020Partly Allowed
Rajesh Kumar Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0114
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 363, 366, 376(1)
High Courts24 Jan 2020Allowed
Radha Bai Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0113
Indian Penal Code, 1860 — Section 304, 323
High Courts23 Jan 2020Allowed
Justi @ Yudhisthir Vs State Of Madhya Pradesh
Chhattisgarh High Court · (2020) 01 CHH CK 0115
Indian Penal Code, 1860 — Section 376(1), 450
High Courts23 Jan 2020Allowed
Satyanarayan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0112
Indian Penal Code, 1860 — Section 354, 454Schedule Caste And Schedule Tribe (Prevention Of Atrocities), Act, 1989 — Section 3(1)(xi)
High Courts23 Jan 2020Partly Allowed
Dhanesh Kumar Dhivar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0111
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 354Schedule Caste And Schedule Tribe (Prevention Of Atrocities), Act, 1989 — Section 3(1)(xi)
High Courts22 Jan 2020Allowed
Pratap Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0106
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 506
High Courts22 Jan 2020Allowed
Hriday Ram Patel And Anr Vs State Of Madhya Pradesh Through
Chhattisgarh High Court · (2020) 01 CHH CK 0100
Indian Penal Code, 1860 — Section 34, 307
High Courts21 Jan 2020Dismissed
Manohar Vs Dayaram And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0110
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27
High Courts21 Jan 2020Partly Allowed
Shankar Kumeti Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0109
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 363, 370
High Courts21 Jan 2020Partly Allowed
Ram Bareth And Ors Vs State Of Chhattisgarh
Chhattisgarh High Court · (2020) 01 CHH CK 0108
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 323, 452Chhattisgarh Tonahi Pratadna Nivaran Act, 2005 — Section 2(1), 5
High Courts21 Jan 2020Dismissed
Ambika Minz And Anr Vs State Of Chhattisgarh And Anr
Chhattisgarh High Court · (2020) 01 CHH CK 0107
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 376(2)(g), 450
High Courts21 Jan 2020Dismissed
Jindal Steel & Power Limited And Anr Vs State Of Chhattisgarh Through Secretary And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0105
Constitution Of India, 1950 — Article 14, 265Madhya Pradesh Electricity Duty Rules, 1949 — Rule 3, 5, 5(1), 5(2), 7(1), 7(i), 13, 15(1), 16Chhattisgarh Upkar Adhiniyam, 1981 — Section 2(2), 3, 3(1), 3(1)(a), 3(2), 3(3), 3(4), 4, 13, 13(1), 14
High Courts21 Jan 2020Dismissed
Dr. Than Singh Sahu Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0098
Madhya Pradesh Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973 — Rule 31, 34Madhya Pradesh Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970 — Section 2(a), 2(c), 2(h), 3, 4, 28Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013 — Rule 2(c), 3, 11, 11(2), 11(2)(c)
High Courts21 Jan 2020Dismissed
D.P. Sharaf Vs B. Krishnamurty And Anr
Chhattisgarh High Court · (2020) 01 CHH CK 0097
Constitution Of India, 1950 — Article 136, 227Code Of Civil Procedure, 1908 — Section 115Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Jan 2020Dismissed
Mohd. Ashraf Khan Vs Najma Bano
Chhattisgarh High Court · (2020) 01 CHH CK 0095
Protection Of Women From Domestic Violence Act, 2005 — Section 2(A), 12, 29Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 6, 7, 9, 125
High Courts20 Jan 2020Allowed
C.K. Dubey Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2020) 01 CHH CK 0104