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Chhattisgarh High Court judgments, 2021

858 judgments · page 10 of 43

High Courts24 Sept 2021Allowed

Tilak Ram Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 09 CHH CK 0091

Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 113A, 113B, 114
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High Courts24 Sept 2021Allowed

Rajendra Kumar Vs State Of M.P.

Chhattisgarh High Court · (2021) 09 CHH CK 0090

Indian Penal Code, 1860 — Section 376, 376(2)(g), 450Code Of Criminal Procedure, 1973 — Section 313
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High Courts24 Sept 2021Partly Allowed

Chaitanya @ Chaita, Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 09 CHH CK 0074

Scheduled Castes and Scheduled Tribes (Prevention Of AtIndian Penal Code, 1860 — Section 376, 376(1), 450, 511Code Of Criminal Procedure, 1973 — Section 161, 313Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts24 Sept 2021Allowed

Vishwanath Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 09 CHH CK 0073

Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(5)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 313
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