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Chhattisgarh High Court judgments, 2021

858 judgments · page 2 of 43

High Courts14 Dec 2021Dismissed

Anurag Singh Chauhan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0038

Scheduled Castes, Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(?), 3(1)(?), 14A(2), 18Indian Penal Code, 1860 — Section 294, 323, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts14 Dec 2021Allowed

Dr. S.A. Ali Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0033

Constitution Of India, 1950 — Article 243KChhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 1, 2, 3Chhattisgarh Panchayat Nirvachan Niyam, 1995 — Rule 2(c), 27, 27A
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High Courts13 Dec 2021Dismissed

Daulat Ram Vs Leelaram

Chhattisgarh High Court · (2021) 12 CHH CK 0044

Indian Penal Code, 1860 — Section 34, 294, 323Code Of Criminal Procedure, 1973 — Section 378(4)
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High Courts13 Dec 2021Allowed

Suresh Kumar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0042

Scheduled Castes, Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va), 14A(2), 18Indian Penal Code, 1860 — Section 294, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts13 Dec 2021Partly Allowed

National Forum On Prison Reforms Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0040

Constitution Of India, 1950 — Article 14, 21, 226Chhattisgarh Prisoner�s Leave Rules, 1989 — Rule 4C, 4A(3), 10, 10(f), 11, 11(1), 11(2), 11(3), 11(4), 12, 18, 19, 31APrisoners (Chhattisgarh Amendment) Act, 1985 — Section 31A, 31A(1), 31A(4), 31A(5), 31D, 31E
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High Courts07 Dec 2021Dismissed

Sanjay Kumar Vaid Vs Champa Lal Vaid

Chhattisgarh High Court · (2021) 12 CHH CK 0051

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 156(3), 190, 200, 397, 401, 482Indian Penal Code, 1860 — Section 415, 420, 467, 468, 471
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High Courts07 Dec 2021Dismissed

Akash Sharma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0014

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 107, 109, 294B, 305, 306Code Of Criminal Procedure, 1973 — Section 161, 174, 482
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High Courts07 Dec 2021Allowed

Ram Prakash Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(?)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
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High Courts07 Dec 2021Allowed

Dhirendra Kumar Gautam Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 12 CHH CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6
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