High Courts27 Jan 2021Allowed
Suresh Goel Vs General Public
Chhattisgarh High Court · (2021) 01 CHH CK 0005
Indian Succession Act, 1925 — Section 57(a), 57(b), 213, 213(1), 276
COURT ARCHIVE
Chhattisgarh High Court judgments, 2021
858 judgments · page 43 of 43
High Courts21 Jan 2021Dismissed
Sujeet Jaiswal Vs Union Of India And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0022
Goods And Services Act 2017 — Section 107, 129(1)(b)Constitution Of India, 1950 — Article 142, 226, 227
High Courts21 Jan 2021Allowed
Lovekush Institute Of Nursing Gurukul College Parisar (Mahua Tikra) Pathalgaon Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0020
Ayush And Health Sciences University Of Chhattisgarh Act, 2008 — Section 19, 21, 39
High Courts21 Jan 2021Disposed Of
M/s Naveen And Brothers Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0018
Constitution Of India, 1950 — Article 21, 226
High Courts21 Jan 2021Dismissed
Dalendra Kanoje Vs Reena Kanoje
Chhattisgarh High Court · (2021) 01 CHH CK 0010
Code Of Criminal Procedure, 1973 — Section 125, 125(1)Constitution Of India, 1950 — Article 142
High Courts21 Jan 2021Disposed Of
Praveen Kumar Pandey Vs Sudeep Kumar Verma And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0008
Negotiable Instruments Act, 1881 — Section 138, 142(b)Limitation Act, 1963 — Section 12(1)General Clauses Act, 1897 — Section 9
High Courts20 Jan 2021Allowed
Mamta Devi Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0019
Essential Commodities Act, 1955 — Section 3Constitution Of India, 1950 — Article 226
High Courts20 Jan 2021Allowed
Mukesh Patle Vs Shailendra Verma And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0015
Motor Vehicles Act, 1988 — Section 165, 166, 168, 169, 170, 173Motor Vehicles (Amendment) Act, 2019 — Section 53
High Courts19 Jan 2021
Municipal Corporation Jagdalpur Vs Thalesh Chandra Dubey And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0016
Code Of Civil Procedure 1908 — Order 47 Rule 1Constitution Of India, 1950 — Article 300A
High Courts18 Jan 2021Disposed Of
Jagdamba Trivedi Vs Neha Trivedi
Chhattisgarh High Court · (2021) 01 CHH CK 0012
Code Of Criminal Procedure, 1973 — Section 125(1), 125(3), 128, 421, 421(1)(a), 421(1)(b), 482, 488(3)Hindu Marriage Act, 1955 — Section 28A
High Courts15 Jan 2021Dismissed
Bharat Bajaj Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0013
Indian Penal Code, 1860 — Section 228A, 376Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 53A, 173, 482
High Courts12 Jan 2021Disposed Of
Dr. Shahid Ali And Ors Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0014
Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 177, 200, 201, 203, 204, 208, 401(2), 402, 403
High Courts12 Jan 2021Dismissed
Bajrang Yadav And Ors Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0011
Indian Penal Code, 1860 — Section 148, 149, 326, 506Code Of Criminal Procedure, 1973 — Section 320, 374, 482
High Courts11 Jan 2021Disposed Of
Mahipal Singh Vs State Of Chhattisgarh And Ors
Chhattisgarh High Court · (2021) 01 CHH CK 0021
Indian Penal Code, 1860 — Section 376(2)(i)Protection Of Children From Sexual Offence Act, 2012 — Section 4, 39Chhattisgarh Prisoner's Leave Rules, 1989 — Section Rule 5, 6
High Courts08 Jan 2021Disposed Of
Rajesh Das Vs Salikram
Chhattisgarh High Court · (2021) 01 CHH CK 0009
Negotiable Instruments Act, 1881 — Section 138, 139
High Courts08 Jan 2021Allowed
Rahul Sharma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2021) 01 CHH CK 0001
Indian Penal Code, 1860 — Section 313, 323, 376(2)(N), 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 18Code Of Criminal Procedure, 1973 — Section 438
High Courts06 Jan 2021
Ashish Bansal And Ors Vs State Of Chhattisgarh
Chhattisgarh High Court · (2021) 01 CHH CK 0004
Code Of Criminal Procedure, 1973 — Section 167, 378(3), 439Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A, 20Protection Of Children From Sexual Offences Act, 2012 — Section 28(2), 31, 42(A)
High Courts04 Jan 2021Disposed Of
Lala @ Daneshwar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2021) 01 CHH CK 0002
Code Of Criminal Procedure, 1973 — Section 319, 436, 437, 437(5), 439(2)Indian Penal Code, 1860 — Section 509Information Technology Act, 2000 — Section 66(3), 67, 67A, 72