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Chhattisgarh High Court judgments, 2021

858 judgments · page 9 of 43

High Courts05 Oct 2021Dismissed

S K S Power Generation (Chhattisgarh) Ltd Vs M/S I S C Projects Pvt. Ltd

Chhattisgarh High Court · (2021) 10 CHH CK 0008

Code Of Civil Procedure, 1908 — Section 47, 151, Order 43, Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 10A, Order 21 Rule 46A, Order 21 Rule 58Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 34, 37, 37(1)(a), 37(2)(a)Commercial Court Act, 2015 — Section 2, 4, 5, 7, 10, 11, 13, 13(1), 13(1A), 14, 15, 21
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High Courts05 Oct 2021Partly Allowed

Faggu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 10 CHH CK 0007

Indian Penal Code, 1860 — Section 294, 307, 326, 506BCode Of Criminal Procedure, 1973 — Section 313
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High Courts05 Oct 2021Dismissed

Dr. Khursheed Khan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 10 CHH CK 0003

Constitution Of India, 1950 — Article 14, 19(1), 21, 32, 32(1), 32(2), 132(1), 136, 226, 227Code Of Criminal Procedure, 1973 — Section 30, 366, 482
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High Courts04 Oct 2021Allowed

Sewak Ram Purena Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 10 CHH CK 0004

Constitution Of India, 1950 — Article 14, 16, 21, 309Chhattisgarh Civil Services (General Conditions Of Service) Rules, 1961 — Rule 8Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 — Section 10(vii), 14(1)
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High Courts01 Oct 2021Dismissed

Balram Rathore Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 10 CHH CK 0023

Constitution Of India, 1950 — Article 20, 226Indian Penal Code, 1860 — Section 34, 406, 420Code Of Criminal Procedure, 1973 — Section 36, 154(3), 156(3), 173, 193, 200, 209, 230, 306, 319, 398, 438, 482
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High Courts01 Oct 2021Allowed

Nitin Jain Vs Vikrant Kumar Shukla

Chhattisgarh High Court · (2021) 10 CHH CK 0020

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 202(1), 203, 204, 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1898 — Section 202, 203
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High Courts01 Oct 2021Allowed

Swayamwar Jha Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 10 CHH CK 0019

Indian Penal Code, 1860 — Section 307Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Oct 2021Allowed

Babu Lal Mar (Died) Vs State Of Madhya Pradesh

Chhattisgarh High Court · (2021) 10 CHH CK 0001

Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 147, 376(2)(g)Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
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High Courts27 Sept 2021Dismissed

Pushpa Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2021) 09 CHH CK 0069

Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9C.G. Panchayat Raj Adhiniyam, 1993 — Section 39(1)(b), 39(2)
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