CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 11 of 45

High Courts12 Oct 2022Dismissed

Krishna Chand Gupta Vs Indravati Gupta

Chhattisgarh High Court · (2022) 10 CHH CK 0008

Code Of Civil Procedure, 1908 — Section 96Hindu Succession Act, 1956 — Section 6, 6(1)(a), 6(1)(b), 6(1)(c), 6(3), 6(5), 23Evidence Act, 1872 — Section 101, 102, 111
Read judgment
High Courts11 Oct 2022

Mohammad Eliyas Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 10 CHH CK 0018

Indian Penal Code, 1860 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 293(1), 293(2), 313, 374(2), 437AEvidence Act, 1872 — Section 3, 30
Read judgment
High Courts11 Oct 2022Dismissed

Bhinsent Toppo Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 10 CHH CK 0015

Protection of Children from Sexual Offences Rules, 2012 — Rule 7Indian Penal Code, 1860 — Section 342, 354A, 375, 376(2)(f), 506II, 511Code Of Criminal Procedure, 1973 — Section 313, 357A, 357A(2), 374(2)
Read judgment
High Courts10 Oct 2022Dismissed

Mohammad Firoz Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 10 CHH CK 0007

Constitution Of India, 1950 — Article 226, 227Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2(1)Indian Penal Code, 1860 — Section 34, 420
Read judgment
High Courts10 Oct 2022Dismissed

Rajaram Kol Vs Dhirendra Vishwakarma

Chhattisgarh High Court · (2022) 10 CHH CK 0005

Constitution Of India, 1950 — Article 226, 227Chhattisgarh Municipalities Act, 196 — Section 43A, 43A(2)Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 — Section 2, 2(1)
Read judgment
High Courts10 Oct 2022Disposed Of

Madhavi Das @ Pammi Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 10 CHH CK 0004

Constitution Of India, 1950 — Article 14, 19, 21Chhattisgarh Prisoner�s Leave Rules, 1989 — Rule 4,6, 6(a)Indian Penal Code, 1860 — Section 302
Read judgment
High Courts10 Oct 2022Partly Allowed

Kundan Lal Patel Vs Subrat Bi

Chhattisgarh High Court · (2022) 10 CHH CK 0001

Code Of Civil Procedure, 1908 — Order 18 Rule 4Specific Relief Act, 1963 — Section 16, 16(C), 21, 22Indian Contract Act, 1872 — Section 73, 74
Read judgment
High Courts30 Sept 2022Dismissed

Shobha Ram Kashyap Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0064

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 506BCode Of Criminal Procedure, 1973 — Section 372, 374(2)Army Act, 1950 — Section 52(f)
Read judgment