COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 12 of 45

High Courts28 Sept 2022Disposed Of

Mohan Rao Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0074

Indian Penal Code, 1860 — Section 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 432, 432(1), 432(2), 433A
High Courts28 Sept 2022Allowed

State Of Chhattisgarh Vs Mukesh Gupta Director General

Chhattisgarh High Court · (2022) 09 CHH CK 0060

Indian Police Service (Cadre) Rules, 1954 — Rule 3(2)(ii), 4, 4(1), 4(2), 8, 8(3), 11(1), 11(7)Indian Police Service (Pay) Rules, 2007 — Rule 3, 3(2)(ii), 11, 11(1), 11(7)Indian Police Service (Pay) Rules, 2016 — Section 3, 12(1), 12(7)
High Courts27 Sept 2022Allowed

Devki Chandrakar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0089

Constitution Of India, 1950 — Article 311(2)Code Of Criminal Procedure, 1973 — Section 482Chhattisgarh Excise Act, 1915 — Section 34(1)(a), 34(1)(b), 34(2), 47A, 47A(2), 47A(3), 47A(3)(a), 47A(3)(b), 47A(3)(c), 47A(3)(d), 47C
High Courts27 Sept 2022Allowed

Shudhakar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0062

Indian Penal Code, 1860 — Section 109, 494, 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 374Evidence Act, 1872 — Section 113A
High Courts27 Sept 2022Dismissed

Babulal (Dead) Through Lrs Vs Booti Bai

Chhattisgarh High Court · (2022) 09 CHH CK 0057

Code Of Civil Procedure, 1908 — Section 96, 100, Order 41 Rule 1, Order 41 Rule 11Chhattisgarh Land Revenue Code, 1959 — Section 57, 57(2), 250(1), 257, 257(x), 260Specific Relief Act, 1963 — Section 9
High Courts27 Sept 2022Dismissed

Jhunnu Lal Vs Ramsundar

Chhattisgarh High Court · (2022) 09 CHH CK 0056

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 1, Order 1 Rule 9, Order 41 Rule 11Hindu Succession Amendment Act, 2005 — Section 6
High Courts26 Sept 2022Dismissed

M/S A.S. Nutratech Private Ltd Vs Central Bank Of India

Chhattisgarh High Court · (2022) 09 CHH CK 0077

Constitution Of India, 1950 — Article 14, 226, 227Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18