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Chhattisgarh High Court judgments, 2022

888 judgments · page 13 of 45

High Courts23 Sept 2022Disposed Of

Anirudhda Yadav Vs Anirudhda Yadav

Chhattisgarh High Court · (2022) 09 CHH CK 0083

Constitution Of India, 1950 — Article 21Chhattisgarh Prisoner's Leave Rules, 1989 — Rule 4, 6, 6(a)Indian Penal Code, 1860 — Section 34, 302
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High Courts21 Sept 2022Disposed Of

Narmada Gupta Vs Manoj Gupta

Chhattisgarh High Court · (2022) 09 CHH CK 0054

Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 9, 13(1A), 13(1)(ia)Indian Penal Code, 1860 — Section 498A
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High Courts21 Sept 2022Dismissed

Union Of India Vs Bhola Prasad Agrawal

Chhattisgarh High Court · (2022) 09 CHH CK 0041

Arbitration and Conciliation Act, 1996 — Section 2(1)(h), 32, 33(1), 31(5), 33(4), 34, 34(1), 34(2), 34(3), 37National Highways Act, 1956 — Section 3GLimitation Act, 1963 — Section 5
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High Courts19 Sept 2022

Guru Ghasidas Sahitya Avam Sanskriti Academy Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0048

Constitution Of India, 1950 — Article 10(1), 12, 14, 15, 15(1), 15(4), 15(5), 16, 16(1), 16(4), 16(4A), 16(4B), 29, 29(2), 30, 30(1), 38(2), 46, 141, 226, 309, 330, 335, 338(3), 340, 340(1), 341, 342, 342A, 366, 366(26C)Madhya Pradesh Medical and Dental Graduate Entrance Examination Rules, 2003 — Rule 9.3Chhattisgarh Public Service (Reservation for Scheduled Caste, Scheduled Tribe & Other Backward Classes) Act, 1994 — Section 4, 4(2)(i)
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High Courts19 Sept 2022Allowed

State Of Chhattisgarh Vs Sweta Singh

Chhattisgarh High Court · (2022) 09 CHH CK 0047

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 2(1)(a)Karnataka State Civil Services Act, 1978 — Section 3(1), 8
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High Courts19 Sept 2022Allowed

Yash Kumar Sahu Vs Yash Kumar Sahu

Chhattisgarh High Court · (2022) 09 CHH CK 0045

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20B
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High Courts19 Sept 2022Allowed

Tarun Ganir Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0044

Indian Penal Code, 1860 — Section 313, 376(2)(n), 376(3)Code Of Criminal Procedure, 1973 — Section 439Protection of Children from Sexual Offences Act, 2012 — Section 4, 5L, 6
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