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Chhattisgarh High Court judgments, 2022

888 judgments · page 15 of 45

High Courts08 Sept 2022Dismissed

Nand Kumar Vs Mayaram

Chhattisgarh High Court · (2022) 09 CHH CK 0022

Constitution Of India, 1950 — Article 244(1)Code Of Civil Procedure, 1908 — Section 96, Order 18 Rule 4, Order 14 Rule 5Chhattisgarh Land Revenue Code, 1959 — Section 165(5), 165(6), 165(7), 170, 170B
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High Courts08 Sept 2022Dismissed

Goverdhan Vs Jagannath

Chhattisgarh High Court · (2022) 09 CHH CK 0021

Code Of Civil Procedure, 1908 — Section 80(2), 100, Order 42 Rule 1, Order 41 Rule 11Chhattisgarh Land Revenue Code, 1959 — Section 250
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High Courts08 Sept 2022Dismissed

Balram Vs Nawaso @ Kushwanti

Chhattisgarh High Court · (2022) 09 CHH CK 0020

Evidence Act, 1872 — Section 68Code Of Civil Procedure, 1908 — Section 96, 100, 101, 102, Order 18 Rule 4
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High Courts08 Sept 2022Allowed

Ratna Bai Vs Tirath Ram

Chhattisgarh High Court · (2022) 09 CHH CK 0019

Evidence Act, 1872 — Section 58Hindu Succession Act, 1956 — Section 6Code Of Civil Procedure, 1908 — Section 100
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High Courts07 Sept 2022Allowed

Karan Vs State Of Madhya Pradesh

Chhattisgarh High Court · (2022) 09 CHH CK 0023

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 41, 42, 42(2), 43, 50, 55, 57Code Of Criminal Procedure, 1973 — Section 100, 100(4), 313
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High Courts07 Sept 2022Allowed

Anandram Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0008

Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 323Code Of Criminal Procedure, 1973 — Section 313, 374(2)
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High Courts06 Sept 2022Dismissed

Bhaskar Dewangan Vs State Of Chhattisgarh

Chhattisgarh High Court · Constitution Of India, 1950 — Article 14, 142 U.P. Number and Location of Excise Shop Rules, 1968 — Rule 5(4) Chhattisgarh Excise Act, 1915 — Section 17, 17(3)(a) Chhattisgarh Municipalities Act, 1961 —

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High Courts06 Sept 2022

Purendra Kumar Sinha Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0016

Constitution Of India, 1950 — Article 14, 16, 16(1), 16(2), 226High Court of Chhattisgarh Rules, 2007 — Rule 33Karnataka Civil Services (Appointment On Compassionate Grounds) Rules, 1996 — Rule 2(1)(a)
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High Courts06 Sept 2022Disposed Of

Rajendra Narang Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0015

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 432, 432(1), 432(2), 433, 433A
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High Courts02 Sept 2022Dismissed

Vidya Bhushan & Ors Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 09 CHH CK 0005

Constitution Of India, 1950 — Article 14, 162, 226, 309Chhattisgarh Secretariat Service Recruitment Rules, 2012 — Rule 13(6), 20Chhattisgarh Public Service (Promotion) Rules, 2003 — Rule 4
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