High Courts02 Sept 2022Dismissed
M/S. S. Narinder Singh & Company Vs South Eastern Coalfields Ltd.
Chhattisgarh High Court · (2022) 09 CHH CK 0001
Arbitration And Conciliation Act, 1996 — Section 11(6)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 16 of 45
High Courts29 Aug 2022Dismissed
Ravindra Kumar Dhar Dubey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0065
Transplantation of Human Organs and Tissues Act, 1994 — Section 2(b), 13, 22(1)
High Courts29 Aug 2022Dismissed
Sumati Tharani Vs Union Of India
Chhattisgarh High Court · (2022) 08 CHH CK 0064
High Courts29 Aug 2022Allowed
Mohammad Ashif Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0063
Code Of Criminal Procedure, 1973 — Section 175, 313, 374(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25(1)(a), 27
High Courts29 Aug 2022Allowed
Shyam Kant Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0050
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 313
High Courts26 Aug 2022Allowed
Shankar Singh @ Voman Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0053
Code Of Criminal Procedure, 1973 — Section 313, 320, 320(2)Indian Penal Code, 1860 — Section 34, 307, 323, 325Arms Act, 1959 — Section 25, 27
High Courts26 Aug 2022Allowed
Ajay Kumar @ Tekram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0052
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts26 Aug 2022Disposed Of
Sushil Chandra Pagariya Vs Gajraj Pagariya
Chhattisgarh High Court · (2022) 08 CHH CK 0051
Code Of Civil Procedure, 1908 — Section 96(3), 151, 152, 153, Order 43 Rule 1(m), Order 23 Rule 3
High Courts26 Aug 2022Allowed
Royden Buthello Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(b), 27, 29Code Of Criminal Procedure, 1973 — Section 439
High Courts26 Aug 2022Allowed
Somar Say Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0036
Indian Penal Code, 1860 — Section 354, 451Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xi)Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Aug 2022Allowed
Dharmendra Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0035
National Investigation Agency Act, 2008 — Section 21(4)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 121A, 122, 123, 201
High Courts25 Aug 2022Allowed
Adil Akhtar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0055
Code Of Criminal Procedure, 1973 — Section 41, 438Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66D
High Courts25 Aug 2022Dismissed
Sunil Kumar Kerketta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0054
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409
High Courts25 Aug 2022Allowed
Gorelal @ Vijay Pratap Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0039
Indian Penal Code, 1860 — Section 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 175, 313
High Courts25 Aug 2022Allowed
Chandrakumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0038
Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 313, 374(2)
High Courts24 Aug 2022Partly Allowed
Siyamber @ Chamar Sai Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0045
Indian Penal Code, 1860 — Section 34, 294, 323, 325, 506, 506IICode Of Criminal Procedure, 1973 — Section 313, 374
High Courts24 Aug 2022Disposed Of
Gaurav Jeena Arora Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0041
High Courts24 Aug 2022Disposed Of
Lata Devi Ghritlahre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0040
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(1), 21(2), 21(4)
High Courts23 Aug 2022Partly Allowed
Fagni Bai Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0046
Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts23 Aug 2022Dismissed
Usha Thakur Vs Bindeshwari
Chhattisgarh High Court · (2022) 08 CHH CK 0043
Evidence Act, 1872 — Section 91, 92Prohibition of Benami Property Transactions Act, 1988 — Section 4, 4(1)