High Courts23 Aug 2022Allowed
Indu Patni Vs Kamal Kishore
Chhattisgarh High Court · (2022) 08 CHH CK 0042
Limitation Act, 1963 — Article 19Negotiable Instruments Act, 1881 — Section 118, 139Limitation Act, 1963 — Section 18
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 17 of 45
High Courts22 Aug 2022Dismissed
Namita Diwan Vs State Of Chhattisgarh
Chhattisgarh High Court ·
Constitution Of India, 1950 — Article 45, 309Right of Children to Free and Compulsory Education Rules, 2010 — Rule 23Chhattisgarh School Education Services (Education and Administrative Cadre) Recruitment and Promotion Rules, 2019 — Rule 8(II)
High Courts22 Aug 2022Allowed
Lalit Patel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0049
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 300, 302, 304I, 304IIEvidence Act, 1872 — Section 27
High Courts22 Aug 2022Allowed
Keshav Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0048
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 307, 326, 354
High Courts22 Aug 2022Disposed Of
Parmeshwari Dansena Vs Onkar Dansena
Chhattisgarh High Court · (2022) 08 CHH CK 0047
Hindu Marriage Act, 1955 — Section 27Code Of Civil Procedure, 1908 — Order 41 Rule 7
High Courts22 Aug 2022Allowed
State Of Chhattisgarh Vs Triveni Bai
Chhattisgarh High Court · (2022) 08 CHH CK 0044
Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2)
High Courts18 Aug 2022Allowed
Dr. Kamlesh Kumar Jaiswal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0068
Chhattisgarh Chikitsa Snatakottar Pravesh Niyam, 2017 — Rule 11, 11(1)
High Courts18 Aug 2022Allowed
Bodhan Pradhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0028
Indian Penal Code, 1860 — Section 34, 307, 325Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Aug 2022Disposed Of
Ashish Gupta Vs Monika Devi Khetan
Chhattisgarh High Court · (2022) 08 CHH CK 0027
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16(c)
High Courts18 Aug 2022Disposed Of
Rita Roy Vs Maintenance Tribunal And Sub Divisional Officer (Revenue)
Chhattisgarh High Court · (2022) 08 CHH CK 0026
Constitution Of India, 1950 — Article 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(g), 15, 16, 16(1), 16(5), 17, 23
High Courts17 Aug 2022Allowed
Anant Dutta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0067
Evidence Act, 1872 — Section 101, 103, 106Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)
High Courts17 Aug 2022Partly Allowed
M/S Rana G Power Co. Vs South Eastern Coalfields Limited
Chhattisgarh High Court · (2022) 08 CHH CK 0034
Constitution Of India, 1950 — Article 14
High Courts17 Aug 2022Allowed
Ratiya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0030
Indian Penal Code, 1860 — Section 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 313
High Courts17 Aug 2022Partly Allowed
Kartam Deva Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0029
Code Of Criminal Procedure, 1973 — Section 209, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304IIEvidence Act, 1872 — Section 106
High Courts16 Aug 2022Allowed
Basant Kumar Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0033
Chhattisgarh Civil Service (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)(a)
High Courts16 Aug 2022Allowed
E.S. Beena Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0032
Constitution Of India, 1950 — Article 19, 19(1)(g), 19(2), 21Chhattisgarh Municipal Corporation Act, 1956 — Section 66(1)(e), 248, 249
High Courts16 Aug 2022Allowed
Charaku @ Nandprasad Cherawa Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0031
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437A
High Courts12 Aug 2022
Manish Verma Vs Pooja Verma
Chhattisgarh High Court · (2022) 08 CHH CK 0023
Code Of Civil Procedure, 1908 — Order 32A Rule 3Hindu Marriage Act, 1955 — Section 9, 13B, 13B(1), 13B(2), 23(2)Family Courts Act, 1984 — Section 9
High Courts12 Aug 2022Dismissed
Manti Sahu Vs Mahesh Ganjeer
Chhattisgarh High Court · (2022) 08 CHH CK 0018
Code Of Civil Procedure, 1908 — Order 18 Rule 4Indian Contract Act, 1872 — Section 23Hindu Marriage Act, 1955 — Section 5(i), 11
High Courts10 Aug 2022Dismissed
Nandan Steels And Power Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 08 CHH CK 0022
Chhattisgarh Goods And Service Tax Act, 2017 — Section 107, 107(1), 107(4), 117(1), 117(2)Limitation Act, 1963 — Section 4, 5, 12, 17, 24, 29(2)Central Excise Act, 1944 — Section 35, 35(1), 35B, 35B(5), 35C, 35EE, 35G, 35H, 35H(1)