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Chhattisgarh High Court judgments, 2022

888 judgments · page 2 of 45

High Courts14 Dec 2022Disposed Of

Bala Prasad Vs Jai Singh

Chhattisgarh High Court · (2022) 12 CHH CK 0028

Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
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High Courts13 Dec 2022Allowed

A (Juvenile In Conflict With Law) Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 12 CHH CK 0034

Indian Penal Code, 1860 — Section 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 34, 34(2)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 9, 94
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High Courts13 Dec 2022Dismissed

Bablu @ Babbu @ Chhotu Tiwari Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 12 CHH CK 0033

Code Of Criminal Procedure, 1973 — Section 161, 291A, 291A(1), 291A(2), 313, 374(2)Indian Penal Code, 1860 — Section 302, 379, 392, 397, 450Evidence Act, 1872 — Section 21, 27, 32, 33, 114, 155, 157
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High Courts13 Dec 2022Allowed

State Of Chhattisgarh Vs M/S Learn Nature Consultants

Chhattisgarh High Court · (2022) 12 CHH CK 0031

Recognition of Zoo Rules, 2009 — Rule 10Arbitration and Conciliation Act, 1996 — Section 18, 31(3), 34, 34(3A), 34(2)(a)(ii), 34(2)(a)(iii), 48, 48(2)(b)(ii)Wild Life (Protection) Act, 1972 — Section 38A, 63
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High Courts12 Dec 2022Allowed

Jaiprakash Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 12 CHH CK 0036

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 304B, 304B(1), 306, 498AEvidence Act, 1872 — Section 113B
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High Courts09 Dec 2022Dismissed

Sonbati Sahu Vs Sub Divisional Officer (Revenue) Baloda Bazar

Chhattisgarh High Court · (2022) 12 CHH CK 0065

Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Virudh Avishvas Prastav) Niyam, 1994 — Rule 3, 3(3), 5(iii)Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 21, 21(3), 28(3), 35(3)
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High Courts09 Dec 2022Allowed

Raju Pandey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 12 CHH CK 0010

Code Of Criminal Procedure, 1973 — Section 2(y), 160, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xxix), 22, 41, 42, 43, 50, 50(1), 52, 57Indian Penal Code, 1860 — Section 11
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