CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 20 of 45

High Courts22 Jul 2022Disposed Of

Dr.Neeta Manwani Vs Dr.Sanjay Manwani

Chhattisgarh High Court · (2022) 07 CHH CK 0057

Indian Penal Code, 1860 — Section 34, 341, 395, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 406
Read judgment
High Courts21 Jul 2022Allowed

Jay Singh Nag Vs State Of M.P.

Chhattisgarh High Court · (2022) 07 CHH CK 0062

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts20 Jul 2022Disposed Of

Laxmikant Jaiswal Vs Sudhalata Jaiswal

Chhattisgarh High Court · (2022) 07 CHH CK 0055

Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 32A Rule 3, Order 5 Rule 12, Order 9 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 20Family Courts Act, 1984 — Section 9, 19(1)Hindu Marriage Act, 1955 — Section 13, 23(2), 28A
Read judgment
High Courts19 Jul 2022Dismissed

Pramod Kumar Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0053

Constitution Of India, 1950 — Article 233(2)Consumer Protection (Qualification For Appointment, Method Of Recruitment, Procedure Of Appointment, Term Of Office, Resignation And Removal Of The Present And Members Of The State Commission And District Commission) Rules, 2020 — Rule 4, 4(2)Consumer Protection Act, 2019 — Section 28
Read judgment
High Courts19 Jul 2022Dismissed

Ghasiya Vs Rajendra

Chhattisgarh High Court · (2022) 07 CHH CK 0040

Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 41 Rule 11
Read judgment
High Courts19 Jul 2022Dismissed

Parmesh Miri Vs Kumari Bai

Chhattisgarh High Court · (2022) 07 CHH CK 0039

Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 41 Rule 11, Order 41 Rule 27Transfer Of Property Act, 1882 — Section 105, 106, 107, 111(a), 111(g), 116Chhattisgarh Accommodation Control Act, 1961 — Section 2(b)
Read judgment
High Courts19 Jul 2022Dismissed

Abdul Hanif @ Bablu Vs Tarannum Bano

Chhattisgarh High Court · (2022) 07 CHH CK 0037

Code Of Civil Procedure, 1908 — Section 96Dissolution Of Muslim Marriages Act, 1939 — Section 3, 5, 15(8)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(1)(a), 3(1)(c), 3(1)(d), 3(3), 3(3)
Read judgment
High Courts18 Jul 2022Dismissed

Radhehari Pandey Vs Sukhram

Chhattisgarh High Court · (2022) 07 CHH CK 0042

Code Of Civil Procedure, 1908 — Order 18 Rule 4Specific Relief Act, 1963 — Section 22(2)
Read judgment
High Courts15 Jul 2022Disposed Of

Purvi Jain Bohra Vs Ritesh Kumar Bohra

Chhattisgarh High Court · (2022) 07 CHH CK 0044

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 125, 406, 407Indian Penal Code, 1860 — Section 34, 294, 498A, 506
Read judgment
High Courts15 Jul 2022Disposed Of

Mohammad Sadiq Ahmed Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0043

Code Of Criminal Procedure, 1973 — Section 44, 437, 439(2), 482Indian Penal Code, 1860 — Section 34, 498AMuslim Woman (Protection Of Rights On Marriage) Act, 2019 — Section 4, 7, 7(c)
Read judgment