High Courts15 Jul 2022Allowed
Mohammad Arshad Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0034
Code Of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 21 of 45
High Courts15 Jul 2022Allowed
Mahendra Kumar Patel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0033
Code Of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21B, 22C
High Courts14 Jul 2022Disposed Of
Anjana Pandey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0035
High Courts14 Jul 2022Dismissed
Sunder Lal Kashyap Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0020
Chhattisgarh Civil Services (Pension) Rules, 1976 — Rule 42
High Courts13 Jul 2022Partly Allowed
Munna Lal Sinha Vs Sugreev Ram Sinha
Chhattisgarh High Court · (2022) 07 CHH CK 0047
Code Of Civil Procedure, 1908 — Order 18 Rule 4Specific Relief Act, 1963 — Section 22(2)
High Courts13 Jul 2022Allowed
Ram Kumar Vishwakarma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0046
Constitution Of India, 1950 — Article 136, 226
High Courts13 Jul 2022Allowed
Dashru Bega Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0045
Indian Penal Code, 1860 — Section 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 313
High Courts13 Jul 2022Disposed Of
Sutlej Textiles And Industries Limited Vs South Eastern Coal Field Limited
Chhattisgarh High Court · (2022) 07 CHH CK 0022
High Courts13 Jul 2022Dismissed
M/S SI- SKT JV Vs Union Of India
Chhattisgarh High Court · (2022) 07 CHH CK 0021
High Courts12 Jul 2022Disposed Of
Hemlal Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0027
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 40
High Courts12 Jul 2022Disposed Of
Badri Prasad Modi Vs Sanjay Modi
Chhattisgarh High Court · (2022) 07 CHH CK 0026
High Courts12 Jul 2022Dismissed
Sweta Builders Registered Partnership Firm Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0025
High Courts12 Jul 2022Partly Allowed
Budhan Ram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0024
Code Of Criminal Procedure, 1973 — Section 313, 357, 397, 401Indian Penal Code, 1860 — Section 294, 354, 376, 506, 506II
High Courts12 Jul 2022Allowed
Shivlal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0023
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts11 Jul 2022Dismissed
Ajeet Verma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0032
Constitution Of India, 1950 — Article 12
High Courts11 Jul 2022Dismissed
Motilal Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0031
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(2)(va), 14A, 18, 18A(2)Indian Penal Code, 1860 — Section 34, 294, 323, 363Code Of Criminal Procedure, 1973 — Section 161, 439
High Courts11 Jul 2022Dismissed
Pramod Kumar Jangde Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0030
Chhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 3Chhattisgarh Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14
High Courts11 Jul 2022Allowed
Devki Nandan Das Vs Manorama Das
Chhattisgarh High Court · (2022) 07 CHH CK 0029
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib), 28Code Of Criminal Procedure, 1973 — Section 155
High Courts11 Jul 2022Dismissed
Bindeshwari Gambhir Vs Bhagwati Gambhir
Chhattisgarh High Court · (2022) 07 CHH CK 0028
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13, 13(1)(i), 23Code Of Criminal Procedure, 1973 — Section 125
High Courts11 Jul 2022Allowed
Devendra Kumar Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 07 CHH CK 0019
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 302, 304BEvidence Act, 1872 — Section 27