COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 22 of 45

High Courts07 Jul 2022Dismissed

Anuranjna Ekka Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0015

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 114, 114A, Order 47A, Order 47 Rule 1Administrative Tribunals Act, 1985 — Section 22(3)(f)
High Courts06 Jul 2022Allowed

Kumma Bhaskar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0007

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 304IIChhattisgarh Tonahi Pratadna Nivaran Act, 2005 — Section 4, 5
High Courts04 Jul 2022Allowed

XYZ Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0011

Constitution Of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)Indian Penal Code, 1860 — Section 376(2)(n)
High Courts04 Jul 2022Allowed

Anurag Lakda Vs State OF Chhattisgarh

Chhattisgarh High Court · (2022) 07 CHH CK 0002

Code Of Criminal Procedure, 1973 — Section 313, 374, 397, 401Chhattisgarh Excise Act, 1915 — Section 34(2)(1), 57AEvidence Act, 1872 — Section 154
High Courts01 Jul 2022Dismissed

Keshav Prasad Sahu Vs Natthulal Sahu

Chhattisgarh High Court · (2022) 07 CHH CK 0005

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 5, Order 41 Rule 27Indian Succession Act, 1925 — Section 63, 63(c)Evidence Act, 1872 — Section 68
High Courts01 Jul 2022Allowed

Md. Ziyauddin Vs Habibul Haq,

Chhattisgarh High Court · (2022) 07 CHH CK 0004

Limitation Act, 1963 — Article 59, 64, 65Code Of Civil Procedure, 1908 — Section 100, 101, 106Evidence Act, 1872 — Section 114
High Courts01 Jul 2022Dismissed

Ram Charan Vs Sukhram

Chhattisgarh High Court · (2022) 07 CHH CK 0003

Constitution Of India, 1950 — Article 366Code Of Civil Procedure, 1908 — Section 10, 96, 100Hindu Sucession Act, 1956 — Section 2(ii), 2(2)
High Courts01 Jul 2022Allowed

Amritlal Agrawal Vs Vishnukant

Chhattisgarh High Court · (2022) 07 CHH CK 0001

Code Of Civil Procedure, 1908 — Section 96, Order 18 Rule 4, Order 41 Rule 23AIndian Succession Act, 1925 — Section 63(3), 63(c)Evidence Act, 1872 — Section 68, 69
High Courts17 Jun 2022Dismissed

Sushrut Das Vs Swati Das

Chhattisgarh High Court · (2022) 06 CHH CK 0022

Code Of Criminal Procedure, 1973 — Section 177, 178, 407, 407(1)Indian Penal Code, 1860 — Section 34, 498AProtection Of Women from Domestic Violence Act, 2005 — Section 12, 18, 27, 27(1)(a)