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Chhattisgarh High Court judgments, 2022

888 judgments · page 23 of 45

High Courts16 Jun 2022Allowed

Rajendra Dhar Dubey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 06 CHH CK 0015

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 109, 120B, 419, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 200, 202, 203, 482
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High Courts16 Jun 2022Allowed

Purushottam Patel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 06 CHH CK 0014

Chhattisgarh Civil Services (Classification, Control & Appeal) Rules, 1966 — Rule 5(b), 9(1), 9(1)(a), 9(2a), 9(2b), 9(5)(a), 9(5)(b), 14, 14(4)Chhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 3, 5Probation of Offenders Act, 1958 — Section 4
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High Courts14 Jun 2022Dismissed

Jamuna Devi Vs Suresh Kumar Agrawal

Chhattisgarh High Court · (2022) 06 CHH CK 0020

Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 11, Order 7 Rule 12Madhya Pradesh Land Revenue Code, 1959 — Section 107, 107(5), 113, 116, 117, 129, 250, 257
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High Courts14 Jun 2022Dismissed

Ramlal Vs Bulaki

Chhattisgarh High Court · (2022) 06 CHH CK 0009

Code Of Civil Procedure, 1908 — Section 100Indian Succession Act, 1925 — Section 63, 63(3), 63(c)Evidence Act, 1872 — Section 68
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High Courts14 Jun 2022Dismissed

Bhagwati Vs Dwarka Prasad

Chhattisgarh High Court · (2022) 06 chh CK 0008

Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 41 Rule 11Registration Act, 1908 — Section 17, 17(i)(b), 49Evidence Act, 1872 — Section 91
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High Courts14 Jun 2022Dismissed

Kuldeep Sahu Vs Anita Jain

Chhattisgarh High Court · (2022) 06 CHH CK 0007

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27Indian Succession Act, 1925 — Section 63, 63(c)Evidence Act, 1872 — Section 68, 69, 90
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High Courts14 Jun 2022Allowed

Nankidai Vs Vijay Lal

Chhattisgarh High Court · (2022) 06 CHH CK 0004

Code Of Civil Procedure, 1908 — Section 2(11), 96, 100, Order 22 Rule 4Powers of Attorney Act, 1882 — Section 2Indian Contract Act, 1872 — Section 2, 188, 226
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High Courts14 Jun 2022Dismissed

Sevak Ram Vs Dwij Bai

Chhattisgarh High Court · (2022) 06 CHH CK 0003

Code Of Civil Procedure, 1908 — Section 96, 100Indian Penal Code, 1860 — Section 34, 294, 324, 506Code Of Criminal Procedure, 1973 — Section 145
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High Courts14 Jun 2022Allowed

Bisahu Ram Vs Raj Kumar Rathore

Chhattisgarh High Court · (2022) 06 CHH CK 0001

Code Of Civil Procedure, 1908 — Section 96, Order 18 Rule 4Hindu Succession Act, 1956 — Section 15, 15(1)(b), 15(2)(b)Indian Succession Act, 1925 — Section 59, 61, 62, 63, 63(c)
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High Courts13 Jun 2022Partly Allowed

In Reference Of State Of Chhattisgarh Vs Shekhar Korram

Chhattisgarh High Court · (2022) 06 CHH CK 0019

Indian Penal Code, 1860 — Section 120B, 201, 300, 302, 359, 361, 363, 363A, 366, 369, 376ABProtection Of Children From Sexual Offences Act, 2012 — Section 3, 5(m), 6, 42Code Of Criminal Procedure, 1973 — Section 53A, 161, 164, 164A, 313, 354(3), 354(5), 366, 366(1), 371, 374(2)
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