High Courts30 May 2022Disposed Of
Jyotsna Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0067
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 24 of 45
High Courts30 May 2022Allowed
Santosh Vaishnav Vs Umesh Yadav
Chhattisgarh High Court · (2022) 05 CHH CK 0066
Constitution Of India, 1950 — Article 227
High Courts30 May 2022Disposed Of
Surjit Rai Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0063
High Courts24 May 2022Disposed Of
Prachi Mishra Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0060
High Courts23 May 2022Allowed
ABC Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0062
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12(1)
High Courts23 May 2022Dismissed
Anjana Rajesh Thakur Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0061
Constitution Of India, 1950 — Article 226Chhattisgarh Municipalities Act, 1961 — Section 18, 43A(2)(ii)M.P. Municipalities Act, 1961 — Section 83, 86, 331
High Courts19 May 2022Allowed
Ashwani Kumar Dheewar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0058
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts19 May 2022Disposed Of
Meenketan Vishwakarma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0057
High Courts16 May 2022Dismissed
Suresh Jagat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0047
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
High Courts13 May 2022Dismissed
Branch Manager, United India Insurance Company Limited Vs Vijya Devi Dubey
Chhattisgarh High Court · (2022) 05 CHH CK 0052
Motor Vehicles Act, 1988 — Section 173
High Courts13 May 2022Partly Allowed
Ghasnin Bai Vs New India Insurance Company Limited
Chhattisgarh High Court · (2022) 05 CHH CK 0051
Motor Vehicles Rules, 1994 — Rule 226
High Courts13 May 2022Dismissed
Mohd Siddiquie Vs Asha Nadam
Chhattisgarh High Court · (2022) 05 CHH CK 0050
Constitution Of India, 1950 — Article 227Chhattisgarh Rent Control Act, 2011 — Section 11(h), 12, 12(2)
High Courts13 May 2022Allowed
Ganesh Ram Berman Vs High Court Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0049
Constitution Of India, 1950 — Article 225, 227, 233, 235, 311, 311(1), 311(2)Chhattisgarh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2006 — Section 9(4), 9(5)High Court of Chhattisgarh Rules, 2007 — Section 4A, 4C, 4C(ix), 4C(xii), 4O, 4O(i)(b)
High Courts13 May 2022Allowed
Shailendra Bhadouriya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0048
National Investigation Agency Act, 2008 — Section 21(4)Code Of Criminal Procedure, 1973 — Section 164, 173, 439Indian Penal Code, 1860 — Section 34, 120B, 149, 201
High Courts13 May 2022Disposed Of
Rubina Bano Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0024
Constitution Of India, 1950 — Article 21
High Courts13 May 2022Disposed Of
Jyoti Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 05 CHH CK 0023
Constitution Of India, 1950 — Article 21
High Courts13 May 2022Dismissed
State Of Chhattisgarh Vs Ratan Kumar Mandal
Chhattisgarh High Court · (2022) 05 CHH CK 0022
Indian Penal Code, 1860 — Section 468Indian Medical Council Act, 1956 — Section 15(2)Code Of Criminal Procedure, 1973 — Section 417
High Courts12 May 2022Dismissed
Bhagirathi Vs Bodhan
Chhattisgarh High Court · (2022) 05 CHH CK 0046
Constitution Of India, 1950 — Article 136, 226Code Of Civil Procedure, 1908 — Section 9, 100, Order 7 Rule 11Land Acquisition Act, 1984 — Section 3(a), 3(b), 4, 6, 18, 18(1), 18(2), 30, 31(2)
High Courts12 May 2022Dismissed
Sudama Yadav Vs Jagdish
Chhattisgarh High Court · (2022) 05 CHH CK 0045
Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 41 Rule 11
High Courts12 May 2022Allowed
Luli Bai Vs Son Bai
Chhattisgarh High Court · (2022) 05 CHH CK 0044
Code Of Civil Procedure, 1908 — Section 100, Order 22 Rule 4Hindu Succession Act, 1956 — Section 4, 14(1), 24Hindu Marriage Act, 1955 — Section 5(1) Code Of Criminal Procedure, 1973 — Section 145