CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 25 of 45

High Courts12 May 2022Allowed

Pritam Lal Sahu Vs Kalpana Sahu

Chhattisgarh High Court · (2022) 05 CHH CK 0043

Hindu Marriage Act, 1955 — Section 9, 13(1)(i), 13(1)(ia)Indian Penal Code, 1860 — Section 34, 323, 498A
Read judgment
High Courts12 May 2022

Nandkumar Gupta & ORS Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0042

Constitution Of India, 1950 — Article 14, 15(1), 15(2), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 51A, 244(1), 244(2), 245, 309, 371DChattisgarh Civil Services (General Conditions Of Services) Rules, 1961 — Rule 3, 5Public Employment (Requirement As To Residence) Act, 1957 — Section 3
Read judgment
High Courts12 May 2022Dismissed

M/S Sew Infrastructure Limited Vs Micro And Small Enterprises Facilitation

Chhattisgarh High Court · (2022) 05 CHH CK 0040

Constitution Of India, 1950 — Article 14, 226, 227Micro, Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 20, 24, 25Arbitration And Conciliation Act, 1996 — Section 7(1), 10, 12, 20, 21, 21(1), 23, 24, 25, 61, 64, 75, 80, 80(4), 81
Read judgment
High Courts12 May 2022Dismissed

Tarachand Vs Shyamlal (Dead)

Chhattisgarh High Court · (2022) 05 CHH CK 0027

Code Of Civil Procedure, 1908 — Section 96, 100Transfer Of Property Act, 1882 — Section 5, 54Chhattisgarh Land Revenue Code, 1959 — Section 178
Read judgment
High Courts12 May 2022Dismissed

Janakram Vs Tejram

Chhattisgarh High Court · (2022) 05 CHH CK 0025

Code Of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 18 Rule 4, Order 41 Rule 11Transfer Of Property Act, 1882 — Section 53A, 54, 118Registration Act, 1908 — Section 17, 49
Read judgment
High Courts11 May 2022Dismissed

Vishnu Prasad Chandrakar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0038

Chhattisgarh Revised Pay Scale Rules, 2009 — Rule 2, 14Chhattisgarh Municipal Corporation (Appointment And Conditions Of Service Of Officers And Servants) Rule, 2007 — Rule 3(2), 13, 13(1), 13(2)Chhattisgarh Municipal Corporation Act, 1956 — Section 43, 53(1), 58(1)(i)
Read judgment
High Courts11 May 2022Partly Allowed/Dismissed

Ishwar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0037

Indian Penal Code, 1860 — Section 34, 307, 324Code Of Criminal Procedure, 1973 — Section 313, 360Probation Of Offenders Act, 1958 — Section 3
Read judgment
High Courts11 May 2022Dismissed

Mangal Sai Armo Vs Union Of India

Chhattisgarh High Court · (2022) 05 CHH CK 0036

Constitution Of India, 1950 — Article 19(1)(g), 31A, 141, 244(1), 254(2)Limitation Act, 1963 — Article 65Coal Mines (Special Provisions) Rules, 2014 — Rule 8(2)
Read judgment
High Courts11 May 2022Partly Allowed

Laxmi Bai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0035

Indian Penal Code, 1860 — Section 34, 193(2), 199, 363, 366, 366A, 372, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts11 May 2022Allowed

Ashish Shah Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0032

Indian Penal Code, 1860 — Section 34, 120B, 149, 408, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 41A, 91
Read judgment
High Courts11 May 2022Dismissed

Jairam Vs Gayatri Bai

Chhattisgarh High Court · (2022) 05 CHH CK 0031

Hindu Marriage Act, 1955 — Section 13(1)(i), 13(1)(ia)Evidence Act, 1872 — Section 65B
Read judgment
High Courts11 May 2022Disposed Of

Nimish S. Agrawal Vs Ruhi Agrawal

Chhattisgarh High Court · (2022) 05 CHH CK 0028

Guardians and Wards Act, 1890 — Section 4, 7, 8, 9, 10, 16, 17, 19, 20, 25, 42Hindu Minority And Guardianship Act, 1956 — Section 2, 4, 6, 6(a), 8, 13Indian Penal Code, 1860 — Section 323, 376, 377, 498A
Read judgment