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Chhattisgarh High Court judgments, 2022

888 judgments · page 26 of 45

High Courts10 May 2022Disposed Of

Manisha Khatuja Vs Union Of India

Chhattisgarh High Court · (2022) 05 CHH CK 0054

Constitution Of India, 1950 — Article 142Income Tax Act, 1961 — Section 148, 148A, 148A(a), 148A(b), 148A(d), 149
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High Courts10 May 2022Allowed

Shatrughan Bariha Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0021

Indian Penal Code, 1860 — Section 147, 148, 149, 186, 294, 323, 332, 353, 392, 427, 506Code Of Criminal Procedure, 1973 — Section 439Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts05 May 2022Allowed

Pooja Ogare Vs Suraj Ogare

Chhattisgarh High Court · (2022) 05 CHH CK 0010

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13Code Of Criminal Procedure, 1973 — Section 125
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High Courts05 May 2022Dismissed

Deepak Pandey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0009

Madhya Pradesh Civil Services, General Condition Of Service Rules, 1961 —Rule 12, 12(4)(b)Madhya Pradesh Labour Services (Class-III Non-Gazetted) Recruitment Rules, 1966 — Rule 6(b), 14
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High Courts04 May 2022Allowed

Basant Shukla Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0016

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 — Section 3(2) (V-A), 14A, 18, 18A, 18A(i)Indian Penal Code, 1860 — Section 294, 323Code Of Criminal Procedure, 1973 — Section 107, 116(3)
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High Courts04 May 2022Allowed

Sufal Das Manikpuri Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0015

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 — Section 14A, 18, 18A(i)Indian Penal Code, 1860 — Section 34, 186, 294, 323, 332, 342 354, 354A, 452, 506Code Of Criminal Procedure, 1973 — Section 164, 438
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High Courts04 May 2022Allowed

Dhansai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0014

Code Of Criminal Procedure, 1973 — Section 374(2)Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 18, 20, 20(b), 20(b)(ii)(c), 42, 50, 52A, 55
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High Courts04 May 2022Allowed

Ajay Jain Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0013

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120B, 149, 201Code Of Criminal Procedure, 1973 — Section 164, 173, 439
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