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Chhattisgarh High Court judgments, 2022

888 judgments · page 27 of 45

High Courts02 May 2022Allowed

Ashok Mandhani Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 05 CHH CK 0068

Code Of Criminal Procedure, 1973 — Section 457Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003 — Section 12, 13, 13(2), 14, 18
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High Courts02 May 2022Allowed

Sulaxani Vs Sattar Ali

Chhattisgarh High Court · (2022) 05 CHH CK 0003

Code Of Civil Procedure, 1908 — Section 100Indian Contract Act, 1872 — Section 23Transfer Of Property Act, 1882 — Section 6(a)
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High Courts02 May 2022Dismissed

Ramawtaar Goenka Vs Bajrang Lohiya

Chhattisgarh High Court · (2022) 05 CHH CK 0002

Code Of Civil Procedure, 1908 — Section 96, 100Chhattisgarh Municipal Corporation Act, 1956 — Section 401Evidence Act, 1872 — Section 101, 102, 111
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High Courts02 May 2022Dismissed

Balram Vs Bugali Bai

Chhattisgarh High Court · (2022) 05 CHH CK 0001

Code Of Civil Procedure, 1908 — Section 100Specific Reliefs Act, 1963 — Section 34Evidence Act, 1872 — Section 63, 68, 91
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High Courts29 Apr 2022Allowed

Hasina Begum Vs Lekhram

Chhattisgarh High Court · (2022) 04 CHH CK 0104

Motor Vehicles Act, 1988 — Section 110A, 110B, 110F, 166, 173Code Of Civil Procedure, 1908 — Section 2(11)
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High Courts29 Apr 2022Dismissed

Ramdas Vs Nohar Das

Chhattisgarh High Court · (2022) 04 CHH CK 0101

Code Of Civil Procedure, 1908 — Section 96, 100, Order 41 Rule 27Indian Penal Code, 1860 — Section 325Registration Act, 1908 — Section 17, 49
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High Courts29 Apr 2022Allowed

Dinesh Dewangan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0099

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 376
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High Courts29 Apr 2022Dismissed

State Of Chhattisgarh Vs Manish Sharma

Chhattisgarh High Court · (2022) 04 CHH CK 0096

Code Of Criminal Procedure, 1973 — Section 91, 378(1)Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 20(b)(ii)(c), 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 50, 55, 57
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High Courts29 Apr 2022Dismissed

Khemchand Jain Vs Bharti Moolwani

Chhattisgarh High Court · (2022) 04 CHH CK 0081

Code Of Civil Procedure, 1908 — Section 96, Order 18 Rule 4, Order 9 Rule 7Negotiable Instrument Act, 1881 — Section 4, 22Evidence Act, 1872 — Section 67
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High Courts28 Apr 2022Allowed

Ravindra Soni Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0083

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 294, 452, 506
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High Courts28 Apr 2022Dismissed

Kawasi Lakhma Vs Raju Madkami

Chhattisgarh High Court · (2022) 04 CHH CK 0082

National Investigation Agency Act, 2008 — Section 21(4)Code Of Criminal Procedure, 1973 — Section 439
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High Courts27 Apr 2022Allowed

Kishan Kumar Agrawal Vs Rev. Anurag Nathaniel Executive Secretary

Chhattisgarh High Court · (2022) 04 CHH CK 0103

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 10, 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 10(3), Order 41 Rule 22, Order 41 Rule 27Evidence Act, 1872 — Section 57, 57(6), 62, 64, 85
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