High Courts08 Dec 2022Disposed Of
Gurjinder Pal Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0015
High Court of Chhattisgarh Rules, 2007 — Rule 131(5)Code Of Criminal Procedure, 1973 — Section 207
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 3 of 45
High Courts08 Dec 2022Dismissed
Daljeet Kaur Vs Indira Deshlahra
Chhattisgarh High Court · (2022) 12 CHH CK 0013
Constitution Of India, 1950 — Article 32, 226, 227High Court of Chhattisgarh Rules, 2007 — Rule 158(10)(b)Code Of Civil Procedure, 1908 — Section 47, 151
High Courts08 Dec 2022Allowed
X Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0012
Protection of Children Sexual Offences Act, 2012 — Section 5(n)Code Of Criminal Procedure, 1973 — Section 216, 397(2), 482
High Courts08 Dec 2022Dismissed
Dhananjay Nagwanshi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0011
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94
High Courts07 Dec 2022Allowed
Tulsi Kashyap Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0046
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 9
High Courts07 Dec 2022Allowed
Meena Miri Vs Chandra Kumar Miri
Chhattisgarh High Court · (2022) 12 CHH CK 0020
Code Of Criminal Procedure, 1973 — Section 125, 155
High Courts07 Dec 2022Allowed
M/S Ultratech Cement Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0019
Constitution Of India, 1950 — Article 286(1)(a), 366, 366(29), 366(29A), 366(29A)(d)Chhattisgarh Value Added Tax Act, 2005 — Section 2(s), 2(s)(vi), 49(1)
High Courts07 Dec 2022Disposed Of
Dharam Rao Vs Shafiq Ahmed Khan (Died)
Chhattisgarh High Court · (2022) 12 CHH CK 0018
High Courts07 Dec 2022Disposed Of
Mohar Maniya Vs Ramsharan
Chhattisgarh High Court · (2022) 12 CHH CK 0017
Code Of Civil Procedure, 1908 — Order 9 Rule 5
High Courts07 Dec 2022Disposed Of
Mamta Sahu Vs Kamta Prasad Sahu
Chhattisgarh High Court · (2022) 12 CHH CK 0016
Protection of Children Sexual Offences Act, 2012 — Section 12
High Courts06 Dec 2022Disposed Of
M/S Vishnu Chemicals Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0048
Chhattisgarh Industrial Land and Building Management Rules, 2015 — Rule 3.4.1.5.3, 3.4.1.3, 3.4.2.4Companies Act, 1956 — Section 21, 94, 97, 391, 394
High Courts06 Dec 2022Allowed
Rajbati Markam (A.N.M.) Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0047
High Courts06 Dec 2022Allowed
M/S Bharat Aluminium Company Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0022
Electricity Rules, 2005 — Rule 3Electricity Act, 2003 — Section 2(15), 9, 94(2), 170Chhattisgarh Government Electrical Undertaking (Dues Recovery) Act, 1961 — Section 6, 6(1), 6(2)
High Courts06 Dec 2022Disposed Of
Raipur Institute Of Medical Sciences Office Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0021
High Courts06 Dec 2022Allowed
Ramkumar Vs Pyarilal Narayan Patel
Chhattisgarh High Court · (2022) 12 CHH CK 0009
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 6 Rule 18
High Courts06 Dec 2022Dismissed
Nikku @ Nek Singh Vs Ramesh Kumar Arora
Chhattisgarh High Court · (2022) 12 CHH CK 0008
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 17 Rule 3, Order 21 Rule 29
High Courts02 Dec 2022Allowed
Dashrath Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0076
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 32
High Courts02 Dec 2022Allowed
Ram Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0074
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302
High Courts02 Dec 2022Partly Allowed
Balrup Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0073
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts02 Dec 2022Allowed
Mohammad Iqbal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 12 CHH CK 0072
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 410, 411, 413, 420, 467, 468, 471