High Courts13 Apr 2022Disposed Of
Pooja Khandelwal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0049
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 30 of 45
High Courts13 Apr 2022Allowed
Amit Khattri Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0034
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 392
High Courts13 Apr 2022Dismissed
Ramanand Nishad Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0033
Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(11), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 506
High Courts13 Apr 2022
Shraddha Soni Vs District Election Officer
Chhattisgarh High Court · (2022) 04 CHH CK 0032
Code Of Civil Procedure, 1908 — Section 9, 151, Order 7 Rule 11Chhattisgarh Municipal Corporation Act, 1956 — Section 19(1)(a1), 441F, 441H
High Courts12 Apr 2022Allowed
Gaurav Gupta Vs Saurav Gupta
Chhattisgarh High Court · (2022) 04 CHH CK 0042
Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Indian Penal Code, 1860 — Section 34, 186, 294, 323, 353, 506
High Courts12 Apr 2022Disposed Of
Pandit Ravi Shankar Shukla University Vs Dr. Vyas Narayan Dubey
Chhattisgarh High Court · (2022) 04 CHH CK 0041
High Courts12 Apr 2022Partly Allowed
Kailash Mongari Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0040
Indian Penal Code, 1860 — Section 498A
High Courts12 Apr 2022Partly Allowed
Sahdev Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0039
Indian Penal Code, 1860 — Section 325
High Courts12 Apr 2022Allowed
Quazi Nooroddin Ahmed Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0038
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420
High Courts12 Apr 2022Disposed Of
Girish Kumar Markam Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0037
Chhattisgarh Prisoner's Leave Rules, 1989 — Rule 4, 6, 6(a), 6(b)Prisoners Act, 1900 — Section 31
High Courts12 Apr 2022Dismissed
Ashish Kumar Dixit Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0036
Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 16 Rule 2, Order 7 Rule 11 (d)Chhattisgarh Rent Control Act, 2011 — Section 12(2)C.G. Accommodation Control Act, 1961 — Section 12(f)
High Courts12 Apr 2022Disposed Of
Raju Ram Nishad Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0035
High Courts11 Apr 2022Disposed Of
Hemlata Shrivastava Vs K. V. Shashi
Chhattisgarh High Court · (2022) 04 CHH CK 0048
Code Of Civil Procedure, 1908 — Order 43 Rule 1(u), Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 23A
High Courts11 Apr 2022Disposed Of
Sakshi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0047
Constitution Of India, 1950 — Article 21
High Courts11 Apr 2022Allowed
Ramnath Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0046
Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 376, 450
High Courts11 Apr 2022Allowed
Gagan Jaipuriya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0045
Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA), 14A, 18, 18A, 18A(2)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts11 Apr 2022Disposed Of
Madhuri Banchhor Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0044
Constitution Of India, 1950 — Article 21
High Courts11 Apr 2022Disposed Of
Rupendra Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0043
Constitution Of India, 1950 — Article 21
High Courts08 Apr 2022Allowed
Motichand @ Mochan Chouhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts08 Apr 2022Allowed
Divyadeep Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0022
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21C