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Chhattisgarh High Court judgments, 2022

888 judgments · page 31 of 45

High Courts07 Apr 2022Allowed

Darshan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0020

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
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High Courts07 Apr 2022Dismissed

Bharat Petroleum Corporation Ltd Vs Ramesh M. Priyolkar

Chhattisgarh High Court · (2022) 04 CHH CK 0019

Constitution Of India, 1950 — Article 226Bharat Petroleum Corporation Management Staff Conduct, Discipline and Appeal Rules, 1976 — Rule N(1)Payment Of Gratuity Act, 1972 — Section 4(6), 4(6)(a), 4(6)(b), 7(7), 13
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High Courts07 Apr 2022Allowed

Ramdiyal Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0018

Constitution Of India, 1950 — Article 226Chhattisgarh Payment Of Gratuity Rules, 1973 — Rule 10(1), 11Payment Of Gratuity Act, 1972 — Section 5, 7(7), 14
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High Courts07 Apr 2022Allowed

Sanjay Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0017

Constitution Of India, 1950 — Article 226Chhattisgarh Tourism Board Recruitment And Promotion Rules, 2015 — Rule 43(1), 43(8), 43(11), 43(12), 43(16), 44, 51Chhattisgarh Tourism Board's Service Bye-laws, 2002 — Section 33, 34
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High Courts07 Apr 2022Allowed

M.P. Ade Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 04 CHH CK 0016

Constitution Of India, 1950 — Article 14, 19, 30, 226, 309Chhattisgarh Public Service (Promotion) Rules, 2003 — Rule 3, 4, 6, 6(1)Chhattisgarh Sub-ordinate Agriculture Class III (Non-Ministerial) Service Recruitment Rules, 2010 — Rule 5, 6, 6(1), 13, 13(5), 14, 14(2), 15, 16, 17, 17(1)
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High Courts07 Apr 2022Disposed Of

Bhagawat Sonker & Ors Vs Union Of India

Chhattisgarh High Court · (2022) 04 CHH CK 0015

National Highways Act, 1956 — Section 3A, 3D, 3G, 3G(5)Arbitration and Conciliation Act, 1996 — Section 5, 34, 34(1), 34(2), 34(3), 34(4), 37
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High Courts06 Apr 2022Dismissed

Sohil Agrawal Vs Ganesh Agrawal

Chhattisgarh High Court · (2022) 04 CHH CK 0030

Code Of Civil Procedure, 1908 — Order 18 Rule 4Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 190(1)(A), 193, 195, 211
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High Courts06 Apr 2022Allowed

State Of Chhattisgarh Vs Munna & Ors

Chhattisgarh High Court · (2022) 04 CHH CK 0025

Constitution Of India, 1950 — Article 142Chhattisgarh Land Revenue Code, 1959 — Section 2(d), 2(u), 3, 8, 11, 158(3), 165(6)(ii), 165(7), 165(7b)
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High Courts05 Apr 2022Allowed

Kunjram Patel Vs Ratna Bai Patel

Chhattisgarh High Court · (2022) 04 CHH CK 0012

Code Of Civil Procedure, 1908 — Section 11, 96, 100Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63(c), 63(3)
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