High Courts04 Apr 2022Disposed Of
Chumman Prasad Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0009
Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 32 of 45
High Courts04 Apr 2022Disposed Of
Girwar Prasad Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0008
High Courts04 Apr 2022Disposed Of
Preeti Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0007
Constitution Of India, 1950 — Article 21
High Courts01 Apr 2022Dismissed
Gend Lal Kushwaha Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0006
Constitution Of India, 1950 — Article 226Wild Life (Protection) Act, 1972 — Section 27, 29, 31, 50, 52Indian Forest Act, 1927 — Section 26(1)(e)(f), 52, 52(e)
High Courts01 Apr 2022Partly Allowed
Dilip Verma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0005
Indian Penal Code, 1860 — Section 376, 376(1)Code Of Criminal Procedure, 1973 — Section 53, 53A, 173(8), 313
High Courts01 Apr 2022Dismissed
Ugge Bharat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0004
National Investigation Agency Act, 2008 — Section 21(4)Code Of Criminal Procedure, 1973 — Section 173, 173(8), 439Unlawful Activities (Prevention) Act, 1967 — Section 38(2), 39, 43D, 43D(5)
High Courts01 Apr 2022Allowed
Teman Lal Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0003
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 376(2)(N)
High Courts01 Apr 2022Allowed
Bhupendra Singh Thakur Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0002
Code Of Criminal Procedure, 1973 — Section 311, 386, 482Indian Penal Code, 1860 — Section 34, 409, 420, 467, 468, 471, 498A
High Courts01 Apr 2022Allowed
Kalicharan Dhananjay Saraag @ Kalicharan Maharaj @ Abhijit Dhananjay Saraag Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 04 CHH CK 0001
Constitution Of India, 1950 — Article 19(2)Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 124A, 153A(1)(a), 153B(1)(a), 294, 295A, 505(1)(b), 505(2)
High Courts31 Mar 2022Allowed
Ashish Dev Ratre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0080
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(b), 22, 50
High Courts31 Mar 2022Allowed
Indra Kumar Bhagat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0079
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420
High Courts31 Mar 2022Partly Allowed
Ghoghra @ Ghoghro @ Shivprashad Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0078
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 323, 324, 326
High Courts31 Mar 2022
Sukhdeo Majumdar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0077
Indian Penal Code, 1860 — Section 107, 306, 339, 340, 348Scheduled Castes And Scheduled Tribes (Preventions of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 109, 161, 313
High Courts31 Mar 2022Allowed
Azad Koshle Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0076
Indian Penal Code, 1860 — Section 363, 366AProtection of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts30 Mar 2022Allowed
Anoop Kumar Banjara Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0083
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 498A, 506
High Courts30 Mar 2022Disposed Of
Sandrio Steel And Alloys Private Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0082
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 102, 102(1), 451, 457Indian Penal Code, 1860 — Section 409
High Courts30 Mar 2022Disposed Of
Shailendra Kumar Bhoi Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0081
High Courts29 Mar 2022Allowed
Vikesh Kumar Saraf Vs Asha Agrawal
Chhattisgarh High Court · (2022) 03 CHH CK 0075
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96Chhattisgarh Accommodation Control Act, 1961 — Section 2(e), 12(1)(a), 12(1)(b), 12(1)(f), 13, 13B, 14(1)(e)
High Courts28 Mar 2022Allowed
Gobla Chandrashekhar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0074
Code Of Criminal Procedure, 1973 — Section 313, 437AIndian Penal Code, 1860 — Section 354, 354B, 506BProtection of Children from Sexual Offences Act, 2012 — Section 8, 12
High Courts28 Mar 2022Dismissed
Attarhar @ Jhalla Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 03 CHH CK 0073
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 40, 41, 42, 43, 44