COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 33 of 45

High Courts25 Mar 2022Allowed

Amandeep Tiwari Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0070

Scheduled Castes and Scheduled Tribes (Preventions of Atrocities) Act, 1989 — Section 3(1)(10), 14A(2), 18Indian Penal Code, 1860 — Section 34, 294, 323, 452, 455, 506, 506BCode Of Criminal Procedure, 1973 — Section 438
High Courts25 Mar 2022Disposed Of

Gangaram Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0069

Indian Penal Code, 1860 — Section 34, 294, 300, 302, 304II, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 161, 313, 315
High Courts25 Mar 2022Dismissed

Ravi Khutiyare Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0067

Indian Penal Code, 1860 — Section 363, 363, 366A, 375(b), 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 4, 5, 5(m), 6Code Of Criminal Procedure, 1973 — Section 313
High Courts25 Mar 2022Dismissed

Chitra Patel Vs Rupeshwar @ Rupesh Patel

Chhattisgarh High Court · (2022) 03 CHH CK 0066

Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia)Indian Penal Code, 1860 — Section 294, 323, 377, 452, 498A, 506
High Courts24 Mar 2022Dismissed

Girdhari Lal Vs Gomti Devi

Chhattisgarh High Court · (2022) 03 CHH CK 0059

Constitution Of India, 1950 — Article 136Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 28
High Courts23 Mar 2022Allowed

Satvan Singh @ Rinku Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 6
High Courts23 Mar 2022Dismissed

Subho Kumar Kanwar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0063

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(b), 506BProtection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts23 Mar 2022

Aarati Mishra Vs Shanti Lata Mishra

Chhattisgarh High Court · (2022) 03 CHH CK 0056

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 2, Order 18 Rule 4, Order 14 Rule 5, Order 12 Rule 6, Order 41 Rule 11, Order 41 Rule 22Hindu Succession Act, 1956 — Section 8, 10, 22, 22(1), 22(2)
High Courts23 Mar 2022Dismissed

Abbas Bha Vs Pushpa Kumari

Chhattisgarh High Court · (2022) 03 CHH CK 0055

Constitution Of India, 1950 — Article 363(1), 366(1)Code Of Civil Procedure, 1908 — Section 96Registration Act, 1908 — Section 32C