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Chhattisgarh High Court judgments, 2022

888 judgments · page 36 of 45

High Courts04 Mar 2022Allowed

ABC Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0006

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Medical Termination Of Pregnancy Act, 1971 &mdash Section 3, 4(a), 5
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High Courts03 Mar 2022Partly Allowed

Anil Kumar Dixit Vs Ram Sahai

Chhattisgarh High Court · (2022) 03 CHH CK 0003

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 96, Order 2 Rule 2, Order 6 Rule 17
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High Courts02 Mar 2022Allowed

Rashid Baksh Vs Rajendra Gupta

Chhattisgarh High Court · (2022) 03 CHH CK 0044

Chhattisgarh Land Revenue Code, 1959 — Section 109, 110Code Of Criminal Procedure, 1973 — Section 178, 197, 200Indian Penal Code, 1860 — Section 34, 109, 120B, 406, 409, 420, 465, 466, 467, 468, 469, 471, 474, 477A
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High Courts02 Mar 2022Dismissed

National Investigation Agency Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 03 CHH CK 0001

Constitution Of India, 1950 — Article 32, 226National Investigation Agency Act, 2008 — Section 2(1)(b), 2(1)(c), 2(1)(g), 2(1)(h), 6(4), 6(6), 8, 11, 16, 22Code Of Criminal Procedure, 1973 — Section 156(3), 164, 167, 173(2), 173(8), 176, 190, 482
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High Courts28 Feb 2022

Sonia Bai Vs Dashrath Sahu

Chhattisgarh High Court · (2022) 02 CHH CK 0068

Code Of Civil Procedure, 1908 — Section 96, 151, Order 1 Rule 10(2), Order 41 Rule 27Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63(c)
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High Courts28 Feb 2022Dismissed

Murari Sahu Vs Tarni Sahu

Chhattisgarh High Court · (2022) 02 CHH CK 0065

Code Of Civil Procedure, 1908 — Section 100, Order 2 Rule 2, Order 2 Rule 2(3), Order 1 Rule 3, Order 2 Rule 3, Order 20 Rule 18
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High Courts28 Feb 2022

Julekha Begum Vs Badrunnisa

Chhattisgarh High Court · (2022) 02 CHH CK 0064

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3, Order 22 Rule 4, Order 7 Rule 6, Order 1 Rule 10, Order 1 Rule 10ALimitation Act, 1963 — Section 21
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High Courts28 Feb 2022Dismissed

Karan Lal Vs Tularam

Chhattisgarh High Court · (2022) 02 CHH CK 0063

Evidence Act, 1872 — Section 35, 79Code Of Civil Procedure, 1908 — Section 96
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