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Chhattisgarh High Court judgments, 2022

888 judgments · page 37 of 45

High Courts25 Feb 2022Allowed

Vrindavan Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0060

Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14A, 18, 18AIndian Penal Code, 1860 — Section 34, 147, 148, 294, 323, 506
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High Courts25 Feb 2022Allowed

Rudro Ram Khutiya VsState Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0058

Essential Commodities Act, 1955 — Section 3, 6A, 7Code Of Criminal Procedure, 1973 — Section 451Indian Penal Code, 1860 — Section 120B, 380, 411, 413, 457
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High Courts24 Feb 2022Allowed

Sharda Prasad Jaiswal VsUsha Jaiswal

Chhattisgarh High Court · (2022) 02 CHH CK 0050

Dowry Prohibition (Maintenance Of Lists Of Presents To The Bride And Bridegroom) Rules, 1985 — Rule 2Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 27
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High Courts24 Feb 2022Allowed

Momin Khan VsState Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0048

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 42, 50, 50(1), 55Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts23 Feb 2022Disposed Of

Abhinav Chaturvedi VsState Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0057

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 34, 302, 304B, 307, 325, 394, 450C.G. Prisoner's Release on Probation Rules, 1964 — Rule 4
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High Courts23 Feb 2022Allowed

Dinesh Verma VsState Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0055

Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities Act, 1989 — Section 3(1)(?), 3(1)(?), 14A, 18, 18ACode Of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 294, 506
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High Courts23 Feb 2022Dismissed

Ramesh Agrawal VsUnion Of India

Chhattisgarh High Court · (2022) 02 CHH CK 0053

Environment (Protection) Rules, 1986 — Section 5(3), 5(3)(d)Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 3(3)Disaster Management Act, 2005 — Section 6(2)(i), 10(2)(i)
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High Courts18 Feb 2022Allowed

Nohar Singh Rajput Vs Diksha Thakur

Chhattisgarh High Court · (2022) 02 CHH CK 0043

Code Of Criminal Procedure, 1973 — Section 482Protection Of Womens From Domestic Violence Act, 2005 — Section 2, 2(f), 17(1), 23(1)
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High Courts17 Feb 2022Allowed

Lalita Bai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 02 CHH CK 0039

Chhattisgarh Excise Act, 1915 — Section 34(1), 34(2), 59(?)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section
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