High Courts16 Feb 2022Dismissed
Charan Vs Annu Sahu
Chhattisgarh High Court · (2022) 02 CHH CK 0040
Code Of Criminal Procedure, 1973 — Section 125
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 38 of 45
High Courts15 Feb 2022Allowed
Nand Kumar Verma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0046
Code Of Civil Procedure, 1908 — Order 1 Rule 10Chhattisgarh Revenue Code, 1959 — Section 44(2), 179Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 195(1)(c), 340, 482
High Courts15 Feb 2022Disposed Of
Ashok Kumar Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0035
High Courts15 Feb 2022Dismissed
Jaichand Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0034
Code Of Criminal Procedure, 1973 — Section 161
High Courts15 Feb 2022Dismissed
Suresh Kumar Vs Shyam Kunwar
Chhattisgarh High Court · (2022) 02 CHH CK 0033
Code Of Civil Procedure, 1908 — Section 100
High Courts14 Feb 2022Partly Allowed
Jai Prakash Tiwari Vs 1A. Onkar
Chhattisgarh High Court · (2022) 02 CHH CK 0045
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 23A , Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 27(1)(b)
High Courts14 Feb 2022Dismissed
Dayashankar Soni Vs Moolchand Jain
Chhattisgarh High Court · (2022) 02 CHH CK 0032
Code Of Civil Procedure, 1908 — Order 8 Rule 1
High Courts14 Feb 2022Allowed
Deepak Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0031
Scheduled Castes And Scheduled Tribe (Prevention of Atrocities Act, 1989 — Section 3(2)(v), 18Indian Penal Code, 1860 — Section 376, 506
High Courts14 Feb 2022Partly Allowed
Keshar Bai Vs Vijay Kumar Agrawal
Chhattisgarh High Court · (2022) 02 CHH CK 0030
Code Of Civil Procedure, 1908 — Section 34, 96
High Courts14 Feb 2022Dismissed
Achhelal Jaiswal Vs Ranibai Dixit
Chhattisgarh High Court · (2022) 02 CHH CK 0029
C.G. Accommodation Control Act, 1961 — Section 11(4)(i), 12(1), 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(n), 13, 13(1), 13B, 14(1)(e)Evidence Act, 1872 — Section 116W.B. Premises Tenancy Act, 1956 — Section 13(1)(f)
High Courts11 Feb 2022Allowed
Rajkumar Shah Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts10 Feb 2022Allowed
Akash Rathore Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 395
High Courts10 Feb 2022Disposed Of
Sudhir Sharma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0020
Chhattisgarh Land Revenue Code, 1959 — Section 52
High Courts09 Feb 2022Allowed
Tanakki Venkateshwar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0025
Indian Penal Code, 1860 — Section 34, 306
High Courts09 Feb 2022Allowed
Mukesh Kumar Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0024
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 107, 116(3), 151, 438Indian Penal Code, 1860 — Section 376, 450, 506
High Courts09 Feb 2022Partly Allowed
Rajju @ Chatrabhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0023
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(1)(?)(?), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 107, 306, 506
High Courts09 Feb 2022Disposed Of
Chandan Das Manikpuri Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0022
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 3C(ii), 3(x), 64
High Courts08 Feb 2022Partly Allowed
P.N. Nayak Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0028
Chhattisgarh Civil Services (Classification, ControlAnd Appeal) Rules, 1966 — Rule 10(iv), 27(2)
High Courts08 Feb 2022Disposed Of
Gram Panchayat Manora Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0027
High Court Of Chhattisgarh Rules, 2007 — Rule 80(1)
High Courts08 Feb 2022Allowed
Sulekha Maiti Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 02 CHH CK 0026
Constitution Of India, 1950 — Article 14, 15, 15(1), 15(2), 15(3), 16, 16(1), 16(2), 243(d), 243(t)Indian Foreign Service (Recruitment Cadre, Seniority And Promotion) Rules, 1961 — Rule 18