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Chhattisgarh High Court judgments, 2022

888 judgments · page 4 of 45

High Courts02 Dec 2022Dismissed

Mohd. Kutubuddin Ansari Vs Ranju Singh

Chhattisgarh High Court · (2022) 12 CHH CK 0069

Constitution Of India, 1950 — Article 141Code Of Civil Procedure, 1908 — Order 6A Rule 1, Order 6 Rule 4, Order 8 Rule 6C, Order 7 Rule 11(a), Order 41 Rule 22Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(v)
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High Courts01 Dec 2022Allowed

Sushil Kumar Cherwa Vs State Of C.G.

Chhattisgarh High Court · (2022) 12 CHH CK 0001

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts29 Nov 2022Allowed

Nikhil Rao Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 11 CHH CK 0083

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 341, 427, 506Arms Act, 1959 — Section 25, 27
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High Courts28 Nov 2022Disposed Of

M/S Jagdalpur Motors Vs Union Of India

Chhattisgarh High Court · (2022) 11 CHH CK 0085

Central Goods And Services Tax Rules, 2017 — Rule 117, 118, 119, 120, 120ACentral Goods And Services Tax Act, 2017 — Section 140
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