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Chhattisgarh High Court judgments, 2022

888 judgments · page 41 of 45

High Courts25 Jan 2022Dismissed

Babynaz & Another Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0100

Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A(2), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 329, 341, 354, 506
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High Courts24 Jan 2022Allowed

Yogesh Kumar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0104

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 354, 506Protection Of Children from Sexual Offences Act, 2012 — Section 12
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High Courts21 Jan 2022Allowed

Laxshmi Kant Vs State Of M.P.

Chhattisgarh High Court · (2022) 01 CHH CK 0076

Indian Penal Code, 1860 — Section 302, 304B, 306Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 113B
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High Courts21 Jan 2022Allowed

Laxman Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0075

Indian Penal Code, 1860 — Section 161, 165APrevention Of Corruption Act, 1988 — Section 4(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(d), 5(1)(e), 5(2)(d), 5(2)Code Of Criminal Procedure, 1973 — Section 106, 107, 116, 313
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High Courts21 Jan 2022Allowed

Prakash Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0073

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 305, 363, 366
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High Courts21 Jan 2022Allowed

Santulal Sonkar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0053

C.G. Municipal Accounts Rules, 1971 — Rule 148, 149Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471
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High Courts20 Jan 2022Allowed

Dhanraj Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0056

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 294, 323, 354, 366A, 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8
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