High Courts19 Jan 2022Dismissed
I. Lakra Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0068
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 42 of 45
High Courts19 Jan 2022Disposed Of
Anil Kumar Agrawal Vs Chhattisgarh Rajya Pichhda Varg Ayog
Chhattisgarh High Court · (2022) 01 CHH CK 0067
Chhattisgarh Rajya Pichhda Varg Adhiniyam, 1995 — Section 10
High Courts19 Jan 2022
Akash Chandrakar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0066
Protection of Children from Sexual Offences Rules, 2020 — Rule 4(15)Code Of Criminal Procedure, 1973 — Section 2(wa), 24, 24(8), 372, 374, 374(2), 378(3), 389, 389(1)Protection of Children from Sexual Offences Act, 2012 — Section 6, 17, 23, 24(5), 33(7), 39, 45(1), 45(2)(a), 45(2)(b), 45(2)(c), 45(2)(d)
High Courts19 Jan 2022Allowed
Ritesh Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0065
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 22
High Courts19 Jan 2022Dismissed
Suman Kashyap Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0058
Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 302
High Courts19 Jan 2022Allowed
Vinod Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0057
Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 5, 5(b), 56(b)(vii), 7, 7(1)
High Courts18 Jan 2022Dismissed
Shivkumar Patel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0064
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 395, 506BArms Act, 1959 — Section 25, 27
High Courts18 Jan 2022Partly Allowed
M/S S.S. Chhatwal And Company (Contractor) Private Limited Vs National Thermal Power Corporation Limited (NTPC)
Chhattisgarh High Court · (2022) 01 CHH CK 0063
High Courts18 Jan 2022Disposed Of
Banwari Sahu Vs Union Of India
Chhattisgarh High Court · (2022) 01 CHH CK 0062
High Courts18 Jan 2022Disposed Of
Shivji Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0061
Chhattisgarh Sugarcane (Regulation Of Supply And Purchase) Act, 1958 — Section 15, 16, 18, 19, 19(2)(a)
High Courts18 Jan 2022Partly Allowed
Snehlata Nath Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0060
High Courts18 Jan 2022Disposed Of
Ashwani Kumar Mire Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0059
Chhattisgarh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 9
High Courts17 Jan 2022Allowed
Bhupesh Yadav@ Aman Thetwar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 302Arms Act, 1959 — Section 25, 27
High Courts17 Jan 2022Disposed Of
Salikram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0049
High Courts17 Jan 2022Allowed
Sunita Anand Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0048
Constitution Of India, 1950 — Article 226
High Courts17 Jan 2022Allowed
Bhola Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0047
Indian Penal Code, 1860 — Section 34, 294, 323, 456, 506Scheduled Castes, And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(2)Code Of Criminal Procedure, 1973 — Section 438
High Courts17 Jan 2022Allowed
Jalaj Kumar Patel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0046
Indian Penal Code, 1860 — Section 294, 506Scheduled Castes, And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 18
High Courts14 Jan 2022Allowed
Paras Das Guru Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0052
High Courts14 Jan 2022Allowed
Anil Kumar Patel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0051
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 417
High Courts14 Jan 2022Allowed
Dileep Kumar Uranw Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 01 CHH CK 0045
Municipal Corporation Act, 1956 — Section 58(5), 58(6)