CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 43 of 45

High Courts14 Jan 2022Dismissed

Yashwant Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0044

Constitution Of India, 1950 — Article 226Chhattisgarh Co-operative Societies Act, 1960 — Section 64(1), 64(2), 64(2)(i), 64(2)(ii), 64(2)(iii), 64(2)(iv), 64(2)(v)
Read judgment
High Courts13 Jan 2022Allowed

Veenu Chaudhary Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0041

Constitution Of India, 1950 — Article 309Chhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 7Chhattisgarh Civil Services (Leave) Rules, 1977 — Rule 22, 24
Read judgment
High Courts13 Jan 2022Allowed

Khuku Biswas Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0040

Constitution Of India, 1950 — Article 21, 39(e), 41, 43, 48AChhattisgarh Civil Services (Medical Attendance) Rules, 2013 — Rule 6, 7, 10, 10(5), 10(7), 11, 11(1), 11(2), 11(3), 11(4), 11(5)
Read judgment
High Courts13 Jan 2022Allowed

Rajaram Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0031

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 417, 450Protection of Children from Sexual Offences Act, 2012 — Section 6
Read judgment
High Courts13 Jan 2022Allowed

Santosh Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0030

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 14ACode Of Criminal Procedure, 1973 — Section 91Indian Penal Code, 1860 — Section 374, 452, 506
Read judgment
High Courts12 Jan 2022Allowed

Puran Prasad Rajwade Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0034

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities), 1989 — Section 3(1)(n), 3(1)(k), 3(2)(v)(a), 14A, 18Code Of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 34, 294, 506
Read judgment
High Courts12 Jan 2022Disposed Of

Thakur Gautam Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0029

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154(3), 156(3), 200, 482Indian Penal Code, 1860 — Section 302, 304
Read judgment
High Courts11 Jan 2022Dismissed

Ravi Pahariya Vs State Of Chhattisgarh,

Chhattisgarh High Court · (2022) 01 CHH CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Mines and Minerals (Development and Regulation) Act,1957 — Section 21
Read judgment
High Courts11 Jan 2022Disposed Of

Ghanshyam Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0027

Chhattisgarh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(1)
Read judgment