CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2022

888 judgments · page 44 of 45

High Courts10 Jan 2022Allowed

Shakuntala Mishra Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0081

Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 17, 20Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts10 Jan 2022Dismissed

Royden Harold Buthello Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0079

Constitution Of India, 1950 — Article 21, 32, 226, 226(2)Code Of Criminal Procedure, 1973 — Section 154(3), 155(2), 156(1), 156(3), 161, 164, 200, 482Indian Penal Code, 1860 — Section 114, 147, 148, 149, 329, 346, 362, 386, 406, 419
Read judgment
High Courts10 Jan 2022Allowed

Aman Kumar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0078

Constitution Of India, 1950 — Article 20(3), 21, 225, 226, 227Code Of Criminal Procedure, 1973 — Section 154, 155(2), 156(1), 157, 173(8), 211, 439, 482Indian Penal Code, 1860 — Section 120B, 211
Read judgment
High Courts07 Jan 2022Disposed Of

Kewra Bai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0022

Code Of Criminal Procedure, 1973 — Section 141, 146, 147, 149, 294, 323, 248, 350, 506Indian Penal Code, 1860 — Section
Read judgment
High Courts07 Jan 2022Allowed

Ramkishan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 370, 370A, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
Read judgment
High Courts05 Jan 2022Dismissed

State Of Chhatisgarh Vs Satyanarayan Paikra

Chhattisgarh High Court · (2022) 01 CHH CK 0012

Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 120B, 354, 363, 366, 366AProtection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 16, 17
Read judgment
High Courts05 Jan 2022Dismissed

Saddam Husain Vs State Of Chhattisgarh

Chhattisgarh High Court · (2022) 01 CHH CK 0011

Indian Penal Code, 1860 — Section 120B, 294, 365, 366, 376D, 394, 506BScheduled Castes, Scheduled Tribes (Prevention Of Atrocities) Act 1989 — Section 3(2-5)
Read judgment