High Courts22 Nov 2022Allowed
Baidar Alami Vs State Of Chhattisgarhstate Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0069
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
COURT ARCHIVE
Chhattisgarh High Court judgments, 2022
888 judgments · page 6 of 45
High Courts22 Nov 2022Allowed
Radheshyam Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0068
Code Of Criminal Procedure, 1973 — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 60
High Courts22 Nov 2022Allowed
Vimal Kumar Gupta @ Chhagan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0067
Code Of Criminal Procedure, 1973 — Section 451, 457Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 60
High Courts18 Nov 2022Disposed Of
Neelam Vs Union Of India
Chhattisgarh High Court · (2022) 11 CHH CK 0060
High Courts18 Nov 2022Partly Allowed
Anandram Majhwar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0057
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304I, 304II
High Courts18 Nov 2022Dismissed
Shimmer Singh Tandon Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0056
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2022Disposed Of
Karnaud Shikshan Prasar Samiti Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0055
Constitution Of India, 1950 — Article 21AMadhya Pradesh (Work-Charged and Contingency Paid Employees) Pension Rules, 1979 — Rule 28, 28(b), 28(c)
High Courts18 Nov 2022Disposed Of
Hem Lal Chandrakar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0054
High Courts18 Nov 2022Allowed
Bhilai Steel Plant Vs Ganpati
Chhattisgarh High Court · (2022) 11 CHH CK 0053
Constitution Of India, 1950 — Article 142, 311Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013 — Rule 23(2), 23(5)Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013 — Section 6, 7, 7(1), 8, 8(1), 9(1), 9(4)
High Courts17 Nov 2022Allowed
Vinod Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0061
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376
High Courts17 Nov 2022Allowed
Dhyan Singh Gond Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0059
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 376, 450
High Courts17 Nov 2022Dismissed
Usha Manharan Shrivas Vs Manish Nagraj
Chhattisgarh High Court · (2022) 11 CHH CK 0058
Chhattisgarh Municipalities Act, 1961 — Section 43A, 43A(1), 43A(2)
High Courts16 Nov 2022Allowed
M/S N.C.C. Limited Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0046
High Courts16 Nov 2022Allowed
Neelkanth Vs Union Of India
Chhattisgarh High Court · (2022) 11 CHH CK 0045
Chhattisgarh Medical, Dental, Physiotherapy Undergraduate Admission Rules, 2018 — Rule 7(x), 7(xxi)(A), 7(xxi)(B)
High Courts16 Nov 2022Allowed
Ram Singh Yadav Vs Union Of India
Chhattisgarh High Court · (2022) 11 CHH CK 0044
High Courts16 Nov 2022Dismissed
Gangadhar Chauhan Vs Santoshi Chauhan
Chhattisgarh High Court · (2022) 11 CHH CK 0043
Code Of Criminal Procedure, 1973 — Section 125
High Courts16 Nov 2022Allowed
Tarachand Rathore Vs Ishwar Traders Pro Ishwar Prasad Sahu
Chhattisgarh High Court · (2022) 11 CHH CK 0042
Code Of Criminal Procedure, 1973 — Section 357(3)Limitation Act, 1963 — Section 5
High Courts16 Nov 2022Dismissed
Karn Dewangan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0041
Code Of Criminal Procedure, 1973 — Section 91, 311, 397(2)
High Courts16 Nov 2022
Shyam Verma Vs Malti Singh
Chhattisgarh High Court · (2022) 11 CHH CK 0040
Code Of Criminal Procedure, 1973 — Section 256(1), 378(4)
High Courts15 Nov 2022Disposed Of
Sarita Jain Vs State Of Chhattisgarh
Chhattisgarh High Court · (2022) 11 CHH CK 0052
Constitution Of India, 1950 — Article 226