CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2023

913 judgments · page 1 of 46

High Courts21 Dec 2023Partly Allowed

Kuldeep Chandrakar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0052

Indian Penal Code, 1860 — Section 34, 332, 333Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 437A
Read judgment
High Courts20 Dec 2023Dismissed

Virendra Kumar Chanakya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0045

Chhattisgarh Civil Services (Classification. Control and Appeal) Rules, 1966 — Rule 10(ix), 10(x)Chhattisgarh Lower Judicial Service (Recruitment and Conditions of Services Rules, 2006 — Rule 14(3)Chhattisgarh Civil Services (Recruitment and Appeal) Rules, 1966 — Rule 27
Read judgment
High Courts19 Dec 2023Dismissed

Muzaffar Husain Vs Kasturilal Sharma

Chhattisgarh High Court · (2023) 12 CHH CK 0044

Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1, Order 2 Rule 2, Order 18 Rule 4, Order 41 Rule 11Evidence Act, 1872 — Section 81
Read judgment
High Courts14 Dec 2023Partly Allowed

Bhuneshwar Nishad Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0043

Indian Penal Code, 1860 — Section 34, 299, 300, 304, 304I, 304II, 304A, 304AIICode Of Criminal Procedure, 1973 — Section 313, 374(2), 437ACentral Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 — Section 12, 29
Read judgment
High Courts13 Dec 2023Allowed

Akansha Kannouj Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0041

Indian Penal Code, 1860 — Section 34, 405, 406, 415, 420, 376Code Of Criminal Procedure, 1973 — Section 161, 173(2), 228, 397, 401, 415, 420, 482
Read judgment
High Courts13 Dec 2023Partly Allowed

Mangal Pando Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0039

Indian Penal Code, 1860 — Section 34, 294, 300, 302, 320, 323, 325, 506Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437A
Read judgment
High Courts13 Dec 2023Allowed

Sageer Khan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0038

Constitution of India, 1950 — Article 226, 243ZGChhattisgarh Municipalities Act, 1961 — Section 20, 22, 35, 35(hh), 38, 38(1)(b), 41, 41A, 41(1)(a), 41(4)Indian Penal Code, 1860 — Section 294, 332, 451
Read judgment
High Courts12 Dec 2023Allowed

Piyushlata Thawait Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0040

Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 304B, 323, 354, 405, 406, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 161, 482
Read judgment
High Courts11 Dec 2023Allowed

Rewati Raman Nag Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0057

Constitution of India, 1950 — Article 226Chhattisgarh Civil Service Conduct Rule, 1965 — Section 22(1)Hindu Succession Act, 1956 — Section 8, 8(a), 10, 10(2), 21
Read judgment