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Chhattisgarh High Court judgments, 2023

913 judgments · page 2 of 46

High Courts11 Dec 2023Dismissed

Ram Manohar, Vs Union Of India

Chhattisgarh High Court · (2023) 12 CHH CK 0036

Constitution of India, 1950 — Article 226Central Industrial Security Force Rules, 1969 — Rule 31(b), 42(2)(c)(i), 47, 47(2)(c)(i)
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High Courts11 Dec 2023Disposed Of

Ram Pravesh Ram Vs Union Of India

Chhattisgarh High Court · (2023) 12 CHH CK 0033

Constitution of India, 1950 — Article 226Indo-Tibetan Border Police Force Act, 1992 — Section 14(2), 51(d), 51(e), 51(f)
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High Courts11 Dec 2023Allowed

Jyoti Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0032

Constitution of India, 1950 — Article 226Chhattisgarh Teacher (Panchayat) (Cadre Recruitment and Condition of Service) Rule, 2012 — Rule 7, 11Chhattisgarh Panchayat Service (Discipline and Appeal) Rules, 1999 — Rule 7
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High Courts11 Dec 2023Allowed

Sarwan Kumar Vs Steel Authority Of India Ltd

Chhattisgarh High Court · (2023) 12 CHH CK 0031

Constitution of India, 1950 — Article 41, 43Chhattisgarh Industrial Relations Act, 1960 — Section 65, 65(3)Industrial Dispute Act, 1947 — Section 17B
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High Courts11 Dec 2023Dismissed

M/S Jain Brothers Vs Union Of India

Chhattisgarh High Court · (2023) 12 CHH CK 0030

Constitution of India, 1950 — Article 14, 19(1), 19(1)(g), 19(6), 32, 226, 227, 265, 279A(6), 300A, 366(28)Central Goods and Services Tax Rules, 2017 — Rule 61Bombay Sales Tax Rules, 1959 — Section 41, 41A
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High Courts11 Dec 2023Dismissed

P. Reddeyya Vs Ramchandra Rath

Chhattisgarh High Court · (2023) 12 CHH CK 0028

Code of Civil Procedure, 1908 — Section 96, 100, Order 42 Rule 1, Order 41 Rule 31Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 12(1)(g)
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High Courts08 Dec 2023Allowed

Virendra Soren Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0025

Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts07 Dec 2023Dismissed

Ravi Pratap Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0026

Constitution of India, 1950 — Article 14, 226, 311(2)Madhya Pradesh/Chhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 6(1)Code Of Criminal Procedure, 1973 — Section 321
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High Courts06 Dec 2023Partly Allowed

State Of Chhattisgarh Vs Jagdish

Chhattisgarh High Court · (2023) 12 CHH CK 0056

Indian Penal Code, 1860 — Section 34, 201, 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 378, 378(1)Evidence Act, 1872 — Section 11, 101, 106
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High Courts06 Dec 2023Allowed

Pradeep Patre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0021

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 363, 366, 366A, 376, 376(3)
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High Courts06 Dec 2023Allowed

Kishan Dehariya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0020

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 363, 366, 366A, 376, 376(3)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2), 437A
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High Courts06 Dec 2023Dismissed

Surendra Prasad Shrivastava Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 12 CHH CK 0005

Constitution of India, 1950 — Article 21, 32, 226Indian Penal Code, 1860 — Section 228, 306, 498ACode Of Criminal Procedure, 1973 — Section 2(h), 154, 154(1), 156, 157, 173(8), 190, 491
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