High Courts05 Dec 2023Allowed
Shashi Prabha Ojha Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0054
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Chhattisgarh High Court judgments, 2023
913 judgments · page 3 of 46
High Courts05 Dec 2023Dismissed
State Of Chhattisgarh Vs Vijay Kumar
Chhattisgarh High Court · (2023) 12 CHH CK 0019
Indian Penal Code, 1860 — Section 107, 363, 366, 375, 376, 376(2)(g)
High Courts05 Dec 2023Partly Allowed
Budhyarin Bai Vs Sanjeev Kumar Chaturvedi
Chhattisgarh High Court · (2023) 12 CHH CK 0018
Motor Vehicles Act, 1988 — Section 166, 173
High Courts05 Dec 2023Disposed Of
Rajesh Kumar Kaushik Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0017
Constitution of India, 1950 — Article 226
High Courts05 Dec 2023Allowed
Girdhari Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0016
Indian Penal Code, 1860 — Section 376, 506IICode Of Criminal Procedure, 1973 — Section 161, 313
High Courts05 Dec 2023Allowed
Dilip Sori Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0015
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437AProtection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts05 Dec 2023Allowed
B.P. Lahmore Vs Chhattisgarh Rajya Shahkari Vipnan Sangh Maryadit
Chhattisgarh High Court · (2023) 12 CHH CK 0004
Constitution of India, 1950 — Article 41, 226, 300AC.G. Rajya Sahakari Vipnan Sangh Sewa Niyam, 2007 — Rule 25A
High Courts04 Dec 2023Allowed
Binda Bai Kashyap Vs Ramashankar Kashyap
Chhattisgarh High Court · (2023) 12 CHH CK 0013
Indian Penal Code, 1860 — Section 498A
High Courts04 Dec 2023Allowed
Mansai Gond Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0012
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)Constitution of India, 1950 — Article 21
High Courts04 Dec 2023Allowed
Umesh Sidar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0011
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(2)(n), 376(3), 506II, 506B
High Courts04 Dec 2023Partly Allowed
Pradeep Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0010
Indian Penal Code, 1860 — Section 376(2)(n), 376(2)(i)(n), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6, 8, 10
High Courts04 Dec 2023Allowed
Pusplata Shukla Vs Rambahor Shukla
Chhattisgarh High Court · (2023) 12 CHH CK 0009
Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 498A
High Courts04 Dec 2023Partly Allowed
Anand Ram Jaiswal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0008
Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 374(2)
High Courts04 Dec 2023Allowed
Sunil Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0007
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 374(2)
High Courts04 Dec 2023Allowed
Yakub Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0006
Indian Penal Code, 1860 — Section 34, 323, 342, 360, 361, 362, 363, 365, 366A, 375, 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2), 437AProtection of Children from Sexual Offences Act, 2012 — Section 6, 29, 35
High Courts01 Dec 2023Dismissed
Shailandra Kumar Tandi Vs Mangal Ram
Chhattisgarh High Court · (2023) 12 CHH CK 0003
Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 138(c), 139, 142(1)(b), 142(b), 142(1)(c)Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Dec 2023Allowed
Kanhaiya Verma, Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0002
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 32, 32(1)
High Courts01 Dec 2023Partly Allowed
Ghenvaram Nag Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 12 CHH CK 0001
Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 323Code Of Criminal Procedure, 1973 — Section 374(2)
High Courts30 Nov 2023Disposed Of
Meena Khunte Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 11 CHH CK 0083
Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 40, 40(1), 91
High Courts30 Nov 2023Disposed Of
Vikas Shrivastava Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 11 CHH CK 0082
Constitution of India, 1950 — Article 14, 16Chhattisgarh Civil Services (Promotion) Rules, 2003 — Rule 12