CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2023

913 judgments · page 4 of 46

High Courts30 Nov 2023Disposed Of

Hemlata Sahu Vs Bank Of Baroda

Chhattisgarh High Court · (2023) 11 CHH CK 0081

Constitution of India, 1950 — Article 136, 226Securitisation and Reconstruction of Financial Assests and Enforcement of Security Interest Act, 2002 — Section 13(4), 14, 17
Read judgment
High Courts29 Nov 2023Allowed

Rinku Choudhary Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0077

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)II(c), 50, 52A, 52A(1), 52A(2), 52-A(2)(c), 52A(3), 52A(4), 53Code Of Criminal Procedure, 1973 — Section 160, 161, 313
Read judgment
High Courts28 Nov 2023Dismissed

Dhiraj Kumar Arya Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0073

Constitution of India, 1950 — Article 32Chhattisgarh (Classification Control & Appeal) Rules, 1966 — Rule 23(iii)Representation of the People Act, 1950 — Section 13(A), 13(AA), 13(B), 13(C), 13(CC), 16
Read judgment
High Courts28 Nov 2023Partly Allowed

Dineshwar Chandra Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0071

Indian Penal Code, 1860 — Section 34, 300, 302, 304, 304II, 304B, 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 113B
Read judgment