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Chhattisgarh High Court judgments, 2023

913 judgments · page 40 of 46

High Courts06 Feb 2023Allowed

Vikas Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0018

Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 14AIndian Penal Code, 1860 — Section 147, 148, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Feb 2023Dismissed

Basant Kumar Vs Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0016

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302, 307Chhattisgarh Tonahi Pratadna Nivaran Act, 2005 — Section 4, 5
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High Courts03 Feb 2023Allowed

Niharika Das Vs Poonam Golchha

Chhattisgarh High Court · (2023) 02 CHH CK 0096

Hindu Succession Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 44Code Of Criminal Procedure, 1973 — Section 125
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High Courts03 Feb 2023Dismissed

Ajay Balmiki Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0006

Code Of Criminal Procedure, 1973 — Section 309(1), 437(6), 482Indian Penal Code, 1860 — Section 34, 406Information Technology Act, 2000 — Section 66D
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High Courts02 Feb 2023Dismissed

Prateek Dewangan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0087

Chhattisgarh Panchayat(Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janapad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994 — Section 3(2)
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High Courts02 Feb 2023Partly Allowed

Nand Kishore Tirkey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0085

Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2)Indian Penal Code, 1860 — Section 34, 341, 342, 363, 365, 376, 376(2)(g), 392, 394, 506B
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High Courts02 Feb 2023Allowed

Murli Ram Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 02 CHH CK 0082

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 302, 450Evidence Act, 1872 — Section 27
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