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Chhattisgarh High Court judgments, 2023

913 judgments · page 42 of 46

High Courts30 Jan 2023Dismissed

Shyam Kumar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0093

Code Of Criminal Procedure, 1973 — Section 161, 162, 313, 374(2)Indian Penal Code, 1860 — Section 34, 120B, 149, 392, 395, 397, 412, 457Arms Act, 1959 — Section 25, 27
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High Courts30 Jan 2023Allowed

Parshant Vashishta Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0092

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154(1), 154(3), 156(1), 156(3), 190, 200, 482Indian Penal Code, 1860 — Section 354, 354A
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High Courts27 Jan 2023Allowed

Kandhilal Maravi Vs Union Of India

Chhattisgarh High Court · (2023) 01 CHH CK 0102

Constitution Of India, 1950 — Article 136, 226, 227Central Reserve Police Force Rules, 1955 — Rule 27Central Reserve Police Force Act, 1949 — Section 11(1)
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High Courts27 Jan 2023Allowed

Aneshwar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0100

Indian Penal Code, 1860 — Section 34, 201, 302, 304BCode Of Criminal Procedure, 1973 — Section 161, 175, 374(2), 437AEvidence Act, 1872 — Section 8, 106
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High Courts25 Jan 2023Allowed

Antram Kanwar Vs State Of M.P.

Chhattisgarh High Court · (2023) 01 CHH CK 0072

Code Of Criminal Procedure, 1973 — Section 313, 437AIndian Penal Code, 1860 — Section 90, 363, 366, 375, 376Evidence Act, 1872 — Section 35
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High Courts24 Jan 2023Partly Allowed

Suban Patel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0074

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
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High Courts24 Jan 2023Allowed

Raju @ Rajesh Patel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0073

Code Of Criminal Procedure, 1973 — Section 374(2), 437AIndian Penal Code, 1860 — Section 376, 493Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
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High Courts23 Jan 2023Dismissed

Khemlata Chouhan Vs Ratan Lal

Chhattisgarh High Court · (2023) 01 CHH CK 0083

Constitution Of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 27Indian Penal Code, 1860 — Section 498A
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