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Chhattisgarh High Court judgments, 2023

913 judgments · page 43 of 46

High Courts23 Jan 2023Partly Allowed

B.R. Armo Vs State Of Madhya Pradesh

Chhattisgarh High Court · (2023) 01 CHH CK 0080

Code Of Criminal Procedure, 1973 — Section 437AIndian Penal Code, 1860 — Section 120B, 161, 162, 163, 164, 165, 165APrevention of Corruption Act, 1947 — Section 2(c), 5(1)(c), 5(2), 5(3)(ii), 6(1)(c), 7, 8, 9, 10, 11, 12
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High Courts23 Jan 2023Partly Allowed

N.K. Verma Vs Sate Of Madhya Pradesh( Now Chhattisgarh)

Chhattisgarh High Court · (2023) 01 CHH CK 0079

Code Of Criminal Procedure, 1973 — Section 437AIndian Penal Code, 1860 — Section 120B, 161, 162, 163, 164, 165, 165A, 420, 468, 477APrevention of Corruption Act, 1947 — Section 2(c), 5(1)(d), 5(2), 5(3)(ii), 6(1)(c), 7, 8, 9, 10, 11, 12
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High Courts19 Jan 2023Allowed

Reena Ghosh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0060

Code Of Criminal Procedure, 1973 — Section 155, 156(3)Indian Penal Code, 1860 — Section 34, 420Negotiable Instruments Act, 1881 — Section 138
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High Courts19 Jan 2023Partly Allowed

Praja Ram Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0057

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 323
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High Courts19 Jan 2023Dismissed

Yashwant Baghel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0056

Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 120B, 148, 149, 302, 364, 365Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts18 Jan 2023Allowed

Manish Pradhan Vs Union Of India

Chhattisgarh High Court · (2023) 01 CHH CK 0070

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12, 14, 27
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High Courts18 Jan 2023Allowed

Sangeeta Tiwari Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0069

Code Of Criminal Procedure, 1973 — Section 174, 313, 315, 374(2), 437AIndian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
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High Courts18 Jan 2023Dismissed

Ramnarayan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0064

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 8, 101, 103, 106
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High Courts17 Jan 2023Dismissed

Teej Ram Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0068

Code Of Criminal Procedure, 1973 — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 25, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 50, 54, 55, 57
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High Courts17 Jan 2023Allowed

Nikhil Kumar Naik Vs Union Of India

Chhattisgarh High Court · (2023) 01 CHH CK 0067

Chhattisgarh Chikitsa, Dant Chikitsa Evam Bhautik Chikitsa (Physiotherapy) Snatak Pravesh Niyam, 2018 — Rule 5(2)(a), 8(1)
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