CourtKutchehry.com

COURT ARCHIVE

Chhattisgarh High Court judgments, 2023

913 judgments · page 44 of 46

High Courts17 Jan 2023Disposed Of

Ganesh Verma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0066

Code Of Criminal Procedure, 1973 — Section 309, 311, 482Indian Penal Code, 1860 — Section 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 33(5)
Read judgment
High Courts17 Jan 2023Dismissed

Ramneesh Kaushal Vs Champa Devi

Chhattisgarh High Court · (2023) 01 CHH CK 0052

Code Of Criminal Procedure, 1973 — Section 145C.G. Accommodation Control Act, 1961 — Section 8C.G. Rent Control Act, 2011 — Section 2(1), 2(5), 2(14), 3, 3(1), 3(2)
Read judgment
High Courts16 Jan 2023

Rajaram Patel Vs State Of CG

Chhattisgarh High Court · (2023) 01 CHH CK 0039

Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 14A, 18, 18ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 506
Read judgment
High Courts16 Jan 2023

Sandeep Yadav Vs State Of CG

Chhattisgarh High Court · (2023) 01 CHH CK 0038

Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va), 14A, 18, 18ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
Read judgment
High Courts13 Jan 2023Allowed

Harsh Bansal Vs Kamal Soni

Chhattisgarh High Court · (2023) 01 CHH CK 0017

Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 256(1)
Read judgment
High Courts13 Jan 2023Allowed/Allowed

Niyajuddin Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0016

Indian Penal Code, 1860 — Section 34, 120B, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3)
Read judgment
High Courts12 Jan 2023Disposed Of

K Lekha Vs K Ravi Kumar

Chhattisgarh High Court · (2023) 01 CHH CK 0023

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 —Order 9 Rule 7Hindu Marriage Act, 1955 — Section 13
Read judgment
High Courts12 Jan 2023Dismissed

Devendra Pandey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 01 CHH CK 0020

Code Of Criminal Procedure, 1973 — Section 228, 397, 401, 482Indian Penal Code, 1860 — Section 34, 294, 323, 325, 342, 506BIIScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 8, 8(c)
Read judgment