High Courts11 Jan 2023Dismissed
Anand Pandey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0028
Code Of Criminal Procedure, 1973 — Section 227Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 19
COURT ARCHIVE
Chhattisgarh High Court judgments, 2023
913 judgments · page 45 of 46
High Courts11 Jan 2023Allowed
Mannu Ram Kashyap Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0027
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302
High Courts11 Jan 2023Allowed
Hulas @ Khulas @ Khubu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0026
Code Of Criminal Procedure, 1973 — Section 161, 374(2), 437AIndian Penal Code, 1860 — Section 34, 302
High Courts11 Jan 2023Partly Allowed
Reena Sandey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0025
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 294, 300, 302, 304I, 304II, 506II
High Courts11 Jan 2023Disposed Of
Satish Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0024
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 302, 307
High Courts10 Jan 2023Allowed
Umesh Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0035
Chhattisgarh Municipalities (Transfer of Immovable Property) Rules, 1996 — Rule 3
High Courts10 Jan 2023Allowed
Dilchand Mahant Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0034
Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 302, 304I
High Courts10 Jan 2023Allowed
Krishna Vinayak Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0033
Indian Penal Code, 1860 — Section 120B, 420
High Courts10 Jan 2023Allowed
Tabrej Khan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0032
Code Of Criminal Procedure, 1973 — Section 374(2), 437AIndian Penal Code, 1860 — Section 302
High Courts10 Jan 2023Allowed
Jairam @ Ajay @ Nanki Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0031
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 437AIndian Penal Code, 1860 — Section 301, 302Evidence Act, 1872 — Section 8
High Courts10 Jan 2023Allowed
Mamta Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0030
Code Of Criminal Procedure, 1973 — Section 437AIndian Penal Code, 1860 — Section 201, 302
High Courts09 Jan 2023
M/S Mahendra Sponge And Power Limited Vs Assistant Commissioner State Tax (SGST)
Chhattisgarh High Court · (2023) 01 CHH CK 0050
Constitution Of India, 1950 — Article 226Central Goods and Services Tax (CGST) Rules, 2017 — Rule 142(1)Chhattisgarh Goods and Services Tax Act, 2017 — Section 61, 73, 73(9), 75(4), 107
High Courts09 Jan 2023Allowed
Anil Kurre Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0049
Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 34, 107, 306
High Courts09 Jan 2023Allowed
Shashi Kumar Choudhary Vs Gauri Shankar Sahu
Chhattisgarh High Court · (2023) 01 CHH CK 0048
Code Of Civil Procedure, 1908 — Section 80, Order 1 Rule 10, Order 6 Rule 17Chhattisgarh Land Revenue Code, 1959 — Section 11, 31, 52, 250Judges (Protection) Act, 1985 — Section 3
High Courts09 Jan 2023Dismissed
Pratima Patwa Vs Tulsi Ram Patwa
Chhattisgarh High Court · (2023) 01 CHH CK 0047
Registration Act, 1908 — Section 17(1)Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)
High Courts09 Jan 2023Dismissed
Mirja Dilshad Beg Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0046
Code Of Criminal Procedure, 1973 — Section 228, 374(2), 401, 397, 482Indian Penal Code, 1860 — Section 120B, 376(2)(n), 506II, 509BProtection of Children from Sexual Offences Act, 2012 — Section 4, 6
High Courts09 Jan 2023Allowed
Balla Bandhe Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0045
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 323, 376, 450, 506II
High Courts09 Jan 2023Allowed
Timak Ram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0044
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 307, 308, 324
High Courts09 Jan 2023Partly Allowed
Kesri Mahra Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0043
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts06 Jan 2023Allowed
Shiv Bhagwan Rameshwar Lal Charitable Trust Vs State Of Chhattisgarh
Chhattisgarh High Court · (2023) 01 CHH CK 0007
Constitution Of India, 1950 — Article 226, 227High Court of Chhattisgarh Rules, 2007 — Rule 32, 33Chhattisgarh Public Trusts Act, 1951 — Section 3, 14, 14(1), 14(1)(a), 14(1)(b), 14(2), 34A