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Chhattisgarh High Court judgments, 2023

913 judgments · page 5 of 46

High Courts23 Nov 2023Allowed

Tikesh Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0058

Indian Penal Code, 1860 — Section 106, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AEvidence Act, 1872 — Section 106
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High Courts22 Nov 2023Allowed

Ramnandan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0088

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 26
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High Courts22 Nov 2023Allowed

Birendra Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0055

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Model Rules, 2007 — Rule 12, 12(3)(a), 12(3)(a)(i)Indian Penal Code, 1860 — Section 363, 366, 376(2)(j)(n), 376(3)
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High Courts22 Nov 2023Allowed

Sudha Kujur Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0054

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AEvidence Act, 1872 — Section 106
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High Courts22 Nov 2023Allowed

Sammar Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0053

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2)Evidence Act, 1872 — Section 8
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High Courts22 Nov 2023Dismissed

Bablu @ Baburali Mandal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0043

Indian Penal Code, 1860 — Section 363, 366, 376, 376(3)Code Of Criminal Procedure, 1973 — Section 164, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
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High Courts22 Nov 2023Disposed Of

Sunil Sahu Vs Ramesh Kumar Mishra

Chhattisgarh High Court · (2023) 11 CHH CK 0041

Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139
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High Courts21 Nov 2023Disposed Of

Tara Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0045

Constitution of India, 1950 — Article 226Chhattisgarh Civil services(Leave) Rules, 2010 — Rule 31Chhattisgarh Panchayat Service (Discipline & Appeal) Rules, 1999 — Rule 5(b), 5(b)(vii), 7, 7(1)
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High Courts21 Nov 2023Allowed

Shilly Thomas Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0042

Constitution of India, 1950 — Article 226, 309Chhattisgarh Civil Services (Classification, Control and Appeal), Rules, 1966 — Rule 10Chhattisgarh Civil Services (Conduct) Rules, 1965 — Rule 7
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