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Chhattisgarh High Court judgments, 2023

913 judgments · page 6 of 46

High Courts20 Nov 2023Dismissed

Javed Memon Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0050

Indian Penal Code, 1860 — Section 294, 506BCode Of Criminal Procedure, 1973 — Section 397, 401, 482Scheduled Caste And Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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High Courts20 Nov 2023Allowed

Satish Goel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0047

Prevention of Food Adulteration Act, 1954 — Section 17, 17(1)(a), 17(1)(b), 17(2)Negotiable Instruments Act, 1881 — Section 141
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High Courts10 Nov 2023Allowed

Mehul Kumar Patel Vs Rishikesh Gupta

Chhattisgarh High Court · (2023) 11 CHH CK 0084

Code of Civil Procedure, 1908 — Order 23 Rule 3, Order 23 Rule 3A, Order 22 Rule 4, Order 22 Rule 9, Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 11 (d), Order 6 Rule 17Transfer of Property Act, 1882 — Section 3, 52Limitation Act, 1963 — Section 5
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High Courts10 Nov 2023Allowed

Rajiv Katiyar Vs Union Of India,

Chhattisgarh High Court · (2023) 11 CHH CK 0039

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 304A, 338
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High Courts10 Nov 2023Dismissed

Raksha Jain Vs Ankush Jain

Chhattisgarh High Court · (2023) 11 CHH CK 0036

Code of Civil Procedure, 1908 — Order 18 Rule 4, Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 28Indian Penal Code, 1860 — Section 34, 307, 323, 363, 506, 506B
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High Courts10 Nov 2023Partly Allowed

Bhuru @ Prakash Khadia Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0035

Indian Penal Code, 1860 — Section 342, 377, 506IICode Of Criminal Procedure, 1973 — Section 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6, 8, 10
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High Courts10 Nov 2023Allowed

Arun Kumar Jatav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0034

Code Of Criminal Procedure, 1973 — Section 160, 374(2), 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 42, 42(1), 42(2), 52, 52A, 52A(2), 52A(3), 52A(4), 53, 55, 57
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High Courts09 Nov 2023Allowed

Devkaran Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0037

Indian Penal Code, 1860 — Section 323, 375, 376, 376(2)(g), 376DCode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)
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High Courts08 Nov 2023

Sanjay Shende Vs Union Of India Central GST

Chhattisgarh High Court · (2023) 11 CHH CK 0019

Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 439Central Goods & Services Tax Act, 2017 — Section 132(1)(c)
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