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Chhattisgarh High Court judgments, 2023

913 judgments · page 7 of 46

High Courts08 Nov 2023Partly Allowed

Satyawan Sao Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0016

Indian Penal Code, 1860 — Section 34, 201, 304, 304B, 304B(1), 304B(2), 498ACode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 113B
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High Courts07 Nov 2023Allowed

Sukhdev Dhanwar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0022

Indian Penal Code, 1860 — Section 376Code 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 Courts07 Nov 2023Dismissed

Anadishankar Mishra Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0021

Constitution of India, 1950 — Article 141Chhattisgarh Chikitsa, Dant Chikitsa Avam Bhautik Chikitsa (Physiotherapy) Snatak Pravesh Niyam, 2018 — Rule 7(x), 7(xiv), 8
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High Courts06 Nov 2023Allowed

Khileshwar Markam Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0028

Indian Penal Code, 1860 — Section 363, 366(a), 376(2)(h), 376(2)(n)Code Of Criminal Procedure, 1973 — Section 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8, 10
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High Courts06 Nov 2023Allowed

Krishna Kumar Agrawal Vs Richa Agrawal

Chhattisgarh High Court · (2023) 11 CHH CK 0026

Code of Civil Procedure, 1908 — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 34, 182, 498A
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High Courts06 Nov 2023Partly Allowed

Firan Yadav Vs State Of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0025

Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 307, 323Code Of Criminal Procedure, 1973 — Section 161, 374(2)Chhattisgarh Tonhi Pratadna Nivaran Adhiniyam, 2005 — Section 4
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High Courts02 Nov 2023Allowed

Sushil Goswami Vs State of Chhattisgarh

Chhattisgarh High Court · (2023) 11 CHH CK 0012

Indian Penal Code, 1860 — Section 34, 376, 376D, 506(II)Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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