High Courts20 Feb 2024Dismissed
Rajesh Mukharjee Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0042
Code Of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 7
COURT ARCHIVE
Chhattisgarh High Court judgments, 2024
435 judgments · page 15 of 22
High Courts20 Feb 2024Dismissed
Church Of Christ Mission In India Education Department Vs V. Walter
Chhattisgarh High Court · (2024) 02 CHH CK 0041
High Courts20 Feb 2024Partly Allowed
Sahebdas Manikpuri @ Chote @ Satya @ Satan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0040
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts19 Feb 2024
Girdharilal Vs Bablu @ Raja
Chhattisgarh High Court · (2024) 02 CHH CK 0044
Code Of Criminal Procedure, 1973 — Section 162, 374(2)Indian Penal Code, 1860 — Section 34, 149, 294, 302, 323, 427, 506IIEvidence Act, 1872 — Section 9, 27
High Courts19 Feb 2024Allowed
Heeramani Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0038
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 101, 103, 106
High Courts19 Feb 2024Dismissed
Shiv Shankar Mishra Vs Rajesh Kumar
Chhattisgarh High Court · (2024) 02 CHH CK 0037
Specific Relief Act, 1963 — Section 16, 16(c)
High Courts16 Feb 2024Allowed
Ram Pratap Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0039
Constitution Of India, 1950 — Article 226
High Courts16 Feb 2024Allowed
Tekchand Agrawal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0033
Chhattisgarh State Administrative Service (Classification, Recruitment and Conditions of Service) Rules, 1975 — Rule 21A(1)
High Courts16 Feb 2024Allowed
Chandadevi Shrivastava Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0032
Constitution of India, 1950 — Article 226, 309Madhya Pradesh Leave Rules, 1977— Rule 24, 24(1), 24(2)M.P. Civil Services (Conduct) Rules, 1965 — Section 7
High Courts16 Feb 2024Allowed
Kuleshwar Prasad Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0031
Constitution of India, 1950 — Article 12, 14, 21
High Courts15 Feb 2024Allowed
Birendra Singh Rajput Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0035
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 294, 323, 506II
High Courts15 Feb 2024Disposed Of
Ghanshyam Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0034
Constitution of India, 1950 — Article 22, 226Chhattisgarh Civil Service (Classification, Control and Appeal) Rules, 1966 — Rule 22(3), 29(iii)
High Courts14 Feb 2024
Anjani Kumar Tiwari Vs Board Of Directors/Appellate Authority
Chhattisgarh High Court · (2024) 02 CHH CK 0036
Constitution of India, 1950 — Article 14, 16Officers & Employee Service Regulations, 2010 — Section 39(1)(b)(ii) Allowed
High Courts14 Feb 2024Dismissed
Rajendra Kumar Sharma Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0028
Chhattisgarh State Marketing Board Service Rules, 1998 — Rule 15, 24
High Courts14 Feb 2024Dismissed
Bhisham Baghel Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0020
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 149, 302, 307, 323Arms Act, 1959 — Section 25, 27
High Courts14 Feb 2024Allowed/Partly Allowed
Sajan Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0019
Code Of Criminal Procedure, 1973 — Section 161, 313, 437AIndian Penal Code, 1860 — Section 34, 149, 294, 302, 304II, 323
High Courts14 Feb 2024Dismissed
Dhiraj Kumar Arya Vs State Of Chhattisgarh,
Chhattisgarh High Court · (2024) 02 CHH CK 0018
Representation Of The People Act, 1950 — Section 13(A), 13(AA), 13(B), 13(C), 13(CC)Code Of Criminal Procedure, 1973 — Section 195, 340
High Courts14 Feb 2024Dismissed
M/S Sew Infrastructure Limited Vs Micro & Small Enterprises Facilitation Council,
Chhattisgarh High Court · (2024) 02 CHH CK 0017
Constitution of India, 1950 — Article 19(1)(g), 32, 226, 227, 329Code of Civil Procedure, 1908 — Section 11, 114, Order 47 Rule 1Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(n), 7, 8, 15, 16, 17, 18, 18(2), 18(3), 19, 21, 24
High Courts13 Feb 2024Dismissed
Bahadur Prasad Bakhala Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 02 CHH CK 0030
High Courts13 Feb 2024Dismissed
Sanat Khatwani Vs Munni Lal Sende
Chhattisgarh High Court · (2024) 02 CHH CK 0027
Code of Civil Procedure, 1908 — Order 14 Rule 2, Order 14 Rule 2(2), Order 7 Rule 11, Order 7 Rule 11(a)