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Chhattisgarh High Court judgments, 2024

435 judgments · page 16 of 22

High Courts13 Feb 2024Dismissed

South Eastern Coalfields Limited Vs M/S M R Beltings

Chhattisgarh High Court · (2024) 02 CHH CK 0026

Constitution of India, 1950 — Article 226, 227Micro, Small and Medium Enterprises Development Act, 2006 — Section 18(3), 18(4), 19Arbitration and Conciliation Act, 1996 — Section 34
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High Courts12 Feb 2024Dismissed

Ravinder Kumar Vs Union Of India

Chhattisgarh High Court · (2024) 02 CHH CK 0029

Constitution of India, 1950 — Article 226, 227Central Industrial Security Force Rules, 2001 — Rule 36, 36(5)(a)Central Industrial Security Force Act, 1968 — Section 8, 9, 9(2A)
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High Courts12 Feb 2024Partly Allowed

Shiv Kumar Sahu Vs Rekha Bai Sahu

Chhattisgarh High Court · (2024) 02 CHH CK 0022

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A, Order 8 Rule 1A(3)Code Of Criminal Procedure, 1973 — Section 125
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High Courts12 Feb 2024Allowed

Mohan Lal Vishwakarma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 02 CHH CK 0021

Chattisgarh Municipal Employees Recruitment and Conditions of Services Rules, 1968 — Rule 49, 51, 53M.P Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9, 9(1), 10, 51Chhattisgarh Municipalities Act, 1961 — Section 70, 94(4), 94(5), 95
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High Courts08 Feb 2024Dismissed

Himank Saluja Vs Badshah Prasad Singh

Chhattisgarh High Court · (2024) 02 CHH CK 0016

Constitution of India, 1950 — Article 215High Court of Chhattisgarh (Designation of Senior Advocates) Rules, 2018 — Rule 7Contempt of Courts Act, 1971 — Section 2(c), 12, 15, 15(1)(b)
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High Courts02 Feb 2024Dismissed

State Of Chhattisgarh Vs Ramavtar Goyal

Chhattisgarh High Court · (2024) 02 CHH CK 0005

Limitation Act, 1963 — Article 58, 100Code of Civil Procedure, 1908 — Section 80, 80(1), 80(2), 80(3), 96, 100, 107, 115, Order 39 Rule 1, Order 41 Rule 27, Order 41 Rule 27(b)
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