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Chhattisgarh High Court judgments, 2024

435 judgments · page 18 of 22

High Courts23 Jan 2024Allowed

Satya Vrat Pal Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0090

Constitution of India, 1950 — Article 226Chhattisgarh Civil Services Pension Rules, 1976 — Rule 57, 61, 73, 74Payment of Gratuity Act, 1972 — Section 7(3A)
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High Courts22 Jan 2024Dismissed

Sanjay Kumar Sultania Vs Ruchi Agrawal

Chhattisgarh High Court · (2024) 01 CHH CK 0095

Arbitration and Conciliation Act, 1996 — Section 11(5), 21, 40Partnership Act, 1932 — Section 58(1)Real Estate (Regulation and Development) Act, 2016 — Section 31
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High Courts22 Jan 2024Partly Allowed

Dhani Ram Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0094

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
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High Courts22 Jan 2024Partly Allowed

Mohammed Afsar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0093

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 300, 302, 304I, 304II, 307, 323, 506, 506IIArms Act, 1959 — Section 25, 27
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High Courts19 Jan 2024Disposed Of

State Of Chhattisgarh Vs Rakesh Kumar Sahu

Chhattisgarh High Court · (2024) 01 CHH CK 0078

Code Of Criminal Procedure, 1973 — Section 313, 378(3)Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302Arms Act, 1959 — Section 5, 25, 27
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High Courts19 Jan 2024Disposed Of

Ultratech Cement Limited Vs Union Of India

Chhattisgarh High Court · (2024) 01 CHH CK 0076

Constitution of India, 1950 — Article 226Mines And Minerals (Development And Regulation) Act, 1957 — Section 9B, 9C, 9(2)Central Goods and Services Tax Act, 2017 — Section 7, 67(1), 70, 73(5), 107, 168(1)
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High Courts18 Jan 2024Allowed

Laljeet Painkra Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0089

Constitution of India, 1950 — Article 21Juvenile Justice (Care & Protection of Children) Rules, 2007 — Rule 12, 12(3)(a), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 437A
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High Courts18 Jan 2024Partly Allowed

Sukhram Karma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0084

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 323, 376(2)(f), 376(2)(i), 506BProtection of Children from Sexual Offences Act, 2012 — Section 4, 5, 5(j)(ii), 6, 8, 10
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High Courts18 Jan 2024Partly Allowed

Ruplal Cherwa Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0080

Code Of Criminal Procedure, 1973 — Section 161, 313, 428, 437AIndian Penal Code, 1860 — Section 300, 302, 304, 304I, 304II
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High Courts18 Jan 2024

Suman Sharma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0073

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 304B, 306, 494, 498AEvidence Act, 1872 — Section 113B
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