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Chhattisgarh High Court judgments, 2024

435 judgments · page 19 of 22

High Courts17 Jan 2024Dismissed

Ramasray Kashyap Vs Kishan Kashyap

Chhattisgarh High Court · (2024) 01 CHH CK 0085

Code of Civil Procedure, 1908 — Section 100, Order 39 Rule 1, Order 42 Rule 1, Order 18 Rule 4, Order 41 Rule 11, Order 41 Rule 22Hindu Succession Act, 1956 — Section 6
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High Courts17 Jan 2024Allowed

Gagan Rahangdale Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0054

Constitution of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 91, 156(3), 161, 438, 439Indian Penal Code, 1860 — Section 34, 406, 408, 420, 467, 468, 471
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High Courts16 Jan 2024Allowed

Rajesh Kumar Vs State Of C.G.

Chhattisgarh High Court · (2024) 01 CHH CK 0064

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 437AIndian Penal Code, 1860 — Section 39, 109, 312, 313, 314, 379, 511
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High Courts16 Jan 2024Allowed

Mantram Rohidas Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0062

Code Of Criminal Procedure, 1973 — Section 175, 374(2)Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 32, 32(1), 60
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High Courts16 Jan 2024Allowed/Partly Allowed

Baleshwar Dhada @ Bali Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0060

Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2), 437AIndian Penal Code, 1860 — Section 376, 376D, 506BProtection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6, 8, 10
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High Courts15 Jan 2024Dismissed

Parvati Sewta Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0058

Mahatma Gandhi National Rural Employment Guarantee Scheme- Chhattisgarh, Social Audit Rules, 2015 — Rule 2(9), 7, 10, 11, 32(h)Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 17, 23
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High Courts12 Jan 2024Allowed/Dismissed

Ganesh Banaj Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0039

Code Of Criminal Procedure, 1973 — Section 374(2), 437AIndian Penal Code, 1860 — Section 120B, 379, 392, 396, 411, 412Evidence Act, 1872 — Section 24, 25, 26, 27, 114, 114(a)
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