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Chhattisgarh High Court judgments, 2024

435 judgments · page 21 of 22

High Courts09 Jan 2024Allowed

State Of Chhattisgarh Vs Sahdev @ Lalu Yadav

Chhattisgarh High Court · (2024) 01 CHH CK 0027

Code Of Criminal Procedure, 1973 — Section 175, 313, 378, 378(1), 378(3)Indian Penal Code, 1860 — Section 34, 302, 354Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(2)(v)
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High Courts09 Jan 2024Dismissed

B.B Sharma Vs Luxman Bharti

Chhattisgarh High Court · (2024) 01 CHH CK 0026

Negotiable Instrument Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 313Chhattisgarh Money Lenders Act, 1934 — Section 11F, 11H
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High Courts08 Jan 2024Dismissed

Arshad Abbas Vs Vivek Kumar Agrawal

Chhattisgarh High Court · (2024) 01 CHH CK 0036

Code of Civil Procedure, 1908 — Order 18 Rule 4, Order 22 Rule 4Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(e), 12(1)(f), 12(4)Evidence Act, 1872 — Section 45, 114
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High Courts05 Jan 2024Partly Allowed

Bhimsen Mirdha Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0052

Constitution of India, 1950 — Article 226Chhattisgarh Civil Services (Classification, Control and Appeal) Rules 1966 — Rule 10(iv)
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High Courts05 Jan 2024Dismissed

Firuram Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0015

Code Of Criminal Procedure, 1973 — Section 53A, 374(2)Indian Penal Code, 1860 — Section 201, 302, 376, 376(2)(f), 450, 504
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High Courts04 Jan 2024Disposed Of

Biseshar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 01 CHH CK 0024

Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 432, 432(1), 432(2), 433A
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