High Courts03 Jan 2024Dismissed
Virendra Kumar Bharadwaj Vs Pundas Anchal
Chhattisgarh High Court · (2024) 01 CHH CK 0017
Negotiable Instrument Act, 1881 — Section 7, 9, 118, 138, 139
COURT ARCHIVE
Chhattisgarh High Court judgments, 2024
435 judgments · page 22 of 22
High Courts03 Jan 2024Allowed
Aditya Jajodia Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0016
Industrial Disputes Act, 1947 — Section 2(a), 25N, 25Q, 34
High Courts03 Jan 2024Dismissed
Vashisth Kumar Sahu @ Lotiya Pathan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0009
Constitution of India, 1950 — Article 226Chhattisgarh State Security Act, 1990 — Section 5, 6, 9Public Gambling Act, 1867 — Section 3, 4
High Courts03 Jan 2024Partly Allowed
Rajendra Toppo Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0008
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 323
High Courts03 Jan 2024Allowed
Abhijeet Shrivastava @ Anku Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0007
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 164, 313, 374(2), 437A
High Courts03 Jan 2024Allowed
Bhagwat Adil Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0006
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 164, 313, 374(2), 437A
High Courts03 Jan 2024Dismissed
Sunita Tiwari Vs Amar Bhati
Chhattisgarh High Court · (2024) 01 CHH CK 0005
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2024Allowed
Arun Kumar Vs Coal India Limited
Chhattisgarh High Court · (2024) 01 CHH CK 0004
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 5 Rule 20(1A)Evidence Act, 1872 — Section 106
High Courts03 Jan 2024Partly Allowed
Pramod Nayak Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0003
Code Of Criminal Procedure, 1973 — Section 175, 313, 374Indian Penal Code, 1860 — Section 294, 300, 302, 304I, 304II, 307, 323, 450, 452, 506
High Courts02 Jan 2024Allowed
Ashok Giri Goswami Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0025
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 302, 498AEvidence Act, 1872 — Section 32, 32(1), 60
High Courts02 Jan 2024Dismissed
State Of Chhattisgarh Vs Neeraj Meshram
Chhattisgarh High Court · (2024) 01 CHH CK 0013
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 42, 42(ii), 50, 57Code Of Criminal Procedure, 1973 — Section 313
High Courts02 Jan 2024Allowed
Dinesh Pradhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0012
Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2), 437AIndian Penal Code, 1860 — Section 120B, 366, 376D, 506II
High Courts02 Jan 2024Partly Allowed
Puna Ram Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0011
Code Of Criminal Procedure, 1973 — Section 175, 374(2)Indian Penal Code, 1860 — Section 294, 300, 302, 304I, 304II, 307, 323, 506Evidence Act, 1872 — Section 106
High Courts02 Jan 2024Allowed
Bhupendra Singh @ Rana Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 01 CHH CK 0002
Code Of Criminal Procedure, 1973 — Section 374(2), 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 42(1), 42(2), 50, 52, 52A(2), 52A(3), 52A(4), 53, 55, 57Evidence Act, 1872 — Section 27
High Courts02 Jan 2024Allowed
Ashok Saha Vs Anup Khobragadhe
Chhattisgarh High Court · (2024) 01 CHH CK 0001
Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 145, 313, 357(1)