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Chhattisgarh High Court judgments, 2024

435 judgments · page 4 of 22

High Courts16 Jul 2024Allowed

Vishi Agrawal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 07 CHH CK 0060

Code of Criminal Procedure, 1973 — Section 438 Indian Penal Code, 1860 — Section 34, 384 Negotiable Instruments Act, 1881 — Section 138 The Public Debt Act, 1944 — Section 3, 4
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High Courts12 Jul 2024Allowed

Samant Pradhan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 07 CHH CK 0086

Code of Criminal Procedure, 1973 — Section 439 Indian Penal Code, 1860 — Section 363, 366, 376(2)(N) Protection of Children from Sexual Offences Act, 2012 — Section 4, 6
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High Courts11 Jul 2024Allowed

Sanjay Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 07 CHH CK 0055

Code of Criminal Procedure, 1973 — Section 82, 313, 439 Indian Penal Code, 1860 — Section 174(A), 229(A) Chhattisgarh Excise Act, 1915 — Section 34(2)
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High Courts04 Jul 2024Rejected

Dharampreet Singh Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 07 CHH CK 0072

Code of Criminal Procedure, 1973 — Section 439 Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 20(B)(ii)(c), 25, 27(A), 29
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High Courts25 Jun 2024Allowed

Raghu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 06 CHH CK 0095

Code of Criminal Procedure, 1973 — Section 313, 437(A) Indian Penal Code, 1860 — Section 363, 366, 376
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High Courts20 Jun 2024Allowed

Kamran Beg Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 06 CHH CK 0080

Code of Criminal Procedure, 1973 — Section 161, 439 Protection of Children from Sexual Offences Act, 2012 — Section 16, 17 Indian Penal Code, 1860 — Section 34, 109, 114, 363, 366, 376
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High Courts12 Jun 2024Allowed

Ram Lal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 06 CHH CK 1545

Code of Criminal Procedure, 1973 - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(B)(i), 42, 50
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