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Chhattisgarh High Court judgments, 2024

435 judgments · page 5 of 22

High Courts24 May 2024Dismissed

Padman Singh Diwaan Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0016

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code, 1860 — Section 279, 299, 300, 304, 304A, 304II, 337, 338, 427Motor Vehicles Act, 1988 — Section 146, 196
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High Courts10 May 2024Allowed

Manoj Kumar Rai Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 3147

Code of Criminal Procedure, 1973 - Section 82, 313, 439Indian Penal Code, 1860 - Section 174(A), 229(A)Chhattisgarh Excise Act, 1915 - Section 34(2), 36 (?), 59(A)
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High Courts10 May 2024Allowed

Yogesh Kumar Pandey Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0011

Constitution of India, 1950 — Article 14, 19, 21Code Of Criminal Procedure, 1973 — Section 154, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 415, 420
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High Courts10 May 2024Allowed

Murit Ram Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0010

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482
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High Courts09 May 2024Partly Allowed

Gaurav Swarnkar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0005

Chhattisgarh Scheduled Castes, Scheduled Tribes and other backward Classes (Regulation of Social, Status Certification), Rules, 2013 — Rule 3, 3(1), 4, 5, 6, 7, 8, 9Civil Services (Main) Examination, 2022 — Rule 13Chhattisgarh Scheduled Castes, Scheduled Tribes and other Backward Classes (Regulation of Social Status Certification ) Act, 2013 — Section 3, 8, 9, 19
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High Courts08 May 2024Dismissed

Bhojram Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0019

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 120B, 201, 302Evidence Act, 1872 — Section 3, 25, 26, 27
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High Courts08 May 2024Allowed

Dr. Ashok Kumar Soni Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0018

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 21(a), 165APrevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20
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