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Chhattisgarh High Court judgments, 2024

435 judgments · page 6 of 22

High Courts02 May 2024Dismissed

Nai Dunia A Unit Of Jagran Prakashan Limited Vs Hemlal Sahu

Chhattisgarh High Court · (2024) 05 CHH CK 0020

Constitution of India, 1950 — Article 19(1)(a), 19(1)(g)Code of Civil Procedure, 1908 — Order 11 Rule 12Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13A, 17(1), 17(2)
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High Courts02 May 2024Partly Allowed

Xyz Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0015

Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 10A, 10A(3)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(9), 2(12), 2(13), 2(33), 15, 18(3)Indian Penal Code, 1860 — Section 34, 120B, 201, 302
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High Courts01 May 2024Rejected

Kamlesh Chaturvedi Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 3146

Code of Criminal Procedure, 1973 - Section 438Indian Penal Code, 1860 - Section 34, 294, 506Chhattisgarh Tonhi Pratadna Nivaran Act, 2005 - Section 4, 5
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High Courts01 May 2024Allowed

Seema Gupta Vs Anurag Kesharwani

Chhattisgarh High Court · (2024) 05 CHH CK 0004

Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1)(ia), 23, 24, 25Indian Penal Code, 1860 — Section 406
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High Courts01 May 2024Partly Allowed

Akanksha Bhardwaj Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0003

Constitution of India, 1950 — Article 14, 16, 21, 311, 311(2)Chhattisgarh Judicial Officers (Confidential Rolls) Regulations, 2015 — Rule 9High Court of Chhattisgarh Rules, 2007 — Rule 2(s), 4A, 4B, 4C, 4E, 4O
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High Courts01 May 2024Allowed

Dr. R.P. Dwivedi Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 05 CHH CK 0002

Indian Penal Code, 1860 — Section 120B, 167, 192, 193, 197, 203, 354, 354K, 468, 469, 471, 499, 500Code Of Criminal Procedure, 1973 — Section 154, 156, 156(3), 173, 173(2), 193, 195, 319, 482Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 21, 22, 23
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High Courts30 Apr 2024Dismissed

Ram Nagesiya Vs State Of Chhattisgarh,

Chhattisgarh High Court · (2024) 04 CHH CK 0064

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 175, 313, 374(2)Evidence Act, 1872 — Section 101, 106
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High Courts26 Apr 2024Dismissed

Suresh Kujur Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0063

Indian Penal Code, 1860 — Section 84, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Evidence Act, 1872 — Section 105
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High Courts26 Apr 2024Dismissed

Chief Executive Officer Vs Devendra Kumar

Chhattisgarh High Court · (2024) 04 CHH CK 0062

Land Acquisition Act, 1894 — Section 4, 6, 9, 11, 31, 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2), 80
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