High Courts26 Apr 2024Allowed
Amit Singh Vs Vishal Jain
Chhattisgarh High Court · (2024) 04 CHH CK 0051
Negotiable Instrument Act, 1881 — Section 118, 138, 139
COURT ARCHIVE
Chhattisgarh High Court judgments, 2024
435 judgments · page 7 of 22
High Courts26 Apr 2024Dismissed
Avnesh Singh Chauhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0050
Indian Penal Code, 1860 — Section 415, 420Code Of Criminal Procedure, 1973 — Section 482
High Courts25 Apr 2024Dismissed
Sarojlata Rajak Vs Vikas Kumar Rajak
Chhattisgarh High Court · (2024) 04 CHH CK 0057
Family Courts Act, 1984 — Section 9, 13(1)(ia), 13(1)(ib), 19
High Courts25 Apr 2024Dismissed
Neelam Dubey Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0053
Constitution of India, 1950 — Article 14
High Courts25 Apr 2024Allowed
Lalit Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0048
Indian Penal Code, 1860 — Section 376DCode Of Criminal Procedure, 1973 — Section 162, 313, 374(2)Information Technology Act, 2000 — Section 67A
High Courts24 Apr 2024Allowed
Labho Ram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0056
Indian Penal Code, 1860 — Section 107, 306Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AEvidence Act, 1872 — Section 113A, 113B
High Courts24 Apr 2024Dismissed
Suraj Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0055
Indian Penal Code, 1860 — Section 34, 363, 366, 366A, 376DAProtection of Children from Sexual Offences Act (POCSO), 2012 — Section 5(g), 6Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts24 Apr 2024Allowed
Manoj Singh Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0054
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 304B, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 156(1), 156(3), 155(2), 482
High Courts24 Apr 2024Dismissed
FTA HSRP Solutions Private Ltd. Vs State Of Chhattisgarh
Chhattisgarh High Court · CHH
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 26, 226Central Motor Vehicle Rules, 1989 — Rule 50Indian Penal Code, 1860 — Section 420
High Courts23 Apr 2024Dismissed
Maa Samleshwari Rice Mill, Vs Union Of India
Chhattisgarh High Court · (2024) 04 CHH CK 0047
High Courts23 Apr 2024Dismissed
Municipal Corporation Bhilai Vs Madhu Memorial Hospital Limited
Chhattisgarh High Court · (2024) 04 CHH CK 0046
Madhya Pradesh Municipal Corporation (Transfer of Immovable Property) Rules, 1994 — Rule 7Madhya Pradesh Nagar Tatha Gram Nivesh Adhinyam, 1973 — Section 5, 20, 22, 24, 25
High Courts23 Apr 2024Dismissed
Pradeep Bhuiya Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0045
Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 106
High Courts23 Apr 2024Dismissed
Dinesh Kumar Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0044
Constitution of India, 1950 — Article 14, 16, 226Chhattisgarh State Municipal (Executive/Engineering/Health) Services, Recruitment and Conditions of Service Rules, 2017 — Rule 14, 15
High Courts23 Apr 2024Dismissed
Ashwini Kumar Singh Vs Sadhna Singh
Chhattisgarh High Court · (2024) 04 CHH CK 0043
Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
High Courts23 Apr 2024Allowed
Sultan Ali Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0042
Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 20, 20(b), 20(b)(ii)(C)
High Courts22 Apr 2024Allowed
Vikas Singh Chouhan Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0041
Chhattisgarh State Civil Supplies Corporation Ltd. (Class I, II, III & IV) Service Recruitment and Promotion Rules, 2005 — Rule 16, 16(ii)
High Courts22 Apr 2024Dismissed
Vijay Kumar Soni Vs Omprakash
Chhattisgarh High Court · (2024) 04 CHH CK 0040
Code of Civil Procedure, 1908 — Section 114, 151, 152, Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts19 Apr 2024Allowed
High Court Of Chhattisgarh Vs T.K.Jha
Chhattisgarh High Court · (2024) 04 CHH CK 0030
Right to Information Act, 2005 — Section 6(1), 8, 8(1), 8(1)(e), 8(1)(j), 19, 19(3), 19(4)
High Courts19 Apr 2024Allowed
Gautam Kewat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2024) 04 CHH CK 0029
Indian Penal Code, 1860 — Section 107, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 374(2), 437AEvidence Act, 1872 — Section 113A
High Courts18 Apr 2024Disposed Of
Harish Kumar Sahu Vs Laxmi Sahu
Chhattisgarh High Court · (2024) 04 CHH CK 0028
Motor Vehicles Act, 1988 — Section 163A