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Chhattisgarh High Court judgments, 2024

435 judgments · page 8 of 22

High Courts16 Apr 2024Partly Allowed

Paras Sinha Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0038

Indian Penal Code, 1860 — Section 363, 376A, 376AB, 506IICode Of Criminal Procedure, 1973 — Section 374(2)Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 3, 4, 6, 42
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High Courts16 Apr 2024Dismissed

Lacchuram Mandavi Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0037

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 201, 376, 376(3), 506IICode Of Criminal Procedure, 1973 — Section 164, 313, 374(2)
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High Courts16 Apr 2024Disposed Of

S. Santosh Kumar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0036

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4), 16(4A), 16(4B), 330, 335, 341, 342Chhattisgarh Civil Services (Promotion) Rules, 2003 — Rule 5Chhattisgarh Public Service (Reservation for Scheduled Caste, Scheduled Tribe & Other Backward Classes) Act, 1994 — Section 19
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High Courts16 Apr 2024Allowed

Rajendra Kumar Nishad Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0031

Indian Penal Code, 1860 — Section 34, 323, 376D, 506BCode Of Criminal Procedure, 1973 — Section 161, 162, 164, 313, 374(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts15 Apr 2024Dismissed

Satish Agrawal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0034

Constitution of India, 1950 — Article 226, 227National Highways Act, 1956 — Section 3A, 3D, 3G, 3G(5), 3HArbitration and Conciliation Act, 1996 — Section 5, 34, 37, 37(2)
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High Courts09 Apr 2024Dismissed

Bharat Aluminium Company Limited Vs Union Of India

Chhattisgarh High Court · (2024) 04 CHH CK 0027

Constitution of India, 1950 — Article 14, 226Central Goods and Services Tax Act, 2017 — Section 54, 73, 74, 107, 107(1), 107(4), 148Goods and Services Tax (Compensation to States) Act, 2017 — Section 8
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High Courts09 Apr 2024Allowed/Dismissed/Dismissed/Dismissed

Kondru Dharmarao Vs Directorate Of Revenue Intelligence

Chhattisgarh High Court · (2024) 04 CHH CK 0017

Code Of Criminal Procedure, 1973 — Section 293, 313, 374(2), 437ANarcotic Drugs and Psychotropic Substances Act, 1985 — Section 8C, 20(b)(ii)(C), 28, 29, 41, 41(1), 41(2), 42, 42(1), 43, 50, 52A, 52A(2), 55, 67Evidence Act, 1872 — Section 67
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High Courts08 Apr 2024Dismissed

Gauri Bai Vs Kheman Singh

Chhattisgarh High Court · (2024) 04 CHH CK 0024

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115, 151
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High Courts08 Apr 2024Partly Allowed

Salim Sikander Ekka Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0022

Constitution of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 2(c), 2(d), 154, 154(1), 154(3), 156, 156(1), 156(3), 157, 173, 190, 200, 202, 482Income Tax Act, 1961 — Section 132, 138
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High Courts08 Apr 2024Dismissed

Amit Kumar Shrivastava Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0021

Chhattisgarh Protection of Depositors Interest Rules, 2015 — Section 5Indian Penal Code, 1860 — Section 34, 120B, 409Code Of Criminal Procedure, 1973 — Section 239, 482
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High Courts08 Apr 2024Dismissed

Shyamal Mallick Vs Mamta Das

Chhattisgarh High Court · (2024) 04 CHH CK 0020

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 11Specific Relief Act, 1963 — Section 34
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High Courts05 Apr 2024Allowed

D. S. Thakur Vs State Of Chhattisgarh

Chhattisgarh High Court · (2024) 04 CHH CK 0023

Constitution of India, 1950 — Article 311(2)Chhattisgarh Civil Services (Pension) Rules, 1976 — Rule 2(n), 3(n), 9, 9(1)Chhattisgarh Cooperative Societies Act, 1960 — Section 49(8), 49B
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High Courts05 Apr 2024Partly Allowed

Rai Singh Vs Dilip Ram

Chhattisgarh High Court · (2024) 04 CHH CK 0009

Motor Vehicles Act, 1988 — Section 110A, 110B, 110F, 140, 166(1), 166(1)(c), 173Code of Civil Procedure, 1908 — Section 2(11)
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