High Courts30 Jan 2002
Rajaram Maize Products Vs State Industrial Court and Others
Chhattisgarh High Court · (2002) 95 FLR 653 : (2003) 1 LLJ 414 : (2002) 2 MPHT 43
Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 62
COURT ARCHIVE
Chhattisgarh High Court judgments
15,975 judgments · page 792 of 799
High Courts29 Jan 2002Dismissed
Ramhai Singh Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 102 : (2002) 2 MPHT 4
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21
High Courts22 Jan 2002
Smt. Savitri Bai and Another Vs Malinder Kaur and Others
Chhattisgarh High Court · (2002) 2 MPHT 30
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 224Motor Vehicles Act, 1988 — Section 140
High Courts18 Jan 2002Allowed
Smt. Sushila Singh and Others Vs Driver Madhulal Rai and Others
Chhattisgarh High Court · (2002) 2 MPHT 7
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2002Dismissed
Narsingh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 22 : (2002) 2 DMC 142 : (2002) 2 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 190, 228, 468(3)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts08 Jan 2002
Sheikh Ismail and Others Vs Municipal Corporation, Durg
Chhattisgarh High Court · (2002) 2 MPHT 8
Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 2002Dismissed
Gopal Das Vs Kasturi Devi Begani
Chhattisgarh High Court · (2002) 3 CGLJ 86 : (2002) 1 MPHT 43
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts03 Jan 2002Dismissed
Radhe Hari Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 MPHT 1 : (2003) 1 MPJR 19
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307
High Courts14 Dec 2001
In Re: V.G. Tamaskar, Advocate
Chhattisgarh High Court · (2002) 3 CGLJ 57 : (2001) 5 MPHT 58
Civil Procedure Code, 1908 (CPC) — Section 148ACriminal Procedure Code, 1973 (CrPC) — Section 439Limitation Act, 1963 — Section 14, 5
High Courts07 Dec 2001
Vinod Kumar Shadangi Vs State Administrative Tribunal, Bench at Raipur, Raipur and Others
Chhattisgarh High Court · (2002) 2 MPHT 86
High Courts24 Nov 2001Dismissed
Ku. B. Usha Dandasi and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 31 : (2001) 5 MPHT 12 : (2002) 1 MPJR 102
Evidence Act, 1872 — Section 6, 7, 8Penal Code, 1860 (IPC) — Section 107, 108, 109, 110, 111
High Courts20 Nov 2001Allowed
Ram Pratap Yadav Vs Anand Ram and Others
Chhattisgarh High Court · (2001) 2 CGLJ 506 : (2001) 5 MPHT 56 : (2003) 2 MPJR 10
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts09 Nov 2001Dismissed
Vinod Kumar Jain Vs Smt. Pushpalata Paruthi
Chhattisgarh High Court · (2002) 3 CGLJ 10 : (2001) 5 MPHT 7
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 17, 23(B), 23(J), 23D(III), 23J(III)
High Courts08 Nov 2001
Bhilai Engineering Corporation Ltd. Vs Pragatisheel Engineering Shramik Sangh and Others
Chhattisgarh High Court · (2001) 2 CGLJ 431 : (2002) 1 MPHT 35
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17Madhya Pradesh Industrial Relations Act, 1960 — Section 51, 65(3)
High Courts05 Nov 2001
Gopi alias Gopal Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 440 : (2001) 5 MPHT 19
Penal Code, 1860 (IPC) — Section 294, 302, 304, 323, 341
High Courts31 Oct 2001Allowed
Sanjeev Dutta and Others Vs National Thermal Power Corporation Ltd. and Others
Chhattisgarh High Court · (2002) 2 MPJR 89
High Courts30 Oct 2001
Smt. Shail Devi Saraf Vs Smt. Janakibai Gupta
Chhattisgarh High Court · (2001) 2 CGLJ 493 : (2001) 5 MPHT 52 : (2003) 1 MPJR 78
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 151Powers of Attorney Act, 1882 — Section 2
High Courts30 Oct 2001Dismissed
Smt. Hemlata Sahu Vs Smt. Rita Singh
Chhattisgarh High Court · (2003) 1 CGLJ 444
Penal Code, 1860 (IPC) — Section 403(2), 499, 500
High Courts17 Oct 2001Dismissed
Khom Prasad Sharma Vs Dy. Registrar, Co-operative Societies and Others
Chhattisgarh High Court · (2001) 5 MPHT 50
High Courts10 Oct 2001Dismissed
Mohd. Ayub Khan Vs Saira Begum
Chhattisgarh High Court · (2002) 1 MPJR 19
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25, 47, 9