COURT ARCHIVE

Chhattisgarh High Court judgments

15,975 judgments · page 793 of 799

High Courts10 Oct 2001Allowed

Lokesh Kumar Sahu Vs Ispat Karmachari Co-operative Credit Society Ltd. and Others

Chhattisgarh High Court · AIR 2002 Chh 11 : (2002) 1 MPHT 49 : (2002) 1 MPJR 107

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227

High Courts09 Oct 2001Dismissed

Jugal Kishore Gandhi Vs State Bank of India

Chhattisgarh High Court · (2002) 1 MPJR 1

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts03 Oct 2001

Ram Dhan Khandelwal Vs Manish Chouhan and Another

Chhattisgarh High Court · (2002) 3 CGLJ 181 : (2002) 2 MPHT 83

Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts28 Sept 2001

Raj Kumar College Society and Another Vs State of M.P. (Now Chhattisgarh) and Others

Chhattisgarh High Court · (2001) 2 CGLJ 330 : (2002) 2 MPHT 12

Madhya Pradesh Municipal Corporation Act, 1956 — Section 295, 295(3), 299A, 307

High Courts26 Sept 2001Allowed

Jitendra Kumar Verma Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPJR 8

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A

High Courts25 Sept 2001Allowed

Jagatram and Others Vs State of M.P.

Chhattisgarh High Court · (2002) 1 MPJR 10

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 109, 306, 498A

High Courts22 Sept 2001Dismissed

Dukhu Vs Smt. Kasturi Bai

Chhattisgarh High Court · (2001) 2 MPJR 86

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

High Courts20 Sept 2001Allowed

Ghurava Bai Vs Vishnuram

Chhattisgarh High Court · (2001) 2 CGLJ 283 : (2002) 1 DMC 324 : (2002) 1 MPJR 26

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

High Courts18 Sept 2001Allowed

Haricharan Ramteke Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 CGLJ 363 : (2001) 5 MPHT 47 : (2002) 1 MPJR 16

Criminal Procedure Code, 1973 (CrPC) — Section 437(6), 482

High Courts13 Sept 2001Dismissed

Tej Kumar Sahu Vs Padum Lochan and Another

Chhattisgarh High Court · (2001) 2 CGLJ 365 : (2002) 1 DMC 264 : (2002) 1 MPJR 5

Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 482

High Courts11 Sept 2001Allowed

Roop Singh Verma Vs Superintendent of Police, Special Police Establishment Lokayukta

Chhattisgarh High Court · (2002) 1 MPJR 4

Criminal Procedure Code, 1973 (CrPC) — Section 438Land Acquisition Act, 1894 — Section 4, 6Penal Code, 1860 (IPC) — Section 120B

High Courts07 Sept 2001

Daneshwar Kashyap and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 MPJR 1

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)

High Courts05 Sept 2001Dismissed

Shiv Kumar Singh and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 CGLJ 409

Central Provinces and Berar Prohibition Act, 1938 — Section 254Central Provinces and Berar Prohibition Rules, 1938 — Rule 254Essential Commodities Act, 1955 — Section 3, 7

High Courts01 Sept 2001Allowed

Muneshwari Vs Ramdas

Chhattisgarh High Court · (2002) 1 MPHT 31

Legal Services Authorities Act, 1987 — Section 20, 21

High Courts29 Aug 2001Allowed

Santosh Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 CGLJ 216 : (2002) CriLJ 1180 : (2001) 4 MPHT 63

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(1), 174Evidence Act, 1872 — Section 145

High Courts29 Aug 2001Allowed

Gaindlal Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPJR 18

Penal Code, 1860 (IPC) — Section 120B, 420, 467Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts25 Aug 2001Allowed

M.P. Pandey Vs National Mineral Development Corporation and Another

Chhattisgarh High Court · (2001) 2 CGLJ 233 : (2002) 1 MPHT 54

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 33(2)(B)

High Courts25 Aug 2001

Sarla Ben Kotak and Others Vs Raipur Municipal Corporation and Others

Chhattisgarh High Court · (2001) 4 MPHT 61

Constitution of India, 1950 — Article 226

High Courts25 Aug 2001Allowed

Janata Kanwar Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPHT 21

Criminal Procedure Code, 1973 (CrPC) — Section 309, 311

High Courts23 Aug 2001

Chhattisgarh Rajya Abhibhavak Sangh and Others Vs Union of India and Others

Chhattisgarh High Court · (2002) 1 MPHT 24

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 66