COURT ARCHIVE

Chhattisgarh High Court judgments

15,975 judgments · page 794 of 799

High Courts21 Aug 2001Allowed

Kanhaiyalal Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 CGLJ 393

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 42(2)

Read judgment

High Courts21 Aug 2001

Rajesh Uttra Kumar Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) CriLJ 1175

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 339, 354, 443, 451, 452

Read judgment

High Courts17 Aug 2001Allowed

Santu and Another Vs State of Madhya Pradesh

Chhattisgarh High Court · (2001) 2 CGLJ 199 : (2001) CriLJ 4455 : (2001) 4 MPHT 52

Evidence Act, 1872 — Section 157, 60, 9Penal Code, 1860 (IPC) — Section 318

Read judgment

High Courts13 Aug 2001Dismissed

The District Industries Association, Bilaspur Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2001) 2 CGLJ 419 : (2002) 1 MPHT 4

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 59State Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts03 Aug 2001Dismissed

Sardar Jaswant Singh Ajmani Vs Public Service Commission and Others

Chhattisgarh High Court · (2001) 5 MPHT 30

Constitution of India, 1950 — Article 145, 315, 316, 317

Read judgment

High Courts02 Aug 2001Dismissed

Mahipal Prasad Sahu Vs Chhattisgarh State Electricity Board

Chhattisgarh High Court · (2001) 2 CGLJ 116 : (2001) 4 MPHT 50

Read judgment

High Courts01 Aug 2001Allowed

Elisha Walker Vs Smt. Kusum Pushpa Tirki and Others

Chhattisgarh High Court · (2001) 2 CGLJ 125 : (2001) CriLJ 4446 : (2002) 1 MPHT 73

Criminal Procedure Code, 1973 (CrPC) — Section 203, 210

Read judgment

High Courts01 Aug 2001Dismissed

Balsai Vs State of Madhya Pradesh (now Chhattisgarh)

Chhattisgarh High Court · (2002) 1 MPHT 12

Penal Code, 1860 (IPC) — Section 304, 84

Read judgment

High Courts27 Jul 2001Dismissed

Murlidhar Makhija and others Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 CGLJ 249 : (2001) 4 MPHT 36 : (2003) 2 MPJR 1

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(2), 439, 439(1)

Read judgment

High Courts27 Jul 2001

Akhilesh Jindani (Jain) and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) CriLJ 1660 : (2003) 1 MPJR 52

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(2), 439, 439(1)

Read judgment

High Courts27 Jul 2001Allowed

Munuwa alias Ashok Vs State of M.P. (C.G.)

Chhattisgarh High Court · (2001) 4 MPHT 28

Arms Act, 1959 — Section 25(1B), 4Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts24 Jul 2001Allowed

Shail Kumari Vs Parmarath Singh

Chhattisgarh High Court · (2001) 2 CGLJ 110 : (2001) CriLJ 4121 : (2002) 1 DMC 790 : (2001) 4 MPHT 14 : (2002) 1 RCR(Criminal) 311

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

Read judgment

High Courts23 Jul 2001Allowed

Maniram Vs State of M.P. (now Chhattisgarh)

Chhattisgarh High Court · (2001) 2 CGLJ 104 : (2001) 4 MPHT 25

Criminal Procedure Code, 1973 (CrPC) — Section 228, 374(2)Penal Code, 1860 (IPC) — Section 354, 376, 376(2), 511

Read judgment

High Courts20 Jul 2001Dismissed

Coal Mines Officers Association of India Vs Coal India Limited and Another

Chhattisgarh High Court · (2001) 2 CGLJ 140 : (2001) 4 MPHT 55

Read judgment

High Courts13 Jul 2001Allowed

Dalvinder Singh Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) CriLJ 1434 : (2001) 4 MPHT 9

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8

Read judgment

High Courts10 Jul 2001Dismissed

Chhotku alias Ram Prasad and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPHT 84

Criminal Procedure Code, 1973 (CrPC) — Section 311

Read judgment

High Courts10 Jul 2001Dismissed

Avinash Aastikar Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 CGLJ 51

Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(A), 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

Read judgment

High Courts10 Jul 2001Dismissed

Mayor, Nagar Palika Nigam Durg and another Vs Cheriyan Mathai

Chhattisgarh High Court · (2001) 4 MPHT 33 : (2003) 1 MPJR 17

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts09 Jul 2001Allowed

State of Chhattisgarh Vs Bhugdev and others

Chhattisgarh High Court · (2001) 3 MPHT 116

Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1915 — Section 31, 34, 34(1), 34(2), 34(A)

Read judgment

High Courts09 Jul 2001Allowed

State of Chhattisgarh Vs Bhugdev

Chhattisgarh High Court · (2003) 1 CGLJ 84

Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1950 — Section 31, 34, 34A, 36, 38

Read judgment