High Courts20 Apr 2001Dismissed
Rajudas Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 5 MPHT 17
Criminal Procedure Code, 1973 (CrPC) — Section 389, 439
COURT ARCHIVE
Chhattisgarh High Court judgments
15,975 judgments · page 796 of 799
High Courts20 Apr 2001Dismissed
Ram Bai Vs State of M.P. (Chhattisgarh)
Chhattisgarh High Court · (2001) 1 CGLJ 380 : (2001) 2 MPHT 117 : (2001) 2 MPJR 33
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 154, 3, 32, 45Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Apr 2001
Shri Gurucharan Singh Vs Premabai Shrivastava
Chhattisgarh High Court · (2001) 1 CGLJ 476 : (2001) 3 MPHT 87 : (2001) 2 MPJR 73
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts19 Apr 2001Partly Allowed
Laldas alias Lilardas Sahu Vs State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 254 : (2001) 3 MPHT 49
Evidence Act, 1872 — Section 27, 3, 45, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 2001
Laxminarayan Giri and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2001) 2 DMC 340
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts16 Apr 2001Dismissed
Ram Kumar Devangan Vs Chameli Bai Devangan
Chhattisgarh High Court · (2003) 1 CGLJ 81 : (2002) 2 MPJR 28
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts12 Apr 2001Allowed
Ram Kumar Tiwari and others Vs Deenanath and others
Chhattisgarh High Court · AIR 2002 Chh 1 : (2001) 1 CGLJ 529 : (2001) 4 MPHT 1 : (2002) 2 MPJR 31
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35(1)Transfer of Property Act, 1882 — Section 52
High Courts10 Apr 2001Allowed
Prem Chand and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 93 : (2002) 2 MPJR 12
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Madhya Pradesh Krishi Pashu Parirakshan Adhiniyam, 1959 — Section 11, 6, 7Prevention of Cruelty to Animals Act, 1960 — Section 11(1)
High Courts04 Apr 2001Allowed
Deepak Kumar Ratre Vs State of Chattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 320 : (2001) 2 MPHT 89 : (2002) 2 MPJR 8
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts04 Apr 2001Partly Allowed
M/s. Sun Bright Marketing Pvt. Ltd., Raipur Vs The Commissioner (Excise), Gwalior (M.P.) and others
Chhattisgarh High Court · (2001) 2 MPHT 57 : (2002) 1 MPJR 43
Constitution of India, 1950 — Article 14, 226, 227Madhya Pradesh Excise Act, 1915 — Section 24, 24(1), 24(2), 24(3), 28
High Courts03 Apr 2001Allowed
Darwan Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 81
Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Evidence Act, 1872 — Section 137, 3Penal Code, 1860 (IPC) — Section 323, 342, 376, 450
High Courts30 Mar 2001Allowed
Lakshmi Prasad Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 347 : (2001) 3 MPHT 15 : (2001) 2 MPJR 59
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts30 Mar 2001Dismissed
Dr. Laxminarayan Vs Ishwari and Others
Chhattisgarh High Court · (2001) 2 MPJR 17
High Courts29 Mar 2001Dismissed
Amar Singh Gaikwad Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 417 : (2001) 5 MPHT 42
High Courts29 Mar 2001Dismissed
State of Chhattisgarh Vs Mustak Ahmad Khan
Chhattisgarh High Court · (2001) 1 CGLJ 298 : (2001) 3 MPHT 29
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 294, 324
High Courts28 Mar 2001Allowed
Ravindra Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 324
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 8
High Courts27 Mar 2001
Commandant 11th Battalion and Others Vs Mahendra Singh and Another
Chhattisgarh High Court · (2001) 1 CGLJ 443 : (2001) 4 MPHT 70
Constitution of India, 1950 — Article 227Madhya Pradesh Police Regulations — Regulation 214, 262, 270, 270(1)Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 — Section 27, 27(1), 27(2), 3, 3(2)
High Courts23 Mar 2001Allowed
Kishor Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 301 : (2001) 5 MPHT 40
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts21 Mar 2001Dismissed
Union of India Vs Shiyaram Rathore and another
Chhattisgarh High Court · (2001) 2 ACC 202 : (2001) 1 CGLJ 419 : (2001) 3 MPHT 12 : (2002) 1 MPJR 94
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 96Limitation Act, 1963 — Section 5
High Courts21 Mar 2001Allowed
Shekh Lala Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) CriLJ 4148 : (2001) 4 MPHT 17 : (2002) 1 MPJR 92
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(1), 34(2)