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Chhattisgarh High Court judgments

15,975 judgments · page 797 of 799

High Courts12 Mar 2001Allowed

Sheoprasad Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 126 : (2001) 3 MPHT 93 : (2001) 1 MPJR 41

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 173, 24, 41Penal Code, 1860 (IPC) — Section 25, 378, 379, 403
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High Courts05 Mar 2001Dismissed

Timan Lal Sahu Vs Shivcharan Lal Sahu

Chhattisgarh High Court · (2001) 1 CGLJ 118 : (2002) 1 MPHT 64 : (2001) 2 MPJR 66

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 13, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 24, 25, 26, 3, 4
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High Courts28 Feb 2001Dismissed

State of M.P. Vs Bhim Mohd.

Chhattisgarh High Court · (2001) 1 CGLJ 91 : (2002) CriLJ 1906 : (2001) 2 MPHT 23 : (2002) 1 MPJR 62

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366, 374(2)Evidence Act, 1872 — Section 102, 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 354(3)
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High Courts23 Feb 2001Allowed

Manoj Kumar Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 350 : (2001) 2 MPHT 13 : (2001) 2 MPJR 27

Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147Penal Code, 1860 (IPC) — Section 379
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High Courts22 Feb 2001

Koushalya Bai Vs State of C.G.

Chhattisgarh High Court · (2001) 5 MPHT 6 : (2001) 1 MPJR 38

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts15 Feb 2001Dismissed

Ramhari Sarthi Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 3 MPHT 23 : (2001) 2 MPJR 79

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302
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