High Courts08 Dec 2000Allowed
Bank of Baroda Vs Naresh Aswani and another
Chhattisgarh High Court · (2001) 1 CGLJ 50 : (2001) 1 MPHT 13 : (2001) 1 MPJR 12
Evidence Act, 1872 — Section 65, 66
COURT ARCHIVE
Chhattisgarh High Court judgments
15,975 judgments · page 799 of 799
High Courts07 Dec 2000Dismissed
Ku. Nazo alias Nazia Begum Vs The State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 42 : (2001) 5 MPHT 39
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts05 Dec 2000Dismissed
Kamlesh Kumar and others Vs State of M.P. and others
Chhattisgarh High Court · (2001) 1 MPHT 26 : (2001) 1 MPJR 17
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 30
High Courts29 Nov 2000Allowed
Smt. Indrani Shrivastava Vs State of Chhattisgarh and another
Chhattisgarh High Court · (2001) 1 CGLJ 80 : (2001) 2 MPHT 21 : (2001) 1 MPJR 24
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 52
High Courts28 Nov 2000Partly Allowed
Asim Saha Vs Collector, Kanker and others
Chhattisgarh High Court · (2001) 1 CGLJ 44 : (2001) 1 MPHT 6 : (2001) 1 MPJR 9
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122
High Courts27 Nov 2000Allowed
Dum Ram and another Vs Bhanwar Lal and others
Chhattisgarh High Court · (2001) 1 MPHT 3
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts24 Nov 2000Allowed
Omprakash alias Oman Vs State of M.P.
Chhattisgarh High Court · (2001) 1 MPHT 25 : (2001) 1 MPJR 18
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 450
High Courts22 Nov 2000Dismissed
Navneet Kumar and Sandeep Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPJR 3
Criminal Procedure Code, 1973 (CrPC) — Section 439Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 313, 34, 498A
High Courts22 Nov 2000Dismissed
Shri Bhagwan Katariya and others Vs State of M.P.
Chhattisgarh High Court · (2001) 4 MPHT 20
Criminal Procedure Code, 1973 (CrPC) — Section 439Medical Termination of Pregnancy Act, 1971 — Section 3, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 313, 34, 498
High Courts21 Nov 2000Dismissed
Phaguram Sahu Vs Pyaribai and others
Chhattisgarh High Court · (2001) 1 CGLJ 19 : (2001) 2 MPHT 9
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 43 Rule 1, 115
High Courts20 Nov 2000Allowed
Rajesh Patwa and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
High Courts20 Nov 2000Allowed
Bharat Ram Vs State of M.P.
Chhattisgarh High Court · (2001) 2 MPHT 113 : (2001) 1 MPJR 19
Penal Code, 1860 (IPC) — Section 307, 308, 323, 326
High Courts16 Nov 2000Dismissed
Surjeet Singh Vs State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madhya Pradesh Excise Act, 1915 — Section 46(2)
High Courts09 Nov 2000Allowed
Bodh Singh Thakur Vs State and others
Chhattisgarh High Court · (2001) 1 CGLJ 14 : (2001) 88 FLR 420 : (2001) 2 LLJ 675 : (2001) 1 MPHT 10 : (2001) 1 MPJR 1
Constitution of India, 1950 — Article 226
High Courts24 Jan 2000Allowed
Laindas Satnami and Others Vs State of M.P. (Now State of Chhattisgarh)
Chhattisgarh High Court · (2001) 1 MPJR 31
Penal Code, 1860 (IPC) — Section 302