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Chhattisgarh High Court judgments

16,357 judgments · page 800 of 818

High Courts16 Mar 2004

Satyaprakash Vs State of C.G.

Chhattisgarh High Court · (2004) 1 CGLJ 162 : (2004) 2 MPJR 19

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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High Courts26 Feb 2004Dismissed

Faruk Khan Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 1 CGLJ 303 : (2004) 4 MPHT 37 : (2004) 2 MPJR 25

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 333
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High Courts17 Feb 2004Dismissed

Mohitram Vs State of Chhattisgarh

Chhattisgarh High Court · (2004) 1 CGLJ 169 : (2004) 3 MPHT 22 : (2004) 2 MPJR 133

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 439Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts07 Jan 2004

Laddu Ram Vs The Collector and Others

Chhattisgarh High Court · (2004) 1 CGLJ 72

Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 43, 95Madhya Pradesh Panchayat Raj Avam Gram Swaraj Rules — Rule 77(2), 77(3), 77(4), 77(5), 77(7)
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High Courts05 Jan 2004Dismissed

P.K. Roy Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2004) 1 CGLJ 353 : (2004) 3 MPHT 8 : (2005) 1 MPJR 26

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(2), 437(5), 438(1), 439(1)Penal Code, 1860 (IPC) — Section 306, 34, 498A
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