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Chhattisgarh High Court judgments

16,357 judgments · page 802 of 818

High Courts21 Aug 2003

Somesh Das Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 2 CGLJ 168 : (2004) CriLJ 680 : (2004) 2 MPHT 17

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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High Courts18 Aug 2003

Gulab Khatri Vs State of C.G. and Others

Chhattisgarh High Court · (2003) 2 CGLJ 230

Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 39, 40, 40(1), 40(1)(A), 40(1)(B)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
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High Courts04 Aug 2003Dismissed

Kalipad Vishwas Vs State of M.P. (Now C.G.)

Chhattisgarh High Court · (2003) 2 CGLJ 195

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 32, 32(1), 59, 60Penal Code, 1860 (IPC) — Section 201, 302
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High Courts04 Aug 2003Dismissed

Kalipad Vishwas and Another Vs State of M.P.

Chhattisgarh High Court · (2005) 2 MPJR 87

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 374(2)Evidence Act, 1872 — Section 32, 32(1), 59, 60Penal Code, 1860 (IPC) — Section 201, 302
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High Courts31 Jul 2003Dismissed

Bhagirathi Nirmalkar Vs State of Chhattisgarh and Others

Chhattisgarh High Court · AIR 2005 Chh 8 : (2003) 2 CGLJ 147 : (2004) 2 MPJR 92

Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21, 47A(1), 87AConstitution of India, 1950 — Article 14, 226, 227Madhya Pradesh Panchayat Act, 1962 — Section 21, 21(1), 24
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