High Courts28 Jul 2003Allowed
Dilbodh Nagesia Vs State of M.P. (now Chhattisgarh)
Chhattisgarh High Court · (2004) CriLJ 2347 : (2004) 1 MPHT 26 : (2004) 2 MPJR 127
Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 803 of 818
High Courts28 Jul 2003Allowed
Raj Kumar and Others Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2003) 2 CGLJ 104 : (2004) 2 MPHT 1 : (2004) 2 MPJR 107
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Jul 2003Dismissed
Shrikishan and Company Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 07 CHH CK 0012
Constitution of India, 1950 — Article 226
High Courts25 Jul 2003Dismissed
Sharda Flour Pvt. Ltd. Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2005 Chh 12 : (2003) 2 CGLJ 119 : (2004) 2 MPJR 67
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 9
High Courts25 Jul 2003Dismissed
Shrikishan and Company Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2003 Chh 18 : (2003) 2 CGLJ 176
Constitution of India, 1950 — Article 226, 299
High Courts24 Jul 2003Allowed
Brijpal Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 07 CHH CK 0010
Arms Act, 1959 — Section 25(1B) B, 4Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003
State of Chhattisgarh Vs Brijpal
Chhattisgarh High Court · (2003) 2 CGLJ 68 : (2004) 1 MPHT 42
Arms Act, 1959 — Section 25(1B), 4Evidence Act, 1872 — Section 24, 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003Partly Allowed
Ram Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriLJ 4692 : (2004) 1 MPHT 1 : (2004) 2 MPJR 113
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 307, 84
High Courts17 Jul 2003Allowed
Shiv Kumar Gupta Vs The State of Chhattisgarh and Another
Chhattisgarh High Court · (2003) 07 CHH CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 147, 148
High Courts17 Jul 2003Dismissed
Sunil Kumar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 07 CHH CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 307
High Courts07 Jul 2003Allowed
State of Chhattisgarh Vs Kamla Prasad Pandey
Chhattisgarh High Court · (2004) 2 MPJR 74
Arms Act, 1959 — Section 25, 25(1B)(b), 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 354, 354(3)Evidence Act, 1872 — Section 27
High Courts04 Jul 2003Allowed
Krishna Rice Mill Industries Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 CGLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madhya Pradesh Anusuchit Vastu Vyapari (Anugyapan Tatha Jamakhori Per Nirbandh) Rules, 1991 — Rule 8Madhya Pradesh Essential Commodities Act, 1955 — Section 3(7), 6
High Courts04 Jul 2003Allowed
Vinod Bangali Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 CGLJ 111
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 34
High Courts04 Jul 2003Dismissed
Ku. Nashima Rao Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2005 Chh 10 : (2003) 2 CGLJ 31 : (2003) 3 MPHT 50
Constitution of India, 1950 — Article 226Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 119
High Courts02 Jul 2003Dismissed
MECGALE PNEUMATICS Vs Bhilai Electrical Supply Company Limited and Another
Chhattisgarh High Court · AIR 2004 Chh 5 : (2003) 2 CGLJ 43 : (2004) 1 CTLJ 147 : (2003) 3 MPHT 54
Constitution of India, 1950 — Article 12, 14, 226, 227
High Courts30 Jun 2003
Radheshyam Yadu Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 2 CGLJ 6 : (2003) 3 MPHT 63
Chhattisgarh Panchayat Service (Recruitment and General Conditions Services) Rules, 1999 — Rule 33(1), 33(2)Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 2003Allowed
Pawan Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 71
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Jun 2003
Budhram Vs Sub-Divisional Officer (Revenue) and Others
Chhattisgarh High Court · (2003) 4 MPHT 1 : (2004) 2 MPJR 147
chhattisgarh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 22Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 122, 17
High Courts09 May 2003Allowed
Laloo Yadav and Another Vs State of C.G.
Chhattisgarh High Court · (2003) 05 CHH CK 0008
Penal Code, 1860 (IPC) — Section 302
High Courts07 May 2003Allowed
Smt. Saraswatibai Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 4 MPHT 3
Penal Code, 1860 (IPC) — Section 302, 309