High Courts07 May 2003Dismissed
Bhanu Kanwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) CriLJ 2931 : (2003) 4 MPHT 8
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 804 of 818
High Courts07 May 2003
Dilaram Manjhi Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 76
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 May 2003Allowed
Mukesh Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 343 : (2003) 4 MPHT 57
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302
High Courts07 May 2003Partly Allowed
Purru alias Laxmi Narayan Vs State of Madhya Pradesh (now Chhattisgarh)
Chhattisgarh High Court · (2004) CriLJ 870 : (2003) 4 MPHT 65
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 May 2003Allowed
Tejram and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 368 : (2003) CriLJ 4529 : (2003) 4 MPHT 73
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2003Allowed
Gaukaran alias Phusaku and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 337 : (2003) 4 MPHT 37
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2003Allowed
Smt. Chandra Kiran Choudhary and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 375 : (2003) 3 MPHT 66
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage (Amendment) Act, 1956 — Section 9Penal Code, 1860 (IPC) — Section 323, 34, 498A
High Courts29 Apr 2003
Sai Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 72
Penal Code, 1860 (IPC) — Section 302, 304
High Courts29 Apr 2003Allowed
Nehru and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 CGLJ 340 : (2003) 4 MPHT 43
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 2003Allowed
Thanu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 313 : (2003) 4 MPHT 50
Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 147, 149, 302, 364
High Courts28 Apr 2003
Accheram Navarang Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2004) 1 MPHT 17
Madhya Pradesh Re-organisation Act, 2000 — Section 68, 69, 70, 71, 72
High Courts26 Apr 2003Allowed
Prahlad and Others Vs State of M.P.
Chhattisgarh High Court · (2003) 2 CGLJ 80
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304
High Courts10 Apr 2003Dismissed
Anant Kumar Denial Vs State of C.G. and Others
Chhattisgarh High Court · (2003) 04 CHH CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 306
High Courts03 Apr 2003Allowed
Santram Alias Santa Sahu Vs State of C.G.
Chhattisgarh High Court · (2003) 04 CHH CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 2003
State of Chhattisgarh Vs Tirathram and Others
Chhattisgarh High Court · (2003) 1 CGLJ 217 : (2003) 2 MPHT 65
Criminal Procedure Code, 1973 (CrPC) — Section 395, 395(1), 395(2), 397, 397(1)
High Courts29 Mar 2003
M.P. State Road Transport Corporation Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 1 CGLJ 222 : (2003) 2 MPHT 42
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 72(3)Motor Vehicles Act, 1988 — Section 104, 87
High Courts27 Mar 2003Dismissed
The Executive Director (P and A) and Others Vs B.P. Pandey
Chhattisgarh High Court · (2003) 1 MPJR 41
High Courts27 Mar 2003Dismissed
Munna Khan Vs State of M.P. (now Chhattisgarh)
Chhattisgarh High Court · (2004) CriLJ 525 : (2003) 2 MPHT 29 : (2003) 2 MPJR 84
Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4
High Courts17 Mar 2003
Harish Chandra Dixit Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 2 MPJR 20
High Courts12 Mar 2003Allowed
Mehandi Lal Yadav Vs The State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 174 : (2004) CriLJ 710 : (2003) 2 MPJR 65 : (2004) 3 RCR(Criminal) 11
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 5