High Courts12 Mar 2003
Ravindra Kumar Mishra and Another Vs Dular Ram and Others
Chhattisgarh High Court · (2004) ACJ 1727 : (2003) 1 CGLJ 156 : (2003) 3 MPHT 45
Motor Vehicles Act, 1988 — Section 166, 166(3)
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 805 of 818
High Courts10 Mar 2003Allowed
Karan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 22
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts04 Mar 2003Allowed
Uday Kumar Jain Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts04 Mar 2003Allowed
Sagar Kumar Sahu and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 68
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2003Allowed
Vijay Kumar Alias Munna Vs State of M.P. (Now State of C.G.)
Chhattisgarh High Court · (2003) 02 CHH CK 0015
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 392
High Courts27 Feb 2003Allowed
Tijram Yadav Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 MPJR 6
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts25 Feb 2003Allowed
Chabadi @ Pakalo Vs State of Chhattisgarh
Chhattisgarh High Court · (2004) 1 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 302Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Feb 2003Allowed
Amar Prasad and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 27
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts24 Feb 2003Dismissed
Jagdish Kumar Dhongara and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 273, 317Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts24 Feb 2003Dismissed
Ramlakhan Gupta Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Feb 2003Dismissed
Ajay Shankar Rao Ghode Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 3 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 304B, 306
High Courts22 Feb 2003Allowed
Santosh Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 02 CHH CK 0006
Penal Code, 1860 (IPC) — Section 323, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts20 Feb 2003Allowed
Punam Chand Golcha and Another Vs State of C.G.
Chhattisgarh High Court · (2003) 2 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34
High Courts19 Feb 2003Allowed
Khem Raj Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPJR 24
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 376, 452
High Courts17 Feb 2003Allowed
Khilawan Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 02 CHH CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 229Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2003Allowed
Khorbahrin Bai Vs Tulsa Ram and Others
Chhattisgarh High Court · (2003) 2 MPHT 57
Madhya Pradesh Motor Vehicles (Amendment) Rules, 1994 — Rule 225, 226, 227Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 281(2), 283Motor Vehicles Act, 1988 — Section 140, 166(4), 168(1)
High Courts13 Feb 2003Allowed
Trinath Dadsena Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 285 : (2003) 3 RCR(Criminal) 693
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts11 Feb 2003Dismissed
Surendra Kumar Patel Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2003) 1 CGLJ 96 : (2004) CriLJ 988 : (2003) 2 MPJR 52
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts11 Feb 2003
Sunder Singh Dhruw Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420
High Courts06 Feb 2003Dismissed
Kamal Narayan Khandelwal and Another Vs Union of India (UOI) and Others
Chhattisgarh High Court · (2003) 1 CGLJ 209 : (2003) 2 MPHT 49
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5