High Courts06 Feb 2003
Bharat Lal Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 74 : (2003) 3 MPHT 25
Criminal Procedure Code, 1973 (CrPC) — Section 451
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 806 of 818
High Courts01 Feb 2003Allowed
Amar Singh Vs Ajij Mohammad
Chhattisgarh High Court · (2003) 1 MPJR 48
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Feb 2003
Vishal Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 71 : (2003) 2 MPHT 46
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts30 Jan 2003Dismissed
Motilal Vs State of M.P.
Chhattisgarh High Court · (2003) 01 CHH CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts29 Jan 2003Allowed
Narayan Vishwas and Others Vs State of M.P.
Chhattisgarh High Court · (2003) 01 CHH CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Jan 2003Allowed
Bisahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 260 : (2003) 3 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts24 Jan 2003
Ram Bharosa and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 133 : (2003) 3 MPHT 33
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 466, 467, 471
High Courts22 Jan 2003Dismissed
Deenanath Singh Vs Omprakash and Another
Chhattisgarh High Court · (2003) 01 CHH CK 0005
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 313, 439Evidence Act, 1872 — Section 165
High Courts21 Jan 2003
Laxminarayan Giri and Others Vs State of Madhya Pradesh
Chhattisgarh High Court · (2003) 2 DMC 81
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts21 Jan 2003
Sheikh Rasul Vs Anwar Haque and Another
Chhattisgarh High Court · (2003) 2 MPHT 14
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts21 Jan 2003
Prem Singh Chauhan and Another Vs L.M. Pandey
Chhattisgarh High Court · (2003) 2 MPHT 38
Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)
High Courts16 Jan 2003
Sandeep Shouri @ Kake Shouri Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 2 MPHT 17 : (2003) 2 MPJR 11
Constitution of India, 1950 — Article 19(1)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 8
High Courts16 Jan 2003
Joginder Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPHT 11
Criminal Procedure Code, 1973 (CrPC) — Section 438Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts14 Jan 2003
Vivek Bishwash Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 2 MPHT 23
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 342, 376, 506
High Courts06 Jan 2003Allowed
Hemendra Bhai Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 97 FLR 402 : (2003) 2 LLJ 645 : (2003) 2 MPHT 1 : (2003) 2 MPJR 57
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 16, 2, 3Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Factories Act, 1948 — Section 67
High Courts03 Jan 2003Allowed
Nasir Khan and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriminalCC 271
Evidence Act, 1872 — Section 138
High Courts10 Dec 2002Allowed
Dr. Atin Kundu and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · AIR 2003 Chh 1 : (2002) 4 CGLJ 350 : (2003) 1 MPHT 67 : (2003) 2 MPJR 29
Chhattisgarh Snatakottar Pravesh Pariksha Niyam, 2002 — Rule 6.3Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2002Allowed
Ashish Pateliya Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 50
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 34
High Courts29 Nov 2002Allowed
Dipak Kumar and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 49
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 394, 395, 397
High Courts27 Nov 2002
Anant Kumar Mishra Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 4 CGLJ 445 : (2004) 1 LLJ 668 : (2003) 1 MPHT 56
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 44Payment of Gratuity Act, 1972 — Section 4