COURT ARCHIVE

Chhattisgarh High Court judgments

16,357 judgments · page 808 of 818

High Courts16 Sept 2002Allowed

Harbans Singh Tuteja Vs Vinod Nirmalkar and Another

Chhattisgarh High Court · (2002) 4 CGLJ 326

Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226, 227, 228Motor Vehicles Act, 1939 — Section 110A, 140, 142, 166, 228Penal Code, 1860 (IPC) — Section 279, 338

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High Courts16 Sept 2002

Santosh Kumar Agarwal Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 4 CGLJ 256

Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 167(2), 438Penal Code, 1860 (IPC) — Section 120B, 379, 409, 411, 420Prevention of Corruption Act, 1988 — Section 12, 13(1)(D), 13(1)E, 13(2), 7

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High Courts13 Sept 2002

Smt. Jaya Chandrakar Vs Distt. Panchayat and Others

Chhattisgarh High Court · (2002) 4 CGLJ 243 : (2003) 1 MPHT 43

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3

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High Courts13 Sept 2002Allowed

Smt. Devi Bai and Another Vs Smt. Rambai

Chhattisgarh High Court · (2002) 4 CGLJ 268

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(1), 13(5), 23, 23A

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High Courts12 Sept 2002Allowed

Sirajunnisha Vs Sukhjeet Singh

Chhattisgarh High Court · (2002) 4 CGLJ 304 : (2002) 4 MPHT 68

Constitution of India, 1950 — Article 21Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38

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High Courts12 Sept 2002Allowed

Lalit Kumar Patre Vs Ram Bahadur and Others

Chhattisgarh High Court · (2002) 4 CGLJ 312 : (2003) 2 MPHT 77

Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226, 227, 228Motor Vehicles Act, 1988 — Section 140, 140(2), 173

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High Courts11 Sept 2002

Parasmal Soni Vs Joga Singh and Others

Chhattisgarh High Court · (2002) 4 CGLJ 232 : (2003) 4 MPHT 71

Motor Vehicles Act, 1988 — Section 168

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High Courts11 Sept 2002

Dwarika Prasad and Another Vs Krishna Kumar and Others

Chhattisgarh High Court · (2002) 5 MPHT 1

Civil Procedure Code Amendment Act, 1976 — Order 1 Rule 10, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7

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High Courts09 Sept 2002Allowed

Gajaropan Yadav and Another Vs T.S. Singhdeo and Others

Chhattisgarh High Court · (2002) 4 CGLJ 159 : (2002) 4 MPHT 62

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 228Motor Vehicles Act, 1988 — Section 140

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High Courts09 Sept 2002Allowed

Saraswati Bai and Others Vs Kantabai and Others

Chhattisgarh High Court · (2002) 4 CGLJ 184 : (2003) 1 MPHT 91

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9

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High Courts06 Sept 2002

Smt. Chandrakanta Shrivastava Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2002) 4 CGLJ 302 : (2003) 1 MPHT 94

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 34

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High Courts05 Sept 2002Dismissed

Kailash Bai Vs Shailendri Bai and Others

Chhattisgarh High Court · (2002) 4 CGLJ 182 : (2002) 4 MPHT 56

Civil Procedure Code, 1908 (CPC) — Section 9, 96

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High Courts04 Sept 2002Dismissed

Smt. P. Anasuya Naidu Vs Union of India (UOI) and Others

Chhattisgarh High Court · (2002) 4 MPHT 49 : (2003) 2 MPJR 17

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High Courts29 Aug 2002Dismissed

Anand Bakshi Vs Tanviruddin Rizvi

Chhattisgarh High Court · (2002) 4 CGLJ 199 : (2002) 4 MPHT 65

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts26 Aug 2002Partly Allowed

Shaik Gouse Mohiddin Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 4 CGLJ 283 : (2002) CriLJ 4417 : (2003) 86 ECC 372 : (2003) 1 MPHT 5 : (2003) 2 MPJR 25

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 60(3), 63(3)

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High Courts21 Aug 2002

Sanjay Singh Parihar Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) CriLJ 2877 : (2002) 4 MPHT 26 : (2003) 4 RCR(Criminal) 187

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Madhya Pradesh Prisons Rules, 1968 — Rule 366Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302

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High Courts21 Aug 2002Partly Allowed