High Courts02 Aug 2002
R.K. Agrawal Vs M.L. Shahni
Chhattisgarh High Court · (2002) 4 CGLJ 107 : (2002) 4 MPHT 16
Civil Procedure Code, 1908 (CPC) — Section 115, 89
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 809 of 818
High Courts01 Aug 2002
Samajilal Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 MPHT 14
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts26 Jul 2002
Shyama Bai Verma and Another Vs Umesh Kumar and Others
Chhattisgarh High Court · (2004) 2 ACC 77 : (2002) 4 CGLJ 47
Motor Vehicles Act, 1988 — Section 140, 163A
High Courts22 Jul 2002Allowed
Radesh Kumar Paikara Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 5 MPHT 16 : (2003) 1 MPJR 3
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts16 Jul 2002
Shri Brijmohan Lal Vs Smt. Daljit Kaur
Chhattisgarh High Court · (2002) 3 MPHT 55
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(1), 13(6), 2
High Courts15 Jul 2002Dismissed
Gorelal and Another Vs State Bank of India
Chhattisgarh High Court · (2002) 4 CGLJ 224 : (2002) 4 MPHT 7
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115
High Courts12 Jul 2002
Smt. Shakuntala Singh Vs Dauram Ratankar and Others
Chhattisgarh High Court · AIR 2002 Chh 16 : (2002) 4 CGLJ 103
Representation of the People Act, 1951 — Section 82, 96(4)
High Courts12 Jul 2002Dismissed
Satya Narayan Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) CriLJ 2899 : (2002) 4 MPHT 6
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376
High Courts11 Jul 2002Allowed
Gajanand and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 2 DMC 797
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 34
High Courts08 Jul 2002Dismissed
Sitesh Kumar Dwivedi Vs Ranjana Bhagdiker and Others
Chhattisgarh High Court · (2002) 3 MPHT 49
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 9 Rule 13, Order 9 Rule 9, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts21 Jun 2002Dismissed
Gajpati Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 CGLJ 37 : (2003) 2 MPHT 72
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438
High Courts17 Jun 2002
Parasnath Tiwari Vs Central Reserve Police Force and Another
Chhattisgarh High Court · (2002) 4 CGLJ 16 : (2003) CriLJ 1667
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts30 May 2002
Rape Victim (Mahasamund) Vs State of C.G.
Chhattisgarh High Court · (2002) 3 CGLJ 348
High Courts30 May 2002
Bhagwati Shankar Sahu Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 357 : (2002) CriLJ 4391 : (2002) 2 MPJR 17
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts30 May 2002
Raju @ Raj Kumar Agrawal Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 386 : (2002) 3 MPHT 60
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 May 2002
In Re: Office Reference Regarding Road Accidents
Chhattisgarh High Court · (2002) 4 CGLJ 1
Central Motor Vehicles Rules, 1989 — Rule 118, 150, 150(2), 22Madhya Pradesh Motor Vehicles Rules, 1989 — Rule 100, 64, 96, 97, 98Motor Vehicles Act, 1988 — Section 114, 130, 132, 134, 158(6)
High Courts29 May 2002
Smt. Dhano Devi Vs Hulas Ram and Others
Chhattisgarh High Court · (2004) ACJ 2092 : (2002) 3 CGLJ 311 : (2002) 4 MPHT 12 : (2002) 2 MPJR 85
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140
High Courts27 May 2002
Radha Mohan Rai and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2002) 3 CGLJ 397 : (2002) 4 MPHT 4 : (2003) 1 MPJR 28
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389Madhya Pradesh Municipalities Act, 1961 — Section 35, 38(1)
High Courts22 May 2002
Manish @ Annu and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 5 MPHT 4
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302