High Courts22 May 2002Dismissed
Dinkar Rao Waretwar Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 384 : (2002) 4 MPHT 71 : (2002) 2 MPJR 86
Criminal Procedure Code, 1973 (CrPC) — Section 438
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 810 of 818
High Courts22 May 2002
Sunil Kumar Thakur Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 354 : (2002) CriLJ 3890 : (2003) 2 MPHT 74 : (2003) 1 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 204, 302
High Courts22 May 2002Dismissed
Rakesh Kumar Mishra and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 346 : (2002) CriLJ 4394 : (2002) 4 MPHT 10 : (2003) 1 MPJR 24
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1), 3(4)
High Courts20 May 2002Dismissed
Satish Kumar David and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 5 MPHT 22 : (2003) 1 MPJR 21
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts14 May 2002Allowed
Yudhveer Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 MPJR 13
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 341, 384, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(iv), 3(1)(v)
High Courts10 May 2002
Jamadar alias Jhadu and Others Vs State Govt. of Chhattisgarh
Chhattisgarh High Court · (2002) 3 MPHT 5
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts09 May 2002
Yashwant Sinha Vs State of C.G. and Others
Chhattisgarh High Court · (2002) 3 CGLJ 330
Constitution of India, 1950 — Article 14, 21, 42, 43
High Courts08 May 2002
Shri Narayan Singh and Others Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 39 : (2002) 2 MPJR 1
Constitution of India, 1950 — Article 194, 212, 226, 227, 309Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 23, 9
High Courts08 May 2002
Badruddin Qureshi and Others Vs B.V. Bhadraiyya and Others
Chhattisgarh High Court · (2003) 3 LLJ 1051 : (2003) 3 MPHT 38
Trade Unions Act, 1926 — Section 28, 28J
High Courts02 May 2002Dismissed
Vijay Baghel Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 34 : (2002) 2 MPJR 26
Constitution of India, 1950 — Article 226, 227
High Courts02 May 2002
Vijay Kumar Dubey, Advocate Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2003) 1 MPHT 33
Constitution of India, 1950 — Article 226, 227, 51A
High Courts01 May 2002
Dau Niranjan Lal Gupta Vs Union of India and Others
Chhattisgarh High Court · (2002) 2 MPJR 41
High Courts01 May 2002Dismissed
Jainendra Kumar Bhoi Vs Shrimati Ahilyabai Choudhary and Another
Chhattisgarh High Court · (2002) 3 MPHT 26
Constitution of India, 1950 — Article 226
High Courts01 May 2002Partly Allowed
Kehar Singh and Another Vs State of Chhattisgarh and Another
Chhattisgarh High Court · AIR 2002 Chh 14 : (2002) 3 CGLJ 305 : (2002) 3 MPHT 28 : (2002) 2 MPJR 73
Constitution of India, 1950 — Article 21
High Courts30 Apr 2002Dismissed
State of Chhattisgarh and Others Vs Iqbal Khan and Another
Chhattisgarh High Court · (2002) 4 MPHT 58 : (2002) 2 MPJR 20
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 354, 443
High Courts24 Apr 2002Dismissed
Sainath Singh Vs Bhagwat Prasad and Others
Chhattisgarh High Court · (2002) 3 MPHT 1 : (2002) 2 MPJR 23
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 21, 5
High Courts24 Apr 2002
Mahendra Kumar Saluja and Another Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 MPHT 23
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts17 Apr 2002
Smt. Indira Surmani Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 263 : (2002) 3 MPHT 7 : (2002) 2 MPJR 38
Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5
High Courts09 Apr 2002
Ku. Khushbu Bagdi and Others Vs State of Chhattisgarh and Another
Chhattisgarh High Court · (2002) 3 CGLJ 234 : (2002) 2 MPHT 65
Constitution of India, 1950 — Article 226, 227Graduate Medical Education Regulations, 1997 — Regulation 5
High Courts08 Apr 2002
Ku. Khushbu Bagdi and Others Vs State of Chhaisgarh and Another
Chhattisgarh High Court · (2002) 2 MPJR 49
Constitution of India, 1950 — Article 15(4), 226, 227, 371(2)(c)