High Courts08 Apr 2002Allowed
Sudarshan Vs Panchram and Others
Chhattisgarh High Court · (2002) 2 MPHT 51
Court Fees Act, 1870 — Section 35
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 811 of 818
High Courts15 Mar 2002
Jyoti Bai Nagesh and Another Vs Municipal Corporation, Durg
Chhattisgarh High Court · (2002) 95 FLR 152 : (2002) 3 MPHT 47
High Courts15 Mar 2002
Dr. Rajendra Dubey Vs State of M.P. and Others
Chhattisgarh High Court · (2002) 3 CGLJ 175 : (2002) 2 MPHT 58
Constitution of India, 1950 — Article 226, 227
High Courts15 Mar 2002
Sobran Singh Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 223 : (2002) 2 MPHT 32
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 330
High Courts11 Mar 2002
Ramesh Kumar Jain Vs President, Devanand Jain Higher Secondary School, Rajnandgaon (CG) and Others
Chhattisgarh High Court · (2002) 3 CGLJ 207 : (2002) 94 FLR 375 : (2002) 2 MPHT 41
Constitution of India, 1950 — Article 226, 227
High Courts12 Feb 2002Allowed
Anil Kumar Sharma Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 DMC 746
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts11 Feb 2002Allowed
Bharat Das and Another Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 215 : (2002) 2 DMC 115 : (2002) 2 MPHT 38
Evidence Act, 1872 — Section 45
High Courts08 Feb 2002Allowed
Mohd. Mehmood Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 89
Madhya Pradesh Excise Act, 1915 — Section 34A
High Courts08 Feb 2002Allowed
Dadan Tiwari Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 1 MPJR 90
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts07 Feb 2002Partly Allowed
Sukhnandan Vs State of M.P. (CG)
Chhattisgarh High Court · (2002) 3 CGLJ 82 : (2002) 2 MPHT 34
Penal Code, 1860 (IPC) — Section 323, 354Probation of Offenders Act, 1958 — Section 12, 4
High Courts05 Feb 2002
Ramdeo Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 100 : (2002) 2 MPHT 10
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 11, 12
High Courts30 Jan 2002
Rajaram Maize Products Vs State Industrial Court and Others
Chhattisgarh High Court · (2002) 95 FLR 653 : (2003) 1 LLJ 414 : (2002) 2 MPHT 43
Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 62
High Courts29 Jan 2002Dismissed
Ramhai Singh Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2002) 3 CGLJ 102 : (2002) 2 MPHT 4
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21
High Courts22 Jan 2002
Smt. Savitri Bai and Another Vs Malinder Kaur and Others
Chhattisgarh High Court · (2002) 2 MPHT 30
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 224Motor Vehicles Act, 1988 — Section 140
High Courts18 Jan 2002Allowed
Smt. Sushila Singh and Others Vs Driver Madhulal Rai and Others
Chhattisgarh High Court · (2002) 2 MPHT 7
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2002Dismissed
Narsingh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 3 CGLJ 22 : (2002) 2 DMC 142 : (2002) 2 MPHT 1
Criminal Procedure Code, 1973 (CrPC) — Section 190, 228, 468(3)Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts08 Jan 2002
Sheikh Ismail and Others Vs Municipal Corporation, Durg
Chhattisgarh High Court · (2002) 2 MPHT 8
Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 2002Dismissed
Gopal Das Vs Kasturi Devi Begani
Chhattisgarh High Court · (2002) 3 CGLJ 86 : (2002) 1 MPHT 43
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts03 Jan 2002Dismissed
Radhe Hari Singh and Others Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 4 MPHT 1 : (2003) 1 MPJR 19
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 307
High Courts14 Dec 2001
In Re: V.G. Tamaskar, Advocate
Chhattisgarh High Court · (2002) 3 CGLJ 57 : (2001) 5 MPHT 58
Civil Procedure Code, 1908 (CPC) — Section 148ACriminal Procedure Code, 1973 (CrPC) — Section 439Limitation Act, 1963 — Section 14, 5