COURT ARCHIVE

Chhattisgarh High Court judgments

16,357 judgments · page 813 of 818

High Courts07 Sept 2001

Daneshwar Kashyap and Others Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 MPJR 1

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)

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High Courts05 Sept 2001Dismissed

Shiv Kumar Singh and Another Vs State of Chhattisgarh

Chhattisgarh High Court · (2003) 1 CGLJ 409

Central Provinces and Berar Prohibition Act, 1938 — Section 254Central Provinces and Berar Prohibition Rules, 1938 — Rule 254Essential Commodities Act, 1955 — Section 3, 7

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High Courts01 Sept 2001Allowed

Muneshwari Vs Ramdas

Chhattisgarh High Court · (2002) 1 MPHT 31

Legal Services Authorities Act, 1987 — Section 20, 21

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High Courts29 Aug 2001Allowed

Santosh Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 CGLJ 216 : (2002) CriLJ 1180 : (2001) 4 MPHT 63

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(1), 174Evidence Act, 1872 — Section 145

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High Courts29 Aug 2001Allowed

Gaindlal Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPJR 18

Penal Code, 1860 (IPC) — Section 120B, 420, 467Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts25 Aug 2001Allowed

M.P. Pandey Vs National Mineral Development Corporation and Another

Chhattisgarh High Court · (2001) 2 CGLJ 233 : (2002) 1 MPHT 54

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 33(2)(B)

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High Courts25 Aug 2001

Sarla Ben Kotak and Others Vs Raipur Municipal Corporation and Others

Chhattisgarh High Court · (2001) 4 MPHT 61

Constitution of India, 1950 — Article 226

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High Courts25 Aug 2001Allowed

Janata Kanwar Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) 1 MPHT 21

Criminal Procedure Code, 1973 (CrPC) — Section 309, 311

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High Courts23 Aug 2001

Chhattisgarh Rajya Abhibhavak Sangh and Others Vs Union of India and Others

Chhattisgarh High Court · (2002) 1 MPHT 24

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 66

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High Courts21 Aug 2001

Rajesh Uttra Kumar Vs State of Chhattisgarh

Chhattisgarh High Court · (2002) CriLJ 1175

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 339, 354, 443, 451, 452

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High Courts17 Aug 2001Allowed

Santu and Another Vs State of Madhya Pradesh

Chhattisgarh High Court · (2001) 2 CGLJ 199 : (2001) CriLJ 4455 : (2001) 4 MPHT 52

Evidence Act, 1872 — Section 157, 60, 9Penal Code, 1860 (IPC) — Section 318

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High Courts13 Aug 2001Dismissed

The District Industries Association, Bilaspur Vs State of Chhattisgarh and Others

Chhattisgarh High Court · (2001) 2 CGLJ 419 : (2002) 1 MPHT 4

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Re-organisation Act, 2000 — Section 59State Financial Corporations Act, 1951 — Section 29

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High Courts02 Aug 2001Dismissed