High Courts10 Jul 2001Dismissed
Avinash Aastikar Vs State of Chhattisgarh
Chhattisgarh High Court · (2003) 1 CGLJ 51
Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(A), 59Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 814 of 818
High Courts10 Jul 2001Dismissed
Mayor, Nagar Palika Nigam Durg and another Vs Cheriyan Mathai
Chhattisgarh High Court · (2001) 4 MPHT 33 : (2003) 1 MPJR 17
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jul 2001Allowed
State of Chhattisgarh Vs Bhugdev and others
Chhattisgarh High Court · (2001) 3 MPHT 116
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1915 — Section 31, 34, 34(1), 34(2), 34(A)
High Courts09 Jul 2001Allowed
State of Chhattisgarh Vs Bhugdev
Chhattisgarh High Court · (2003) 1 CGLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Madhya Pradesh Excise Act, 1950 — Section 31, 34, 34A, 36, 38
High Courts05 Jul 2001Allowed
Rohit Verma Vs Sheikh Sultan and another
Chhattisgarh High Court · (2001) 3 MPHT 37
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 405, 406, 420, 422, 423
High Courts04 Jul 2001Dismissed
Haneef Mohommad Vs State of M.P.
Chhattisgarh High Court · (2003) 1 CGLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 302, 397, 401Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(1), 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts04 Jul 2001Allowed
Smt. Bhunbai Sahu Vs State
Chhattisgarh High Court · (2002) 3 CGLJ 257 : (2002) 95 FLR 329 : (2002) 3 MPHT 36 : (2002) 2 MPJR 81
High Courts25 Jun 2001Dismissed
Dinesh Kumar Upadhyaya Vs Union of India and others
Chhattisgarh High Court · (2001) 3 MPHT 35
Constitution of India, 1950 — Article 16(4), 226, 227Indian Forest Service (Cadre) Rules, 1966 — Rule 5(2)
High Courts18 Jun 2001
Rumeth Bai and Others Vs Krishna Prasad and Others
Chhattisgarh High Court · (2002) 1 MPHT 1
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 32 Rule 9Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2001Allowed
Smt. Manju Baradia Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 154 : (2001) CriLJ 3762 : (2001) 3 MPHT 57
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 3, 9Penal Code, 1860 (IPC) — Section 201, 304
High Courts18 Jun 2001Dismissed
Gurumukh Singh Hora Vs State of Chhattisgarh and Others
Chhattisgarh High Court · (2001) 2 CGLJ 1 : (2001) 4 MPHT 79 : (2003) 1 MPJR 62
Madhya Pradesh Municipal Corporation Act, 1956 — Section 23Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 28Madhya Pradesh Sahkari Society (Punargathan Aur Nirman) Adhyadesh, 2000 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts13 Jun 2001Allowed
Savitri alias Shobha and another Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 18 : (2001) CriLJ 4602 : (2001) 3 MPHT 43 : (2001) 2 MPJR 53
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57
High Courts11 Jun 2001Allowed
Soloman Vs State of M.P.
Chhattisgarh High Court · (2001) 2 CGLJ 96 : (2001) 3 MPHT 72
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts22 May 2001Dismissed
Arun Kumar Shukla and Others Vs Ramesh Chandra Saxena
Chhattisgarh High Court · (2001) 5 MPHT 2
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 37
High Courts10 May 2001Allowed
Mannu and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 3 MPHT 105 : (2001) 2 MPJR 17
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174, 428Evidence Act, 1872 — Section 145, 157, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts09 May 2001Allowed
Mohammad Hanif Qureshi Vs Kailashchand and Others
Chhattisgarh High Court · (2002) 1 MPHT 27
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 18 Rule 1, Order 18 Rule 2, Order 41 Rule 27, Order 41 Rule 27(1)Evidence Act, 1872 — Section 110
High Courts09 May 2001Dismissed
Gokul Prasad Vs Chunnilal and another
Chhattisgarh High Court · (2002) 4 CGLJ 70 : (2001) 3 MPHT 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 11, 115Transfer of Property Act, 1882 — Section 52
High Courts04 May 2001Allowed
Lakshman Prasad and others Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 CGLJ 208 : (2001) 3 MPHT 7 : (2002) 2 MPJR 15
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 115
High Courts03 May 2001Dismissed
National Insurance Company Ltd. Vs Nandan and others
Chhattisgarh High Court · (2001) 1 CGLJ 421 : (2001) 3 MPHT 9
Motor Vehicles Act, 1988 — Section 173, 173(1), 173(2)
High Courts03 May 2001Dismissed
Motilal and Another Vs Bhandari
Chhattisgarh High Court · AIR 2002 Chh 6 : (2002) 3 CGLJ 17 : (2001) 4 MPHT 47
Arbitration Act, 1940 — Section 35ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4