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Chhattisgarh High Court judgments

16,357 judgments · page 815 of 818

High Courts01 May 2001Dismissed

K.C. Bharadwaj Vs Jaibhagwan Agrawal

Chhattisgarh High Court · (2001) 2 CGLJ 189 : (2001) 5 MPHT 43 : (2001) 2 MPJR 63

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
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High Courts20 Apr 2001Dismissed

Ram Bai Vs State of M.P. (Chhattisgarh)

Chhattisgarh High Court · (2001) 1 CGLJ 380 : (2001) 2 MPHT 117 : (2001) 2 MPJR 33

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 154, 3, 32, 45Penal Code, 1860 (IPC) — Section 302, 307
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High Courts12 Apr 2001Allowed

Ram Kumar Tiwari and others Vs Deenanath and others

Chhattisgarh High Court · AIR 2002 Chh 1 : (2001) 1 CGLJ 529 : (2001) 4 MPHT 1 : (2002) 2 MPJR 31

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35(1)Transfer of Property Act, 1882 — Section 52
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High Courts10 Apr 2001Allowed

Prem Chand and others Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 MPHT 93 : (2002) 2 MPJR 12

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Madhya Pradesh Krishi Pashu Parirakshan Adhiniyam, 1959 — Section 11, 6, 7Prevention of Cruelty to Animals Act, 1960 — Section 11(1)
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High Courts04 Apr 2001Allowed

Deepak Kumar Ratre Vs State of Chattisgarh

Chhattisgarh High Court · (2001) 1 CGLJ 320 : (2001) 2 MPHT 89 : (2002) 2 MPJR 8

Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
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High Courts03 Apr 2001Allowed

Darwan Vs State of Chhattisgarh

Chhattisgarh High Court · (2001) 2 MPHT 81

Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Evidence Act, 1872 — Section 137, 3Penal Code, 1860 (IPC) — Section 323, 342, 376, 450
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