High Courts23 Mar 2001Allowed
Kishor Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 301 : (2001) 5 MPHT 40
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 816 of 818
High Courts21 Mar 2001Dismissed
Union of India Vs Shiyaram Rathore and another
Chhattisgarh High Court · (2001) 2 ACC 202 : (2001) 1 CGLJ 419 : (2001) 3 MPHT 12 : (2002) 1 MPJR 94
Civil Procedure Code, 1908 (CPC) — Section 115, 47, 96Limitation Act, 1963 — Section 5
High Courts21 Mar 2001Allowed
Shekh Lala Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) CriLJ 4148 : (2001) 4 MPHT 17 : (2002) 1 MPJR 92
Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(1), 34(2)
High Courts21 Mar 2001Allowed
S.S. Sharma Vs Chhattisgarh State Electricity Board and another
Chhattisgarh High Court · (2001) 2 MPHT 53
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 14(4), 9(2), 9(5)
High Courts15 Mar 2001Allowed
Narmada Prasad Vs State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 306
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 40, 41(2), 42, 42(1)
High Courts13 Mar 2001
Krishna Kumar Dewangan and another Vs State of Chhattisgarh and others
Chhattisgarh High Court · (2001) 3 MPHT 1
Constitution of India, 1950 — Article 227
High Courts13 Mar 2001Dismissed
Gyan Chand Vs Balkrishna Shrivastava and another
Chhattisgarh High Court · (2001) 3 MPHT 5
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Transfer of Property Act, 1882 — Section 54
High Courts12 Mar 2001Allowed
Sheoprasad Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 126 : (2001) 3 MPHT 93 : (2001) 1 MPJR 41
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 109, 110, 173, 24, 41Penal Code, 1860 (IPC) — Section 25, 378, 379, 403
High Courts09 Mar 2001Dismissed
Dharam Singh and Another Vs State of M.P.
Chhattisgarh High Court · (2001) 1 CGLJ 303 : (2001) 2 DMC 76
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 306, 498A
High Courts09 Mar 2001Dismissed
Haricharan Ramteke Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 137 : (2001) 2 MPHT 51
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)
High Courts05 Mar 2001Dismissed
Timan Lal Sahu Vs Shivcharan Lal Sahu
Chhattisgarh High Court · (2001) 1 CGLJ 118 : (2002) 1 MPHT 64 : (2001) 2 MPJR 66
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 13, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 24, 25, 26, 3, 4
High Courts24 Feb 2001
Indra Kumar @ Bhola Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPJR 33
Arms Act, 1959 — Section 25, 27, 7Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 34
High Courts24 Feb 2001Allowed
Kamla Bai Shriwas Vs State of Chhattisgarh
Chhattisgarh High Court · (2002) 2 DMC 428
Criminal Procedure Code, 1973 (CrPC) — Section 174, 438Penal Code, 1860 (IPC) — Section 304B, 34
High Courts23 Feb 2001Allowed
Manoj Kumar Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 350 : (2001) 2 MPHT 13 : (2001) 2 MPJR 27
Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147Penal Code, 1860 (IPC) — Section 379
High Courts22 Feb 2001
Koushalya Bai Vs State of C.G.
Chhattisgarh High Court · (2001) 5 MPHT 6 : (2001) 1 MPJR 38
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Feb 2001Dismissed
Ramhari Sarthi Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 3 MPHT 23 : (2001) 2 MPJR 79
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2001Dismissed
B.N. Bajpai Vs Ramdayal Uike and others
Chhattisgarh High Court · (2001) 1 CGLJ 238 : (2001) 2 MPHT 96
Constitution of India, 1950 — Article 101, 101(3), 102, 156, 190
High Courts13 Feb 2001Dismissed
Smt. Umrawati Devi Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPJR 28
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 37, 8, 81
High Courts07 Feb 2001Allowed
Smt. Kalawati Gupta Vs Krishna Kumar and Others
Chhattisgarh High Court · (2001) 1 CGLJ 169 : (2001) 2 MPJR 61
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4