High Courts03 Feb 2001Dismissed
Smt. Umrawati Devi Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 77
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 8, 81, 82
COURT ARCHIVE
Chhattisgarh High Court judgments
16,357 judgments · page 817 of 818
High Courts30 Jan 2001Allowed
Mohandas Manikpuri Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 20
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts23 Jan 2001Dismissed
Neelkanth Sahu and Another Vs Smt. Sohedra Bai
Chhattisgarh High Court · (2001) 2 DMC 386
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts22 Jan 2001Dismissed
Pardeshiram Vs Smt. Rampyari
Chhattisgarh High Court · (2001) 1 CGLJ 173 : (2001) 1 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jan 2001Allowed
Shahid Vs State of M.P.
Chhattisgarh High Court · (2001) 2 MPJR 2
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 20(b)(i), 50
High Courts22 Jan 2001Allowed
Nisar Khan and another Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPHT 19
Criminal Procedure Code, 1973 (CrPC) — Section 402, 482Penal Code, 1860 (IPC) — Section 379
High Courts22 Jan 2001Partly Allowed
Shahid and others Vs State of M.P.
Chhattisgarh High Court · (2001) 2 MPHT 139
Evidence Act, 1872 — Section 35Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts18 Jan 2001Dismissed
Abdul Kadir Siddiqui and another Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPHT 30
Criminal Procedure Code, 1973 (CrPC) — Section 228, 397, 401Evidence Act, 1872 — Section 3
High Courts15 Jan 2001Allowed
Mst. Janki Bai and another Vs State of M.P.
Chhattisgarh High Court · (2001) 1 MPHT 27
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 186, 323, 353Probation of Offenders Act, 1958 — Section 4
High Courts12 Jan 2001Allowed
Kadir Ahmed Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 MPHT 18
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts12 Jan 2001Allowed
Ramdil Vs State of M.P. (Chhattisgarh)
Chhattisgarh High Court · (2002) CriLJ 861 : (2001) 2 MPHT 4
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376, 376(1), 511
High Courts11 Jan 2001Partly Allowed
Roopchand Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 174 : (2001) 1 MPHT 22
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts10 Jan 2001Dismissed
Ayodhya Prasad Soni Vs Tulsibai
Chhattisgarh High Court · (2001) 1 CGLJ 40
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 23(1), 23(2)Madhya Pradesh Re-organisation Act, 2000 — Section 30, 30(3)
High Courts09 Jan 2001Allowed
Roshan @ Bablu and One Another Vs State of C.G.
Chhattisgarh High Court · (2001) 1 MPJR 39
High Courts09 Jan 2001Allowed
Mohammad Shekhawat Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 1 CGLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Jan 2001Dismissed
Smt. Bittu Sharma Vs State of M.P. and Others
Chhattisgarh High Court · (2001) 1 CGLJ 232
High Courts05 Jan 2001Dismissed
Narendra Kumar Vs M/s. Larsen and Tourbro Ltd. and Others
Chhattisgarh High Court · (2003) 1 MPJR 11
High Courts05 Jan 2001Allowed
Bharatram Vs Abul Murad and others
Chhattisgarh High Court · (2002) ACJ 1405 : (2001) 1 CGLJ 172 : (2001) 1 MPHT 17
High Courts29 Dec 2000Allowed
Rajju @ Bolo Vs State of Chhattisgarh
Chhattisgarh High Court · (2001) 2 MPHT 55 : (2001) 1 MPJR 15
Criminal Procedure Code, 1973 (CrPC) — Section 311