Suresh Kujur Vs State Of Chhattisgarh
.... to get beneit of the provisions of Section 84 of the IPC, which runs thus: ‘’84. Act of a person of unsound mind.- nothing is an ofence which is done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the nature of the act, or that he is doi ...
Chhattisgarh High Court
Chief Executive Officer Vs Devendra Kumar
.... with the Land Acquisition Officer on 24.09.2011 and the remaining amount was deposited on 23.10.2012. Notices were issued to the land oustees in the month of October, 2012. 10. From the return filed by respondent No. 2/Land Acquisition Officer, it is quite vivid that out of 47 land oustees, ...
Chhattisgarh High Court
Puran Vs Mohammad Farid
.... facts and circumstances of the case. It should neither be a meager amount of compensation, nor a Bonanza. 9. Now this Court shall examine as to whether the compensation of Rs.1,47,500/- awarded by the Tribunal is just and proper compensation in the given facts and circumstances of the case. ...
Chhattisgarh High Court
Amit Singh Vs Vishal Jain
.... relied on the FIR and Affidavit by Anil Baradia to prove said fact but could not successfully bring on record and exhibits those documents but the learned trial Court did not appreciate oral documentary evidence properly and acquitted the accused/respondent by giving wrong finding and it is well ...
Chhattisgarh High Court
Avnesh Singh Chauhan Vs State Of Chhattisgarh
.... in ICICI bank, but the petitioner induced him to invest money in Admiral Market, on the pretext of getting more interest. On being induced by the petitioner, the complainant invested Rs. 4,00,000/- in the Admiral Market. He also got interest of Rs. 4,000/- per month from October, 2017 to Decemb ...
Chhattisgarh High Court
Lalit Vs State Of Chhattisgarh
.... d person are treated to be relevant under Section 9 of the Evidence Act. 43.7. A TIP may lend corroboration to the identification of the witness in court, if so required. 43.8. As a rule of prudence, the court would, generally speaking, look for corroboration of the witness’ identific ...
Chhattisgarh High Court
Sarojlata Rajak Vs Vikas Kumar Rajak
.... advocate and in reply thereto, the respondent has also sent a letter advising her to seek divorce. She was subjected to cross-examination and it is clear on perusal of it that despite she was being treated with cruelty, no report or complaint was lodged in the police station in that regard. Altho ...
Chhattisgarh High Court
Neelam Dubey Vs State Of Chhattisgarh
.... dated 6.2.2007 was, in fact, ignored by the Single Bench as also by the Division Bench treating it to be illogical and thus, the Circular dated 28.10.2014 (Annexure P/3) has to be interpreted in the said backdrop. They submit that the Recruitment Rules have been amended on 16.6.1993 and thereaf ...
Chhattisgarh High Court
FTA HSRP Solutions Private Ltd. Vs State Of Chhattisgarh
.... e and was aware of the fact that he does not fulill the said criteria even prior to the participation in the tender process. The submissions of the petitioner that no reason has been assigned would get futile from the aforesaid fact which was well within the knowledge of the petitioner that he d ...
Chhattisgarh High Court
Labho Ram Vs State Of Chhattisgarh
.... ommitted suicide had been hypersensitive and the action of accused is otherwise not ordinarily expected to induce a similarly circumstanced person to commit suicide, it may not be safe to hold the accused guilty of abetment of suicide. But, on the other hand, if the accused by his acts and by hi ...
Chhattisgarh High Court
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