High Courts23 Jul 1960

State Vs Ramibai

Madhya Pradesh High Court · (1960) JLJ 789 : (1960) MPLJ 1322

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 452
High Courts23 Jul 1960Dismissed

Ramibai Vs Nathu and Another

Madhya Pradesh High Court · AIR 1961 MP 25 : (1961) CriLJ 94

Criminal Procedure Code, 1898 (CrPC) — Section 517, 522, 561APenal Code, 1860 (IPC) — Section 452
High Courts22 Jul 1960Allowed

Ram Charan Vs State

Madhya Pradesh High Court · (1960) JLJ 1080

Constitution of India, 1950 — Article 67, 72Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts22 Jul 1960Allowed

Dropadi Vs Jayendra Singh

Madhya Pradesh High Court · (1960) JLJ 769

Constitution of India, 1950 — Article 227Madhya Bharat Zamindari Abolition Act, 1951 — Section 13
High Courts22 Jul 1960Dismissed

Mojiya Ratna Bhil Vs State

Madhya Pradesh High Court · AIR 1961 MP 10 : (1961) CriLJ 89 : (1960) ILR (MP) 692 : (1960) JLJ 799 : (1960) 5 MPLJ 1226

Criminal Procedure Code, 1898 (CrPC) — Section 428(2)Penal Code, 1860 (IPC) — Section 302