High Courts20 Jul 1989

Tulsi Ram Vs State of M.P.

Madhya Pradesh High Court · (1990) MPJR 304

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts03 Jul 1989Allowed

State of Madhya Pradesh Vs Navalkishor Mangilal and Another

Madhya Pradesh High Court · (1962) ILR (MP) 152 : (1990) JLJ 112 : (1989) MPJR 649 : (1990) 35 MPLJ 412 : (1990) MPLJ 412

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(5), 6(2)Transfer of Property Act, 1882 — Section 106, 111