High Courts06 Nov 1996Allowed

Sukhnandan Yadav Vs Mahila Kumaniya

Madhya Pradesh High Court · (1998) 2 MPJR 67

Constitution of India, 1950 — Article 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 8
High Courts01 Nov 1996Allowed

State of M.P. Vs Nisar Ahmad

Madhya Pradesh High Court · (1997) 1 MPJR 387

Criminal Procedure Code, 1973 (CrPC) — Section 378, 386Penal Code, 1860 (IPC) — Section 302