High Courts11 Apr 1997Dismissed

Aslam Beg Mirdha Vs Babulal and Others

Madhya Pradesh High Court · (1997) 2 JLJ 154

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 243P , 243R, 243T, 243W, 243XMadhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19, 19(2), 7, 8
High Courts10 Apr 1997Allowed

Dhobilal Vs State of M.P.

Madhya Pradesh High Court · (1998) CriLJ 4108 : (1998) 2 MPLJ 405

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A