High Courts06 Mar 2003

In Re: Kailash Joshi

Madhya Pradesh High Court · (2003) 2 MPHT 75 : (2003) 3 MPLJ 251

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2High Court of Madhya Pradesh (Contempt of Court Proceedings) Rules, 1980 — Rule 17
High Courts06 Mar 2003Dismissed

Himmat Singh Vs State

Madhya Pradesh High Court · (2004) CriLJ 3207 : (2004) 1 JLJ 239

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 304
High Courts05 Mar 2003Dismissed

Ratanlal Vs Bardi Bai and Others

Madhya Pradesh High Court · AIR 2003 MP 248 : (2003) ILR (MP) 1072 : (2003) 2 MPHT 295 : (2003) 2 MPLJ 499

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100, 101, 114
High Courts05 Mar 2003Dismissed

Bapulal Vs Krapachand Jain

Madhya Pradesh High Court · (2004) 1 BC 73 : (2004) CriLJ 1140 : (2003) 2 MPHT 324 : (2003) 3 MPLJ 66

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts05 Mar 2003Dismissed

Chainram Vs Union of India

Madhya Pradesh High Court · (2003) 6 CriminalCC 165 : (2003) 4 RCR(Criminal) 449

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 60(3)
High Courts05 Mar 2003Dismissed

Rajmal Vs Basantibai

Madhya Pradesh High Court · (2003) 2 DMC 190

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 5(1)
High Courts04 Mar 2003Dismissed

Vishwanath Vs State of M.P.

Madhya Pradesh High Court · (2003) 4 MPLJ 270

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109, 302