High Courts01 Aug 2008

Sharad Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) ILR (MP) 229 : (2008) 4 MPHT 422

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 109, 11, 116, 12, 161
High Courts31 Jul 2008

Dilip Kaushal and Another Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2008 MP 324 : (2008) ILR (MP) 2167 : (2008) 3 JLJ 171 : (2008) 4 MPHT 273 : (2008) 4 MPJR 172 : (2008) 3 MPLJ 591

Civil Procedure Code, 1908 (CPC) — Section 91Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 4, 41
High Courts31 Jul 2008Dismissed

Mehboob Khan Vs Lallu Bhai and Others

Madhya Pradesh High Court · (2008) 5 MPHT 95 : (2008) 4 MPLJ 198

Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 31AMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts31 Jul 2008Allowed

Lakhan Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 2116 : (2009) 1 MPHT 208

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 4, 52, 53Penal Code, 1860 (IPC) — Section 302, 394, 395, 397