High Courts03 Dec 2009

Mazboot Singh Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 674 : (2010) 1 JLJ 373 : (2011) 6 RCR(Criminal) 957

Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 113A, 113B, 114A, 118Penal Code, 1860 (IPC) — Section 354, 376
High Courts03 Dec 2009

Girwar Singh Vs Jhanak Singh and Others

Madhya Pradesh High Court · (2010) ILR (MP) 442 : (2010) 2 MPHT 149 : (2010) 1 MPLJ 617

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, 151Madhya Pradesh Civil Courts Rules, 1961 — Rule 110A, 110B
High Courts02 Dec 2009Allowed

Khilan Singh Vs State of M.P.

Madhya Pradesh High Court · (2010) 4 MPHT 430 : (2011) 6 RCR(Criminal) 1719

Arms Act, 1959 — Section 25, 25(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 397
High Courts01 Dec 2009Dismissed

Hind Dairy and Food Proaducts Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 583

Criminal Procedure Code, 1973 (CrPC) — Section 144Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 1, 2, 3, 4Prevention of Food Adulteration Act, 1954 — Section 10, 10(4), 10(4A), 24, 24(2)
High Courts01 Dec 2009Allowed

Vinod Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 3440 : (2010) 1 JLJ 346 : (2011) 6 RCR(Criminal) 933

Criminal Procedure Code, 1973 (CrPC) — Section 161, 282Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376, 376(2)