High Courts17 Feb 2009Allowed

Ramautar Vs Ram Naresh and Others

Madhya Pradesh High Court · (2009) 1 JLJ 278 : (2009) 3 MPHT 340 : (2009) 2 MPJR 92 : (2009) 4 MPLJ 21

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts17 Feb 2009

Vinod Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) ILR (MP) 1160 : (2009) 2 MPHT 302 : (2010) 1 MPJR 75

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 306
High Courts17 Feb 2009

Khanchedilal Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 2093 : (2009) 2 MPHT 513 : (2009) 4 MPJR 380

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 27, 42, 50
High Courts16 Feb 2009Allowed

Lallu Kol Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 1607 : (2010) 1 JLJ 172

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Resignation by Office Bearers) Rules, 1995 — Rule 3, 4, 4(2), 4(5)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 69(1), 70(1), 86