High Courts16 Aug 2011Allowed

Dilip Baghela Vs Virendra Kumar Choubey

Madhya Pradesh High Court · (2011) 5 MPHT 157 : (2011) 4 MPLJ 191

Evidence Act, 1872 — Section 47, 67Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J(4)
High Courts12 Aug 2011Dismissed

State of M.P. Vs Mangilal

Madhya Pradesh High Court · (2011) ILR (MP) 3106 : (2012) 2 MPHT 138 : (2011) 4 MPLJ 104

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 50Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115, 248, 248(1)
High Courts11 Aug 2011

Devkinandan Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2416 : (2011) 4 MPHT 532 : (2011) 3 MPJR 278 : (2011) 4 MPLJ 532

Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts10 Aug 2011Allowed

Raziya Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 173

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
High Courts10 Aug 2011Allowed

Papita Devi Vs Hari Singh and Another

Madhya Pradesh High Court · (2012) CriLJ 225 : (2012) 2 MPHT 286 : (2011) 4 MPJR 63 : (2012) 1 MPLJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 153(3), 156(1)(3), 173, 190(1), 192Penal Code, 1860 (IPC) — Section 376, 506B