High Courts10 Aug 2011Allowed

Ritesh Vs State of M.P.

Madhya Pradesh High Court · (2011) 4 MPHT 248 : (2011) 4 MPLJ 226

Arms Act, 1959 — Section 12, 25, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 307
High Courts10 Aug 2011

Rajesh Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 5 MPHT 91

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(I)Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 132, 201, 302, 397, 411
High Courts10 Aug 2011Allowed

Pramod Singh Vs Divisional Forest Officer and Others

Madhya Pradesh High Court · (2011) 131 FLR 112 : (2011) ILR (MP) 2413 : (2012) 2 LLJ 202 : (2011) LLR 1242

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25FRight to Information Act, 2005 — Section 4(1)
High Courts09 Aug 2011Allowed

Atik Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 532

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts09 Aug 2011Dismissed

Ved Prakash Mukhariya Vs Balmukund Sharma and Others

Madhya Pradesh High Court · AIR 2012 MP 11 : (2011) ILR (MP) 2410 : (2011) 5 MPHT 233 : (2011) 3 MPJR 160 : (2011) 4 MPLJ 108

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts09 Aug 2011Allowed

Dhuli Bai Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2556 : (2012) 2 MPHT 34

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 315
High Courts08 Aug 2011

Satish Lodhi Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 632

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 439High Court of Madhya Pradesh Rules, 2008 — Rule 4