High Courts08 May 2012

Raju Vs State of M.P.

Madhya Pradesh High Court · (2012) 05 MP CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts08 May 2012

Madan Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) 05 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 326, 34, 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts08 May 2012

Suresh Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 05 MP CK 0046

Arms Act, 1959 — Section 25, 25(1B)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 324
High Courts08 May 2012Allowed

Jitendra Singh Vs Rambabu and Others

Madhya Pradesh High Court · (2012) 3 JLJ 90 : (2012) 3 MPHT 183

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 226, 32Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 91
High Courts07 May 2012Allowed

Shantilal Vs State of M.P.

Madhya Pradesh High Court · (2012) 05 MP CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
High Courts07 May 2012

A.P. Singh Gaharwar Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPLJ 567

Banking Regulation Act, 1949 — Section 45Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467
High Courts07 May 2012

C.K. Chawla Vs Shishir Jain

Madhya Pradesh High Court · (2013) ILR (MP) 243 : (2012) 4 MPHT 299 : (2012) 4 MPLJ 417 : (2013) 1 RCR(Civil) 746

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Limitation Act, 1963 — Section 5Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 9
High Courts07 May 2012Allowed

Kailash Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 Crimes 453

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 161, 294, 307