High Courts29 Nov 2012Allowed

Sanjeev Saxena Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) ILR (MP) 261

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483
High Courts27 Nov 2012

Ravindra Singh Tomar Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 2 ACC 21 : (2013) 1 MPHT 475 : (2013) 1 MPJR 125 : (2013) 1 MPLJ 313

Constitution of India, 1950 — Article 226Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16, 21, 3Motor Vehicles Act, 1988 — Section 130, 2, 2(14), 2(32), 207