High Courts27 Aug 2019Disposed Of

Manoj Kumar Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 08 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 397, 401, 457, 451Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25, 25A, 52, 52A, 52A(1), 52A(2), 52A(3), 60, 60(3), 61, 62, 63, 63(3)Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 9(5)
High Courts27 Aug 2019Dismissed

Tanuj Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 08 MP CK 0118

Code Of Criminal Procedure, 1973 — Section 397(3), 482Indian Penal Code, 1860 — Section 294, 406, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Aug 2019Disposed Of

Sunita Devi And Ors Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 08 MP CK 0114

Madhya Pradesh Land Revenue Code, 1959 — Section 248Madhya Pradesh Nagariya Kshetro Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 — Section 3Constitution Of India, 1950 — Article 226
High Courts26 Aug 2019Dismissed

Sarita Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 08 MP CK 0119

Evidence Act, 1872 — Section 65, 65(a), 65(b), 65(c), 67, 68, 114, 114(g), 120Code Of Civil Procedure, 1908 — Section 96, Order 18 Rule 4, Order 41 Rule 27Code Of Criminal Procedure, 1973 — Section 80
High Courts22 Aug 2019Dismissed

Sanjay Vs Manjula And Ors.

Madhya Pradesh High Court · (2019) 08 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 203, 397, 397(3), 482Indian Penal Code, 1860 — Section 294, 323, 420, 506
High Courts22 Aug 2019Dismissed

Bhopal Singh Vs Harish

Madhya Pradesh High Court · (2019) 08 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 397(3), 482Negotiable Instruments Act, 1881 — Section 138, 142