High Courts17 Mar 2015

Iqubal Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 311, 397, 401Penal Code, 1860 (IPC) - Section 376, 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts13 Mar 2015Allowed

Raghuwar Singh Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 JLJ 218 : (2015) 2 MPJR 260

Constitution of India, 1950 - Article 21, 23Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302
High Courts13 Mar 2015

Omkareshwar Tiwari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0129

Criminal Procedure Code, 1973 (CrPC) - Section 162, 397, 401, 482Evidence Act, 1872 - Section 165Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 - Section 11
High Courts13 Mar 2015Allowed

Karim Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0099

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts12 Mar 2015

Boby Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 Crimes 277 : (2015) 3 MPHT 131 : (2015) 2 MPJR 220

Evidence Act, 1872 - Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 53
High Courts12 Mar 2015Allowed

Rakesh Gupta Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPHT 453 : (2015) 3 MPJR 62

Constitution of India, 1950 - Article 20(2), 226Criminal Procedure Code, 1973 (CrPC) - Section 221, 260, 264, 300, 300(1)Essential Commodities Act, 1955 - Section 3, 7
High Courts12 Mar 2015Allowed

Ramkripal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0098

Penal Code, 1860 (IPC) - Section 324, 354, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)