High Courts05 Feb 2015

Udaybhan Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 CGLJ 11 : (2015) 2 MPHT 291

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 13(2), 14-A, 16(1)(a)(i), 16(1)(a)(i)(ii), 2(1)(D)
High Courts05 Feb 2015Allowed

Upendra Patil Vs Megha Patil

Madhya Pradesh High Court · (2015) 4 CGLJ 7 : (2015) 2 MPHT 341 : (2015) 1 MPJR 205

Criminal Procedure Code, 1973 (CrPC) - Section 200, 202, 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 498-A
High Courts04 Feb 2015Dismissed

Ranjeet Singh Vs State of M.P.

Madhya Pradesh High Court · (2015) 02 MP CK 0071

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 173, 173(8), 313, 439Penal Code, 1860 (IPC) - Section 120-B, 147, 148, 149, 294
High Courts04 Feb 2015Partly Allowed

Kasturi Bai Vs Jabir

Madhya Pradesh High Court · (2015) 02 MP CK 0020

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a), 12(1)(c)