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Madhya Pradesh High Court judgments, 1900

32 judgments · page 2 of 2

High Courts01 Jan 1900Dismissed

Jhapadi Bai Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Sec
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High Courts01 Jan 1900

Satyendra Yadav & Anr. Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts01 Jan 1900

MANJU NAVLANI Vs KANIRAM

Madhya Pradesh High Court · (1900) 01 MP CK 0002

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts01 Jan 1900

Mannu Raje Trust Vs Mohammad Ajad & Others

Madhya Pradesh High Court · (1900) 01 MP CK 0001

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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