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Madhya Pradesh High Court judgments, 1969

148 judgments · page 2 of 8

High Courts19 Nov 1969Allowed

Onkar and Another Vs State

Madhya Pradesh High Court · (1961) MPLJ 510

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 323, 436
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High Courts18 Nov 1969Dismissed

State of Madhya Pradesh Vs Shri Tulsiram

Madhya Pradesh High Court · AIR 1970 MP 123 : (1970) CriLJ 972 : (1972) ILR (MP) 1082 : (1970) JLJ 572 : (1970) 15 MPLJ 177 : (1970) MPLJ 177

Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 20
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High Courts06 Nov 1969Allowed

Jivan Lal Vs Devi Lunar

Madhya Pradesh High Court · (1970) ACJ 54 : (1970) JLJ 161

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 285, 287, 304A
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High Courts06 Nov 1969Allowed

Jiwan Lal Vs Devi Luhak

Madhya Pradesh High Court · (1970) MPLJ 84

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 304A
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High Courts03 Nov 1969Dismissed

Mangilal Vs Parasram and Others

Madhya Pradesh High Court · (1970) ACJ 86 : AIR 1971 MP 5 : (1971) ILR (MP) 986 : (1970) JLJ 142 : (1970) 15 MPLJ 1 : (1970) MPLJ 1

Motor Vehicles Act, 1939 — Section 110B
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