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COURT ARCHIVE

Madhya Pradesh High Court judgments, 1979

278 judgments · page 10 of 14

High Courts05 May 1979

Haru and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1980) CriLJ 762 : (1981) ILR (MP) 616 : (1979) JLJ 643 : (1979) 24 MPLJ 616 : (1979) MPLJ 616

Criminal Procedure Code, 1973 (CrPC) — Section 165, 457, 458, 51, 96Essential Commodities Act, 1955 — Section 6AEvidence Act, 1872 — Section 25
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High Courts05 May 1979Dismissed

Shivprasad Dubey Vs Harinarayan

Madhya Pradesh High Court · (1979) JLJ 559

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 244, 245, 245(1)Penal Code, 1860 (IPC) — Section 323, 452, 504
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High Courts04 May 1979

Ramsewak and Others Vs State of M.P.

Madhya Pradesh High Court · (1979) CriLJ 1485 : (1980) ILR (MP) 784 : (1979) JLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 430, 436, 437Penal Code, 1860 (IPC) — Section 363, 366, 376
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High Courts03 May 1979Allowed

Badri Prasad Soni Vs S. Kripal Singh

Madhya Pradesh High Court · (1982) JLJ 616

Civil Procedure Code, 1908 (CPC) — Section 153Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
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High Courts02 May 1979Allowed

Bbagwatidin Vs Gbeesalal and Others

Madhya Pradesh High Court · (1980) ACJ 116

Civil Procedure Code, 1908 (CPC) — Section 2Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110, 110(1), 110A, 110B, 110C
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