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Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 30 of 52

High Courts25 Apr 2003Allowed

Ramesh Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2004) CriLJ 62 : (2004) 1 JLJ 133 : (2003) 4 MPHT 78 : (2004) 1 MPLJ 235

Constitution of India, 1950 — Article 14, 21, 226Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41 , 41(1)
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High Courts24 Apr 2003Allowed

Hiraram and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2003) 3 MPHT 168 : (2004) 2 MPJR 284

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
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High Courts23 Apr 2003

Suresh Narayan and Others Vs State of M.P.

Madhya Pradesh High Court · (2003) CriLJ 4731 : (2003) 4 MPHT 178 : (2003) 4 MPLJ 352 : (2003) 3 MPLJ 60

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
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High Courts23 Apr 2003Allowed

Hemraj and Others Vs State of M.P.

Madhya Pradesh High Court · (2003) 2 MPJR 389 : (2003) 4 MPLJ 198 : (2003) 4 RCR(Criminal) 730

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 304B, 306
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High Courts22 Apr 2003Allowed

Sukhdev Dalal Vs State of M.P.

Madhya Pradesh High Court · (2003) 4 MPLJ 157

Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(1)
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