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Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 7 of 52

High Courts11 Nov 2003Dismissed

Vishwanath Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) CriLJ 2324 : (2004) 2 MPHT 210 : (2004) 1 MPLJ 514 : (2003) 4 MPLJ 270

Evidence Act, 1872 — Section 156, 45Penal Code, 1860 (IPC) — Section 376
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High Courts11 Nov 2003Allowed

Dev Prakash Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 JLJ 372 : (2004) 2 MPHT 121 : (2004) 2 MPLJ 71 : (2004) 2 MPLJ 343 : (2004) 3 RCR(Criminal) 443

Evidence Act, 1872 — Section 27, 3, 8Penal Code, 1860 (IPC) — Section 302
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High Courts11 Nov 2003

Ganga Vs Satish Sitole

Madhya Pradesh High Court · (2004) 1 DMC 592

Hindu Marriage Act, 1955 — Section 13(1), 28, 9Penal Code, 1860 (IPC) — Section 498A
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High Courts06 Nov 2003

Gokul Singh Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 MPHT 114 : (2004) 2 MPJR 139 : (2004) 1 MPLJ 306

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts06 Nov 2003Allowed

Amar Singh Vs Kiranbai

Madhya Pradesh High Court · (2004) 2 DMC 242

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13(1), 24, 9
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