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Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 46 of 56

High Courts17 Feb 2005Allowed

Dr. Atiq Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 3 MPHT 52 : (2005) 2 MPJR 53 : (2005) 3 MPLJ 450

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) — Section 366, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts17 Feb 2005Dismissed

Ram Swaroop Rathore Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 JLJ 224

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 394Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts16 Feb 2005

Narmada Prasad Saxena Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 3 JLJ 268 : (2005) 2 MPJR 495 : (2005) 3 MPLJ 570

Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Rule 5(2)Constitution of India, 1950 — Article 226, 227
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High Courts15 Feb 2005

Ghanshyam Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 MPLJ 482 : (2005) 4 RCR(Criminal) 179

Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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High Courts14 Feb 2005

Banshilal Patidar Vs State of M. P.

Madhya Pradesh High Court · (2006) 1 MPJR 327 : (2005) 3 MPLJ 66 : (2005) 4 RCR(Criminal) 15

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 57, 8
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High Courts14 Feb 2005Allowed

Nandlal and Others Vs State of Maharashtra

Madhya Pradesh High Court · (2005) 3 JLJ 131 : (2005) 4 MPLJ 98

Criminal Procedure Code, 1973 (CrPC) — Section 199, 256, 257, 257, 311High Court of Madhya Pradesh Rules, 2008 — Rule 1, 586Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2), 420
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