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Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 50 of 56

High Courts03 Feb 2005Dismissed

Ajay Singh Vs Surendra and Others

Madhya Pradesh High Court · (2005) 3 JLJ 340 : (2005) 3 MPLJ 306 : (2005) 4 RCR(Criminal) 107

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(5), 439(2)General Clauses Act, 1897 — Section 10, 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 406
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High Courts02 Feb 2005Dismissed

Manghi @ Narmada Vs State of M.P.

Madhya Pradesh High Court · (2005) 4 MPLJ 136 : (2005) 4 RCR(Criminal) 739

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302
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High Courts02 Feb 2005Allowed

Gaya Prasad (dead) through L.Rs. Vs Banmali

Madhya Pradesh High Court · (2005) 3 JLJ 111 : (2005) 2 MPLJ 427

Civil Procedure Code Amendment Act, 1984 — Order 1 Rule 3BCivil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 41 Rule 27, 100
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High Courts01 Feb 2005Allowed

K.P. Singh Kushwaha Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 JLJ 258 : (2005) 2 MPHT 423 : (2006) 1 MPJR 332 : (2005) 2 MPLJ 276

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 235, 482, 561APenal Code, 1860 (IPC) — Section 354, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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High Courts27 Jan 2005Allowed

Ballabhdas Rathi Vs Smt. Gopal Krishna Goushala

Madhya Pradesh High Court · (2005) 2 MPHT 401 : (2005) 2 MPLJ 398

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 7, 100Evidence Act, 1872 — Section 137Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(6)
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