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Madhya Pradesh High Court judgments, 2009

847 judgments · page 33 of 43

High Courts26 Mar 2009

Ramesh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) CriLJ 3268 : (2010) 6 RCR(Criminal) 488

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 67Penal Code, 1860 (IPC) — Section 302, 304, 32, 34
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High Courts25 Mar 2009Dismissed

Surendra Rathore Vs Vishwanath Bhasin and Another

Madhya Pradesh High Court · (2009) ILR (MP) 1697 : (2009) 2 MPJR 292

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1Madhya Pradesh Civil Courts Rules, 1961 — Rule 372
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High Courts24 Mar 2009

Amaan Khan Vs State of M.P.

Madhya Pradesh High Court · (2009) 5 MPHT 110

Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 3
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