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Madhya Pradesh High Court judgments, 2009

847 judgments · page 36 of 43

High Courts27 Feb 2009Allowed

Manish Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) CriLJ 2115 : (2010) 1 Crimes 871 : (2009) 2 JLJ 13 : (2009) 2 MPHT 463 : (2010) 6 RCR(Criminal) 409

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 323, 324, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts26 Feb 2009Dismissed

Smt. Kamla Bai Vs Madanlal

Madhya Pradesh High Court · (2010) 1 BC 144 : (2009) CriLJ 4176

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts25 Feb 2009Allowed

Kishori Lal Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPJR 201

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Public Gambling Act, 1867 — Section 4A
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High Courts24 Feb 2009Allowed

Ram Singh Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 609 : (2009) 3 MPJR 257

Evidence Act, 1872 — Section 11Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 15C, 15C(29), 8
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High Courts19 Feb 2009Dismissed

Hindustan Motors Ltd. Vs D.R. Motors and Others

Madhya Pradesh High Court · (2010) ILR (MP) 215 : (2009) 3 MPLJ 506

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 2 Rule 3, Order 2 Rule 4Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14, 14(1), 14(3), 3, 4
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