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Madhya Pradesh High Court judgments, 2010

974 judgments · page 27 of 49

High Courts23 Jun 2010

Mohd. Hanif Khan Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 726

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 27, 32(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 16(2), 2(1), 20
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High Courts23 Jun 2010Allowed

Nandgir and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) 3 Crimes 265

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 157, 374Evidence Act, 1872 — Section 114, 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2
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High Courts22 Jun 2010Dismissed

Ashish Kumar Shrivastava Vs Western Coalfields Ltd.

Madhya Pradesh High Court · (2010) ILR (MP) 2094 : (2011) 3 MPHT 210 : (2010) 4 MPJR 204 : (2011) 1 MPLJ 353

Constitution of India, 1950 — Article 141Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16, 5, 8, 9Hindu Marriage Act, 1955 — Section 16
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High Courts21 Jun 2010Dismissed

Barwani Sugar Vs Union of India and Others

Madhya Pradesh High Court · (2011) 1 MPJR 326 : (2010) 4 MPLJ 29

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Constitution of India, 1950 — Article 14, 141, 226Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)
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High Courts21 Jun 2010Allowed

Sitaram Mirdha Vs State of M.P.

Madhya Pradesh High Court · (2010) 3 MPHT 460 : (2011) 6 RCR(Criminal) 1179

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 354
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High Courts21 Jun 2010Allowed

Jahangir Khan Vs State of M.P. and others

Madhya Pradesh High Court · (2011) ILR (MP) 78 : (2010) 3 MPLJ 488

Arms Act, 1959 — Section 17, 17(3), 18Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
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