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Madhya Pradesh High Court judgments, 2010

974 judgments · page 3 of 49

High Courts30 Nov 2010Allowed

State of M.P. Vs T.D. (Thakur Das) Patel

Madhya Pradesh High Court · (2011) CriLJ 1328 : (2011) ILR (MP) 774 : (2011) 2 MPHT 57

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 20, 7
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High Courts29 Nov 2010Allowed

Rajesh Dubey Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 1325 : (2011) ILR (MP) 1097

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 186, 294, 353, 506Prevention of Corruption Act, 1988 — Section 12, 13, 7
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High Courts25 Nov 2010Allowed

Basant Kumar Vs Indra Sen and Others

Madhya Pradesh High Court · AIR 2011 MP 74 : (2011) ILR (MP) 479 : (2011) 1 JLJ 270 : (2010) 4 MPJR 328 : (2011) 1 MPLJ 401

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 14(1)(2)
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High Courts25 Nov 2010Allowed

Shravan Malviya Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 MPHT 385

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 161, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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High Courts25 Nov 2010

Parmanand Soni Vs State of M.P.

Madhya Pradesh High Court · (2011) 1 JLJ 419 : (2011) 1 MPHT 162

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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