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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 38 of 57

High Courts04 May 2011Allowed

Yadwinder Singh Vs State of Madhya Pradesh and Others.

Madhya Pradesh High Court · (2011) 2 JLJ 347 : (2011) 4 MPHT 171 : (2011) 2 MPJR 273

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 43, 60, 60(3), 61, 62
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High Courts04 May 2011Dismissed

Ashok Vs Smt. Anita @ Renu

Madhya Pradesh High Court · (2011) 3 MPHT 108 : (2011) 2 MPJR 400

Hindu Marriage Act, 1955 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 482, 488(4)
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High Courts03 May 2011Allowed

Divisiya Paraste Vs Shanta Pusham and Others

Madhya Pradesh High Court · (2011) 2 MPLJ 701

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 18, 3, 4, 7, 8
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High Courts03 May 2011Allowed

Chandrabhan and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) CriLJ 4667 : (2011) 3 Crimes 218 : (2011) 2 JLJ 264

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 292, 294, 300, 306B, 307Probation of Offenders Act, 1958 — Section 6
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High Courts02 May 2011Allowed

Suresh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 2 JLJ 316 : (2011) 4 MPHT 396 : (2011) 2 MPJR 279

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 342, 361, 363, 366, 366A
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