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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 51 of 57

High Courts04 Feb 2011Allowed

Ram Singh Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1597

Criminal Procedure Code, 1973 (CrPC) — Section 173, 197Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471Prevention of Corruption Act, 1988 — Section 19(1)
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High Courts03 Feb 2011Allowed

Khamhan and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) 4 Crimes 276

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 294, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts03 Feb 2011

Smt. Rajjo Bai Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 Crimes 194 : (2011) 2 MPHT 253 : (2011) 7 RCR(Criminal) 235

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts03 Feb 2011Dismissed

Ramdayal and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 Crimes 191 : (2011) ILR (MP) 1047 : (2011) 2 MPHT 208 : (2011) 7 RCR(Criminal) 398

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 34
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High Courts03 Feb 2011

Bhadauria Tiles Vs Ram Kumar Singh Kushwah

Madhya Pradesh High Court · (2011) 4 MPHT 178

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Evidence Act, 1872 — Section 139, 20, 45Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts03 Feb 2011

Smt. Rajjo Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 2 Crimes 194 : (2011) 2 MPHT 253

Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts03 Feb 2011Allowed

Krishna alias Kresa Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 3 MPHT 376

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts02 Feb 2011Allowed

Special Police Establishment Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 2978 : (2011) 2 MPHT 143 : (2011) 2 MPJR 349 : (2011) 2 MPLJ 529 : (2011) 7 RCR(Criminal) 197

Constitution of India, 1950 — Article 166, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468, 471
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High Courts02 Feb 2011

Bahadur Singh Dhakar Vs State of M.P.

Madhya Pradesh High Court · (2011) 1 Crimes 766 : (2011) 2 MPHT 279 : (2011) 8 RCR(Criminal) 2576

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
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