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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 39 of 98

High Courts30 Aug 2012Dismissed

Amratabai Bagri Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 366, 368, 372, 373, 376
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High Courts30 Aug 2012Allowed

A Vs B

Madhya Pradesh High Court · (2012) 08 MP CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 415, 420
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High Courts29 Aug 2012Allowed

Kalyan Singh Vs State

Madhya Pradesh High Court · (2013) 1 JLJ 43

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 157, 8Penal Code, 1860 (IPC) — Section 436
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High Courts29 Aug 2012Dismissed

Ramu Bhilala Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
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High Courts28 Aug 2012Allowed

Satish Meharwal Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 777

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 65BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
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High Courts28 Aug 2012Allowed

Hari Singh Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(i)(xi)
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High Courts28 Aug 2012Allowed

Ashok Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 JLJ 342

Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 307, 308, 309, 310
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