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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 79 of 98

High Courts16 Mar 2012

Gaffar Khan Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPHT 47

Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 432(1), 433Penal Code, 1860 (IPC) — Section 54, 55, 57Prisons Act, 1894 — Section 59
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High Courts15 Mar 2012Dismissed

Vinod Agrawal and Others Vs Bharat Kumar Lathi and Others

Madhya Pradesh High Court · (2012) 1 MPJR 84

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 3 Rule 1, Order 3 Rule 2, Order 41 Rule 27, Order 6 Rule 14Evidence Act, 1872 — Section 101, 102, 103, 111, 114Specific Relief Act, 1963 — Section 16, 16(c), 16(c), 20
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High Courts15 Mar 2012

Mohammad Mubeen Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2214 : (2012) 3 MPHT 15

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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High Courts15 Mar 2012Dismissed

Bablu alias Dilip Vs State of M.P.

Madhya Pradesh High Court · (2012) 5 MPHT 31

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 376, 376(2)(g), 454, 506
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High Courts14 Mar 2012Dismissed

Aziz Khan Pathan Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2064

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 482Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21, 21(B), 21(B)(C), 8Penal Code, 1860 (IPC) — Section 395, 427
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High Courts14 Mar 2012Allowed

Puran Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1950

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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