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Madhya Pradesh High Court judgments, 2014

1,987 judgments · page 88 of 100

High Courts03 Mar 2014

State Vs Smt. Ashokraje Parmar

Madhya Pradesh High Court · (2014) 03 MP CK 0061

Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 482Penal Code, 1860 (IPC) - Section 406 420 467 468Prevention of Corruption Act, 1988 - Section 19(3) 7
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High Courts03 Mar 2014Allowed

Pappu @ Pramod Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 JLJ 19 : (2014) 2 MPLJ 621

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5, 5(b), 8(1), 9Penal Code, 1860 (IPC) — Section 279, 294, 323, 325, 337
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High Courts28 Feb 2014Allowed

Panchamlal Vs Devendra

Madhya Pradesh High Court · (2014) 3 MPHT 70

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 420, 467, 468
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