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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 73 of 88

High Courts22 Feb 2018Partly Allowed

Haseeb @ Guddu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0241

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 397, Section 392 - Robbery or dacoity,
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High Courts22 Feb 2018Dismissed

Bhiliya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0239

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 148,
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High Courts22 Feb 2018

Narayan Singh Vs The State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0238

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
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High Courts22 Feb 2018Disposed off

Heera Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0235

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts22 Feb 2018

Ku. Pragati Bhalla Vs Rajendra Kumar Bhalla

Madhya Pradesh High Court · (2018) 02 MP CK 0232

Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowanceHindu Adoptions and Maintenance
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High Courts21 Feb 2018Dismissed

Ramnaresh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0230

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 148,
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