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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 74 of 88

High Courts20 Feb 2018Allowed

Rameshwar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0223

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 8, Section 42
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High Courts20 Feb 2018Allowed

Tallu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0220

Indian Penal Code, 1860, Section 302, Section 304, Section 304(i) - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for culpa
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High Courts19 Feb 2018Dismissed

Chand Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0210

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 377, Section 376(f) - Unnatural offen
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High Courts19 Feb 2018Dismissed

Smt. Swati Patel Vs Bank of India and others

Madhya Pradesh High Court · (2018) 02 MP CK 0207

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13(2), Section 13(4), Section 13(3A)
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High Courts16 Feb 2018Allowed

Praveen Maben Vs Mrs. Nalini Maben

Madhya Pradesh High Court · (2018) 02 MP CK 0206

Divorce Act, 1869, Section 10, Section 10(1)(x), Section 10(1)(ix) - Grounds for dissolution of marriage. - Grounds for dissolution of marriage. - Grounds for dissolution of
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High Courts16 Feb 2018Dismissed

Akhilesh Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0203

Indian Penal Code, 1860, Section 302, Section 300 - Punishment for murder - MurderArms Act, 1959, Section 25 - Punishment for certain offences
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