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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 83 of 88

High Courts17 Jan 2018Allowed

Kodu Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0016

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder
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High Courts16 Jan 2018Allowed

Ajay Kumar Shukla Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2019) 1 MPLJ 426 : (2018) 2 JLJ 381

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 41(A), 51(1)(b)(c), 51(b), 51(c)Madhya Pradesh Municipal Accounts Rules, 1971 — Rule 130, 131, 131(3), 132, 133
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High Courts16 Jan 2018Allowed

Smt. Anjo Bai @ Asha Bai Vs Raj Kishor Yadav

Madhya Pradesh High Court · (2018) 01 MP CK 0066

Code of Civil Procedure, 1908, Section 23, Section 24 - To what Court application lies - General power of transfer and withdrawalCode of Criminal Procedure, 1973,
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High Courts15 Jan 2018Dismissed

Rajendra Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0041

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201 - Punishment f
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High Courts15 Jan 2018Dismissed

Shrawan S/o Prahlad Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0027

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 32, Section 302,
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