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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 85 of 88

High Courts11 Jan 2018

Prabhu Lal & Ors. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0046

Code of Criminal Procedure, 1973, Section 428, Section 374(2) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Appeals from convictions(
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High Courts11 Jan 2018Allowed

Shokeen and others Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0045

Code of Criminal Procedure, 1973, Section 320, Section 374 - Compounding of offences - Appeals from convictionsIndian Penal Code, 1860, Section 147
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High Courts11 Jan 2018

Smt.Jaita Bai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0043

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
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High Courts11 Jan 2018Dismissed

Gyarsi Vs Savitri Bai

Madhya Pradesh High Court · (2018) 01 MP CK 0002

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 28, Section 13(1)(
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High Courts10 Jan 2018Allowed

Smt. Sapna Shrivastava Vs Shiv Om Shrivastava

Madhya Pradesh High Court · (2018) 01 MP CK 0087

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
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High Courts10 Jan 2018

Raghuveer Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0085

Code of Criminal Procedure, 1973, Section 313, Section 299, Section 374(2) - Power to examine the accused - Record of evidence in absence of accused - Appeals from convict
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High Courts10 Jan 2018Disposed off

Gyasilal Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0012

Code of Criminal Procedure, 1973, Section 313, Section 328, Section 209, Section 330, Section 331, Section 329
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High Courts10 Jan 2018Dismissed

Vineet Koushik Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 248

Code Of Criminal Procedure, 1973 — Section 227, 397, 401Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120(B)
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