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Madhya Pradesh High Court judgments

47,657 judgments · page 1,065 of 2,383

High Courts26 Jul 2012Dismissed

Rajeev Kumar Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2583

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 397, 401Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 467, 468, 471
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High Courts26 Jul 2012Dismissed

Rambabu @ Chhotu @ Sunil Vs State of M.P.

Madhya Pradesh High Court · (2012) 4 MPHT 421

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 149, 323, 364A, 365
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High Courts25 Jul 2012Dismissed

Aseem Vaishya Vs Union of India and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1888 : (2012) 4 MPJR 61

Constitution of India, 1950 — Article 14, 226Forest (Conservation) Act, 1980 — Section 2Madhya Pradesh Land Revenue Code, 1959 — Section 1(2), 181, 188, 2(g), 2(t)
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High Courts25 Jul 2012Dismissed

In Reference

Madhya Pradesh High Court · (2012) ILR (MP) 2034

Criminal Law (Amendment) Act, 2005 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 306, 307, 366Evidence Act, 1872 — Section 114, 133, 27
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High Courts24 Jul 2012Dismissed

Badshah Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2613 : (2013) 1 MPHT 60

Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts24 Jul 2012

Shivpratap Singh Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 188 : (2012) 3 JLJ 44

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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