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Madhya Pradesh High Court judgments

47,657 judgments · page 1,089 of 2,383

High Courts20 Mar 2012Allowed

Naresh and Kalla Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 03 MP CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 24, 294, 300, 302, 303
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High Courts20 Mar 2012

Parvez Khan Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPHT 432 : (2013) 2 SCT 497

Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 34
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High Courts19 Mar 2012Allowed

K.S. Pandey Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) 3 JLJ 284

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 469, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ix), 3(1)(viii), 3(1)(x), 3(2)(i), 3(2)(ix)
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High Courts19 Mar 2012

Dilip Awasthi Vs Vinay Shrivastava and Others

Madhya Pradesh High Court · (2012) 2 JLJ 400 : (2012) 5 MPHT 172 : (2012) 2 MPLJ 619

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 2(c)
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High Courts16 Mar 2012

Gaffar Khan Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPHT 47

Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 432(1), 433Penal Code, 1860 (IPC) — Section 54, 55, 57Prisons Act, 1894 — Section 59
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High Courts15 Mar 2012Dismissed

Vinod Agrawal and Others Vs Bharat Kumar Lathi and Others

Madhya Pradesh High Court · (2012) 1 MPJR 84

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 3 Rule 1, Order 3 Rule 2, Order 41 Rule 27, Order 6 Rule 14Evidence Act, 1872 — Section 101, 102, 103, 111, 114Specific Relief Act, 1963 — Section 16, 16(c), 16(c), 20
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