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Madhya Pradesh High Court judgments

47,657 judgments · page 1,090 of 2,383

High Courts15 Mar 2012

Mohammad Mubeen Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2214 : (2012) 3 MPHT 15

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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High Courts15 Mar 2012Dismissed

Bablu alias Dilip Vs State of M.P.

Madhya Pradesh High Court · (2012) 5 MPHT 31

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 376, 376(2)(g), 454, 506
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High Courts14 Mar 2012Dismissed

Aziz Khan Pathan Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2064

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 482Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 21, 21(B), 21(B)(C), 8Penal Code, 1860 (IPC) — Section 395, 427
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High Courts14 Mar 2012Allowed

Puran Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1950

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts14 Mar 2012Dismissed

Azij Khan Pathan Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 MPHT 158

Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(b), 32A, 8Penal Code, 1860 (IPC) — Section 395
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