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Madhya Pradesh High Court judgments

47,657 judgments · page 1,095 of 2,383

High Courts23 Feb 2012Allowed

Vinay Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2473 : (2012) 3 MPHT 426

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 374Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34Probation of Offenders Act, 1958 — Section 4, 6
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High Courts21 Feb 2012

Manish Anand Vs Ramniwas Gupta

Madhya Pradesh High Court · AIR 2012 MP 90

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 105
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High Courts21 Feb 2012Dismissed

Kuldeep Sharma Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2012) CriLJ 2040 : (2012) 2 EFLT 554 : (2012) ILR (MP) 907 : (2012) 3 KLT 28 (SN)

Advocates Act, 1961 — Section 2(2), 30Forest Act, 1927 — Section 19, 72, 72(1)Madhya Pradesh Forest (Amendment) Act, 1927 — Section 52, 52(4)
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High Courts21 Feb 2012Dismissed

Munna @ Muniraj Sahu Vs Rambahor Sahu

Madhya Pradesh High Court · (2012) 02 MP CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 494, 495, 496, 497
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High Courts21 Feb 2012Allowed

Murari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 02 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 300, 302, 303, 304I, 307
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