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Madhya Pradesh High Court judgments

47,657 judgments · page 1,096 of 2,383

High Courts21 Feb 2012Allowed

Ramesh @ Durga Singh Lodhi Vs State of M.P.

Madhya Pradesh High Court · (2012) 2 MPHT 482

Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 27, 42, 50, 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20(b)(i), 35, 52A(1), 54
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High Courts16 Feb 2012Allowed

State of M.P. Vs Bahadul Singh and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2194

Criminal Procedure Code, 1973 (CrPC) — Section 222, 320, 320(8), 378Penal Code, 1860 (IPC) — Section 294, 34, 354, 506Probation of Offenders Act, 1958 — Section 4
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High Courts16 Feb 2012Dismissed

M/s Ganga Industris and Others Vs State Bank of India

Madhya Pradesh High Court · (2012) 02 MP CK 0073

Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 35Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(4)(2), 17
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High Courts16 Feb 2012Dismissed

State of M.P. Vs Bhajan Lal

Madhya Pradesh High Court · (2012) ILR (MP) 2199

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7(1)
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