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Madhya Pradesh High Court judgments

47,657 judgments · page 1,116 of 2,383

High Courts17 Nov 2011Allowed

Radhelal and Another Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 220 : (2012) 1 MPHT 507

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A
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High Courts16 Nov 2011Dismissed

Ramlal Athya Vs State of M.P.

Madhya Pradesh High Court · (2011) 11 MP CK 0050

Penal Code, 1860 (IPC) — Section 120B, 34, 420, 467, 468Prevention of Corruption Act, 1988 — Section 5(2)
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High Courts15 Nov 2011

Narayan Sharma Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) CriLJ 736

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19
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High Courts11 Nov 2011Dismissed

Amol Chavhan Vs Smt. Jyoti Chavhan

Madhya Pradesh High Court · (2012) 1 MPHT 211

Civil Procedure Code, 1908 (CPC) — Section 12, 151, 55Constitution of India, 1950 — Article 20(3), 21, 227Evidence Act, 1872 — Section 14, 45
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High Courts11 Nov 2011Dismissed

Bansilal and others Vs State of M.P

Madhya Pradesh High Court · (2011) 11 MP CK 0064

Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts11 Nov 2011Dismissed

Abdul Rehman Vs State of M.P.

Madhya Pradesh High Court · (2012) CriLJ 599

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 301, 302, 34
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High Courts11 Nov 2011Dismissed

Ramdas Kachhi Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 207

Criminal Procedure Code, 1973 (CrPC) — Section 164, 210, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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