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Madhya Pradesh High Court judgments

47,657 judgments · page 1,355 of 2,383

High Courts24 Aug 2006Allowed

Mohanlal Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 539

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts21 Aug 2006

Prem Narayan Vs State of M.P.

Madhya Pradesh High Court · (2006) 3 JLJ 102

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9)Penal Code, 1860 (IPC) — Section 307, 320(8)
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High Courts18 Aug 2006Allowed

Omprakash Vs State of M.P.

Madhya Pradesh High Court · (2006) 08 MP CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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High Courts18 Aug 2006Allowed

Anil Kumar and Another Vs State of M.P.

Madhya Pradesh High Court · (2005) ILR (MP) 135

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 21, 37, 8
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High Courts17 Aug 2006

S.P. Anand Vs U.O.I and Others

Madhya Pradesh High Court · (2006) 3 MPJR 340

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 8Court Fees Act, 1870 — Section 35Presidential and Vice-Presidential Elections Act, 1952 — Section 5B, 5C
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