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Madhya Pradesh High Court judgments

47,657 judgments · page 1,419 of 2,383

High Courts24 Jun 2005Allowed

Sanju @ Sanjay Ben Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 4 MPHT 102 : (2005) 2 MPJR 528

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5Penal Code, 1860 (IPC) — Section 107, 110, 116(3), 151, 324
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High Courts23 Jun 2005Allowed

Baijnath Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) ILR (MP) 935 : (2005) 4 MPHT 132 : (2005) 3 MPLJ 540

Madhya Pradesh Land Revenue Code, 1959 — Section 146Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 10, 11, 12, 17, 18(1)
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High Courts23 Jun 2005Allowed

Baboo Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 4 MPHT 210 : (2006) 1 MPJR 206 : (2005) 4 MPLJ 139

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 34, 399, 400, 402
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High Courts22 Jun 2005Allowed

Smt. Janki Bai Vs Prem Narayan Kushwaha

Madhya Pradesh High Court · AIR 2006 MP 1 : (2005) ILR (MP) 794

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13(1), 24, 25
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High Courts23 May 2005Allowed

Bagdiram Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 DMC 183 : (2005) 4 MPLJ 234

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 306
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