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Madhya Pradesh High Court judgments

47,657 judgments · page 1,422 of 2,383

High Courts03 May 2005

Ramnath Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 1 MPHT 12

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 16, 16(2), 17Penal Code, 1860 (IPC) — Section 376
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High Courts03 May 2005Allowed

Chhota Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 3 JLJ 293 : (2006) 1 MPHT 267

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
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High Courts03 May 2005

State of Madhya Pradesh and Another Vs Hira

Madhya Pradesh High Court · (2005) 106 FLR 510 : (2005) 3 LLJ 568 : (2005) 3 MPHT 287 : (2005) 2 MPLJ 539

Constitution of India, 1950 — Article 14, 16, 39Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 21Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
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High Courts02 May 2005

Wakil Khan and Others Vs State of M.P.

Madhya Pradesh High Court · (2005) CriLJ 3410 : (2006) 2 MPJR 276 : (2006) 1 MPLJ 259

Penal Code, 1860 (IPC) — Section 302, 304I, 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(2)(5)
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High Courts30 Apr 2005Allowed

Anil and Another Vs State of M.P.

Madhya Pradesh High Court · (2006) 2 MPJR 258

Penal Code, 1860 (IPC) — Section 376(2)(g), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 12, 3(1)
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High Courts28 Apr 2005Allowed

Nand Kishore and Others Vs Pandu and Others

Madhya Pradesh High Court · (2006) 1 MPHT 261 : (2005) 3 MPLJ 94

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 11, 80, 80(2)Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 40, 41, 42, 44
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