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Madhya Pradesh High Court judgments

47,657 judgments · page 1,428 of 2,383

High Courts23 Mar 2005

Balkrishna Vs Madhusudan and Others

Madhya Pradesh High Court · (2005) 3 MPHT 111 : (2005) 4 MPLJ 127

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 340, 341, 476Penal Code, 1860 (IPC) — Section 120B, 192, 198, 432, 464
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High Courts23 Mar 2005Dismissed

Mahesh Chandra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) CriLJ 2480

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376, 376(2), 80
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High Courts22 Mar 2005Allowed

Ghansu Yadav and Others Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 MPHT 95 : (2005) 3 MPLJ 232 : (2005) 4 RCR(Civil) 109 : (2005) 4 RCR(Criminal) 112

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 323, 332
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High Courts22 Mar 2005Dismissed

Steel Tubes of India Vs Steel Authority of India

Madhya Pradesh High Court · (2006) 2 ALD(Cri) 10 : (2007) 1 BC 525 : (2006) CriLJ 1988 : (2006) 1 JLJ 440 : (2006) 1 MPLJ 194

Criminal Procedure Code, 1973 (CrPC) — Section 143(3), 200, 259, 262, 263Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 144, 145, 146, 147Negotiable Instruments Act, 1881 (NI) — Section 138 , 139 , 140, 141, 142
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