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Madhya Pradesh High Court judgments

47,657 judgments · page 1,477 of 2,383

High Courts29 Mar 2004Dismissed

Dinanath Vimal Vs State of M.P.

Madhya Pradesh High Court · (2004) 3 MPHT 393 : (2004) 2 MPLJ 278 : (2004) 3 RCR(Criminal) 108

Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7
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High Courts29 Mar 2004Dismissed

Smt. Gulshan Choudhary Vs Vinay

Madhya Pradesh High Court · (2004) 3 BC 453

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts26 Mar 2004Allowed

Ramesh Jadhav Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 MPLJ 336

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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High Courts25 Mar 2004

Gouri Shankar Vs State of M.P.

Madhya Pradesh High Court · (2004) ILR (MP) 511 : (2004) 2 MPHT 301

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 21, 25, 27, 8Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts24 Mar 2004Allowed

Jagannath Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) 3 MPHT 249

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 118, 145, 45Penal Code, 1860 (IPC) — Section 302
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High Courts23 Mar 2004Dismissed

Aditya Shrivastava Vs Asha

Madhya Pradesh High Court · (2004) ILR (MP) 500 : (2004) 2 MPHT 483 : (2004) 2 MPLJ 175

Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(3)Hindu Marriage Act, 1955 — Section 25(2), 26
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