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Madhya Pradesh High Court judgments

47,657 judgments · page 1,483 of 2,383

High Courts11 Feb 2004

Bhil Singh Vs State of M.P.

Madhya Pradesh High Court · (2004) 2 MPHT 472 : (2004) 3 MPLJ 78

Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 100, 101, 300, 302, 304
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High Courts10 Feb 2004Allowed

Fatto Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) 1 KLJ 73

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 50(4), 8
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High Courts10 Feb 2004Dismissed

Hiralal Vs State of M.P.

Madhya Pradesh High Court · (2003) ILR (MP) 236 : (2005) 2 MPHT 88

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304
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High Courts10 Feb 2004

Munna @ Shyamsundar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) 2 MPHT 524 : (2004) 3 MPLJ 59 : (2004) 4 RCR(Criminal) 650

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 4, 6
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High Courts10 Feb 2004Allowed

Fatto alias Phoola alias Kamla Bee Vs State of M.P.

Madhya Pradesh High Court · (2004) CriLJ 4353 : (2004) 2 MPHT 67 : (2004) 2 MPLJ 123 : (2004) 2 MPLJ 122 : (2004) 2 RCR(Criminal) 684

Civil Procedure Code Amendment Act, 1974 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50(4), 8
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High Courts09 Feb 2004Dismissed

State of M.P. Vs Bhajanlal and Others

Madhya Pradesh High Court · (2004) 3 MPHT 143

Madhya Pradesh Irrigation Department Work Charged and Contingency Paid Employees Recruitment and Conditions of Service Rules, 1977 — Rule 4
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