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Madhya Pradesh High Court judgments

47,651 judgments · page 1,614 of 2,383

High Courts24 Feb 2001Dismissed

N.P. Jharia Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) CriLJ 3212 : (2001) 2 MPLJ 588

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 106
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High Courts24 Feb 2001Dismissed

N.P. Jharia Vs State of M.P.

Madhya Pradesh High Court · (2001) 5 MPHT 416 : (2001) 2 MPLJ 588

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 106
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High Courts23 Feb 2001Dismissed

Murari Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 2968 : (2001) 2 MPHT 129 : (2001) 2 MPLJ 242

Penal Code, 1860 (IPC) — Section 304Probation of Offenders Act, 1958 — Section 4
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High Courts20 Feb 2001Dismissed

Udham Singh Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPLJ 15

Criminal Procedure Code, 1973 (CrPC) — Section 432(1)Penal Code, 1860 (IPC) — Section 395, 396, 397
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High Courts20 Feb 2001Dismissed

Bandi Udham Singh Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 3259 : (2001) 2 MPHT 252 : (2001) 2 MPLJ 15

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432(1), 432(1)Penal Code, 1860 (IPC) — Section 120
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High Courts16 Feb 2001

State of M.P. and another Vs Anil

Madhya Pradesh High Court · (2002) CriLJ 318 : (2001) 3 MPHT 30 : (2001) 2 MPLJ 601

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5), 6(6)
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