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Madhya Pradesh High Court judgments

47,648 judgments · page 1,678 of 2,383

High Courts04 Aug 1999Allowed

Akhlak and Others Vs The State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 4899 : (1978) ILR (MP) 134 : (2000) 1 MPHT 241 : (2001) 4 MPLJ 11

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 309(2), 4(2)Madhya Pradesh Excise Act, 1915 — Section 34, 36, 37, 39
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High Courts02 Aug 1999Dismissed

Chhatar Singh Vs Gajendra Singh and Others

Madhya Pradesh High Court · AIR 1999 MP 284 : (2000) ILR (MP) 943 : (1999) 2 JLJ 296 : (1999) 2 MPJR 458 : (2000) 1 MPLJ 118

Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Representation of the People Act, 1951 — Section 8(3)
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High Courts30 Jul 1999Allowed

Alka Grewal Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 672 : (2001) ILR (MP) 414 : (2000) 1 MPHT 435 : (2001) 4 MPLJ 480

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306
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High Courts30 Jul 1999Allowed

J.N. Fuloria Vs Smt. Benibai and Another

Madhya Pradesh High Court · (2001) ILR (MP) 560 : (2000) 2 MPHT 152 : (2000) 1 MPJR 67 : (2000) 1 MPLJ 459 : (2000) 2 RCR(Criminal) 529

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197Penal Code, 1860 (IPC) — Section 294, 500Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 13, 14, 3, 3(1), 4
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High Courts29 Jul 1999Allowed

Nandlal Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 794 : (2001) ILR (MP) 1386 : (2001) 1 MPJR 48

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
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