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Madhya Pradesh High Court judgments

47,648 judgments · page 1,693 of 2,383

High Courts30 Jan 1999

Dhaniram and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 2221 : (1999) 2 MPJR 135

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 325
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High Courts27 Jan 1999Dismissed

Miyanlal Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 2227 : (1978) ILR (MP) 715

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 366, 376(2)
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High Courts22 Jan 1999Dismissed

Pawan Kumar Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 2329 : (2001) ILR (MP) 549 : (1999) 2 JLJ 13 : (1999) 2 MPJR 116

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 317
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High Courts19 Jan 1999

Gattu Gulab Singh Vs State of M.P.

Madhya Pradesh High Court · (2000) ILR (MP) 286 : (1999) 1 MPLJ 542

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
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High Courts19 Jan 1999Dismissed

Gattu Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 3105 : (2000) ILR (MP) 286 : (1999) 1 MPJR 569

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
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