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Madhya Pradesh High Court judgments

47,638 judgments · page 1,824 of 2,382

High Courts18 Apr 1995Dismissed

Laxmi Chand Vs State of M.P.

Madhya Pradesh High Court · (1996) CriLJ 1118 : (1995) ILR (MP) 403 : (1995) JLJ 746

Criminal Procedure Code, 1973 (CrPC) — Section 190, 451, 452, 457Evidence Act, 1872 — Section 2Forest Act, 1927 — Section 32A, 33, 52, 52(4), 52C
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High Courts17 Apr 1995Allowed

Chitranjan Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (1996) 41 MPLJ 781 : (1996) MPLJ 781

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Apr 1995Allowed

Amar Singh Badri Vs State of M.P.

Madhya Pradesh High Court · (1996) 41 MPLJ 15 : (1996) MPLJ 15

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 24, 25, 32
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High Courts07 Apr 1995Allowed

Amar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1996) CriLJ 1582 : (1995) ILR (MP) 340 : (1996) JLJ 52

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 24, 25, 32, 32(1)
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High Courts07 Apr 1995Dismissed

Anguri Devi Vs Smt. Gulab Bai

Madhya Pradesh High Court · (1995) 2 MPJR 378

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12Transfer of Property Act, 1882 — Section 76
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High Courts06 Apr 1995Dismissed

Rajju Singh Vs Munni Devi

Madhya Pradesh High Court · (1995) 2 DMC 456 : (1996) 1 MPJR 153

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19(1)
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