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Madhya Pradesh High Court judgments

47,636 judgments · page 1,919 of 2,382

High Courts08 Oct 1990Allowed

Ansuiya Bai Vs Hawaslal

Madhya Pradesh High Court · (1991) 36 MPLJ 436 : (1991) MPLJ 436 : (1991) 3 RCR(Criminal) 135

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
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High Courts04 Oct 1990Allowed

Pushpa (Smt.) Vs Praduman Kumar Ojha

Madhya Pradesh High Court · (1991) JLJ 211

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 13
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High Courts25 Sept 1990Allowed

Salamat Ali Vs The State

Madhya Pradesh High Court · (1991) CriLJ 1991

Constitution of India, 1950 — Article 21, 22(1), 22(5), 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 15, 157, 165, 173(2), 202(2)Evidence Act, 1872 — Section 3
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High Courts25 Sept 1990Allowed

Salamat Ali Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) 37 MPLJ 68 : (1992) MPLJ 68

Constitution of India, 1950 — Article 22(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 41, 42, 43
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High Courts24 Sept 1990Allowed

Chhakki Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) JLJ 724 : (1990) MPJR 736 : (1991) 36 MPLJ 253 : (1991) MPLJ 253

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
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