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Madhya Pradesh High Court judgments

47,636 judgments · page 1,956 of 2,382

High Courts04 Jan 1989Allowed

Himchal Singh Vs State of M.P.

Madhya Pradesh High Court · (1990) CriLJ 1490 : (1989) JLJ 256 : (1989) MPJR 30

Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 309
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High Courts31 Dec 1988

Premnarayan Vs State of M.P.

Madhya Pradesh High Court · (1989) CriLJ 707 : (1989) JLJ 207 : (1989) MPJR 86

Evidence Act, 1872 — Section 118, 13, 14, 157, 6Penal Code, 1860 (IPC) — Section 354, 376, 511
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High Courts16 Dec 1988

Sher Singh Vs State of M.P.

Madhya Pradesh High Court · (1989) CriLJ 632 : (1989) JLJ 201 : (1989) MPJR 22 : (1989) MPLJ 116 : (1989) 1 RCR(Criminal) 696

Criminal Procedure Code, 1973 (CrPC) — Section 31, 341, 369, 397, 427Penal Code, 1860 (IPC) — Section 148, 149, 307, 395
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High Courts08 Dec 1988Allowed

Raghuvir Pandya Vs Industrial Court of M.P. and Others

Madhya Pradesh High Court · (1993) 3 LLJ 561 : (1989) MPLJ 137

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)Madhya Pradesh Rajya Sadak Parivahan Seva (Bina Ticket Yatra Ki Rok) Adhiniyam, 1974 — Section 7
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