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Madhya Pradesh High Court judgments

47,634 judgments · page 2,244 of 2,382

High Courts07 Aug 1963Allowed

Manaklal Jhamaklal Vs The State

Madhya Pradesh High Court · AIR 1966 MP 281 : (1966) CriLJ 1139 : (1966) ILR (MP) 833 : (1966) JLJ 252 : (1966) 11 MPLJ 1193

Madhya Pradesh Gambling Act, 1927 — Section 13Penal Code, 1860 (IPC) — Section 75
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High Courts27 Jul 1963Dismissed

Faddi Vs State

Madhya Pradesh High Court · (1964) JLJ 179

Evidence Act, 1872 — Section 157, 27Penal Code, 1860 (IPC) — Section 302
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High Courts20 Jul 1963Dismissed

Jamnadas Vs Mst. Radhabai

Madhya Pradesh High Court · AIR 1963 MP 348 : (1963) JLJ 817

Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 118, 142, 144
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High Courts08 Jul 1963Allowed

Sumedhi Vs Deoraj Prasad

Madhya Pradesh High Court · (1963) JLJ 648

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Vindhya Pradesh Land Revenue and Tenancy Act, 1953 — Section 23
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High Courts13 May 1963

State Vs Kalu and Others

Madhya Pradesh High Court · AIR 1964 MP 182 : (1964) CriLJ 185 : (1963) JLJ 932

Criminal Procedure Code, 1898 (CrPC) — Section 239, 252, 286, 32, 537Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
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