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Madhya Pradesh High Court judgments

47,636 judgments · page 564 of 2,382

High Courts23 Aug 2018Dismissed

Rajesh & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0189

Indian Penal Code, 1860 — Section 149, 294, 307, 323, 341, 364, 506, 506IIArms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 164, 482
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High Courts23 Aug 2018Allowed

Deepankar Bhattacharya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 1 MPWN 38

Code Of Criminal Procedure, 1973 — Section 91, 482Evidence Act, 1872 — Section 45(A), 59, 63, 65, 65(2), 65(A), 65(B), 65(B)(2), 65B(2)(a), 65B(2)(b), 65(B)(4)Police And Criminal Evidence Act, 1984 — Section 69
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High Courts23 Aug 2018Dismissed

Birani Sons Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2018) 08 MP CK 0178

Constitution of India, 1950 — Article 222, 226, 227Indian Stamp Act, 1899 — Section 33Madhya Pradesh Uchcha Nyaylaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 — Section 2, 2(1)
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High Courts23 Aug 2018Dismissed

Mohd. Tariq Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0174

Indian Penal Code, 1860 — Section 201, 302, 364Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106, 114
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High Courts21 Aug 2018Dismissed

Maulana Imtiyaz Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2018) 08 MP CK 0171

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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