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Madhya Pradesh High Court judgments

47,636 judgments · page 596 of 2,382

High Courts04 Jun 2018

Ramji Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 308, 345, 506Arms Act, 1959 — Section 25, 207
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High Courts04 Jun 2018Disposed Off

Vajeram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 29Indian Evidence Act, 1872 — Section 27
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High Courts04 Jun 2018Allowed

Vijay Dhingra Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2018) 06 MP CK 0001

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A, 14A(2)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 468, 506
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High Courts31 May 2018Allowed

Uttam Tolani Vs State of Madhya Prades

Madhya Pradesh High Court · (2018) 05 MP CK 0189

Code Of Criminal Procedure, 1973 — Section 164, 227, 397, 401, 482Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Indian Evidence Act, 1872 — Section 25, 27
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High Courts31 May 2018

Balaram & Others Vs State of Madhya Prades

Madhya Pradesh High Court · (2018) 05 MP CK 0186

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323Indian Evidence Act, 1872 — Section 27
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High Courts28 May 2018

Vishnu Singh Vs State of Madhya Prades

Madhya Pradesh High Court · (2018) 05 MP CK 0182

Madhya Pradesh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules 1995 — Rule 3(1), 3(2), 8Code of Civil Procedure, 1908 — Order 14 Rule 2
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