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Madhya Pradesh High Court judgments

47,638 judgments · page 631 of 2,382

High Courts29 Jan 2018Allowed

Manohar Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0169

Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 404 - Punishment for murder - Causing disappearance of evidence of offence or gi
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High Courts29 Jan 2018Dismissed

Gopal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0165

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 300 - Punishment for murd
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High Courts29 Jan 2018Allowed

Samlu and others Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0164

Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149, Section 353 - Punishment for murder - Punishment for
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High Courts29 Jan 2018Disposed off

Ajuddi Prasad Vs Gajari Bai & Another

Madhya Pradesh High Court · (2018) 01 MP CK 0161

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Ordert 6Rule 17
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High Courts25 Jan 2018Allowed

Girdhari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0155

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304-I - Punishment for
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High Courts25 Jan 2018Dismissed

Mohar Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0150

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder
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