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Madhya Pradesh High Court judgments

47,638 judgments · page 638 of 2,382

High Courts10 Jan 2018Allowed

Smt. Sapna Shrivastava Vs Shiv Om Shrivastava

Madhya Pradesh High Court · (2018) 01 MP CK 0087

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
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High Courts10 Jan 2018

Raghuveer Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0085

Code of Criminal Procedure, 1973, Section 313, Section 299, Section 374(2) - Power to examine the accused - Record of evidence in absence of accused - Appeals from convict
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High Courts10 Jan 2018Disposed off

Gyasilal Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0012

Code of Criminal Procedure, 1973, Section 313, Section 328, Section 209, Section 330, Section 331, Section 329
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High Courts10 Jan 2018Dismissed

Vineet Koushik Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 248

Code Of Criminal Procedure, 1973 — Section 227, 397, 401Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120(B)
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High Courts08 Jan 2018Allowed

VIKAS BHARTI & ANOTHER Vs STATE OF M.P. & OTHERS

Madhya Pradesh High Court · (2018) 01 MP CK 0001

Indian Penal Code, 1860 — Section 376(2)(g), 506(b)Prisoners (Madhya Pradesh Amendment) Act, 1985 — Section 31ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 32(a)
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