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Madhya Pradesh High Court judgments

47,638 judgments · page 644 of 2,382

High Courts02 Nov 2017

RITIKA Vs MANAKLAL

Madhya Pradesh High Court · (2017) 11 MP CK 0005

Code of Criminal Procedure, 1973, Section 378(2) - Appeal in case of acquittalIndian Penal Code, 1860, Section 498A, Section 304B - Husband or r
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High Courts01 Nov 2017Dismissed

Ravishankar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 11 MP CK 0006

Code of Criminal Procedure, 1973, Section 378(1) - Appeal in case of acquittalIndian Penal Code, 1860, Section 147, Section 324,
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High Courts31 Oct 2017Dismissed

SHANTI DEVI Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 10 MP CK 0034

Code of Criminal Procedure, 1973, Section 385, Section 386 - Procedure for hearing appeals not dismissed summarily - Power of the Appellate CourtIndian Penal Code, 1860
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High Courts25 Oct 2017Allowed

Sunil Kumar Baghel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 10 MP CK 0029

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
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High Courts13 Oct 2017Dismissed

MOHAN Vs THE STATE OF M.P.

Madhya Pradesh High Court · (2017) 10 MP CK 0022

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, g
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High Courts13 Oct 2017Dismissed

Prem Bhuwan Singh Vs The State of M.P.

Madhya Pradesh High Court · (2017) 10 MP CK 0021

Indian Penal Code, 1860, Section 302, Section 304, Section 148, Section 149 - Punishment for murder - Punishment for culpable homicide not amounting t
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