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Madhya Pradesh High Court judgments

47,648 judgments · page 866 of 2,383

High Courts06 Mar 2014Disposed Off

Sandeep Laharia Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 CCR 42 : (2014) 3 MPHT 336

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 163, 164, 437Evidence Act, 1872 — Section 27
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High Courts05 Mar 2014

Bhallu Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 MPHT 497

Criminal Procedure Code, 1973 (CrPC) — Section 228, 397, 401Penal Code, 1860 (IPC) — Section 149, 307, 34
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High Courts05 Mar 2014

Suresh Upadhyay Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 91

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27Madhya Pradesh Excise Act, 1915 — Section 34(1)
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High Courts04 Mar 2014Dismissed

Nandram Pal Vs State of M.P.

Madhya Pradesh High Court · (2014) 03 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) - Section 451 452 457 482Delhi Excise Act, 2009 - Section 61Madhya Pradesh Excise Act, 1915 - Section 34 34(2)
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High Courts03 Mar 2014

State Vs Smt. Ashokraje Parmar

Madhya Pradesh High Court · (2014) 03 MP CK 0061

Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 482Penal Code, 1860 (IPC) - Section 406 420 467 468Prevention of Corruption Act, 1988 - Section 19(3) 7
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High Courts03 Mar 2014Allowed

Pappu @ Pramod Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 JLJ 19 : (2014) 2 MPLJ 621

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5, 5(b), 8(1), 9Penal Code, 1860 (IPC) — Section 279, 294, 323, 325, 337
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