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Madhya Pradesh High Court judgments

47,651 judgments · page 936 of 2,383

High Courts26 Aug 2013Disposed Off

Subhash Singh Vs State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 379
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High Courts26 Aug 2013Dismissed

Nilesh Singh Narveria Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) 08 MP CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
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High Courts26 Aug 2013Dismissed

Mangilal Borewal Vs State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
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High Courts22 Aug 2013

Omi Vs State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0260

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307
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High Courts22 Aug 2013

Anil Kumar Owr Vs State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts22 Aug 2013

Aditya @ Lale Vs State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0152

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 294, 323, 327, 34, 506(B)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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