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Madhya Pradesh High Court judgments

47,651 judgments · page 943 of 2,383

High Courts12 Aug 2013

Ganga Prasd Vs Tara Prasad

Madhya Pradesh High Court · (2013) 08 MP CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 406, 420
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High Courts12 Aug 2013Dismissed

Arun Kumar Agrawal Vs Union of India

Madhya Pradesh High Court · (2013) 08 MP CK 0058

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1)(d), 19
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High Courts08 Aug 2013

K. Gopalkrishna Vs C.B.I.

Madhya Pradesh High Court · (2013) 08 MP CK 0273

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts08 Aug 2013

Sandeep Vs C.B.I.

Madhya Pradesh High Court · (2013) 08 MP CK 0271

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts08 Aug 2013Dismissed

Uday Singh Vs The State of M.P.

Madhya Pradesh High Court · (2013) 08 MP CK 0201

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173(8), 482Penal Code, 1860 (IPC) — Section 143, 171, 171(Ga), 323, 332
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High Courts08 Aug 2013Allowed

Ashok Kumar and Others Vs Gokul Chand

Madhya Pradesh High Court · (2013) 08 MP CK 0200

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 245, 482
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