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Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 2 of 56

High Courts12 Dec 2005

Ram Krishan and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 JLJ 196 : (2006) 2 MPJR 90

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
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High Courts09 Dec 2005Allowed

Vijay Kumar Tiwari Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 1 MPHT 523 : (2005) MPLJ 415

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 3, 38, 50, 53, 56Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 19, 2, 20, 21, 28
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High Courts09 Dec 2005Allowed

Satyanarain and Others Vs State of M.P.

Madhya Pradesh High Court · (2006) ILR (MP) 115 : (2006) 1 JLJ 231 : (2006) 1 MPHT 517

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts09 Dec 2005Dismissed

Kunoo Vs Sewalal and Another

Madhya Pradesh High Court · (2006) 1 JLJ 191 : (2006) 1 MPHT 449 : (2006) 2 MPLJ 518 : (2006) 3 RCR(Criminal) 455

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 397, 482Madhya Pradesh Land Revenue Code, 1959 — Section 131
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High Courts09 Dec 2005Allowed

Kashi Ram Vs State of M.P.

Madhya Pradesh High Court · (2006) ILR (MP) 111 : (2006) 2 MPJR 117

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2)Penal Code, 1860 (IPC) — Section 302, 306, 319, 44, 498A
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High Courts07 Dec 2005

Ram Vishal alias Vishali Kachhawaha Vs Dwarka Prasad Jaiswal

Madhya Pradesh High Court · AIR 2006 MP 68 : (2006) ILR (MP) 461 : (2006) 2 MPJR 191 : (2006) 2 MPLJ 507

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 10(2), Order 16 Rule 1, Order 16 Rule 1(3), Order 18 Rule 17Madhya Pradesh Civil Courts Rules, 1961 — Rule 104, 105
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High Courts06 Dec 2005Allowed

Farida Bano Vs Kamruddin

Madhya Pradesh High Court · (2006) 2 CivCC 631 : (2006) 2 DMC 698 : (2006) 2 MPJR 299 : (2006) 1 MPLJ 269 : (2006) 2 RCR(Civil) 12 : (2006) 2 RCR(Criminal) 104

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4, 5
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