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Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 42 of 51

High Courts01 Mar 2007Allowed

Ram Babu Jakheniya Vs Purushottam Shrimali

Madhya Pradesh High Court · (2007) 2 JLJ 161 : (2007) 2 MPLJ 261

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 401(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 402, 410Penal Code, 1860 (IPC) — Section 21
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High Courts28 Feb 2007Dismissed

Ramdayal Vs Hari Singh

Madhya Pradesh High Court · (2007) ILR (MP) 961 : (2007) 3 MPHT 444

Guardians and Wards Act, 1890 — Section 47, 7, 8
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High Courts28 Feb 2007Dismissed

Prashant M. Aachawal Vs Gulab Singh Raghuvanshi

Madhya Pradesh High Court · (2007) 4 CivCC 251 : (2007) CriLJ 3035 : (2007) 2 MPLJ 212 : (2007) 4 RCR(Civil) 824 : (2007) 4 RCR(Criminal) 1025

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts26 Feb 2007Dismissed

Damodar Sharma and Others Vs Nathu Ram Jatav and Another

Madhya Pradesh High Court · (2007) 2 MPLJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 294, 323, 427, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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