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Madhya Pradesh High Court judgments, 2008

885 judgments · page 15 of 45

High Courts31 Jul 2008

S.P. Anand Vs Registrar General

Madhya Pradesh High Court · AIR 2009 MP 1 : (2008) ILR (MP) 2172 : (2008) 4 MPHT 279 : (2008) 4 MPJR 105 : (2008) 3 MPLJ 596

Constitution of India, 1950 — Article 21, 216, 225, 226, 235Court Fees Act, 1870 — Section 35States Reorganisation Act, 1956 — Section 54, 59, 60, 61, 62
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High Courts30 Jul 2008Dismissed

Kewal Kumar Jaggi Vs Vinod Kumar Sahu and Smt. Shradha Sahu

Madhya Pradesh High Court · (2008) ILR (MP) 3055 : (2008) 4 MPHT 210 : (2008) 4 MPLJ 213 : (2009) 1 RCR(Civil) 94 : (2009) 1 RCR(Criminal) 90

Criminal Procedure Code, 1973 (CrPC) — Section 2, 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts28 Jul 2008Allowed

Vimalchandra Rathore Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 1 MPLJ 609

Criminal Procedure Code, 1973 (CrPC) — Section 397, 457Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 364, 365
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High Courts25 Jul 2008

V.C. Raam Sukaesh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 70 : (2008) 3 JLJ 101 : (2009) 1 MPLJ 163

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 14, 29(2)
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