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Madhya Pradesh High Court judgments, 2008

885 judgments · page 4 of 45

High Courts11 Nov 2008Allowed

Babulal and Others Vs State of M.P.

Madhya Pradesh High Court · (2009) 2 CGLJ 43

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 391Public Gambling Act, 1867 — Section 4A
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High Courts11 Nov 2008

Siddharth Shrivastava and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 120 FLR 1120 : (2009) ILR (MP) 440 : (2009) 1 MPHT 262 : (2009) 1 MPLJ 158

Constitution of India, 1950 — Article 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33, 73
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High Courts10 Nov 2008Allowed

Ravindra Rai Vs State of M.P.

Madhya Pradesh High Court · (2009) 4 MPJR 274

Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Excise Act, 1915 — Section 34(1), 59
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High Courts07 Nov 2008

Ramhet and Others Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 3339 : (2009) 1 JLJ 357

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10)
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