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Madhya Pradesh High Court judgments, 2009

847 judgments · page 1 of 43

High Courts24 Dec 2009

Mukesh Nayak Vs Brijendra Pratap Singh

Madhya Pradesh High Court · (2010) ILR (MP) 420 : (2010) 1 MPHT 396 : (2010) 2 MPLJ 40

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 86
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High Courts24 Dec 2009Dismissed

Indu Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 7

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts24 Dec 2009Allowed

Sumitra Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1196 : (2010) 2 JLJ 88 : (2010) 4 MPHT 425 : (2010) 2 MPLJ 617

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 437(3), 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13, 2, 3, 5Penal Code, 1860 (IPC) — Section 212, 216, 216A, 311, 347
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High Courts21 Dec 2009

Sunil Kumar Vs Dr. Om Prakash Garg and Others

Madhya Pradesh High Court · (2011) ILR (MP) 960

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 15(4)Evidence Act, 1872 — Section 18, 58Transfer of Property Act, 1882 — Section 44, 48
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High Courts21 Dec 2009Allowed

Ramesh Thete Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) CriLJ 2300 : (2010) ILR (MP) 1633 : (2010) 1 MPHT 408 : (2011) 6 RCR(Criminal) 1892

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
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High Courts17 Dec 2009

Munnalal Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 703 : (2010) 1 MPHT 280

Criminal Procedure Code, 1973 (CrPC) — Section 91Penal Code, 1860 (IPC) — Section 406, 420Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)
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High Courts15 Dec 2009Dismissed

Srikant Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 683

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2)Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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High Courts15 Dec 2009Dismissed

Jay Baba Devpuri Warehouse Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 335 : (2010) 1 JLJ 354 : (2010) 4 MPHT 406

Limitation Act, 1908 — Article 182, 182(2)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 31, 32, 32(1)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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