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Madhya Pradesh High Court judgments, 2009

847 judgments · page 11 of 43

High Courts08 Sept 2009Allowed

Raj Kumar Shukla Vs Subodh Agrahari

Madhya Pradesh High Court · (2009) 5 MPHT 290 : (2010) 1 MPLJ 179 : (2011) 6 RCR(Criminal) 1871

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 467
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High Courts08 Sept 2009

Anil Vs Vinod Kumar

Madhya Pradesh High Court · (2010) 3 BC 464

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts08 Sept 2009

Narendra Vs Usha

Madhya Pradesh High Court · (2010) 1 Crimes 258 : (2010) 2 MPLJ 124 : (2011) 1 RCR(Civil) 36 : (2011) 1 RCR(Civil) 36 : (2010) 3 RCR(Criminal) 942

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
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High Courts07 Sept 2009

Ballu @ Balram Vs State of M.P.

Madhya Pradesh High Court · (2009) 5 MPHT 157 : (2009) 4 MPLJ 658

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts03 Sept 2009Dismissed

Babulal Verma Vs Additional Collector

Madhya Pradesh High Court · (2010) 1 JLJ 381

Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership ) Rules, 1995 — Rule 3, 3(2), 4, 5, 7Representation of the People Act, 1951 — Section 117, 81, 81(1), 81(3), 82
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High Courts03 Sept 2009Dismissed

Baijulal Verma Vs Additional Collector and Others

Madhya Pradesh High Court · (2010) ILR (MP) 3304 : (2010) ILR (MP) 129 : (2010) 1 MPHT 477 : (2009) 4 MPLJ 548

Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership ) Rules, 1995 — Rule 3(2)
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