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Madhya Pradesh High Court judgments, 2010

974 judgments · page 30 of 49

High Courts07 May 2010Dismissed

Girish Kumar Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 2373

Penal Code, 1860 (IPC) — Section 376, 376(1), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts06 May 2010Dismissed

Sheela Gaur (Smt.) Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1745 : (2010) 4 MPHT 195 : (2011) 2 MPJR 52

Constitution of India, 1950 — Article 14, 233, 234, 235, 236Madhya Pradesh Lower Judicial Services (Recruitment, Conditions of Service) Rules, 1994 — Rule 3(1), 7
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High Courts04 May 2010Allowed

Rajesh Vani Vs State of M.P.

Madhya Pradesh High Court · (2010) 3 MPLJ 706

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Motor Vehicles Act, 1988 — Section 181, 196, 3, 81Penal Code, 1860 (IPC) — Section 279, 304A, 337, 71
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High Courts04 May 2010Allowed

Pradeep Dantre Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1694 : (2010) 3 MPHT 399 : (2010) 4 MPJR 103

Criminal Procedure Code, 1973 (CrPC) — Section 401Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 9Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 4, 6(1)
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High Courts03 May 2010Allowed

Prakash Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPJR 223

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306
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