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Madhya Pradesh High Court judgments, 2010

974 judgments · page 8 of 49

High Courts22 Oct 2010Allowed

Ganeshi Patel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 10 MP CK 0046

Penal Code, 1860 (IPC) — Section 294, 376, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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High Courts22 Oct 2010Dismissed

Mohan Mandelia Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) 2 CivCC 630 : (2011) 2 Crimes 177 : (2011) ILR (MP) 562 : (2011) 1 JLJ 303 : (2011) 1 MPHT 55 : (2011) 3 RCR(Criminal) 124 : (2011) 3 RCR(Criminal) 124

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 192, 2, 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 417, 418, 420, 465
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High Courts21 Oct 2010Dismissed

Vikram Patel Vs M.P.S.E.B. and Others

Madhya Pradesh High Court · (2011) 2 MPHT 41 : (2011) 2 MPLJ 138

Electricity (Supply) Act, 1948 — Section 79Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(2)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2, 2(2), 31(3)
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