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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 13 of 57

High Courts18 Oct 2011Allowed

State of M.P. and Others Vs Dinesh Singh

Madhya Pradesh High Court · (2012) ILR (MP) 136 : (2012) 1 MPJR 41 : (2012) 2 MPLJ 589

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 5, Order 39 Rule 6, 80(2)Criminal Procedure Code, 1973 (CrPC) — Section 133, 142
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High Courts18 Oct 2011Dismissed

All India Cafe and Sheesha Association Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPHT 212

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 2, 2(p), 3(1), 3(n), 3(p)Constitution of India, 1950 — Article 19, 19(1)(g), 37, 47Criminal Procedure Code, 1973 (CrPC) — Section 107, 134, 144, 144(1), 144(4)
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High Courts18 Oct 2011Dismissed

Arun Kumar Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 10 MP CK 0041

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(2), 24(3), 301, 301(1)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts14 Oct 2011

Ajay Sharma Vs Archana Sharma

Madhya Pradesh High Court · (2012) 1 DMC 293 : (2012) ILR (MP) 272 : (2012) 2 MPHT 281

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 151, 397Penal Code, 1860 (IPC) — Section 498A, 506BProtection of Women From Domestic Violence Act, 2005 — Section 12, 25, 29
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High Courts14 Oct 2011Dismissed

Ajay Sharma Vs Smt. Archana Sharma

Madhya Pradesh High Court · (2012) 1 DMC 293 : (2012) ILR (MP) 272 : (2012) 2 MPHT 281

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 127(1), 251Penal Code, 1860 (IPC) — Section 498A, 506B
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High Courts14 Oct 2011Dismissed

Hariom Soni Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 1 Crimes 111

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 53, 64(3), 68, 7(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19, 19(3)
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