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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 16 of 57

High Courts28 Sept 2011Allowed

Dwarka Prasad Mishra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 1 Crimes 244 : (2011) ILR (MP) 3152

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13, 13(1), 20(1), 4(1), 5(1)
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High Courts28 Sept 2011Allowed

Union of India and others Vs M.L. Khare

Madhya Pradesh High Court · (2012) ILR (MP) 45

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1), 3(2)
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High Courts28 Sept 2011Allowed

Saida Sultan (Smt.) Vs Jairam and another

Madhya Pradesh High Court · (2012) 2 MPJR 161

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C, Order 8 Rule 6D, Order 8 Rule 6D, 144Court Fees Act, 1870 — Section 7(v)(c)Suits Valuation Act, 1887 — Section 8
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High Courts26 Sept 2011Allowed

Dinesh Vs State of M.P.

Madhya Pradesh High Court · (2011) 09 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 325, 506
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High Courts23 Sept 2011Allowed

Lakhan Vs State of M.P.

Madhya Pradesh High Court · (2011) 09 MP CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 320, 323, 324, 326, 452
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