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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 3 of 57

High Courts12 Dec 2011Dismissed

State of M.P. Vs Rafique Khan

Madhya Pradesh High Court · (2012) 3 MPHT 24

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 353Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
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High Courts10 Dec 2011Dismissed

Shriniwas Tiwari Vs Raj Kumar Urmalia and Others

Madhya Pradesh High Court · (2012) ILR (MP) 464

Civil Procedure Code, 1908 (CPC) — Section 128(1), 94Conduct of Elections Rules, 1961 — Rule 101, 102, 93Madhya Pradesh Civil Courts Rules, 1961 — Rule 10, 105, 15, 18(2), 93
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High Courts10 Dec 2011Allowed

Indal Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 246

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 366, 366A, 376
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High Courts10 Dec 2011Allowed

Abhishek Vs Ramesh

Madhya Pradesh High Court · (2012) 2 MPHT 19

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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