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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 34 of 57

High Courts24 Jun 2011Allowed

Tulsiram Narwariya Vs Mahesh Chandra

Madhya Pradesh High Court · (2012) 1 CivCC 726 : (2011) ILR (MP) 2073 : (2011) 4 MPHT 72 : (2011) 8 RCR(Criminal) 877

Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 144
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High Courts24 Jun 2011Allowed

Dharmendra Vs State of M.P.

Madhya Pradesh High Court · (2011) 4 MPHT 122

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts21 Jun 2011

Rajmal and Another Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 433

Penal Code, 1860 (IPC) — Section 376, 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts21 Jun 2011Dismissed

Pushpendra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 06 MP CK 0021

Arms Act, 1959 — Section 25(A), 27Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 114, 27
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High Courts20 Jun 2011Allowed

Balu @ Halchand Vs State of M.P.

Madhya Pradesh High Court · (2011) 4 MPHT 130

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
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