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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 6 of 57

High Courts29 Nov 2011Dismissed

Sushil Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) ILR (MP) 230 : (2012) 1 MPHT 401

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 304, 34
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High Courts28 Nov 2011Dismissed

Basant Kumar Jain Vs State Bank of India

Madhya Pradesh High Court · (2012) ILR (MP) 25

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2) , 13(3A), 13(4), 17, 17(1)
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High Courts25 Nov 2011

Harveer Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 604 : (2012) 2 MPHT 211

Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1), 216(2), 397, 401Penal Code, 1860 (IPC) — Section 148, 149, 294, 324, 325
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High Courts24 Nov 2011Dismissed

Preetam Chouksey Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 790

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 386Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468
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High Courts24 Nov 2011Allowed

Rajesh Vs Keshar Singh and Others

Madhya Pradesh High Court · (2012) 1 MPJR 24

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3(B)Hindu Marriage Act, 1955 — Section 11, 16, 5(i)Hindu Succession Act, 1956 — Section 6
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