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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 16 of 98

High Courts16 Oct 2012Allowed

Sunil Vs State of M.P.

Madhya Pradesh High Court · (2012) 10 MP CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 294, 34, 386
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High Courts16 Oct 2012Dismissed

Smt. Reena Khatuja Vs Murari Lal Sharma

Madhya Pradesh High Court · (2012) ILR (MP) 2856 : (2013) 1 MPHT 76

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f), 12(1)(o)
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High Courts16 Oct 2012

Pop Singh Vs Ram Singh Yadav and Others

Madhya Pradesh High Court · (2012) ILR (MP) 3058 : (2013) 1 MPHT 90 : (2013) 1 MPLJ 16

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 43 Rule 1(u), 100Limitation Act, 1963 — Section 5
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High Courts12 Oct 2012

Ramdeen Jat Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 10 MP CK 0148

Penal Code, 1860 (IPC) — Section 353, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts12 Oct 2012Allowed

Shiv Shankar Agrawal Vs Union of India

Madhya Pradesh High Court · (2012) ILR (MP) 2864 : (2013) 1 MPHT 84

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 397, 401Evidence Act, 1872 — Section 24, 25, 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c), 27A, 29, 3, 42
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