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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 55 of 98

High Courts24 Jul 2012

Shivpratap Singh Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 188 : (2012) 3 JLJ 44

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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High Courts17 Jul 2012Dismissed

NTPC and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) ILR (MP) 2880 : (2013) 1 MPJR 8

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 47, 53, 55Criminal Procedure Code, 1973 (CrPC) — Section 469(1), 473, 482
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High Courts17 Jul 2012Allowed

K.C. Bhargava Vs State of M.P. and another

Madhya Pradesh High Court · (2012) 134 FLR 930 : (2012) 4 MPLJ 244

Madhya Pradesh Vibhagiya Janch (sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979 — Section 5
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High Courts17 Jul 2012Allowed

Ajay Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2310

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1)(b), 195(1)(a)(i), 207Penal Code, 1860 (IPC) — Section 119, 188, 2(d), 409, 420
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High Courts16 Jul 2012Dismissed

Kehar Singh Vs Durjan Singh Gond

Madhya Pradesh High Court · (2012) ILR (MP) 1625 : (2013) 2 MPLJ 198

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 2, Order 16 Rule 21, Order 23 Rule 1Constitution of India, 1950 — Article 227
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High Courts16 Jul 2012Dismissed

Diwakar Rao Gurjar Vs Shobna Mishra and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2645 : (2012) 3 MPLJ 652

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a)
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