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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 77 of 98

High Courts28 Mar 2012Allowed

Mehboob Ali Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 Crimes 323

Arms Act, 1959 — Section 25, 25(1)(A), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(c), 20(b)(ii)(B), 20(b)(ii)(B), 21(b), 21(c)
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High Courts27 Mar 2012Dismissed

B.K. Mehra Vs C.B.I.

Madhya Pradesh High Court · (2012) ILR (MP) 2068

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
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High Courts27 Mar 2012Dismissed

Narayan Singh Vs Babulal and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1404 : (2012) 3 MPHT 417 : (2012) 2 MPLJ 707

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 9 Rule 9, 11
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High Courts27 Mar 2012Dismissed

Govind Sharan Vs Har Govind

Madhya Pradesh High Court · (2012) ILR (MP) 1597

Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1), 4(2)Constitution of India, 1950 — Article 14, 227Registration Act, 1908 — Section 17, 49
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High Courts22 Mar 2012Dismissed

Smt. Bittan Devi Vs Bank of Boroda and others

Madhya Pradesh High Court · (2012) 03 MP CK 0083

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)
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High Courts22 Mar 2012Dismissed

Wasim Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 03 MP CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14, 15Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
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