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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 81 of 98

High Courts06 Mar 2012Dismissed

Roopa Singh (Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1159 : (2012) 2 MPHT 502

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 7
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High Courts06 Mar 2012

B.K. Sahoo (Dr.) Vs Central Bureau of Investigation

Madhya Pradesh High Court · (2012) ILR (MP) 1077 : (2012) 3 MPHT 296

Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 13, 13(1)(d), 13(1)(e), 13(2), 221Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
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High Courts06 Mar 2012Dismissed

Om Prakash Tiwary and Others Vs Smt. Neetu Tiwary

Madhya Pradesh High Court · AIR 2012 MP 142 : (2013) 1 DMC 268 : (2012) ILR (MP) 974

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 7Family Courts Act, 1984 — Section 20, 7, 7(1), 7(1)(a), 8
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High Courts06 Mar 2012Allowed

Nisar Ahmed Vs State of MP

Madhya Pradesh High Court · (2012) 1 JLJ 406

Criminal Procedure Code, 1973 (CrPC) — Section 427Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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High Courts06 Mar 2012

Santosh Kumar Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1670

Criminal Procedure Code, 1973 (CrPC) — Section 222, 374(2)Penal Code, 1860 (IPC) — Section 294, 34, 354
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