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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 95 of 98

High Courts13 Jan 2012Allowed

Smt. Ranjeet Kaur Vs Surendra Singh Gill

Madhya Pradesh High Court · AIR 2012 MP 74 : (2012) 2 JLJ 254

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 23 Rule 1, Order 41 Rule 33Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia), 13(r)(ia), 13A
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High Courts13 Jan 2012

Pappu alias Bharat Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 MPHT 325

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 326, 425, 452Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3(2)(v)
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High Courts12 Jan 2012

Ajay Vs Smt. Radhabai

Madhya Pradesh High Court · (2012) 4 MPHT 102

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts11 Jan 2012Allowed

Chandrashekhar Vs State of M.P.

Madhya Pradesh High Court · (2012) JLJ 38

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 302, 304
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High Courts11 Jan 2012Dismissed

Laxman Gurjar Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 806

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts11 Jan 2012Dismissed

Shivram Vs State of M.P

Madhya Pradesh High Court · (2012) ILR (MP) 1009

Criminal Procedure Code, 1973 (CrPC) — Section 302, 304, 313, 374(2)Penal Code, 1860 (IPC) — Section 302
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High Courts10 Jan 2012Allowed

Pillu Alias Pyarelal Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1309

Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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