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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 96 of 98

High Courts10 Jan 2012

Roopa @ Ramroop Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 657 : (2012) 2 MPHT 46

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 324
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High Courts10 Jan 2012Allowed

Amit Dubey Vs Arvind Dubey

Madhya Pradesh High Court · (2012) 2 MPHT 437

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(a), 3, 72
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High Courts09 Jan 2012

Jujhar Singh Vs State of M.P

Madhya Pradesh High Court · (2012) ILR (MP) 998

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 304
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High Courts06 Jan 2012Dismissed

Dinesh Vaishnav (Bairagi) Vs Kishor Kumar Gupta

Madhya Pradesh High Court · (2013) 1 BC 352 : (2012) ILR (MP) 654 : (2012) 2 MPHT 78 : (2012) 2 MPJR 54 : (2012) 2 MPLJ 516

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
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High Courts05 Jan 2012Allowed

Pallavi Vs Sachin

Madhya Pradesh High Court · (2012) 2 MPHT 426

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 24, 5
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High Courts05 Jan 2012

Laxman das Vs Purshottam Das

Madhya Pradesh High Court · (2012) ILR (MP) 522 : (2012) 2 MPJR 202

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
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High Courts05 Jan 2012Allowed

Chandan Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) 3 MPLJ 663

Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 3(2), 9Penal Code, 1860 (IPC) — Section 120B, 307, 34
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