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Madhya Pradesh High Court judgments, 2014

1,987 judgments · page 3 of 100

High Courts11 Dec 2014

Parmanand Gupta Vs Bhagwati Devi

Madhya Pradesh High Court · (2014) 12 MP CK 0077

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 2(g), 2(h)
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High Courts11 Dec 2014

Babu Billod Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 12 MP CK 0066

Arms Act, 1959 — Section 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 294
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High Courts11 Dec 2014

Hemant Choubey Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 Crimes 681 : (2015) 2 MPJR 62

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 397, 401, 482Penal Code, 1860 (IPC) — Section 328, 354, 375, 376, 376(1)
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High Courts09 Dec 2014Disposed off

Mamta Gupta Vs R.K. Gupta

Madhya Pradesh High Court · (2015) 2 MPLJ 184

Hindu Marriage Act, 1955 - Section 13, 25 — Penal Code, 1860 (IPC) - Section 498-A
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High Courts09 Dec 2014

Anil Sharma Vs State of M.P.

Madhya Pradesh High Court · (2014) 12 MP CK 0095

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Evidence Act, 1872 — Section 3
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