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Madhya Pradesh High Court judgments, 2014

1,987 judgments · page 8 of 100

High Courts26 Nov 2014

Raghuveer Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 11 MP CK 0083

Criminal Procedure Code, 1973 (CrPC) — Section 221, 228, 397, 401Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 294, 302, 306, 498A
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High Courts26 Nov 2014

State of M.P. Vs Ramkalibai

Madhya Pradesh High Court · (2015) 1 MPLJ 286

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
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High Courts26 Nov 2014

Neetu Vs Brajesh Sen

Madhya Pradesh High Court · (2014) 11 MP CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(a), 13(1)(b), 25
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High Courts26 Nov 2014

Ramsevak Shivhare Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 Crimes 524 : (2015) 2 DMC 440

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 294, 294(b), 306, 34
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High Courts25 Nov 2014

Kamlesh Vs Urmila Devi

Madhya Pradesh High Court · (2014) 11 MP CK 0150

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 7, 35, 35B, 35B(1)(b)Constitution of India, 1950 — Article 227
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High Courts25 Nov 2014

Deepak Sharma Vs Pramod Tiwari

Madhya Pradesh High Court · (2014) 11 MP CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 34, 354, 376
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High Courts25 Nov 2014

Prakash Vs Meena

Madhya Pradesh High Court · (2014) 11 MP CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
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High Courts25 Nov 2014

Manohar Saraf Vs Indore Municipal Corporation

Madhya Pradesh High Court · (2014) 11 MP CK 0067

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Municipal Corporation Act, 1956 — Section 304, 305, 306, 387, 67
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High Courts25 Nov 2014

Jyoti Vs Laxmibai

Madhya Pradesh High Court · (2014) 11 MP CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 506(2)
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High Courts25 Nov 2014

R.P. Gupta Vs State of M.P.

Madhya Pradesh High Court · (2014) 11 MP CK 0062

Constitution of India, 1950 — Article 136Court Fees Act, 1870 — Section 4, 5, 7(iv)(b), 7(v)Motor Vehicles Act, 1988 — Section 149(2), 173(1)
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High Courts25 Nov 2014

Manish Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 1 JLJ 358 : (2015) 2 MPHT 21

Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(2), 161Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
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High Courts25 Nov 2014

Shankar Vs Radha Bai

Madhya Pradesh High Court · (2015) 1 MPLJ 385

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100Hindu Succession Act, 1956 — Section 14(1)
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