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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 22 of 54

High Courts07 May 2015Allowed

Ram Sevak Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0057

Penal Code, 1860 (IPC) - Section 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(III), 3(2)(III)
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High Courts07 May 2015Allowed

Awadesh Tiwari and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 05 MP CK 0056

Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), 156(3), 200, 202, 203Penal Code, 1860 (IPC) - Section 147, 148, 149, 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 10, 11, 3, 3(1)(x), 3(1)(xi)
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High Courts07 May 2015Dismissed

Balveer Singh Vs State of M.P.

Madhya Pradesh High Court · (2015) 05 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) - Section 173, 437(6), 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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High Courts07 May 2015Disposed Off

Santosh Sahare Vs State of M.P.

Madhya Pradesh High Court · (2015) 4 Crimes 389 : (2015) 3 MPJR 50

Criminal Procedure Code, 1973 (CrPC) - Section 438Essential Commodities Act, 1955 - Section 10(A), 3, 7
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High Courts06 May 2015

Dakkho Bai Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 3 MPHT 404 : (2015) 2 MPJR 336 : (2015) 3 MPLJ 202

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 482
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High Courts06 May 2015

Kalusingh and Others Vs Nirmala and Others

Madhya Pradesh High Court · (2015) 3 MPHT 218 : (2015) 3 MPLJ 564

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 19, Order 19 Rule 2, Order 19 Rule 3Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 1, 3
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High Courts06 May 2015Dismissed

Sanchita Jain Vs Naresh Jain

Madhya Pradesh High Court · (2015) 05 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 125, 482Hindu Marriage Act, 1955 - Section 9
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