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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 24 of 54

High Courts01 May 2015Dismissed

Shriniwas Tiwari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120-B, 420, 438, 467, 468Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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High Courts01 May 2015Partly Allowed

Sukhvati Bai Vs Manphool Narvariya

Madhya Pradesh High Court · (2015) 05 MP CK 0024

Criminal Procedure Code, 1973 (CrPC) - Section 125, 482Evidence Act, 1872 - Section 103, 114Penal Code, 1860 (IPC) - Section 498-A
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High Courts30 Apr 2015Allowed

Magma Fincorp Ltd. Vs Rajbhan Singh

Madhya Pradesh High Court · (2015) 3 MPHT 309 : (2015) 2 MPLJ 706

Arbitration and Conciliation Act, 1996 - Section 19(1), 2(1)(e), 34, 36, 42Civil Procedure Code, 1908 (CPC) - Section 37, 38, 39(1)Constitution of India, 1950 - Article 227
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High Courts30 Apr 2015Dismissed

Bharti Gupta Vs Vishnu Gupta and Others

Madhya Pradesh High Court · (2015) 04 MP CK 0122

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) - Section 195, 340, 341Hindu Marriage Act, 1955 - Section 13-A, 13-B
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High Courts30 Apr 2015Dismissed

Kalawati Vs Bhagwandas and Others

Madhya Pradesh High Court · (2015) 04 MP CK 0119

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 1(3)Constitution of India, 1950 - Article 227
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High Courts30 Apr 2015

Pappu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 04 MP CK 0084

Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
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High Courts30 Apr 2015

Kashi Prasad Dubey Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 04 MP CK 0068

Criminal Procedure Code, 1973 (CrPC) - Section 216, 227, 228, 306, 307Penal Code, 1860 (IPC) - Section 120-A, 120-B, 13(1)(d), 13(2), 201Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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