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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 39 of 54

High Courts05 Mar 2015Dismissed

Badri Vishal and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 JLJ 194

Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113, 113-A, 113B, 113-B, 114Penal Code, 1860 (IPC) - Section 304, 304B, 304-B, 306, 498-A
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High Courts05 Mar 2015

Mohan Bai Chamar Vs Badan Singh and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0041

Penal Code, 1860 (IPC) - Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3 (1) (x)
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High Courts05 Mar 2015Allowed

Anil Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0040

Criminal Procedure Code, 1973 (CrPC) - Section 161Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3 (1) (xi)
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High Courts04 Mar 2015Disposed off

Pawan Kumar Sharma Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0158

Criminal Procedure Code, 1973 (CrPC) - Section 437(3), 438, 438(2)Information Technology Act, 2000 - Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 - Section 1, 2, 3(d), 4
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High Courts04 Mar 2015Dismissed

Atibal Singh Yadav Vs State of MP

Madhya Pradesh High Court · (2015) 03 MP CK 0076

Criminal Procedure Code, 1973 (CrPC) - Section 438Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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