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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 43 of 54

High Courts23 Feb 2015Partly Allowed

Champalal and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 2 MPJR 307

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1) (x), 3(1)(x)
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High Courts20 Feb 2015Dismissed

Pawan Kumar Singhal Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0103

Constitution of India, 1950 - Article 226Madhya Pradesh Municipal Corporation Act, 1956 - Section 56(6), 58, 58(5), 58(6)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 - Section 38
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High Courts20 Feb 2015

Vinod Bohare Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 CGLJ 1 : (2015) 3 Crimes 214 : (2015) 2 JLJ 153 : (2015) 2 MPHT 329

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 17Penal Code, 1860 (IPC) - Section 405, 406, 420
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High Courts20 Feb 2015Dismissed

Prem Kumar Pachauri Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0095

Constitution of India, 1950 - Article 226Madhya Pradesh Municipal Corporation Act, 1956 - Section 56(6), 58, 58(5), 58(6)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 - Section 38
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High Courts19 Feb 2015Allowed

Vaishnav Sahayak Trust Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 2 MPJR 298 : (2015) 2 MPLJ 561

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 - Article 226, 227Madhya Pradesh Land Revenue Code, 1959 - Section 129, 131, 250, 250(2), 257
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High Courts19 Feb 2015

Khalid Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 02 MP CK 0091

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