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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 47 of 54

High Courts09 Feb 2015Partly Allowed

Sudarshan Vs Bullox Ventures Pvt. Ltd. and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0064

Civil Procedure Code, 1908 (CPC) - Order 38 Rule 1(A)(A)(3)Constitution of India, 1950 - Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12, 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(f)
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High Courts06 Feb 2015Dismissed

Anand Sood Vs Kanak Devi and Others

Madhya Pradesh High Court · (2015) 1 JLJ 426 : (2015) 2 MPLJ 317

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17Constitution of India, 1950 - Article 227Hindu Succession Act, 1956 - Section 8
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High Courts05 Feb 2015Disposed off

Kasturnath and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 MPHT 248

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Explosive Substances Act, 1908 - Section 5, 6Explosives Act, 1884 - Section 12, 5, 9(B)(1-B)
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High Courts05 Feb 2015Allowed

Firoz Vs State of M.P.

Madhya Pradesh High Court · (2015) 4 Crimes 94 : (2015) 5 FLT 390 : (2015) 3 MPHT 251

Criminal Procedure Code, 1973 (CrPC) - Section 451, 482Forest Act, 1927 - Section 52, 52(4)(a), 52(c), 54Penal Code, 1860 (IPC) - Section 332, 34, 353, 506
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High Courts05 Feb 2015Allowed

Rajmal Agarwal Vs Dinesh Sahu

Madhya Pradesh High Court · (2016) 1 CGLJ 6 : (2015) 2 MPHT 326 : (2015) 3 MPJR 33 : (2015) 3 MPLJ 69

Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts05 Feb 2015

Udaybhan Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 CGLJ 11 : (2015) 2 MPHT 291

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 13(2), 14-A, 16(1)(a)(i), 16(1)(a)(i)(ii), 2(1)(D)
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High Courts05 Feb 2015Allowed

Upendra Patil Vs Megha Patil

Madhya Pradesh High Court · (2015) 4 CGLJ 7 : (2015) 2 MPHT 341 : (2015) 1 MPJR 205

Criminal Procedure Code, 1973 (CrPC) - Section 200, 202, 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 498-A
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High Courts04 Feb 2015Dismissed

Ranjeet Singh Vs State of M.P.

Madhya Pradesh High Court · (2015) 02 MP CK 0071

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 173, 173(8), 313, 439Penal Code, 1860 (IPC) - Section 120-B, 147, 148, 149, 294
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