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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 5 of 54

High Courts15 Sept 2015

Farooq Mohammad Vs State of M.P. and Others

Madhya Pradesh High Court · (2016) AIR (MP) 10 : (2016) 1 JLJ 322 : (2015) 4 MPLJ 450

Constitution of India, 1950 - Article 226, 227, 243-ZGMadhya Pradesh Municipalities Act, 1961 - Section 19, 21, 43, 43(2), 43(2)(b)
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High Courts15 Sept 2015Dismissed

Haji Mohd. Yusuf Ansari and Others Vs Salim

Madhya Pradesh High Court · (2015) 4 MPLJ 424

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
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High Courts14 Sept 2015

Mangal Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2015 MP 195 : (2016) 1 JLJ 48 : (2015) 4 MPLJ 439 : (2016) 1 RCR(Criminal) 84

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1)(i)Constitution of India, 1950 - Article 22(5)National Security Act, 1980 - Section 3, 5(A), 5A, 5-A, 8
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High Courts14 Sept 2015Dismissed

Ramnarayan Vs Hariram and Others

Madhya Pradesh High Court · (2015) 4 MPLJ 633

Civil Procedure Code, 1908 (CPC) - Section 10Evidence Act, 1872 - Section 40, 41, 42, 43Penal Code, 1860 (IPC) - Section 344, 476
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High Courts11 Sept 2015Dismissed

State of Madhya Pradesh Vs Aziz Khan

Madhya Pradesh High Court · (2015) 09 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 361, 363, 366, 376, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 - Section 5, 6
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