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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 53 of 54

High Courts06 Jan 2015Allowed

Bhagirath Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 MPHT 257

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 366, 376(1), 506
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High Courts06 Jan 2015Dismissed

Shambhudayal Vs State of M.P.

Madhya Pradesh High Court · (2015) CriLJ 1578 : (2015) 2 DMC 343 : (2015) 1 JLJ 225

Criminal Procedure Code, 1973 (CrPC) - Section 374, 378Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113A, 113B, 113-B
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High Courts06 Jan 2015Disposed off

Rajendra Kumar Verma Vs State of M.P.

Madhya Pradesh High Court · AIR 2015 MP 117 : (2015) 5 FLT 260 : (2015) 1 JLJ 202 : (2015) 1 MPJR 99

Constitution of India, 1950 - Article 14, 141, 142, 19(1)(a), 21Criminal Procedure Code, 1973 (CrPC) - Section 133Madhya Pradesh Kolahal Niyantran Adhiniyam, 1985 - Section 13, 13(1), 13(1)(i), 13(2), 4, 4
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High Courts05 Jan 2015Allowed

Sunil Bhadoria Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 01 MP CK 0097

Civil Procedure Code, 1908 (CPC) - Order 5 Rule 5Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10 (1), 10(1), 10(3), 10(5)
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