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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 6 of 54

High Courts09 Sept 2015Allowed

M/s S.S. Marketing Vs Municipal Corporation, Indore

Madhya Pradesh High Court · (2017) 1 Crimes 535 : (2017) 3 RCRCriminal 35

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16, Section 7Prevention of Food Adulteration Rules, 1955 - Rule 32
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High Courts03 Sept 2015Partly Allowed

Asha Devi Bhargav and Others Vs Komal and Others

Madhya Pradesh High Court · (2015) 09 MP CK 0046

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 6, Order 7 Rule 14, Order 8 Rule 1Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 63, 65
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High Courts03 Sept 2015Allowed

Mukesh Rani Yadav Vs State of M.P.

Madhya Pradesh High Court · (2015) 09 MP CK 0045

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5)
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High Courts03 Sept 2015Disposed off

Kadir Ali Vs State of M.P.

Madhya Pradesh High Court · (2015) 09 MP CK 0043

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 162, 248
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High Courts03 Sept 2015Disposed off

Munni Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 09 MP CK 0042

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 154, 482
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High Courts03 Sept 2015Disposed off

Shankarlal Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JLJ 276

Criminal Procedure Code, 1973 (CrPC) - Section 374Penal Code, 1860 (IPC) - Section 148, 149, 300, 302, 304
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