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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 7 of 54

High Courts02 Sept 2015Disposed off

Savita Devi Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 JLJ 202

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 215, 216, 397, 401Essential Commodities Act, 1955 - Section 10, 10(1), 10(2), 3, 7
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High Courts01 Sept 2015Allowed

Bhaskar Jha Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 1 CCR 353

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 109, 306, 376
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High Courts31 Aug 2015Allowed

A.K. Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 JLJ 213

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294, 323, 325, 326, 341
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High Courts28 Aug 2015Dismissed

Gulba Vs Isna

Madhya Pradesh High Court · (2015) 08 MP CK 0088

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14
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High Courts28 Aug 2015Dismissed

Bacchan Singh Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JLJ 189

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b), 195(1)(b)(ii), 195(b)(ii), 340Penal Code, 1860 (IPC) - Section 114, 172, 173, 174, 175
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High Courts27 Aug 2015

C.T. Cotton Yarn Ltd. Vs CESTAT

Madhya Pradesh High Court · (2015) 325 ELT 655

Customs Act, 1962 - Section 129ESecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)
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High Courts27 Aug 2015Dismissed

President Vs Director

Madhya Pradesh High Court · (2015) 147 FLR 837 : (2015) 4 LLJ 189

Industrial Disputes Act, 1947 - Section 33, 33(1), 9A
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