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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 16 of 88

High Courts09 Aug 2018Allowed

Savita Athya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0083

Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 161Hindu Marriage Act, 1955 — Section 9
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High Courts09 Aug 2018Dismissed

Gopalkrishna Vs Babulal & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0082

Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 125Code Of Criminal Procedure, 1973 — Section 115
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High Courts09 Aug 2018Allowed

Madhusudan Modi & Others Vs State Of M. P. & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0076

Constitution Of India, 1950 — Article 226, 227Food Safety And Standards Act, 2006 — Section (2)(ii)(V), 3(zf), 3(zf)(A)(i), 26, 26(1), 26(1)(2)(ii), 26(1)(2)(v), 27, 27(1), 27(2)(c), 27(3)(c), 36(3)(E), 52, 58Code Of Criminal Procedure, 1973 — Section 482
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High Courts09 Aug 2018Dismissed

Vijay Luniya & Anr Vs State Of Mp & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0073

General Clauses Act, 1897 — Section 6(b)Madhy Pradesh Land Revenue Code, 1959 — Section 247, 247(1), 247(7)Income Tax Act, 1961 — Section 274(2), 274(4), 271(1)(c)
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High Courts08 Aug 2018Disposed Off

Balbir Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 161, 193Indian Penal Code, 1860 — Section 34, 148, 149, 302, 307, 449, 460Arms Act, 1959 — Section 25A
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High Courts08 Aug 2018Dismissed

Vinod @ Rahul Chouhtha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 53A, 161, 174, 293, 313Indian Penal Code, 1860 — Section 354, 376A, 509Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 6, 8, 10
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