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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 27 of 88

High Courts18 Jul 2018Dismissed

Ram Gopal Shah & Another Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 07 MP CK 0164

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 5, 6(5)Madhya Pradesh Junior Administrative Service (Recruitment and Service Conditions of Service) Rules, 2011 — Rule 9(2)Hindu Marriage Act, 1955 — Section 5
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High Courts18 Jul 2018Dismissed

Om Prakash Shahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 175, 374(2)Indian Penal Code, 1860 — Section 201, 302, 376(1)Indian Evidence Act, 1872 — Section 27
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High Courts18 Jul 2018

Mahesh Pahade Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0154

Constitution of India, 1950 — Article 32, 136Code Of Criminal Procedure, 1973 — Section 372, 378(3), 389, 439(2), 482Indian Penal Code, 1860 — Section 304B, 376(2)(n), 498
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High Courts17 Jul 2018Disposed Off

Radheshyam Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2018) 07 MP CK 0150

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(w)(i), 14AIndian Penal Code, 1860 — Section 354, 354A, 456Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
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High Courts17 Jul 2018Dismissed

Rajkumar Pathak Vs Ghanshyam Tiwari & Ors

Madhya Pradesh High Court · (2018) 07 MP CK 0148

Code Of Criminal Procedure, 1973 — Section 340, 438, 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 191, 192, 193, 199, 420
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High Courts17 Jul 2018Dismissed

Kishore Saran Patwa Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 07 MP CK 0146

Constitution of India, 1950 — Article 300AMadhya Pradesh Civil Services (Pension) Rules, 1976 — Section 9, 9(1), 9(2), 9(3), 9(4), 9(5), 9(6)All India Services (Discipline & Appeal) Rules, 1955 — Rule 4
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