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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 56 of 88

High Courts18 Apr 2018Dismissed

Ajit Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 302, 392, 397, 460
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High Courts17 Apr 2018Dismissed

Madhur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0113

Indian Penal Code, 1860 — Section 34, 294, 384, 386, 387, 506M.P. Civil Services (General Conditions of Services), Rules, 1961 — Rule 6, 6(3)M.P. State Services Rules, 2015 — Rule 8(3)(a)
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High Courts16 Apr 2018Dismissed

Dhanram Goutam Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20B(ii)(c), 50, 55Indian Evidence Act, 1872 — Section 106
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High Courts16 Apr 2018Dismissed

Rahul Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0105

Constitution of India — Article 141, 226Indian Penal Code, 1860 — Section 147, 148, 201, 323, 325, 451M.P. Civil Services (General Conditions of Services), Rules, 1961 — Rule 6(3)
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High Courts16 Apr 2018Disposed Of

Sunil Garg Vs Bank Of Baroda & Others

Madhya Pradesh High Court · (2018) 3 MPLJ 615

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 40 Rule 1Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Rule, 2002 — Rule 8, 8(4), 9, 9(6), 9(9)
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