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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 58 of 88

High Courts11 Apr 2018Dismissed

Pawan Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(1)(A), 34(1)(B), 34(2)Indian Railways Act, 1989 — Section 163
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High Courts11 Apr 2018Dismissed

Sanjay Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 374Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20(1)Indian Evidence Act, 1872 — Section 114
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High Courts10 Apr 2018Allowed

Bhagwat Swaroop Sharma Vs Bhagat Ram

Madhya Pradesh High Court · (2018) 04 MP CK 0081

Code Of Civil Procedure, 1908 — Section 100 Rule Order 6 Rule 17, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
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High Courts10 Apr 2018Dismissed

Kishanlal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0049

Madhya Pradesh Land Revenue Code, 1959 — Section 3, 6, 9, 33, 35(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(d), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
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High Courts10 Apr 2018

Praveen Pandey Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 04 MP CK 0048

Advocates Act, 1961 — Section 6, 6(1)(d), 6(1)(d)(i), 35, 49(1)(c)Indian Bar Councils Act, 1926 — Section 14Constitution of India — Article 12, 14, 19(1)(g), 21, Section 19(1)(g)
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