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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 60 of 88

High Courts05 Apr 2018

Ullas Gupta Vs Smt. Sadhna Hajela And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 195(1)(b), 340, 340(1)Code Of Civil Procedure, 1908 — Section 96, 151, Rule Order 6 Rule 17Indian Penal Code, 1860 — Section 29, 191, 192, 193, 194, 195, 195(1)(b)(i), 196, 199, 200, 205, 206, 207, 208, 209, 210, 211
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High Courts04 Apr 2018Dismissed

Dr. Dinesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 482Indian Evidence Act, 1872 — Section 63, 65Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 — Section 28
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High Courts04 Apr 2018Disposed Of

Ajeet Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0023

Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(d), 14A, 18Code Of Criminal Procedure, 1973 — Section 41, 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts04 Apr 2018Dismissed

Smt.Sangita Shrivastava Vs Santram And Another

Madhya Pradesh High Court · (2018) 04 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 156(3), 190, 200, 482Indian Penal Code, 1860 — Section 34, 294, 415, 420, 467, 468, 471, 506BNegotiable Instruments Act, 1881 — Section 138
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High Courts03 Apr 2018Partly Allowed

Lalman Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0021

Indian Penal Code, 1860 — Section 302, 304B, 306, 309, 498ACode Of Criminal Procedure, 1973 — Section 161Indian Evidence Act, 1872 — Section 113, 113A
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High Courts03 Apr 2018Dismissed

Jagdish Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 04 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 120B, 302Indian Evidence Act, 1872 — Section 27
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