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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 66 of 88

High Courts16 Mar 2018Dismissed

Tameem Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 2, 9, 39, 44, 48A, 49B, 50(8), 51, 52Customs Act, 1992 — Section 135
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High Courts16 Mar 2018Dismissed

Ashish @ Banti Sen Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0075

Indian Penal Code, 1860 — Section 302, 307, 324Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)Indian Evidence Act, 1872 — Section 134
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High Courts16 Mar 2018Allowed

Sharif Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 32
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High Courts16 Mar 2018Dismissed

Gopal Prasad Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468Madhya Pradesh Nikshepakon ke Hiton ka Sanrakshan Adhiniyam, 2000 — Section 3(4), 6
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High Courts16 Mar 2018Disposed Of

Santosh Kumar Vs Union Of India & Ors

Madhya Pradesh High Court · (2018) 3 MPLJ 312 : (2018) 3 MPWN 162

Central Reserve Police Force Rule, 1955 — Rule 27Central Reserve Police Force Act, 1949 — Section 9, 10, 10(m), 11, 11(1)Central Civil Services (Pension) Rules, 1972 — Rule 41(2)
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High Courts15 Mar 2018Disposed Of

Principal, Maharshi Vidya Mandir Vs Labour Court

Madhya Pradesh High Court · (2018) 3 MPLJ 148

Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 12(4), 38Insolvency And Bankruptcy Code, 2016 — Section 7(5), 9(5), 10(4)Representation Of The People Act, 1950 — Section 23(3)
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High Courts15 Mar 2018Dismissed

Shafeeq Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0028

Indian Penal Code, 1860 — Section 118, 120B, 201, 216A, 302, 396, 397, 412Arms Act, 1959 — Section 25(1B)(a), 27Indian Evidence Act, 1872 — Section 33, 65B, 65B(4), 67, 71, 114
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