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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 69 of 88

High Courts07 Mar 2018Dismissed

Atibal And Others Vs State Of Mp

Madhya Pradesh High Court · (2018) 3 MPWN 186

Code Of Criminal Procedure, 1973 — Section 317, 397, 401Indian Penal Code, 1860 — Section 148, 149, 326
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High Courts07 Mar 2018Disposed Of

Satish Kumar Rathore Vs. State Of M.P. And Others

Madhya Pradesh High Court · (2018) 03 MP CK 0054

Constitution of India, 1950 — Article 136, 226, 227, 300ASecuritization And Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002 — Section 14
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High Courts07 Mar 2018Dismissed

Satish Nayak Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0053

Madhya Pradesh Municipal Corporation Act, 1956 — Section 299 (A), 305, 308AMadhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 19, 24, 24(3), 31, 85Madhya Pradesh Land Revenue Code, 1959 — Section 172
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High Courts07 Mar 2018Allowed

Kamlesh Vs State Of Mp

Madhya Pradesh High Court · (2018) 03 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 364A
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High Courts07 Mar 2018Allowed

Chatur Singh & Another Vs State Of Mp

Madhya Pradesh High Court · (2018) 03 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 91, 157, 161, 374(2)Indian Penal Code, 1860 — Section 302, 304I, 307Arms Act, 1959 — Section 3, 25(1B)(a), 27, 30Constitution of India, 1950 — Article 136
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High Courts06 Mar 2018Allowed

State Of M.P. Vs Raju

Madhya Pradesh High Court · (2018) 03 MP CK 0102

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 323, 427, 435, 436, 506B
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High Courts06 Mar 2018Partly Allowed

Navin @ Uday Namdeo Vs State Of Madhya Prades

Madhya Pradesh High Court · (2018) 03 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 173, 313, 374(2)Narcotic Drugs and Psychotropic substances Act, 1985 — Section 7, 8, 20(B)(ii)(b), 42(1)(2), 43, 50
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High Courts06 Mar 2018Dismissed

Smt. Renu Khandelwal Vs. Gujarati Mandal

Madhya Pradesh High Court · (2018) 03 MP CK 0098

Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(m)Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 22
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High Courts06 Mar 2018Disposed Of

Sohbat Parte Vs State Of M.P.

Madhya Pradesh High Court · (2018) 03 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 84, 302Indian Evidence Act, 1872 — Section 105
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High Courts06 Mar 2018Allowed

Munna Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21(b), 42, 50
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High Courts06 Mar 2018Dismissed

Jagdish Vs State Of M.P.

Madhya Pradesh High Court · (2018) 03 MP CK 0094

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 300, 302, 324Code Of Criminal Procedure, 1973 — Section 313
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High Courts06 Mar 2018Allowed

Parvez Khan Vs. State Of M.P. And Others

Madhya Pradesh High Court · (2018) 03 MP CK 0093

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 325, 341, 336, 383, 294, 452, 506, 427, 451, 452, 506(I)Code Of Criminal Procedure, 1973 — Section 41 (2), 110, 151, 107, 116(3)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5(a), 5(b)
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