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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 9 of 88

High Courts28 Aug 2018Disposed Off

Sachin Gaur Vs Inspector

Madhya Pradesh High Court · (2018) 08 MP CK 0224

Code of Criminal Procedure, 1973 — Section 205, 239, 251, 482Building and other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Section 47, 53, 55Madhya Pradesh Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 — Rule 36, 55(a)(11), 210(1), 210(7)
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High Courts28 Aug 2018Dismissed

Ravindra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0222

Code of Criminal Procedure, 1973 — Section 313, 174Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 32
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High Courts27 Aug 2018Allowed

Raghunath Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0217

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)Indian Penal Code, 1860 — Section 363, 366A, 366(A), 376(1)
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High Courts27 Aug 2018Partly Allowed

Pintu & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 3 MPWN 116

Code of Criminal Procedure, 1898 — Section 313, 374(2)Indian Penal Code, 1860 — Section 361, 363, 366, 376Evidence Act, 1872 — Section 114(g)
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High Courts27 Aug 2018Allowed

Anand Kumar Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0211

Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 41(13), 43(1), 43(2), 43(3), 43(4), 43(5), 43(6), 49(E)(g)Constitution of India, 1950 — Article 142, 226Madhya Pradesh Uccha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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