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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 3 of 73

High Courts09 Dec 2019

Naval Singh Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2019) 12 MP CK 0022

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
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High Courts04 Dec 2019Dismissed

Brijesh Kumar Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 12 MP CK 0053

Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Constitution Of India, 1950 — Article 32, 226
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High Courts04 Dec 2019Disposed Of

Sanjay Vs Usha Khokar

Madhya Pradesh High Court · (2019) 12 MP CK 0026

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)
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High Courts03 Dec 2019Dismissed

Mahesh Kumar Jha Vs Union Of India And Others

Madhya Pradesh High Court · (2019) 12 MP CK 0050

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(c), 2(e), 7(3)High Courts Act 1861 — Section 15Government Of India Act 1915 — Section 107
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High Courts03 Dec 2019Dismissed

Alcobrew Pvt. Ltd. Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 12 MP CK 0048

Madhya Pradesh Excise Act, 1915 — Section 62(1), 62(2)(d), 62(2)(h)Madhya Pradesh Country Spirit Rules, 1995 — Rule 4(4), 4(4)(a), 11, 12Constitution Of India, 1950 — Article 19, 19(1)(g), 19(2),19(3), 19(4), 19(5), 19(6), 47, 226, 301, 304(a)
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High Courts03 Dec 2019Dismissed

Gwalior Alcobrew Pvt. Ltd. Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 12 MP CK 0047

Madhya Pradesh Excise Act, 1915 — Section 62(1), 62(2)(d), 62(2)(h)Madhya Pradesh Country Spirit Rules, 1995 — Rule 4(4), 4(4)(a), 11, 12Constitution Of India, 1950 — Article 19, 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 226, 301, 304(a)
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