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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 4 of 73

High Courts03 Dec 2019Disposed Of

Jaswant Singh Kirar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 294, 506
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High Courts03 Dec 2019Dismissed

Mahesh Kumar Jha And Anr Vs Union Of India And Others

Madhya Pradesh High Court · (2019) 12 MP CK 0004

Constitution Of India, 1950 — Article 12, 226, 227, 227(2), 227(3)Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(c), 2(e), 7(3)High Courts Act, 1861 — Section 15
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High Courts02 Dec 2019Dismissed

Mohar Singh Vs Gajendra Singh

Madhya Pradesh High Court · (2019) 12 MP CK 0019

Constitution Of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 2(d), 20(1)Code Of Civil Procedure, 1908 — Section 89, 89(2)(c), 89(2)(d)
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High Courts02 Dec 2019Disposed Of

Raees Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0001

Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 9(5)Code Of Criminal Procedure, 1973 — Section 451, 457, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 52, 52A, 52A(1), 52A(2), 52A(3), 53, 60, 60(3), 61, 62, 63
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High Courts30 Nov 2019Disposed Of

Afroz Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0260

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41(1)(4), 102, 438Indian Penal Code, 1860 — Section 379
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High Courts30 Nov 2019Disposed Of

Rambabu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0258

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420Food Safety And Standards Act, 2006 — Section 3(1)(zx), 48, 50
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