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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 63 of 73

High Courts05 Mar 2019Parlty Allowed

Pintu Bana @ Gajpal Singh Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2019) 03 MP CK 0007

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304I, 304II, 323, 341, 363, 364, 367, 506, 506IIScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), 3(2)(v)(a)
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High Courts05 Mar 2019

Ramgovind Singh Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2019) 03 MP CK 0003

Constitution of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14ACode of Criminal Procedure, 1973 — Section 41, 438
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High Courts04 Mar 2019Dismissed

Dr.Dhannalal Rathore Vs State Of MP & Ors.

Madhya Pradesh High Court · (2019) 03 MP CK 0196

Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10, 10(i), 10(ii), 10(iii), 10(iv), 10(v), 10(vi), 10(vii), 10(viii), 10(ix), 10(x), 12(2), 12(2)(a), 12(2)(b), 12(3)(a) 14(3), 14(21)
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