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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 64 of 73

High Courts04 Mar 2019Dismissed

Ishwardas Vs State Of M.P

Madhya Pradesh High Court · (2019) 03 MP CK 0181

Code Of Criminal Procedure Act, 1973 — Section 389Indian Penal Code, 1860 — Section 201, 302
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High Courts04 Mar 2019Allowed

M/s Balaji Stone Crusher, Satna & Ors Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 03 MP CK 0179

Constitution Of India, 1950 — Article 226Madhya Pradesh Uchha Nyayalaya (Khand Nyayapith Ko Appeal) Adhiniyam, 2005 — Section 2(1)Mines Act, 1952 — Section 2(1)(j), 2(1)(j)(ii), 2(1)(j)(vi), 2(1)(j)(vii), 2(1)(j)(viii), 2(1)(j)(x), 2(1)(j)(x), 2(1)(j)(xi)Madhya Pradesh Electricity Duty Act, 1949 — Section 3(1), 3(kh)
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High Courts01 Mar 2019Disposed Off

Dr. R. K. Singh Vs State Of M.P.

Madhya Pradesh High Court · (2019) 03 MP CK 0001

Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 438Indian Penal Code, 1860 — Section 193, 195, 197, 465, 468, 471
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High Courts28 Feb 2019Dismissed

Baiju @ Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0105

Code of Criminal Procedure, 1973 — Section 299, 374Indian Penal Code, 1860 — Section 34, 364A, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Feb 2019Disposed Off

Surendra Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0100

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(2), 12(3)Code of Criminal Procedure, 1973 — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 23, 102
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