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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 46 of 117

High Courts02 Sept 2020Dismissed

Anil Kumar Balmik Vs State Of MP And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0131

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 320(8)Indian Penal Code, 1860 — Section 34, 294, 323, 336, 350, 376, 452, 457, 506B
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High Courts02 Sept 2020Dismissed

Smt. Ramlaxmi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0019

Indian Penal Code, 1860 — Section 34, 304(B), 498ACode Of Criminal Procedure, 1973 — Section 438Dowry Prohibition Act, 1961 — Section 3,4
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High Courts02 Sept 2020Allowed

Rekha & Ramkuwar Vs State Of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0008

Indian Penal Code, 1860 — Section 34, 294, 306, 323, 506Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)
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High Courts01 Sept 2020Dismissed

Rajkmar Goyal Vs Municipal Corporation Gwalior

Madhya Pradesh High Court · (2020) 09 MP CK 0130

Constitution Of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 339DAMadhya Pradesh Municipal Corporation Act, 1956 — Section 292DA, 292E
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High Courts01 Sept 2020Dismissed

BSNL & Others Vs Krishnendra Singh Rathore

Madhya Pradesh High Court · (2020) 09 MP CK 0036

Code Of Civil Procedure, 1908 — Section 22(3)(f), 113, 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
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High Courts01 Sept 2020Dismissed

Chandra Shakher Dimole Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 09 MP CK 0034

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2) Madhya Pradesh Co-Operative Societies Act, 1960 — Section 32(2)Madhya Pradesh Co-Operative Societies Rules, 1962 — Rule 37, 43(6)
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