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Madhya Pradesh High Court judgments, 2025

529 judgments · page 27 of 27

High Courts07 Jan 2025Dismissed

Abrar Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 01 MP CK 1677

Code of Civil Procedure, 1908 - Section 96, 100Madhya Pradesh Land Revenue Code 1959 - Section 158, 160, 168, 168(4), 185, 189(1), 190, 250Transfer of Property Act, 1882 - Section 41, 52, 73li>Specific Relief Act 1963 - Section 9
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High Courts07 Jan 2025Disposed Off

Mohammad Shah Vs Smt. Chandani Begum

Madhya Pradesh High Court · (2025) 01 MP CK 1676

Code of Criminal Procedure, 1973 - Section 313, 397, 401Madhya Pradesh Excise Act, 1915 - Section 34(2)Motor Vehicle Act, 1988 - Sections 3, 39,181, 192, 146,196
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High Courts06 Jan 2025Dismissed

Vikram Singh Vs The State of M.P.

Madhya Pradesh High Court · (2025) 01 MP CK 1683

Constitution of India 1950 - Article 12, 21, 226University Grants Commission Act, 1956 - Section 3Madhya Pradesh Standing Order Rules 1963 - Rule 14-A
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High Courts06 Jan 2025(ii) Appa Bhai vs. State of Gujarat

Smt. Radhika Vs Lakshya Kumar And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1679

Code of Criminal Procedure, 1973 - Section 357(3), 374Indian Penal Code 1860 - Section 34, 294, 302, 304(II), 307, 323, 325, 452, 506
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High Courts06 Jan 2025(iv) Masalti vs. State of U?tar Pradesh [AIR 1965 SC 202]

Kailash Vs Bhagwatilal And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1678

Code of Criminal Procedure, 1973 - Section 357(3), 374Indian Penal Code 1860 - Section 294, 307, 324, 326, 327, 329, 450, 458, 506, 506(II)Evidence Act 1872 - Section 6, 7
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High Courts06 Jan 2025Allowed

Vinay @ Vikky Raghuvanshi Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 01 MP CK 1682

Madhya Pradesh Panchayat Raj Adhiniyam 1993 &mdash, Section 17, 22, 25, 32, 36(1)(a)(i)(ii)Madhya Pradesh Up-Sarpanch (President and Vice President) Nirvachan Niyam, 1995 &mdash Rule 3, 4, 6, 6(5), 9,10, 11, 12, 13(5), 14, 15, 16, 21, 22
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