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Madhya Pradesh High Court judgments

47,657 judgments · page 1,032 of 2,383

High Courts03 Oct 2012Allowed

Mahendra Jain Vs State of M.P.

Madhya Pradesh High Court · (2012) 10 MP CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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High Courts03 Oct 2012Allowed

Sunitabai Balai Vs Narayan

Madhya Pradesh High Court · (2012) 10 MP CK 0085

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
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High Courts03 Oct 2012Allowed

Amitabh Shukla Vs Nath Narayan Mishra and Another

Madhya Pradesh High Court · (2013) ILR (MP) 514 : (2013) 1 MPHT 24

Criminal Procedure Code, 1973 (CrPC) — Section 200, 415, 482Hindu Marriage Act, 1955 — Section 12, 13(1)(ia), 13(1)(iii)Penal Code, 1860 (IPC) — Section 420
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High Courts01 Oct 2012Allowed

Gorelal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 10 MP CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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High Courts01 Oct 2012Allowed

Smt. Pushpalata Vs Smt. Mishri Bai and Others

Madhya Pradesh High Court · (2012) 10 MP CK 0154

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 7, Order 23 Rule 3, Order 23 Rule 3A, 100Evidence Act, 1872 — Section 120Madhya Pradesh Land Revenue Code, 1959 — Section 110, 168, 169, 188, 189
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High Courts01 Oct 2012

Narayan Acharya Vs Kishanlal and Others

Madhya Pradesh High Court · (2013) 2 MPLJ 66

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 14 Rule 5, Order 18 Rule 1, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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