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Madhya Pradesh High Court judgments

47,657 judgments · page 1,040 of 2,383

High Courts12 Sept 2012

Meera Devi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0237

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
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High Courts12 Sept 2012

Ajit Kumar Singh Vs State of M.P. and others

Madhya Pradesh High Court · (2012) 09 MP CK 0211

Constitution of India, 1950 — Article 16, 309, 335Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 3
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High Courts12 Sept 2012Dismissed

Mohd. Yunus Vs Nayeem Ahmed

Madhya Pradesh High Court · (2012) ILR (MP) 2682

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, 115Constitution of India, 1950 — Article 227
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High Courts12 Sept 2012Dismissed

Smt. Shailey Madne Vs Pankaj Kumar Madne

Madhya Pradesh High Court · (2012) ILR (MP) 2596 : (2012) 4 MPHT 521

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4
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High Courts11 Sept 2012Allowed

Rajesh Dubey Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0303

Arms Act, 1959 — Section 25(1)(a)(b), 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 307, 34
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High Courts11 Sept 2012Dismissed

Mukesh Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) ILR (MP) 10 : (2013) 1 MPHT 232

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 9
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