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Madhya Pradesh High Court judgments

47,657 judgments · page 1,043 of 2,383

High Courts06 Sept 2012Allowed

Bhagwati Bai Vs Brijbai

Madhya Pradesh High Court · (2012) 09 MP CK 0287

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
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High Courts06 Sept 2012

Dalveer Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0284

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 394, 406, 420, 467, 471
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High Courts06 Sept 2012

Dataram Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
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High Courts06 Sept 2012Allowed

Munni Devi Vs Devendra

Madhya Pradesh High Court · (2012) 09 MP CK 0248

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 156(3), 190Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468
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High Courts06 Sept 2012Dismissed

Gopikrishna Nema Vs Ashwin Joshi

Madhya Pradesh High Court · (2013) 1 MPLJ 21

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 324, 325, 329, 329(b)Delimitation Act, 2002 — Section 10, 11, 8, 9
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