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Madhya Pradesh High Court judgments

49,603 judgments · page 106 of 2,481

High Courts25 Oct 2024Disposed Off

Surendra Kumar Patwa Vs Dharmendra Vohra

Madhya Pradesh High Court · (2024) 10 MP CK 0026

Constitution of India 1950 — Article 13(3)(b), 141, 227, 254, 254(1), 254(2), 366(10), 372(3)Code of Criminal Procedure 1973 — Section 397, 399, 401Negotiable Instruments Act, 1881 — Section 138, 141, 141(1),141 (2)
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High Courts24 Oct 2024Disposed Off

Divyansh Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 10 MP CK 0025

Code of Criminal Procedure 1973 — Section 320, 482Indian Penal Code 1860 — Section 34, 120-B, 307, 326, 419, 420, 465, 467, 468, 469, 471Evidence Act 1872 — Section 27
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High Courts18 Oct 2024Allowed

Punjab Nation Bank Vs Additional District Magistrate, Raisen And Others

Madhya Pradesh High Court · (2024) 10 MP CK 0017

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1)(d), 14, 17, 17(1), (2), (3)Constitution of India 1950 — Article 226Banking Regulation Act, 1949 — Section 5Transfer of Property Act. 1882 — Section 8, 65A
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High Courts16 Oct 2024Allowed

Surajbai And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 10 MP CK 0014

Code of Criminal Procedure 1973 — Section 154, 162, 195(b)(i), 313, 340, 340(i), 374(2), 482,Indian Penal Code 1860 — Sections 34, 201, 203, 302the Evidence Act, 1872 — Section 3, 3(1) (2), 8, 25, 26, 30, 145, 157
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High Courts15 Oct 2024Dismissed

Santosh Kumar Malakar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2024) 10 MP CK 0009

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code 1860 — Section 406Code of Criminal Procedure 1973 — Section 161, 173, 397, 482Constitution of India 1950 — Article 226
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