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Madhya Pradesh High Court judgments

47,657 judgments · page 1,077 of 2,383

High Courts08 May 2012Allowed

Jitendra Singh Vs Rambabu and Others

Madhya Pradesh High Court · (2012) 3 JLJ 90 : (2012) 3 MPHT 183

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 226, 32Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 91
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High Courts07 May 2012Allowed

Shantilal Vs State of M.P.

Madhya Pradesh High Court · (2012) 05 MP CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
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High Courts07 May 2012

A.P. Singh Gaharwar Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPLJ 567

Banking Regulation Act, 1949 — Section 45Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467
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High Courts07 May 2012

C.K. Chawla Vs Shishir Jain

Madhya Pradesh High Court · (2013) ILR (MP) 243 : (2012) 4 MPHT 299 : (2012) 4 MPLJ 417 : (2013) 1 RCR(Civil) 746

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Limitation Act, 1963 — Section 5Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 9
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High Courts07 May 2012Allowed

Kailash Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 Crimes 453

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 161, 294, 307
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High Courts04 May 2012Allowed

Mahesh Rajak Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 136 FLR 29 : (2013) 1 JLJ 48 : (2013) 1 LLJ 305 : (2012) 2 MPJR 30 : (2012) 4 MPLJ 366

Constitution of India, 1950 — Article 14, 16, 226, 245, 254Government of India Act, 1935 — Section 107(1)Road Transport Corporations Act, 1950 — Section 2(2), 45(2)(c)
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High Courts03 May 2012

Parsadilal Rathore Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1780 : (2012) 2 MPJR 147 : (2012) 3 MPLJ 529

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6E
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High Courts03 May 2012Dismissed

G.V.P.R. Engineers Limited (M/S) Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 136 FLR 45 : (2012) ILR (MP) 1227 : (2012) LLR 1193 : (2012) 4 MPJR 246 : (2012) 3 MPLJ 637

Building and Other Construction Workers Welfare Cess Act, 1996 — Section 3Building and Other Construction Workers Welfare Cess Rules, 1998 — Rule 3
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