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Madhya Pradesh High Court judgments

47,657 judgments · page 1,098 of 2,383

High Courts09 Feb 2012Dismissed

Majboot Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 02 MP CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 374Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 300, 302, 304(2), 498A
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High Courts08 Feb 2012Allowed

Nitu Agrawal Vs Shireesh Agrawal

Madhya Pradesh High Court · (2012) ILR (MP) 1129 : (2012) 2 MPHT 331 : (2012) 2 MPLJ 543

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 19, 19(i), 19(iii)
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High Courts08 Feb 2012Allowed

Gandharv Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 02 MP CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 164, 374Penal Code, 1860 (IPC) — Section 323, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts08 Feb 2012Dismissed

Babloo Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) 190 ECR 107

Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Excise Act, 1915 — Section 34(2), 39, 7
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High Courts08 Feb 2012

Sadhana Tripathi Vs Banarasi Devi

Madhya Pradesh High Court · (2012) 2 MPHT 328 : (2012) 2 MPLJ 527

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A, Order 43 Rule 1
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High Courts08 Feb 2012

Ramveer Singh Tomar and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1134

Constitution of India, 1950 — Article 226Madhya Pradesh Agriculture (Horticulture) Non-Gazetted (Non-Ministerial) Service Recruitment Rules, 1987 — Rule 11Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(4)
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