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Madhya Pradesh High Court judgments

47,657 judgments · page 1,101 of 2,383

High Courts01 Feb 2012

State of M.P Vs Nanhe Singh

Madhya Pradesh High Court · (2012) ILR (MP) 1073 : (2012) 2 MPHT 445

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19, 7
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High Courts31 Jan 2012Allowed

Vishwanath Patel Vs State of M.P.

Madhya Pradesh High Court · (2013) 1 Crimes 443

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50, 50(1), 8, 8(c)
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High Courts31 Jan 2012Allowed

Latu @ Latori Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2185

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
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High Courts31 Jan 2012Allowed

Badibahu Vs State of M.P.

Madhya Pradesh High Court · (2012) 2 BC 442

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471
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High Courts30 Jan 2012

Bhagwati Prasad Vs Smt. Mathura Devi

Madhya Pradesh High Court · (2012) ILR (MP) 726 : (2012) 2 MPHT 441 : (2012) 4 MPJR 23

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33, 35, 37, 38, 38(1)
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High Courts30 Jan 2012Allowed

Genda Lal Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 01 MP CK 0107

Penal Code, 1860 (IPC) — Section 352, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts30 Jan 2012Allowed

Satish Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 01 MP CK 0084

Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts27 Jan 2012Dismissed

Smt. Sweta Kumar i Vs Shivashankar R. Poswal

Madhya Pradesh High Court · AIR 2012 MP 155 : (2012) 3 MPHT 318

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Registration Act, 1908 — Section 17(1)(d)Stamp Act, 1899 — Section 35
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High Courts27 Jan 2012Allowed

Chandralata Gupta Vs Umesh Kumar Sinhal

Madhya Pradesh High Court · AIR 2013 MP 41 : (2012) ILR (MP) 1037 : (2012) 2 MPHT 200 : (2012) 2 MPLJ 547

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23EProvincial Small Cause Courts Act, 1887 — Section 17(1)
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