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Madhya Pradesh High Court judgments

47,657 judgments · page 1,117 of 2,383

High Courts10 Nov 2011Dismissed

Amol Chavhan Vs Smt. Jyoti Chavhan

Madhya Pradesh High Court · AIR 2012 MP 61 : (2012) 2 DMC 163 : (2011) ILR (MP) 3076 : (2012) 1 MPHT 211 : (2012) 1 MPLJ 205

Civil Procedure Code, 1908 (CPC) — Section 55Constitution of India, 1950 — Article 151, 20(3), 21, 227Evidence Act, 1872 — Section 14, 45
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High Courts10 Nov 2011Dismissed

Gajraj Singh Vs Harish Chand

Madhya Pradesh High Court · (2011) 11 MP CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138
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High Courts10 Nov 2011Allowed

Ramraj Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 193

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113(A)Penal Code, 1860 (IPC) — Section 104, 304(B), 306, 498(A)
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High Courts08 Nov 2011Allowed

Chalaniya dheemar Vs State of M.P.

Madhya Pradesh High Court · (2011) 11 MP CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts08 Nov 2011Dismissed

Tej Singh Vs Sribai

Madhya Pradesh High Court · (2012) 1 DMC 315

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
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High Courts08 Nov 2011Allowed

Umakant Dwivedi Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) 2 MPJR 307 : (2012) 1 MPLJ 225

Constitution of India, 1950 — Article 226, 227, 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 14(3), 14(4), 14(7)
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High Courts08 Nov 2011

Sajni Bajaj Vs Indore Development Authority and Others

Madhya Pradesh High Court · (2012) 1 MPLJ 53

Constitution of India, 1950 — Article 226, 32Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 51
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High Courts04 Nov 2011

Svil Mines Limited Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 334

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 103, 165Madhya Pradesh Value Added Tax Act, 2002 — Section 132, 165, 20, 23, 42Penal Code, 1860 (IPC) — Section 147, 187, 342, 353
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High Courts03 Nov 2011

Layak Singh and another Vs State of M.P

Madhya Pradesh High Court · (2011) 11 MP CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 173Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
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