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Madhya Pradesh High Court judgments

47,657 judgments · page 1,127 of 2,383

High Courts06 Sept 2011

Brij Mohan Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2753 : (2011) 3 MPJR 288

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 22, 23
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High Courts05 Sept 2011Dismissed

Heeralal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) CriLJ 861

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 324, 498A, 506
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High Courts02 Sept 2011Dismissed

Sachin Tamrakar Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2909

Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
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High Courts02 Sept 2011

Sonu alias Soni Singh Vs State of M.P.

Madhya Pradesh High Court · (2011) 09 MP CK 0064

Penal Code, 1860 (IPC) — Section 294, 324, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts30 Aug 2011Dismissed

State of M.P. Vs Tulsiram and another

Madhya Pradesh High Court · (2011) 3 JLJ 307

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 42, 50, 52
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High Courts29 Aug 2011

Randeep Singh Vs UCO Bank

Madhya Pradesh High Court · (2012) 2 BC 38

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 8 Rule 10, Order 8 Rule 5(2), Order 8 Rule 9, 96
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