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Madhya Pradesh High Court judgments

47,657 judgments · page 1,128 of 2,383

High Courts27 Aug 2011Allowed

Shyam Lal and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2871

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374Evidence Act, 1872 — Section 113, 113(A)Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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High Courts27 Aug 2011

Shyam Lal Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 DMC 412 : (2011) ILR (MP) 2866

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 450
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High Courts26 Aug 2011Allowed

Bhagwat Singh Thakur Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2434

Constitution of India, 1950 — Article 311Fundamental and Supplementary Rules — Rule 56Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42
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High Courts26 Aug 2011Dismissed

Naresh Kumar Vs Smt. Prabhabai

Madhya Pradesh High Court · (2012) 1 BC 48 : (2012) CriLJ 733 : (2011) ILR (MP) 3209 : (2011) 4 MPHT 381

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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High Courts25 Aug 2011

Leelawati Vs Kanhaiyalal and Others

Madhya Pradesh High Court · AIR 2012 MP 28 : (2012) 1 JLJ 33 : (2011) 3 MPJR 292 : (2011) 4 MPLJ 131

Constitution of India, 1950 — Article 14, 15, 16, 226, 341Madhya Pradesh Municipalities Act, 1961 — Section 122, 20, 36(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
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High Courts25 Aug 2011Allowed

Kanhaiya Lal and Others Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2601

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 183, 300Public Gambling Act, 1867 — Section 13
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