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Madhya Pradesh High Court judgments

47,657 judgments · page 1,136 of 2,383

High Courts26 Jul 2011Allowed

Kalpnath Mishra Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2291 : (2012) 1 MPLJ 45

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 4, 4(2), 5, 7Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1), 70, 86(1), 86(2), 91
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High Courts22 Jul 2011Dismissed

Ramnarayan Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2537

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 225, 226, 227Penal Code, 1860 (IPC) — Section 107, 116, 161, 221, 223
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High Courts22 Jul 2011Allowed

Sukmani @ Jyoti Vs Jagdish

Madhya Pradesh High Court · (2011) ILR (MP) 2199 : (2011) 4 MPHT 261 : (2011) 4 MPLJ 228 : (2012) 1 TAC 111

Motor Vehicles Act, 1988 — Section 173
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High Courts22 Jul 2011Dismissed

P.A.C.L. India Ltd. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2011) 5 MPHT 427 : (2011) 3 MPJR 63 : (2012) 1 MPLJ 235

Constitution of India, 1950 — Article 19, 19(1), 19(2), 19(3), 19(4)Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 134, 144, 145, 435, 439
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High Courts20 Jul 2011Dismissed

N.K. Pandey Vs State of MP and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2168 : (2011) 5 MPHT 218

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 13, 2A, 3
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