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Madhya Pradesh High Court judgments

47,657 judgments · page 1,162 of 2,383

High Courts12 Jan 2011Dismissed

Jalil Khan Vs Sadar Mutaballi

Madhya Pradesh High Court · (2011) 2 MPHT 108 : (2011) 1 MPJR 272 : (2011) 2 MPLJ 649 : (2011) 3 RCR(Civil) 597

Criminal Procedure Code, 1973 (CrPC) — Section 482Waqf Act, 1995 — Section 68, 68(1), 68(2), 68(3), 90
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High Courts10 Jan 2011

Dammu Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 01 MP CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 354, 451, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts07 Jan 2011

Smt. Kala Bai Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 575 : (2011) 1 MPHT 408 : (2011) 1 MPLJ 547

Constitution of India, 1950 — Article 311(1)Government of India Act, 1919 — Section 96B(1)Government of India Act, 1935 — Section 240
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High Courts06 Jan 2011Allowed

Dilip Takhtani Vs State

Madhya Pradesh High Court · (2011) CriLJ 2025 : (2011) ILR (MP) 1082 : (2011) 2 MPHT 264 : (2012) 1 RCR(Civil) 227 : (2012) 1 RCR(Civil) 228 : (2012) 1 RCR(Criminal) 69 : (2012) 1 RCR(Criminal) 69

Evidence Act, 1872 — Section 145, 3Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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