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Madhya Pradesh High Court judgments

47,657 judgments · page 1,180 of 2,383

High Courts16 Aug 2010Allowed

Chotudas Vs State of M.P.

Madhya Pradesh High Court · (2010) 5 MPHT 237

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 324
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High Courts13 Aug 2010

Shri Jagat Guru Shankrachariya Vs Siddhu Engineering Works and Others

Madhya Pradesh High Court · (2010) 4 MPHT 334 : (2010) 4 MPLJ 635 : (2011) 2 RCR(Civil) 392 : (2011) 1 RCR(Rent) 35

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 5 Rule 20, Order 9 Rule 13, Order 9 Rule 7, 115Constitution of India, 1950 — Article 227Limitation (Amendment) Act, 1908 — Article 164
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High Courts13 Aug 2010Allowed

Mohanlal Banwari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 4 Crimes 516 : (2011) 1 MPHT 97 : (2010) 4 MPJR 201 : (2011) 6 RCR(Criminal) 2272

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 430, 477Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts12 Aug 2010Dismissed

State of M.P. and Others Vs Mohammad Sadiq

Madhya Pradesh High Court · (2011) 2 MPHT 113 : (2010) 4 MPJR 34 : (2010) 4 MPLJ 367

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh/Chhattisgarh (Work Charged and Contingency Paid Employees) Pension Rules, 1977 — Rule 2
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