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Madhya Pradesh High Court judgments

47,657 judgments · page 1,182 of 2,383

High Courts06 Aug 2010

Kapil Durgwani Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2003 : (2010) 5 MPHT 42 : (2010) 4 MPJR 155 : (2011) 7 RCR(Criminal) 770

Criminal Procedure Code, 1973 (CrPC) — Section 438Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 6, 6(2)Penal Code, 1860 (IPC) — Section 294, 323, 326, 506
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High Courts06 Aug 2010Allowed

S.M. Sharma Vs Addl. Commissioner

Madhya Pradesh High Court · (2010) 5 MPHT 323

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 180(1), 180(2), 183(5), 184, 185Registration of Births and Deaths Act, 1969 — Section 12, 7, 8, 9
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High Courts05 Aug 2010Allowed

Ziledar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) CriLJ 47 : (2010) 4 Crimes 406 : (2011) 1 MPHT 505

Criminal Procedure Code, 1973 (CrPC) — Section 347(2)Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 302
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High Courts05 Aug 2010Allowed

Smt. Anita Khare Vs State of M. P. and Others

Madhya Pradesh High Court · (2011) CriLJ 43 : (2010) ILR (MP) 57 : (2011) 1 MPHT 117 : (2011) 2 RCR(Criminal) 32

Constitution of India, 1950 — Article 13, 166, 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 24
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High Courts05 Aug 2010

Ravindra Kumar Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2511 : (2010) 5 MPHT 46 : (2010) 4 MPLJ 439

Constitution of India, 1950 — Article 14, 141, 21Criminal Law (Amendment) Act, 1952 — Section 7(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 24, 29, 5, 8
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High Courts04 Aug 2010Allowed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2010) 4 Crimes 402 : (2011) 8 RCR(Criminal) 1909

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts04 Aug 2010

Anchal Mishra Vs Shankar Singh Rathore

Madhya Pradesh High Court · (2011) 1 MPLJ 299 : (2011) 1 RCR(Rent) 247

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(2)
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High Courts03 Aug 2010Allowed

Chhunulal Vs Kesharbai

Madhya Pradesh High Court · (2011) 2 MPLJ 180

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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