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Madhya Pradesh High Court judgments

47,657 judgments · page 1,194 of 2,383

High Courts27 Apr 2010Allowed

Ratichand Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1936 : (2010) 4 MPHT 60 : (2010) 2 MPLJ 392

Constitution of India, 1950 — Article 226Madhya Pradesh Rajay Suraksha Adhiniyam 1990 — Section 10, 11, 12, 13, 13(1)
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High Courts26 Apr 2010Dismissed

Mahesh Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2057 : (2010) 3 MPLJ 470

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85 , 85(1)
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High Courts26 Apr 2010Dismissed

Smt. Laxmi Devi Vs State of M.P.

Madhya Pradesh High Court · AIR 2011 MP 47 : (2010) 4 MPHT 238 : (2010) 2 MPLJ 708 : (2010) 3 RCR(Criminal) 440

Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 304A
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High Courts23 Apr 2010

Prakash Dabar Vs The State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 2349

Criminal Procedure Code, 1973 (CrPC) — Section 313Mental Health Act, 1987 — Section 23(1)Penal Code, 1860 (IPC) — Section 294, 354, 376, 376(2), 506(B)
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High Courts23 Apr 2010

Rupinder Singh Anand Vs Gajinder Pal Kaur and Others

Madhya Pradesh High Court · (2010) ILR (MP) 508 : (2011) 1 MPJR 67 : (2011) 1 MPLJ 645

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22, Order 43 Rule 1, Order 43 Rule 2Succession Act, 1925 — Section 187, 213, 213(1), 213(2), 57Transfer of Property Act, 1882 — Section 52
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High Courts22 Apr 2010Dismissed

Balram alias Ballu and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 836 : (2011) 7 RCR(Criminal) 1534

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302, 34
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