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Madhya Pradesh High Court judgments

47,657 judgments · page 1,199 of 2,383

High Courts23 Mar 2010Allowed

Union of India and others Vs Dinesh Singh Bhadoria

Madhya Pradesh High Court · (2010) 3 MPLJ 143

Central Industrial Security Force Act, 1968 — Section 9Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts22 Mar 2010Allowed

Sharad Goswami Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPJR 313 : (2011) 8 RCR(Criminal) 3150

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304B, 326, 374(2), 498A
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High Courts19 Mar 2010Dismissed

Daya Ram Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 03 MP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B
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High Courts18 Mar 2010

Ramkishore Vs Gyanchandra Jain

Madhya Pradesh High Court · (2010) ILR (MP) 1481 : (2010) 2 MPJR 8 : (2010) 3 MPLJ 359

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 121, 2, 20AA
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High Courts18 Mar 2010Dismissed

Sunil @ Sannu Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1574

Constitution of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 6, 8(1)Penal Code, 1860 (IPC) — Section 506, 509
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High Courts17 Mar 2010Dismissed

Rajendra Prasad Vs Sukleshwar

Madhya Pradesh High Court · (2010) ILR (MP) 1668

Negotiable Instruments Act, 1881 (NI) — Section 13, 138, 21States Reorganisation Act, 1956 — Section 87, 88
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High Courts17 Mar 2010

Gurmit Singh Viku Vs Punjab and Sind Bank and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1551 : (2011) 1 LLJ 665 : (2010) 4 MPLJ 133

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 204, 408, 420, 468, 471
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