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Madhya Pradesh High Court judgments

47,657 judgments · page 1,200 of 2,383

High Courts17 Mar 2010Allowed

Ram Kumar and Another Vs Pankaj and Others

Madhya Pradesh High Court · (2010) 2 MPJR 186

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 98Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts15 Mar 2010Allowed

Anandi Prasad Dwivedi and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1904 : (2010) 2 MPJR 5

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 7(1)Constitution of India, 1950 — Article 227
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High Courts15 Mar 2010

Sheel Chand Jain Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 771 : (2011) 1 JLJ 160 : (2010) 2 MPHT 233 : (2010) 2 MPLJ 689

Constitution of India, 1950 — Article 14, 41, 51AMadhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3(6)Railways Act, 1989 — Section 123
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High Courts15 Mar 2010

Santosh Vs State of M.P.

Madhya Pradesh High Court · (2010) 3 MPHT 55 : (2011) 6 RCR(Criminal) 2532

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 324, 34
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High Courts12 Mar 2010Dismissed

State of Madhya Pradesh Vs Kanhaiyalal

Madhya Pradesh High Court · (2010) ILR (MP) 1971 : (2011) 1 MPHT 17 : (2010) 3 MPJR 109

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 304A
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High Courts12 Mar 2010

Nar Singh Narayan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 03 MP CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324Probation of Offenders Act, 1958 — Section 3, 4, 6
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High Courts11 Mar 2010Allowed

Hariram Patel Vs State of M.P.

Madhya Pradesh High Court · (2011) 4 Crimes 284 : (2012) 1 RCR(Criminal) 804

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 165(A), 4(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 4(1), 7
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High Courts10 Mar 2010

Laxman and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 4 MPJR 175

Criminal Procedure Code, 1973 (CrPC) — Section 154, 374Penal Code, 1860 (IPC) — Section 148, 294, 302, 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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