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Madhya Pradesh High Court judgments

47,657 judgments · page 1,203 of 2,383

High Courts19 Feb 2010Dismissed

Ramlakhan and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPHT 383 : (2010) 2 MPLJ 611

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 397, 401, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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High Courts19 Feb 2010Allowed

Alka Sharma Vs Ajaykant Sharma

Madhya Pradesh High Court · (2010) 3 MPLJ 187

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts19 Feb 2010Allowed

Suresh Sharma Vs Punjab and Sindh Bank and Others

Madhya Pradesh High Court · AIR 2010 MP 173 : (2010) ILR (MP) 1371 : (2010) 3 MPJR 18

Administrative Tribunals Act, 1985 — Section 22(3)Arbitration and Conciliation Act, 1996 — Section 11(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
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High Courts18 Feb 2010Allowed

R.K. Vishwakarma Vs State of M.P.

Madhya Pradesh High Court · (2010) 02 MP CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 408, 409, 467Penal Code, 1860 (IPC) — Section 32, 408, 409, 467, 468
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High Courts17 Feb 2010Allowed

Jagdish and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) 5 MPHT 119

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 294, 332, 34, 351, 353Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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