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Madhya Pradesh High Court judgments

47,658 judgments · page 1,218 of 2,383

High Courts12 Oct 2009Allowed

Shivraj Singh Chauhan Vs Rajendra Kumar

Madhya Pradesh High Court · (2010) ILR (MP) 247

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 14(1), Order 41 Rule 14(3), Order 41 Rule 14(4), Order 41 Rule 21Limitation Act, 1963 — Article 123, 5
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High Courts09 Oct 2009

Johra Bi and Others Vs Jageshwar and Others

Madhya Pradesh High Court · (2010) ILR (MP) 160 : (2010) 1 MPJR 232 : (2010) 1 MPLJ 98

Civil Procedure Code Amendment Act, 1976 — Section 141, 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 34, Order 21 Rule 72Constitution of India, 1950 — Article 226, 227
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High Courts07 Oct 2009

Ravi Vs State of M.P.

Madhya Pradesh High Court · (2010) 1 MPHT 490

Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iii), 3(1)(x)
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High Courts07 Oct 2009

Mohammad Hafeez Vs State of MP

Madhya Pradesh High Court · (2010) ILR (MP) 261 : (2010) 2 MPHT 306

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 306, 354, 441, 451
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High Courts06 Oct 2009Allowed

Chirku @ Lakhanlal Vs State of M.P.

Madhya Pradesh High Court · (2010) 1 Crimes 246 : (2009) 5 MPHT 151

Arms Act, 1959 — Section 11, 12, 2, 25, 3Penal Code, 1860 (IPC) — Section 212, 216, 216A, 311, 347
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