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Madhya Pradesh High Court judgments

47,658 judgments · page 1,236 of 2,383

High Courts05 May 2009Allowed

Prasann Kumar Jain Vs Dr. Basant Baman Rao

Madhya Pradesh High Court · (2009) 2 JLJ 280 : (2009) 3 MPHT 478 : (2009) 3 MPJR 235 : (2009) 3 MPLJ 67

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
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High Courts04 May 2009Allowed

Chhotibai (Smt.) Vs Sunita Kushwah (Smt.)

Madhya Pradesh High Court · (2009) ILR (MP) 2446 : (2009) ILR (MP) 2388 : (2009) 2 JLJ 426 : (2009) 3 MPHT 175 : (2009) 2 MPJR 412 : (2009) 3 MPLJ 55

Family Courts Act, 1984 — Section 19, 8Guardians and Wards Act, 1890 — Section 25
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High Courts30 Apr 2009

Chandrika Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 3 MPHT 188

Criminal Procedure Code, 1973 (CrPC) — Section 161, 357, 374Penal Code, 1860 (IPC) — Section 294, 323, 336, 448, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts30 Apr 2009Allowed

Chandrika Prasad Vs State of M.P.

Madhya Pradesh High Court · (2009) 3 CGLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 161, 357(1), 374(2)Penal Code, 1860 (IPC) — Section 294, 323, 336, 448, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts29 Apr 2009Allowed

Shailu Mangal Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 1988 : (2009) 2 JLJ 135 : (2009) 3 MPHT 16 : (2009) 3 MPLJ 191

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Chikitsa Shiksha Sanstha (Niyantran) Adhiniyam, 1973 — Section 10Madhya Pradesh Medical and Dental Post-Graduate Course Entrance Examination Rules, 2008 — Rule 1.2(d)
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High Courts29 Apr 2009Allowed

Chouradiya Trading Company Vs Sushil Kumar

Madhya Pradesh High Court · (2009) 2 ALD(Cri) 31 : (2010) 2 CivCC 529 : (2010) 1 Crimes 166 : (2009) ILR (MP) 29 : (2010) 1 JLJ 294 : (2009) 4 MPHT 311 : (2009) 4 MPLJ 654 : (2010) 2 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts29 Apr 2009

Ramdhari Patel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 04 MP CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Probation of Offenders Act, 1958 — Section 4
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