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Madhya Pradesh High Court judgments

47,658 judgments · page 1,270 of 2,383

High Courts09 Jun 2008Allowed

Navkant Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 2425 : (2008) 2 JLJ 386 : (2009) 1 MPHT 492

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13, 7
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High Courts15 May 2008Allowed

Rakesh Sethi Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2008 MP 246 : (2008) ILR (MP) 2297 : (2008) 5 MPHT 181 : (2009) 1 MPLJ 67

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 14, 211, 41, 47, 49
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High Courts14 May 2008Allowed

Anil Vohra Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 4 MPHT 194 : (2009) 2 MPJR 257 : (2009) 2 MPLJ 68

Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 41(1)B(h)
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High Courts14 May 2008

Amar Sharma Vs Smt. Seema Sharma

Madhya Pradesh High Court · (2008) CriLJ 3445 : (2008) ILR (MP) 2008 : (2008) 4 MPHT 526 : (2008) 3 MPJR 218 : (2009) 5 RCR(Criminal) 71

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Family Courts Act, 1984 — Section 10
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