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Madhya Pradesh High Court judgments

47,658 judgments · page 1,273 of 2,383

High Courts28 Apr 2008Dismissed

Gulab Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 1535 : (2008) 3 MPHT 131

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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High Courts26 Apr 2008Allowed

Narayan Gir Vs The State of M.P.

Madhya Pradesh High Court · (2008) 4 MPHT 189

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Prevention of Corruption Act, 1988 — Section 13, 20, 7
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High Courts25 Apr 2008Allowed

Raj Kumar Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 2478 : (2008) 3 MPHT 365 : (2008) 3 MPJR 95 : (2008) 3 MPLJ 668

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
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High Courts24 Apr 2008Dismissed

Paresh Spinners Ltd. Vs State Bank of India and Others

Madhya Pradesh High Court · (2008) ILR (MP) 2571 : (2009) 2 MPHT 518

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2(c), 34
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High Courts22 Apr 2008

M.P. Housing Board Vs Smt. Jyoti Chitnis and Others

Madhya Pradesh High Court · (2008) 118 FLR 509 : (2008) ILR (MP) 1442 : (2008) 3 LLJ 959 : (2008) 3 MPHT 322 : (2008) 3 MPJR 139 : (2008) 3 MPLJ 560

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25K, 25L, 25NMines Act, 1952 — Section 2(1)(j)
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