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Madhya Pradesh High Court judgments

47,658 judgments · page 1,276 of 2,383

High Courts03 Apr 2008Allowed

Harishankar and Another Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 977 : (2008) 4 MPHT 381 : (2009) 1 MPJR 57

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 224, 302, 324, 34
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High Courts02 Apr 2008Dismissed

Union of India and others Vs Satish and another

Madhya Pradesh High Court · (2008) 3 MPJR 89 : (2008) 4 MPLJ 110

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 227
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High Courts01 Apr 2008Allowed

Ramesh Chandra Vanshkar Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 38 : (2008) 5 MPHT 340 : (2008) 3 MPJR 195 : (2008) 3 MPJR 189195 : (2008) 4 MPLJ 373

Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(4)
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High Courts01 Apr 2008Dismissed

State of M.P. Vs Govind Das

Madhya Pradesh High Court · (2008) 2 MPJR 373

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
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