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Madhya Pradesh High Court judgments

47,658 judgments · page 1,278 of 2,383

High Courts25 Mar 2008Dismissed

Gyasi Lal Napit Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 54 : (2008) 4 MPLJ 81

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7(1)
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High Courts25 Mar 2008Allowed

Kaluram Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 17 : (2008) 3 MPHT 164 : (2008) 3 MPLJ 370 : (2009) 5 RCR(Criminal) 197

Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
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High Courts24 Mar 2008Dismissed

Chandanmal Vs Suryakant

Madhya Pradesh High Court · (2008) ILR (MP) 1554

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 239, 244, 245Penal Code, 1860 (IPC) — Section 406, 468, 498A, 506
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High Courts20 Mar 2008

Maa Sharda Wine Traders Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2009 MP 207 : (2009) ILR (MP) 1568 : (2009) 2 JLJ 298 : (2009) 3 MPHT 304 : (2009) 2 MPJR 16 : (2009) 2 MPLJ 593 : (2009) 15 STR 3 : (2009) 22 STT 105 : (2009) 22 VST 170

Central Excises and Salt Act, 1944 — Section 2(f)Finance Act, 1994 — Section 68(76b)Madhya Pradesh Excise Act, 1915 — Section 2(14)
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High Courts20 Mar 2008Dismissed

Lalji Choubey Vs State of M.P. and Another

Madhya Pradesh High Court · (2008) ILR (MP) 2513 : (2008) 3 MPJR 26

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5)
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