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Madhya Pradesh High Court judgments

47,651 judgments · page 1,556 of 2,383

High Courts23 Jul 2002Allowed

Kamal Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 7 : (2003) 1 MPJR 289 : (2003) 2 MPLJ 277 : (2003) 3 RCR(Criminal) 112

Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts22 Jul 2002Allowed

Mahendra Singh Kourav and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 1 JLJ 369

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 3, 90Madhya Pradesh Panchayat (Procedure of Meeting and Conduct of Business) Rules 1994 — Rule 3Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 17(5), 25, 32
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High Courts19 Jul 2002Allowed

Jhamkubai Vs Jaggannath

Madhya Pradesh High Court · (2003) 1 DMC 194

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
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High Courts19 Jul 2002Partly Allowed

Babariya and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 127 : (2002) 3 MPLJ 463

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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High Courts18 Jul 2002Allowed

Paramjeet Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 3 MPLJ 101

Constitution of India, 1950 — Article 14Madhya Pradesh General Clauses Act, 1957 — Section 24AMadhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 21, 21(1), 3, 3(1), 5
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High Courts17 Jul 2002Dismissed

Manoj Vs Savita

Madhya Pradesh High Court · (2003) CriLJ 3087

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 403, 482Penal Code, 1860 (IPC) — Section 198A, 494, 500
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