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Madhya Pradesh High Court judgments

49,605 judgments · page 161 of 2,481

High Courts03 Oct 2023Disposed Of

Rishi Mishra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0002

Constitution Of India, 1950 — Article 226Madhya Pradesh Real Estate (Regulation And Development) Rules, 2017 — Rules 27Madhya Pradesh Land Revenue Code, 1959 — Section 155(c)
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High Courts29 Sept 2023

Satyanarayan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 302, 307Arms Act, 1959 — Section 25 (1B)(b)
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High Courts29 Sept 2023Partly Allowed

Mohammad Alfaiz Vs Ayaz Ahmad And Others

Madhya Pradesh High Court · (2023) 09 MP CK 0147

Code Of Civil Procedure, 1908 — Order 41, Rule 27Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 337
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High Courts29 Sept 2023Dismissed

Bhagwan Das Vs State Of M.P

Madhya Pradesh High Court · (2023) 09 MP CK 0143

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323
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High Courts29 Sept 2023Allowed

Ajay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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