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Madhya Pradesh High Court judgments

47,638 judgments · page 1,762 of 2,382

High Courts12 Oct 1996Allowed

Dilip Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (1997) 2 JLJ 64

Arms Act, 1959 — Section 25A, 27Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173(8), 294Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts11 Oct 1996Allowed

Ramnath Lathi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1997) 1 MPLJ 579

Advocates Act, 1961 — Section 17, 24, 29, 30, 32Advocates Rules, 1961 — Rule 14, 9Criminal Procedure Code, 1973 (CrPC) — Section 303, 319
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High Courts11 Oct 1996Dismissed

State of M.P. Vs Anil Kumar Khemliya

Madhya Pradesh High Court · (1997) 1 MPJR 16

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 363, 366, 376Probation of Offenders Act, 1958 — Section 3, 4
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High Courts11 Oct 1996Dismissed

Tila Saxi Vs Awadesh Paikra

Madhya Pradesh High Court · (1997) 2 MPJR 99

Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Act, 1993 — Section 122, 36(1)(d)
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High Courts07 Oct 1996Dismissed

Smt. Bhagwanti Vs Anna @ Appa

Madhya Pradesh High Court · (1997) 2 MPJR 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 38, 41
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High Courts04 Oct 1996Allowed

Saida Vs Masrrat

Madhya Pradesh High Court · (1997) 1 MPLJ 152

Constitution of India, 1950 — Article 243ZAMadhya Pradesh Municipal Corporation Act, 1956 — Section 16(1), 433, 441, 441B
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