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Madhya Pradesh High Court judgments

47,636 judgments · page 2,041 of 2,382

High Courts07 Sept 1984Allowed

Jashbir Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) MPLJ 591

Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Khadya Padarth (Khan Pan Sthapana Dwara Mulya Pradarshan) Adesh, 1983 — Section 3(1)
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High Courts29 Aug 1984

Laxmanlal Vs State of M.P.

Madhya Pradesh High Court · (1985) CriLJ 1133 : (1985) 30 MPLJ 125 : (1985) MPLJ 125

Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
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High Courts27 Aug 1984Dismissed

Bhikam Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1985 MP 100 : (1986) ILR (MP) 68 : (1985) JLJ 378 : (1986) 31 MPLJ 375 : (1985) 30 MPLJ 136 : (1985) MPLJ 136

Madhya Pradesh Panchayat Act, 1981 — Section 38
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High Courts24 Aug 1984Allowed

Chintaram Vs State of M.P.

Madhya Pradesh High Court · (1986) JLJ 156

Criminal Procedure Code, 1973 (CrPC) — Section 363Penal Code, 1860 (IPC) — Section 304A
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High Courts17 Aug 1984Partly Allowed

Smt. Ramkunwarbai Vs Ranibahu and Others

Madhya Pradesh High Court · AIR 1985 MP 73 : (1985) ILR (MP) 100 : (1984) JLJ 745

Evidence Act, 1872 — Section 101 , 102, 103, 104, 105Hindu Succession Act, 1956 — Section 24Hindu Widows Remarriage Act, 1856 — Section 2
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High Courts14 Aug 1984Allowed

Bankimchandra Vs Radhakishan

Madhya Pradesh High Court · AIR 1985 MP 10 : (1984) JLJ 690

Madhya Pradesh Accommodation Control (Amendment) Act, 1983 — Section 12(2)Madhya Pradesh Accommodation Control (Amendment) Act, 1984 — Section 12(1)
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High Courts09 Aug 1984

Khalolullah Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) CriLJ 415 : (1984) ILR (MP) 713 : (1984) JLJ 736

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 209Penal Code, 1860 (IPC) — Section 19, 20, 302
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