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Madhya Pradesh High Court judgments

49,605 judgments · page 209 of 2,481

High Courts07 Feb 2023Allowed

Ratan Lalchandani Vs Gopaldas Kukreja

Madhya Pradesh High Court · (2023) 02 MP CK 0022

Arbitration And Conciliation Act, 1996 — Section 9, 11(6), 37Code Of Civil Procedure, 1908 — Section 16, 16(a), 16(d), 20, 20(b)Partnership Act, 1932 — Section 48, 53
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High Courts06 Feb 2023Allowed

Sachin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 326, 506Arms Act, 1959 — Section 25
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High Courts03 Feb 2023Dismissed

Kantilal Bhuriya Vs Guman Singh Damor

Madhya Pradesh High Court · (2023) 02 MP CK 0017

Constitution Of India, 1950 — Article 324, 324XVConduct Of Election Rules, 1961 — Rule 49A, 56DCode Of Civil Procedure, 1908 — Order 7 Rule 11, Order 16 Rule 6
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High Courts03 Feb 2023Allowed

Sachin And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0016

Madhya Pradesh Police Regulations, — Regulation 294, 633, 635(b), 644Indian Penal Code, 1860 — Section 34, 120B, 149, 201, 214, 302Code Of Criminal Procedure, 1973 — Section 39, 161, 164, 313
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High Courts02 Feb 2023Allowed

Lokesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 366A, 376, 376(2)(n) Protection Of Children From Sexual Offences Act, 2012 — Section 5l, 5JI(II), 6
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High Courts01 Feb 2023Allowed

Gyanu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 41A, 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 307, 506
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High Courts01 Feb 2023Allowed

Sanjay @ Rajkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307 Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts01 Feb 2023Allowed

Maharaj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0010

Indian Penal Code, 1860 — Section 409Essential Commodities Act, 1955 — Section 3, 7(1)(A)(1)Code Of Criminal Procedure, 1973 — Section 389(1)
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High Courts01 Feb 2023Disposed Of

Dinesh Vs Shailendra And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 156(3), 482 Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471
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