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Madhya Pradesh High Court judgments

47,636 judgments · page 404 of 2,382

High Courts16 Sept 2020Allowed

State Of M.P. & Another Vs Narpat Singh RESPONDENT

Madhya Pradesh High Court · (2020) 09 MP CK 0179

Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6(1), 18, 23(1), 23(1A), 23(2), 27, 28, 31, 34Code Of Civil Procedure, 1908 — Order 21 Rule 11 (2)
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High Courts16 Sept 2020Allowed

State Of M.P. & Another Vs Ramchandra

Madhya Pradesh High Court · (2020) 09 MP CK 0177

Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6(1), 18, 23(1), 23(1A), 23(2), 27, 28, 31, 34Code Of Civil Procedure, 1908 — Order 21 Rule 11 (2)
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High Courts16 Sept 2020Dismissed

Deepak Raghuwanshi Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 438Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 409
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High Courts16 Sept 2020Allowed

Naval @ Dabba Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 190, 325Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)
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