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Madhya Pradesh High Court judgments

47,636 judgments · page 462 of 2,382

High Courts05 Mar 2020Dismissed

Surjeet Singh Sikarwar Vs High Court Of M.P. & Ors.

Madhya Pradesh High Court · (2020) 03 MP CK 0209

Constitution Of India, 1950 — Article 14, 16Madhya Pradesh Higher Judicial Service (Recruitment And Conditions Of Service) Rules, 2017 — Rule 1(3), 2(h), 5(1)(a), 5(1)(b), 5(1)(c), 7(1)(b)
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High Courts05 Mar 2020Dismissed

Ganesh Rajak Vs Umesh Kumar Singh

Madhya Pradesh High Court · (2020) 03 MP CK 0207

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instrument Act, 1881 — Section 118, 138, 139
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High Courts05 Mar 2020Dismissed

Shahida Bi Vs Moin Khan

Madhya Pradesh High Court · (2020) 03 MP CK 0035

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women from Domestic Violence Act, 2005 — Section 12
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High Courts05 Mar 2020Allowed

Shivam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304(B), 498(A)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts05 Mar 2020Allowed

Manoj Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 316, 323, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts05 Mar 2020Allowed

Vikram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 376Hindu Marriage Act, 1955 — Section 13
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