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Madhya Pradesh High Court judgments

47,636 judgments · page 463 of 2,382

High Courts05 Mar 2020Partly Allowed

Manoj Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 03 MP CK 0027

Indian Penal Code, 1860 — Section 34, 323, 498(A), 506Code Of Criminal Procedure, 1973 — Section 320, 320(2), 397, 401, 482Dowry Prohibition Act, 1961 — Section 4
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High Courts05 Mar 2020Partly Allowed

Manoharsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 320(9), 357(1), 374Indian Penal Code, 1860 — Section 294, 307, 324, 506(B), 506(II)
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High Courts04 Mar 2020Allowed

Gajraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 147, 148, 149, 302, 323Arms Act, 1959 — Section 25, 27
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High Courts04 Mar 2020Allowed

Arun Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 147, 148, 149, 302, 323Arms Act, 1959 — Section 25, 27
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High Courts04 Mar 2020Dismissed

Vimal Vs Abbott Healthcare Pvt. Ltd. And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0020

Industrial Disputes Act, 1947 — Section 2(s)Sales Promotion Employees (Conditions Of Service) Act, 1976 — Section 2(d), 6, 6(2)Constitution Of India, 1950 — Article 142
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High Courts03 Mar 2020Dismissed

Mahila Parwati Vs Brijlal And Ors

Madhya Pradesh High Court · (2020) 03 MP CK 0240

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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