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Madhya Pradesh High Court judgments

47,636 judgments · page 483 of 2,382

High Courts17 Dec 2019Allowed

Deepak Ludel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 397, 410, 411Evidence Act, 1872 — Section 114
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High Courts13 Dec 2019Disposed Of

Ekkisvi Sadi Grah Nirman Sehkari Samiti Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 12 MP CK 0051

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(7), 53, 56Code Of Criminal Procedure, 1973 — Section 340Cooperative Societies Act, 1912 — Section 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 63A
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High Courts10 Dec 2019Dismissed

Zeba Khan Vs Santosh Sharma

Madhya Pradesh High Court · (2019) 12 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 200, 311, 482Negotiable Instruments Act, 1881 — Section 138, 145
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High Courts10 Dec 2019Allowed

Sadik Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 354, 354(ga), 506BProtection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts10 Dec 2019Dismissed

Kapil Malaiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 195(1)(a), 482Indian Penal Code, 1860 — Section 188Madhya Pradesh Sampatti Virupan Nivaran Adhiniyam, 1994 — Section 3
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High Courts10 Dec 2019Dismissed

Sanjay Kumar Shrivastava Vs Pratibha

Madhya Pradesh High Court · (2019) 12 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 397, 401Hindu Marriage Act, 1955 — Section 13(B), 25(2)Code Of Criminal Procedure, 1973 — Section 125, 127
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High Courts10 Dec 2019Allowed

M/s Virgo Softech Limited. Vs Department Of Food

Madhya Pradesh High Court · (2019) 12 MP CK 0020

Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)Code Of Civil Procedure 1908 — Order 6 Rule 3, Order 6 Rule 4
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