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Madhya Pradesh High Court judgments

47,636 judgments · page 496 of 2,382

High Courts06 Nov 2019Allowed

Kamal Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0083

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302
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High Courts05 Nov 2019Dismissed

Gyan Singh Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 11 MP CK 0279

Madhya Pradesh Loktantra Senani Samman Adhiniyam, 2018 — Section 9, 9(1), 9(2), 9(3), 12Lok Nayak Jai Prakash Narayan (MISA/ DIR Rajnaitik Ya Samajik Karno Se Nirudh Vyakti) Samman Nidhi Niyam, 2008 — Rule 4, 4.1, 4.2, 6, 7Constitution Of India, 1950 — Article 226
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High Courts05 Nov 2019Dismissed

Ramesh Joshi Vs Government Of Madhya Pradesh, And Another

Madhya Pradesh High Court · (2019) 11 MP CK 0275

Indian Penal Code, 1860 — Section 406Code Of Civil Procedure 1908 — Section 152, 153, Order 5 Rule 19, Order 6 Rule 17, Order 21 Rule 6, Order 21 Rule 58, Order 30 Rule 1Limitation Act, 1963 — Section 22(i)
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High Courts05 Nov 2019Disposed Of

S.G. Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 11 MP CK 0056

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(4), 60(2), 64, 64(1)(a), 64(1)(c)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 409
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