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Madhya Pradesh High Court judgments

47,636 judgments · page 523 of 2,382

High Courts08 Jul 2019Allowed

Shailendra Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 4 MPLJ 265

Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 27(2), 27(2)(ii)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 27Madhya Pradesh Leave Rules, 1977 — Rule 24(2)
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High Courts08 Jul 2019Allowed

Teena Pandey & Anr. Vs Dr. Kirnesh Pandey

Madhya Pradesh High Court · (2019) 07 MP CK 0094

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 26 Rule 9, Order 29 Rule 9Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 125
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High Courts08 Jul 2019Allowed

Gulam Hussain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 07 MP CK 0093

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities), Act, 1989 — Section 3(2)(v), 14(A)(2), 18A(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 26, 306
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High Courts05 Jul 2019Allowed

Santram Vs Rajni & Others

Madhya Pradesh High Court · (2019) 07 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 203, 204, 397, 482Indian Penal Code, 1860 — Section 420, 467, 468, 471
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