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Madhya Pradesh High Court judgments

47,636 judgments · page 527 of 2,382

High Courts25 Jun 2019Partly Allowed

United India Insurance Company Ltd. Vs Vinod And Ors.

Madhya Pradesh High Court · (2019) 06 MP CK 0028

Motor Vehicles Act, 1988 — Section 2(28), 2(31), 2(47), 3, 39, 43, 53, 54, 56, 56(1), 59, 60, 66, 66(1), 66(3), 84, 84(a), 84(1)(a), 84(1)(c), 86, 96, 140, 145(c), 146, 147, 149(2), 163A, 166, 170, 173, 190, 192, 192ACentral Motor Vehicles Rules, 1989 — Rule 47, 48, 62
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High Courts21 Jun 2019Allowed

Manish S/O Radheshyam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 06 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 306, 498AScheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts21 Jun 2019Dismissed

State Of Madhya Pradesh Vs Rajendra Patidar

Madhya Pradesh High Court · (2019) 06 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 332, 353, 354, 452Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xi)
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High Courts21 Jun 2019Allowed

Nitesh Jain Vs Bablu

Madhya Pradesh High Court · (2019) 06 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 118, 138
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High Courts20 Jun 2019Disposed Of

Gulshan @ Tinku Sukhani Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 06 MP CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14(A)(2), 18Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)
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