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Madhya Pradesh High Court judgments

47,636 judgments · page 531 of 2,382

High Courts01 May 2019Disposed Off

Jaipal Singh Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2019) 05 MP CK 0004

Constitution Of India, 1950 — Article 14, 16, 136, 142, 226Code Of Civil Procedure, 1908 — Section 141, Order 9 Rule 13Indian Penal Code, 1860 — Section 405, 420, 467, 468
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High Courts26 Apr 2019Dismissed

Suresh Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 468, 482Prevention Of Corruption Act, 1988 — Section 13(1)d, 13(2), 28Indian Penal Code, 1860 — Section 120(B), 218, 466, 471
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High Courts25 Apr 2019Partly Allowed

Afzal Ahmand Khan And Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0103

Indian Penal Code, 1860 — Section 120B, 216, 224, 225B, 302, 391, 393, 394, 395, 396, 397, 411, 412, 449Arms Act, 1959 — Section 25(1B)(a), 27Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts23 Apr 2019Dismissed

Rakesh Jain & Anr Vs State Of Madhya Pradesh, And Others

Madhya Pradesh High Court · AIR 2019 MP 146 : (2019) 2 JLJ 642 : (2019) 3 MPLJ 234

Constitution Of India, 1950 — Article 12, 19(1)(g), 226Madhya Pradesh Krishi Upaj Mandi (Allotment Of Land And Structure) Rules, 2010 — Rule 19Madhya Pradesh Krishi Upaj Mandi (Allotment Of land And structures) Rules, 2009 — Rule 2(h), 3(1), 3(2), 3(3), 20, 20(1)(ii)
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High Courts23 Apr 2019Allowed

Balbeer Singh Lodhi Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 3 MPLJ 83

Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat (Appeal And Revision) Rules, 1995 — Rule 3Madhya Pradesh Gram Panchayat (Power And Functions Of the Secretary) Rules, 1999 — Rule 3
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High Courts12 Apr 2019Allowed

Amiruddin Akolawala Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 3 MPLJ 182

Constitution Of India, 1950 — Article 226Madhya Pradesh State Warehousing Corporation Staff Regulations, 1962 — Regulation 13, 31, 37Warehousing Corporations Act, 1962 — Section 2, 2(b), 3, 18(1), 18(2), 41(1), 42
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High Courts09 Apr 2019Allowed

Umesh Rajak Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2019) 04 MP CK 0089

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376
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High Courts09 Apr 2019Allowed

Hariom Baghel Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2019) 04 MP CK 0088

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 506
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