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Madhya Pradesh High Court judgments

47,636 judgments · page 533 of 2,382

High Courts05 Apr 2019Allowed

Purshottam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 437(6), 482Madhya Pradesh Excise Act, 1915 — Section 34(2)Public Gambling Act, 1867 — Section 13
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High Courts05 Apr 2019Disposed Off

Prakash Chandra Gupta Vs Sitadevi & Ors

Madhya Pradesh High Court · (2019) 04 MP CK 0095

Code Of Civil Procedure, 1908 — Section 100, 107, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 27, Order 43 Rule 1(u)
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High Courts05 Apr 2019Dismissed

Shivdayal & Ors Vs Jagdish & Ors

Madhya Pradesh High Court · (2019) 04 MP CK 0094

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63
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High Courts05 Apr 2019Allowed

Prem Dahuja Vs Central Bureau Of Investigation

Madhya Pradesh High Court · (2019) 04 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 161, 397, 401Indian Penal Code, 1860 — Section 120B, 214Prevention Of Corruption Act, 1988 — Section 7, 13(1), 13(2)
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High Courts05 Apr 2019Dismissed

Chuttan Kori Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Evidence Act, 1872 — Section 106Indian Penal Code, 1860 — Section 302
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High Courts04 Apr 2019Dismissed

Sushant Purohit Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 04 MP CK 0109

Indian Penal Code, 1860 — Section 190, 294, 323, 355, 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(x), 3(2)(va)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1) , 482
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