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Madhya Pradesh High Court judgments

47,636 judgments · page 543 of 2,382

High Courts07 Mar 2019Dismissed

Jitendra Garg Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0023

Indian Penal Code, 1860 — Section 302, 304II, 307Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)Evidence Act, 1872 — Section 27
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High Courts07 Mar 2019

Udaybhan Singh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 03 MP CK 0020

Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment And Conditions Of Contract) Rules, 2005 — Rule 6(2), 7A, 14Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 70(2), 95(1)
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High Courts07 Mar 2019Dismissed

Mahaveer Nath Vs Union Of India And Others

Madhya Pradesh High Court · AIR 2019 MP 193 : (2019) 9 FLT 808 : (2019) 2 JLJ 107 : (2019) 3 MPLJ 103

Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6), 21, 47, 48A, 249, 250, 252Wild Life (Protection) Act, 1972 — Section 1, 2, 4, 6, 8, 9, 11, 12, 18, 19, 24, 33, 34, 35, 36, 38, 39, 40, 43, 44, 49, 49A, 49B, 49C, 50, 51, 54, 55, 57, 59, 60, 61, 62, 63, 64, 66Essential Commodities Act, 1955 — Section 3
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High Courts06 Mar 2019Disposed Off

Manoj Shrivastava Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0016

Code of Criminal Procedure, 1973 — Section 91, 212, 216, 319, 439, 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420Companies Act, 2013 — Section 166, 188B
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High Courts06 Mar 2019Dismissed

Ajay Vs Ramchandra

Madhya Pradesh High Court · (2019) 03 MP CK 0014

Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1, Order 41 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 33
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High Courts06 Mar 2019

Ruchi Saxena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 354, 354D, 376, 376(2)(n), 376(2)(i)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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