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Madhya Pradesh High Court judgments

47,636 judgments · page 549 of 2,382

High Courts14 Feb 2019

Ghanshyamdas Vs Vardhamanmal & Ors

Madhya Pradesh High Court · (2019) 02 MP CK 0038

M.P. Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(d), 12(1)(f)Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3, Order 23 Rule 1, Order 1 Rule 10, Order 7 Rule 10, Order 7 Rule 11
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High Courts14 Feb 2019Dismissed

Priti Soni Vs State Of Madhya Pradesh & others

Madhya Pradesh High Court · (2019) 02 MP CK 0034

Constitution Of India, 1950 — Article 226M.P. Social Justice And Disability Welfare Directorate (Gazetted) Service Recruitment Rules, 2015 — Rule 8, 8(2), 10
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High Courts11 Feb 2019Allowed

Pinki Vs Bacharam

Madhya Pradesh High Court · (2019) 02 MP CK 0025

Code of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 294, 376(2)(n), 452, 506
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High Courts11 Feb 2019Dismissed

Halke Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0023

Indian Penal Code, 1860 — Section 376, 506IIEvidence Act, 1872 — Section 118Code of Criminal Procedure, 1973 — Section 53A
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High Courts08 Feb 2019Dismissed

Golmati Bai Vs Kapil Prajapati And another

Madhya Pradesh High Court · (2019) 02 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 200, 204, 482Protection Of Children from Sexual Offences Act, 2012 — Section 3(ga)(gha), 4, 11, 12Indian Penal Code, 1860 — Section 376, 456, 506
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