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Madhya Pradesh High Court judgments

47,636 judgments · page 557 of 2,382

High Courts31 Oct 2018Dismissed

Veerendra Pratap Singh Vs Sanjaya Kumar Tibude

Madhya Pradesh High Court · (2018) 10 MP CK 0023

Code of Civil Procedure, 1908 — Section 104, Order 6 Rule 7, Order 6 Rule 17, Order 43 Rule 1(U), Order 41 Rule 22, Order 41 Rule 23, Order 43 Rule 23, Order 43 Rule 23ASpecific Relief Act, 1963 — Section 34, 42
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High Courts31 Oct 2018Dismissed

Horam & Anr Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0016

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 162, 299, 317, 374Indian Penal Code, 1860 — Section 364A, 365
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High Courts30 Oct 2018Partly Allowed

Touheed Musalman Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0019

Indian Penal Code, 1860 — Section 376, 376A, 376(A)(B), 376AB, 450Code of Criminal Procedure, 1973 — Section 313, 357, 366(1), 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts26 Oct 2018Disposed Off

Raj Kumar Kol Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0009

Constitution of India, 1950 — Article 72, 161Code of Criminal Procedure, 1973 — Section 161, 354(3), 366(1), 433AEvidence Act, 1872 — Section 8, 27, 157
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High Courts25 Oct 2018Dismissed

M/s S. Kumars Ltd & Anr Vs Bherulal & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0017

Constitution of India, 1950 — Article 227Industrial Disputes (Central) Rules, 1957 — Rule 34Madhya Pradesh Standard Standing Orders Rules, 1963 — Rule 11(c)
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High Courts24 Oct 2018Dismissed

Prakash Chandra Pandey Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0029

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 10(i), 10(ii), 10(iii), 10(iv)Limitation Act, 1963 — Section 17
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