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Madhya Pradesh High Court judgments

47,636 judgments · page 578 of 2,382

High Courts23 Jul 2018Dismissed

Sunil Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0203

Code Of Criminal Procedure, 1973 — Section 156(3), 438Indian Penal Code, 1860 — Section 34, 166, 201, 202, 217, 220, 223, 225A, 379, 380, 390, 391, 402, 468A, 505, 506Dowry Prohibition Act, 1961 — Section 4
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High Courts23 Jul 2018Allowed

K.S. Gupta Vs Vinay George

Madhya Pradesh High Court · (2018) 07 MP CK 0201

Code Of Criminal Procedure, 1973 — Section 313, 357, 397, 401Negotiable Instrument Act, 1881 — Section 138, 139
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High Courts23 Jul 2018Dismissed

Naresh Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0197

Indian Penal Code, 1860 — Section 279, 337, 338Code Of Criminal Procedure, 1973 — Section 397, 401Motor Vehicles Act, 1988 — Section 146, 196
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High Courts23 Jul 2018Partly Allowed

State Bank Of India Vs Mukesh Kumar

Madhya Pradesh High Court · (2018) 07 MP CK 0192

Industrial Disputes Act, 1947 — Section 2A, 2A(2), 2A(ii), 25B, 25F, 25FF, 25G, 25H, 33AState Bank of India Act, 1955 — Section 35(8)
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High Courts23 Jul 2018Allowed

Rahul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0191

Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 105
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High Courts23 Jul 2018Allowed

Kalyan Pal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 366, 375, 376, 376(2)(n), 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)12, 3(2)(v)
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High Courts21 Jul 2018

Mohar Singh & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0187

Madhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13Indian Penal Code, 1860 — Section 394Code Of Criminal Procedure, 1973 — Section 161
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