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Madhya Pradesh High Court judgments

47,636 judgments · page 581 of 2,382

High Courts16 Jul 2018Allowed

Mantar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0131

Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(c), 40(1)(c)Consumer Protection Act, 1986 — Section 13(2)(a)
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High Courts16 Jul 2018Dismissed

Jagdish Valecha Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 07 MP CK 0127

Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 173(2), 228, 250, 320, 320(2), 397, 397(1), 482Indian Evidence Act, 1872 — Section 92
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High Courts13 Jul 2018Dismissed

Kuldeep Jatav & Ors Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2018) 2 MPWN 117

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 323, 336, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(12), 3(2)(va), 3(2)(5)
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