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Madhya Pradesh High Court judgments

47,636 judgments · page 588 of 2,382

High Courts29 Jun 2018

Gheesa Ram & others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0158

Madhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302
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High Courts29 Jun 2018Dismissed

State of Madhya Pradesh Vs Preetam Singh

Madhya Pradesh High Court · (2018) 06 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 378Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 307, 323Arms Act, 1959 — Section 25, 27
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High Courts29 Jun 2018Dismissed

Laxmikant Sharma Vs Govardhan Upadhyaya & Others

Madhya Pradesh High Court · (2018) 06 MP CK 0154

Code of Civil Procedure, 1908 — Section 35A, Order 6 Rule 15, Order 18 Rule 8, Order 18 Rule 4Representation of People Act, 1951 — Section 80, 81, 81(1), 83(1)(c), 100(1), 100(1)(b), 100(1)(d)(iv), 100(1)(b)(d)(vv), 101(1), 117(1), 123(3A), 123(4), 127Indian Evidence Act, 1872 — Section 57, 61, 78(2), 81
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High Courts28 Jun 2018Allowed

Jaheeruddin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0151

Constitution of India, 1950 — Article 51ACode Of Criminal Procedure, 1973 — Section 438, 438(2), 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 153, 153A, 188, 295, 332, 333, 353, 336, 440, 427
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High Courts28 Jun 2018Dismissed

Saroj Bawne Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 06 MP CK 0149

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9, 8, 8(1)(b), 8(2), 47, 47(2)(b), 48Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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