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Madhya Pradesh High Court judgments

47,638 judgments · page 618 of 2,382

High Courts20 Mar 2018

Rajkumar Sureen Vs Smt. Manju Tirki

Madhya Pradesh High Court · (2018) 03 MP CK 0089

Civil Procedure Code, 1908 — Section 115Special Marriage Act, 1954 — Section 27, 28, 28(2)Hindu Marriage Act, 1955 — Section 13, 13(B)
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High Courts20 Mar 2018Dismissed

Yogendra Dusaj Vs. State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 190, 227, 239, 397, 401Indian Penal Code, 1860 — Section 420Madhya Pradesh Municipalities Act, 1961 — Section 339C
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High Courts20 Mar 2018Dismissed

Rashid Vs Gul Mohammad @ Gulloo Pahalwan

Madhya Pradesh High Court · (2018) 03 MP CK 0086

Civil Procedure Code, 1908 — Section 96, 100, Order 3 Rule 1, 2Madhya Pradesh Accommodation Control Act, 1961 — Section 12, 12(1)(f), 13(5)Indian Evidence Act, 1872 — Section 116
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High Courts20 Mar 2018Dismissed

G.P. Kundargi Vs M.P. State Pollution Control Board

Madhya Pradesh High Court · (2018) 03 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 142, 202(1), 482Environment (Protection) Act, 1986 — Section 15, 19, 21Water (Prevention & Control of Pollution) Act, 1974 — Section 4
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High Courts19 Mar 2018Allowed

Abhayjit Singh Parihar Vs Mausam Pasi

Madhya Pradesh High Court · (2018) 03 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 156(1), 155(2), 156(3), 197, 202, 482Indian Penal Code, 1860 — Section 294, 325, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 4, 10
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High Courts16 Mar 2018Dismissed

Tameem Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 2, 9, 39, 44, 48A, 49B, 50(8), 51, 52Customs Act, 1992 — Section 135
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High Courts16 Mar 2018Dismissed

Ashish @ Banti Sen Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0075

Indian Penal Code, 1860 — Section 302, 307, 324Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)Indian Evidence Act, 1872 — Section 134
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High Courts16 Mar 2018Allowed

Sharif Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 32
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High Courts16 Mar 2018Dismissed

Gopal Prasad Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468Madhya Pradesh Nikshepakon ke Hiton ka Sanrakshan Adhiniyam, 2000 — Section 3(4), 6
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