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Madhya Pradesh High Court judgments

47,638 judgments · page 620 of 2,382

High Courts09 Mar 2018Allowed

State Of M.P Vs Pushpendra Kumar

Madhya Pradesh High Court · (2018) 03 MP CK 0024

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 324Code Of Criminal Procedure, 1973 — Section 378(3)
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High Courts09 Mar 2018Dismissed

Hariram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 27
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High Courts08 Mar 2018Dismissed

Kuldeep Singh Tomar Vs. State Of M.P

Madhya Pradesh High Court · (2018) 03 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 309, 311, 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 376A, 376B, , 376C, 376D
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High Courts08 Mar 2018Disposed Of

Malkhan Singh Malviya Vs State Of M.P.

Madhya Pradesh High Court · (2018) 03 MP CK 0013

Constitution of India, — Article 226, 311(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(i)Indian Penal Code, 1860 — Section 406, 409, 420
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High Courts08 Mar 2018Dismissed

Rama Bai Vs Kanchan Bai & Ors

Madhya Pradesh High Court · (2018) 2 MPWN 7

Code Of Civil Procedure, 1908 — Section 100, 105Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(f), 12(1)(m), 12(1)(o)
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High Courts08 Mar 2018Dismissed

Sitabai & Others Vs Mansingh

Madhya Pradesh High Court · (2018) 03 MP CK 0010

Constitution of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 22 Rule 11Specific Relief Act, 1963 — Section 28
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