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Madhya Pradesh High Court judgments

47,638 judgments · page 639 of 2,382

High Courts05 Jan 2018

Alok Sharma Vs Smt. Nisha Chaubey

Madhya Pradesh High Court · (2018) 1 MPWN 38

Indian Penal Code, 1860 — Section 120(B), 384, 406, 420, 497, 498(A)Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1), 13(1)(ia), 13(1)(ib)
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High Courts04 Jan 2018

Gyanilal alias Guha Gond Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0195

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts04 Jan 2018

VIMLA AGNIHOTRI Vs DEEPA AGNIHOTRI AND ANOTHER

Madhya Pradesh High Court · (2018) 01 MP CK 0194

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
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High Courts04 Jan 2018

UNION OF INDIA Vs M/S BANCO CONSTRUCTION

Madhya Pradesh High Court · (2018) 01 MP CK 0192

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtStamp Act, 1899, Section 36 -Code of Civil Procedure, 1973, Ord
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