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Madhya Pradesh High Court judgments

47,638 judgments · page 716 of 2,382

High Courts14 Jul 2016Dismissed

Ashok Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) LIC 3702

Constitution of India, 1950 — Article 226, 309Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)(2)
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High Courts05 Jul 2016Allowed

Manish Jain Vs Nathu Singh

Madhya Pradesh High Court · (2016) 4 BC 367 : (2016) 3 DCR 796 : (2017) 1 NIJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts04 Jul 2016Disposed Off

Ram Rati Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 33

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 202, Section 204, Section 300, Section 397, Section 401Penal Code, 1860 (IPC) - Section 350, Section 351, Section 354
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High Courts01 Jul 2016Disposed Off

Jagdish Korku Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 175

Essential Commodities Act, 1955 - Section 3, Section 7Penal Code, 1860 (IPC) - Section 201, Section 405, Section 409, Section 5
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High Courts30 Jun 2016Dismissed

State of Madhya Pradesh Vs Rampal

Madhya Pradesh High Court · (2017) 170 AIC 358

Criminal Procedure Code, 1973 (CrPC) - Section 372Penal Code, 1860 (IPC) - Section 323, Section 324, Section 325, Section 34
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High Courts30 Jun 2016Disposed Off

Mangilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 169 AIC 598

Criminal Procedure Code, 1973 (CrPC) - Section 319Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 325
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High Courts30 Jun 2016Allowed

M/s Ramdev Ginning Factory Vs Chief Manager, Authorised Officer

Madhya Pradesh High Court · (2016) 166 AIC 665 : (2017) 2 BC 57 : (2016) 2 DRTC 711 : (2016) 3 JabLJ 117 : (2016) 3 MPLJ 600 : (2017) 1 NIJ 807

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 18
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High Courts30 Jun 2016Disposed Off

State of Madhya Pradesh Vs Salman Khan

Madhya Pradesh High Court · (2016) 3 JabLJ 60

Criminal Procedure Code, 1973 (CrPC) - Section 378(3)Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 3, Section 4
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