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Madhya Pradesh High Court judgments

47,638 judgments · page 765 of 2,382

High Courts24 Mar 2015Disposed off

Nikhilesh Upadhyay Vs Manisha Upadhyay

Madhya Pradesh High Court · (2015) 03 MP CK 0113

Dowry Prohibition Act, 1961 - Section 3, 4Hindu Marriage Act, 1955 - Section 13, 13(1), 13(1)(i-a), 28Penal Code, 1860 (IPC) - Section 294, 34, 406, 494, 498A
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High Courts24 Mar 2015

Vipin Goel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0112

Criminal Procedure Code, 1973 (CrPC) - Section 438, 482, 82Penal Code, 1860 (IPC) - Section 120-B, 402, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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High Courts24 Mar 2015Dismissed

Satya Pal Anand Vs Bal Neketan Nyas and Others

Madhya Pradesh High Court · AIR 2015 MP 144 : (2015) 3 MPHT 42 : (2015) 2 MPJR 318 : (2015) 2 MPLJ 382

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 35, Order 21 Rule 97Constitution of India, 1950 - Article 12, 14, 141, 19, 21Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 13, 3, 3(2)
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High Courts23 Mar 2015Partly Allowed

Haripal Vs Satila and Others

Madhya Pradesh High Court · (2015) 3 DMC 211

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) - Section 125, 127, 482
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High Courts23 Mar 2015Allowed

Raju Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0062

Criminal Procedure Code, 1973 (CrPC) - Section 161Dowry Prohibition Act, 1961 - Section 3, 4Evidence Act, 1872 - Section 113
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High Courts20 Mar 2015Dismissed

Sameer Kumar Sharma Vs M.P. Govt. and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0108

Criminal Procedure Code, 1973 (CrPC) - Section 154(3), 227, 482Penal Code, 1860 (IPC) - Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(10)
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