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Madhya Pradesh High Court judgments

47,648 judgments · page 769 of 2,383

High Courts12 Mar 2015Partly Allowed

Rajesh Mishra Vs Ram Vilas Singh Kushwaha

Madhya Pradesh High Court · (2015) 2 JLJ 101 : (2015) 2 MPLJ 697

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, Order 43 Rule 1Constitution of India, 1950 - Article 227
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High Courts12 Mar 2015Dismissed

Prahlad Singh Raghuvanshi Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2015 MP 171 : (2015) 2 MPJR 249 : (2015) 2 MPLJ 465

Constitution of India, 1950 - Article 226, 243B, 243C, 243-C, 243DDelimitation Commission Act, 1962 - Section 10 [1], 10 [4], 2 [kk], 8, 9Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 122
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High Courts11 Mar 2015Dismissed

Anwar Beg Vs State of M.P.

Madhya Pradesh High Court · (2015) 03 MP CK 0100

Criminal Procedure Code, 1973 (CrPC) - Section 438Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120-B, 419, 420, 467, 468
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High Courts11 Mar 2015Allowed

Mahendra Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0095

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7-AMotor Vehicles Act, 1988 - Section 180, 181, 3, 5Penal Code, 1860 (IPC) - Section 279, 304-A, 338, 397(1)
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High Courts11 Mar 2015Dismissed

State of Madhya Pradesh Vs Monu

Madhya Pradesh High Court · (2015) 03 MP CK 0092

Criminal Procedure Code, 1973 (CrPC) - Section 378(1), 378(3)Penal Code, 1860 (IPC) - Section 363, 366, 376, 376(2)Protection of Children from Sexual Offences Act, 2012 - Section 6
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High Courts11 Mar 2015Dismissed

Brahma Singh Sainani Vs State of M.P.

Madhya Pradesh High Court · (2015) 03 MP CK 0021

Criminal Procedure Code, 1973 (CrPC) - Section 438Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120-B, 419, 420, 467, 468
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High Courts11 Mar 2015Dismissed

Hetram Choudhary Vs Chhitiya Bai

Madhya Pradesh High Court · (2015) 03 MP CK 0018

Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 401Penal Code, 1860 (IPC) - Section 494, 495, 497, 498
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High Courts10 Mar 2015Partly Allowed

Laxmi Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0080

Penal Code, 1860 (IPC) - Section 294, 323, 341, 506, 506(Part-II)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts10 Mar 2015

Atul Singh Baghel Vs Amit Singh

Madhya Pradesh High Court · (2015) 03 MP CK 0078

Criminal Procedure Code, 1973 (CrPC) - Section 253, 254, 482Negotiable Instruments Act, 1881 (NI) - Section 138
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