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Madhya Pradesh High Court judgments

47,648 judgments · page 774 of 2,383

High Courts25 Feb 2015

State of Madhya Pradesh Vs Gendalal

Madhya Pradesh High Court · (2015) 02 MP CK 0023

Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
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High Courts25 Feb 2015

State of Madhya Pradesh Vs Sunil and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0022

Penal Code, 1860 (IPC) - Section 2, 294, 323, 34, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v), 3(1)(x)
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High Courts25 Feb 2015

Ashok Kumar Vs Hasanali

Madhya Pradesh High Court · (2015) 02 MP CK 0008

Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226, 227
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High Courts24 Feb 2015Dismissed

Iqbal Ahmed Vs Ramzan

Madhya Pradesh High Court · (2015) 02 MP CK 0152

Civil Procedure Code, 1908 (CPC) - Order 5 Rule 9, Order 5 Rule 9(5)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12, 12(1)(a), 12(1)(d), 12(1)(f), 12(3)
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High Courts24 Feb 2015

Daliram Vs Ashok Kumar and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0024

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 332, 457Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts23 Feb 2015Partly Allowed

Champalal and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 2 MPJR 307

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1) (x), 3(1)(x)
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