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Madhya Pradesh High Court judgments

47,648 judgments · page 781 of 2,383

High Courts30 Jan 2015Allowed

Rabi Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) ALLMR(Cri) 14 : (2015) 4 CCR 159 : (2015) CriLJ 3059 : (2015) 4 RCR(Criminal) 332

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 53Penal Code, 1860 (IPC) - Section 323, 34, 452, 506
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High Courts29 Jan 2015Partly Allowed

Mausiya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 01 MP CK 0014

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 294, 323, 34, 452, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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High Courts29 Jan 2015Allowed

Pappu Khare Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPHT 271

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 107, 109, 306
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High Courts28 Jan 2015Disposed off

Pradumna Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPHT 166

Criminal Procedure Code, 1973 (CrPC) - Section 437, 439Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 52, 53Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 8
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High Courts28 Jan 2015Disposed off

Ramanand Mishra Vs Pradyumn Singh

Madhya Pradesh High Court · (2015) 2 BC 235

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Negotiable Instruments Act, 1881 (NI) - Section 138, 147
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High Courts28 Jan 2015

Preetam Lodhi Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 JLJ 9 : (2015) 2 MPHT 163

Criminal Procedure Code, 1973 (CrPC) - Section 144, 195(1)(a), 195(1)(a)(i), 482Penal Code, 1860 (IPC) - Section 172, 173, 174, 175, 176
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High Courts28 Jan 2015Dismissed

Sharda Devi Vs Chitralekha

Madhya Pradesh High Court · (2015) 01 MP CK 0028

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 21 Rule 97, Order 9 Rule 7, 151
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High Courts28 Jan 2015Allowed

Krishnakant Goyal and Others Vs Midex Global Private Limited and Others

Madhya Pradesh High Court · (2015) 01 MP CK 0007

Arbitration and Conciliation Act, 1996 - Section 5Civil Procedure Code, 1908 (CPC) - Order 21 Rule 92, Order 21 Rule 94, 65Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13 (4), 13(2), 13(3-A), 13(8)
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