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Madhya Pradesh High Court judgments

47,648 judgments · page 785 of 2,383

High Courts06 Jan 2015Dismissed

Shambhudayal Vs State of M.P.

Madhya Pradesh High Court · (2015) CriLJ 1578 : (2015) 2 DMC 343 : (2015) 1 JLJ 225

Criminal Procedure Code, 1973 (CrPC) - Section 374, 378Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113A, 113B, 113-B
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High Courts06 Jan 2015Disposed off

Rajendra Kumar Verma Vs State of M.P.

Madhya Pradesh High Court · AIR 2015 MP 117 : (2015) 5 FLT 260 : (2015) 1 JLJ 202 : (2015) 1 MPJR 99

Constitution of India, 1950 - Article 14, 141, 142, 19(1)(a), 21Criminal Procedure Code, 1973 (CrPC) - Section 133Madhya Pradesh Kolahal Niyantran Adhiniyam, 1985 - Section 13, 13(1), 13(1)(i), 13(2), 4, 4
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High Courts05 Jan 2015Allowed

Sunil Bhadoria Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 01 MP CK 0097

Civil Procedure Code, 1908 (CPC) - Order 5 Rule 5Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10 (1), 10(1), 10(3), 10(5)
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High Courts05 Jan 2015Dismissed

Balindar Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 3 CCR 273 : (2015) CriLJ 1418 : (2015) 1 JLJ 134 : (2015) 3 RCR(Criminal) 59

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 41(2)Penal Code, 1860 (IPC) - Section 120-B, 363, 364, 364A, 364-A
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High Courts05 Jan 2015Dismissed

Paras Vs Chaitanya Kashyap

Madhya Pradesh High Court · (2015) 1 JLJ 391 : (2015) 1 MPLJ 579

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), 151Criminal Procedure Code, 1973 (CrPC) - Section 190, 190, 191, 192, 193Penal Code, 1860 (IPC) - Section 34, 408, 420
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High Courts05 Jan 2015Dismissed

Shivnarayan Vs Gangabai

Madhya Pradesh High Court · (2015) 01 MP CK 0009

Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 397(2), 482
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High Courts22 Dec 2014

Ku. Vimlesh Vanshkar Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 297 : (2015) 1 MPHT 273 : (2015) 2 MPJR 77 : (2015) 2 MPJR 208 : (2015) 1 MPLJ 393

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 32A, 32B, 32C
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High Courts20 Dec 2014

Omkar Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 MPHT 340

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 440Penal Code, 1860 (IPC) — Section 379
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High Courts20 Dec 2014

Sangeeta Bansal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 2 MPHT 217 : (2015) 2 MPLJ 472

Constitution of India, 1950 — Article 243, 243Q, 243R, 243SMadhya Pradesh Municipalities Act, 1961 — Section 19, 3(7), 43, 47, 47(1)
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