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Madhya Pradesh High Court judgments

47,648 judgments · page 794 of 2,383

High Courts20 Nov 2014

Lakhan Ghanghoriya Vs Anchal Sonker

Madhya Pradesh High Court · (2014) 11 MP CK 0006

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(d)Representation of the People Act, 1951 — Section 100, 100(1)(d)(iv), 100(i)(d)(iv), 101, 117
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High Courts19 Nov 2014

Balmukund Sharma Vs Balkrishna Sharma Upadhyay

Madhya Pradesh High Court · (2014) 3 JLJ 440 : (2015) 1 MPLJ 97

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1Constitution of India, 1950 — Article 227
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High Courts19 Nov 2014

Dheeraj Kansana Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPJR 70

Criminal Procedure Code, 1973 (CrPC) — Section 154, 197, 227, 291, 397Penal Code, 1860 (IPC) — Section 304B, 420, 467, 468, 471
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High Courts18 Nov 2014Dismissed

Ajay Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 421

Criminal Procedure Code, 1973 (CrPC) - Section 482 — Penal Code, 1860 (IPC) - Section 120B, 420, 467, 468, 471
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High Courts18 Nov 2014

Sunita Bai Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 MPHT 57

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 300, 302, 304, 323
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High Courts18 Nov 2014

Omprakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 1 JLJ 174 : (2015) 1 MPHT 214 : (2015) 1 MPJR 158

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 319, 397, 401Evidence Act, 1872 — Section 45A, 65A, 85BPenal Code, 1860 (IPC) — Section 307, 34
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High Courts18 Nov 2014

Ashok Singh Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 MPHT 29

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 34, 363, 366, 368
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