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Madhya Pradesh High Court judgments

47,648 judgments · page 796 of 2,383

High Courts12 Nov 2014

Rani Vs Sirajuddin

Madhya Pradesh High Court · (2014) 11 MP CK 0146

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(e), 12(1)(m), 13, 13(2)
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High Courts12 Nov 2014

S.D. Bind Vs Union of India

Madhya Pradesh High Court · (2014) 3 JLJ 436 : (2015) 1 MPLJ 74

Constitution of India, 1950 — Article 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts12 Nov 2014

Bharti Mishra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 11 MP CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 125, 407, 407(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A
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High Courts12 Nov 2014

Sameer Kumar Sharma Vs Renu Rangwani

Madhya Pradesh High Court · (2014) 11 MP CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 468(3), 470, 473Penal Code, 1860 (IPC) — Section 294, 323, 34, 504
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High Courts12 Nov 2014

Kaushalya Bai Vs State of M.P.

Madhya Pradesh High Court · (2014) 11 MP CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 482, 98Guardians and Wards Act, 1890 — Section 6Penal Code, 1860 (IPC) — Section 363, 366, 376
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High Courts11 Nov 2014

Chaitu Singh Gond Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 11 MP CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 357(1), 374(2)Penal Code, 1860 (IPC) — Section 376, 376(2)(f), 511Protection of Children From Sexual Offences Act, 2012 — Section 29, 30, 4, 7, 8
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High Courts11 Nov 2014

Anil Jain Vs Shilpa Jain

Madhya Pradesh High Court · (2015) CriLJ 1569 : (2015) 1 DMC 531 : (2015) 1 JLJ 189 : (2015) 1 MPHT 100 : (2014) 4 MPJR 185 : (2015) 2 RCR(Criminal) 1053

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128, 397, 401
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High Courts11 Nov 2014

Meera Bai Vs Ramesh Guru

Madhya Pradesh High Court · (2015) 1 JLJ 158 : (2014) 4 MPLJ 516

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3)Specific Relief Act, 1963 — Section 34
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High Courts11 Nov 2014

Anil Trivedi Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 16 : (2015) 2 MPLJ 154

Constitution of India, 1950 — Article 163, 163(1), 243(e), 243C, 243QMadhya Pradesh Municipal Corporation Act, 1956 — Section 329(b), 405, 405(1), 405(2), 405(3)Madhya Pradesh Municipalities Act, 1961 — Section 345, 5(a), 5A, 5A(2)
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High Courts11 Nov 2014

Dawood Kosla Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 11 MP CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(C), 8
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High Courts11 Nov 2014

Phulvasiya Pal Vs State of M.P.

Madhya Pradesh High Court · (2014) 11 MP CK 0032

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 69(1), 92
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High Courts11 Nov 2014Partly Allowed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 MPHT 345

Criminal Procedure Code, 1973 (CrPC) - Section 174 374Penal Code, 1860 (IPC) - Section 107 306 498-A
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