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Madhya Pradesh High Court judgments

47,648 judgments · page 807 of 2,383

High Courts16 Sept 2014Disposed Off

Guddi Vs Naresh Kumar Bohre

Madhya Pradesh High Court · (2014) 09 MP CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 28
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High Courts16 Sept 2014Allowed

Usaman Ali Vs Union of India

Madhya Pradesh High Court · (2014) 09 MP CK 0107

Central Reserve Police Force Act, 1949 — Section 11Constitution of India, 1950 — Article 226
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High Courts15 Sept 2014Dismissed

Hetram Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0140

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120-B, 415, 417, 418, 419
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High Courts15 Sept 2014

Premchand Gupta Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 379
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High Courts15 Sept 2014

Ramgopal Raghuvanshi Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 MPHT 295 : (2014) 53 MPLJ 654

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116(3), 151, 161Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(a), 5(a)(b), 5(b), 6(c)
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High Courts12 Sept 2014Dismissed

Sanjay Sharma Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 340, 397, 401Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 194, 195, 467
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High Courts12 Sept 2014Allowed

Asharam Bapu Vs Aman Singh Dangi

Madhya Pradesh High Court · (2015) CriLJ 1765 : (2014) 3 JLJ 295 : (2014) 5 MPHT 71

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 251, 252Penal Code, 1860 (IPC) — Section 147, 148, 294, 298, 323
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High Courts12 Sept 2014

M.P. Housing Board Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0083

Land Acquisition Act, 1894 — Section 50(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts11 Sept 2014

Yogiraj Sharma Vs State of MP

Madhya Pradesh High Court · (2015) 1 MPHT 33 : (2014) 4 MPLJ 581

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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