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Madhya Pradesh High Court judgments

47,648 judgments · page 821 of 2,383

High Courts25 Jul 2014Allowed

Mangal Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 07 MP CK 0322

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120-B, 302, 327, 342, 366
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High Courts25 Jul 2014

Chandan Singh Vs Deewan Singh

Madhya Pradesh High Court · (2014) 07 MP CK 0052

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 14, Order 7 Rule 14(3)Constitution of India, 1950 — Article 227
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High Courts25 Jul 2014

Rekha Vs Banwari

Madhya Pradesh High Court · (2014) 07 MP CK 0046

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Hindu Marriage Act, 1955 — Section 13(1)(1A), 13(1)(1-a), 28
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High Courts25 Jul 2014Dismissed

Jafar Ulla Khan Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0042

Administration of Evacuee Property Act, 1950 — Section 4, 7, 7AConstitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 110, 190, 32, 44
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High Courts24 Jul 2014Allowed

Ishan Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 CGLJ 20 : (2015) 2 MPHT 309

Criminal Procedure Code, 1973 (CrPC) - Section 161 — Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 53 — Penal Code, 1860 (IPC) - Section 324, 34, 376(2), 506 — Protection of Children from Sexual Offences Act, 2012 - Section 14, 3, 4
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High Courts24 Jul 2014

Sidharth Gupta Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0327

Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 438, 82Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304-B, 34, 498-A
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High Courts24 Jul 2014Allowed

Lavkush Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0326

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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