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Madhya Pradesh High Court judgments

47,648 judgments · page 823 of 2,383

High Courts23 Jul 2014

Taj Khan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 07 MP CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Evidence Act, 1872 — Section 27Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 9
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High Courts23 Jul 2014Dismissed

Ramroop Vs State of MP

Madhya Pradesh High Court · (2014) 07 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts22 Jul 2014Dismissed

Ashish Gurjar Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0215

Criminal Procedure Code, 1973 (CrPC) — Section 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts22 Jul 2014

Manoj Jain Vs Suman Goyal

Madhya Pradesh High Court · (2015) 2 CGLJ 10 : (2014) 4 MPLJ 143

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 17, Order 7 Rule 14, Order 7 Rule 14(3)Constitution of India, 1950 — Article 227
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High Courts22 Jul 2014

Arjun Namdeo Vs State of M.P.

Madhya Pradesh High Court · (2014) 4 MPHT 331

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 354, 457
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High Courts22 Jul 2014Partly Allowed

Rajendra Mahadik Vs Devendra Mahadik

Madhya Pradesh High Court · (2014) 3 MPLJ 659

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 9 Rule 6(1)(a)
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