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Madhya Pradesh High Court judgments

47,648 judgments · page 826 of 2,383

High Courts15 Jul 2014Disposed Off

Bheer Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0210

Civil Procedure Code, 1908 (CPC) — Section 100, 152Madhya Pradesh Land Revenue Code, 1959 — Section 239
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High Courts15 Jul 2014

In ref. received from Sessions Judge

Madhya Pradesh High Court · (2014) 4 MPHT 212

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 363Protection of Children From Sexual Offences Act, 2012 — Section 42, 6
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High Courts15 Jul 2014Allowed

Suraj Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 324
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High Courts15 Jul 2014Dismissed

Manoj Verma Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 JLJ 150 : (2015) LabIC 439 : (2014) 4 MPHT 173 : (2015) 1 MPJR 53 : (2014) 4 MPLJ 109

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Police Act, 1861 — Section 2
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High Courts15 Jul 2014Dismissed

Munni Devi Vs Sitaram

Madhya Pradesh High Court · (2014) 07 MP CK 0096

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)(b)
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High Courts14 Jul 2014

State of M.P. Vs Satish Shrivastava

Madhya Pradesh High Court · (2014) 3 JLJ 163 : (2014) 5 MPHT 133 : (2014) 4 MPLJ 355

Constitution of India, 1950 — Article 14, 15, 16, 309, 311Limitation Act, 1963 — Section 5Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts14 Jul 2014Allowed

Anand Yadav Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0294

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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