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Madhya Pradesh High Court judgments

47,648 judgments · page 830 of 2,383

High Courts09 Jul 2014Dismissed

Noorbaksh Khan Vs Salim Khan

Madhya Pradesh High Court · AIR 2015 MP 72 : (2014) 4 MPHT 73 : (2014) 3 MPLJ 542

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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High Courts09 Jul 2014

Gautam Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0232

Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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High Courts09 Jul 2014Dismissed

Brijesh Garg Vs Sunil Jain

Madhya Pradesh High Court · (2014) 07 MP CK 0226

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227
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High Courts09 Jul 2014Disposed Off

Leeladhar Vs State of MP

Madhya Pradesh High Court · (2014) 07 MP CK 0222

Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 325
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High Courts09 Jul 2014

Hanuman Prasad Sharma Vs State of MP

Madhya Pradesh High Court · (2014) 07 MP CK 0191

Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts09 Jul 2014

Vijay Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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High Courts09 Jul 2014Allowed

Kishan Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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High Courts09 Jul 2014

Sudhir Sharma Vs State of M.P.

Madhya Pradesh High Court · (2014) 5 MPHT 149

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1B), 82Information Technology Act, 2000 — Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 — Section 1, 2, 3(d), 4
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High Courts09 Jul 2014

Suresh Udainiya Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0019

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
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High Courts09 Jul 2014

Rajbhan Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0017

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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High Courts09 Jul 2014Dismissed

State of M.P. Vs Arjun

Madhya Pradesh High Court · (2014) 07 MP CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 363
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