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Madhya Pradesh High Court judgments

47,648 judgments · page 831 of 2,383

High Courts09 Jul 2014Dismissed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0011

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248
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High Courts08 Jul 2014

Satendra Sharma Vs The State of M.P.

Madhya Pradesh High Court · (2014) 3 JLJ 91 : (2014) 4 MPHT 133

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437, 437(1), 437(1), 438Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12, 52, 52, 53, 53Penal Code, 1860 (IPC) — Section 294, 294, 302, 302, 34, 34
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High Courts08 Jul 2014Allowed

Urmila Rajak Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPLJ 316

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 70Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts08 Jul 2014Dismissed

Ramnaresh Yadav Vs Triyambak Fatak

Madhya Pradesh High Court · (2014) 07 MP CK 0301

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)(b), Order 7 Rule 11, Order 9 Rule 8, Order 9 Rule 9Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3
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High Courts08 Jul 2014Dismissed

Sakku Vs Damayanti

Madhya Pradesh High Court · (2014) 07 MP CK 0300

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts08 Jul 2014Dismissed

Suresh Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0289

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 257(cha)
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High Courts08 Jul 2014Allowed

Mamta Vs Rajesh

Madhya Pradesh High Court · AIR 2014 MP 158 : (2014) 4 MPHT 130 : (2014) 4 MPJR 42 : (2014) 3 MPLJ 649

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 28, 9
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High Courts08 Jul 2014Allowed

Jagat Narayan Thapak Vs Rajendra Rajoriya

Madhya Pradesh High Court · (2014) 07 MP CK 0237

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 397, 398, 401Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts08 Jul 2014Allowed

Ramesh Kevat Vs State of M.P.

Madhya Pradesh High Court · (2014) 07 MP CK 0229

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A
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High Courts08 Jul 2014Dismissed

Deewanchand Vs Ramswaroop

Madhya Pradesh High Court · (2014) 07 MP CK 0228

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 39 Rule 2(A), Order 6 Rule 17Constitution of India, 1950 — Article 227
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