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Madhya Pradesh High Court judgments

47,648 judgments · page 845 of 2,383

High Courts17 Jun 2014

Raja Beti Vs Neetu

Madhya Pradesh High Court · (2014) 06 MP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 14(3), Order 41 Rule 21, Order 9 Rule 7
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High Courts17 Jun 2014

Dashrath Vs Deceased Raju Bai

Madhya Pradesh High Court · (2014) 5 MPHT 158 : (2014) 4 MPJR 208 : (2015) 1 MPLJ 92

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
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High Courts17 Jun 2014Allowed

Sanju Vs State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts16 Jun 2014Allowed

Amod Kumar Saxena Vs Prakash Khandelwal

Madhya Pradesh High Court · (2014) 5 MPHT 9 : (2014) 3 MPLJ 513

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Constitution of India, 1950 — Article 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 78(1)
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High Courts16 Jun 2014Partly Allowed

Vishwanath Sen Vs The State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0080

Penal Code, 1860 (IPC) — Section 323, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts12 Jun 2014Dismissed

Vinod Sharma Vs State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120-B, 34, 420
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High Courts09 Jun 2014Dismissed

Sharda Bai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 06 MP CK 0155

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 354
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