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Madhya Pradesh High Court judgments

47,648 judgments · page 858 of 2,383

High Courts01 May 2014Allowed

Ravikumar Vs State of M.P.

Madhya Pradesh High Court · (2014) 05 MP CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Motor Vehicles Act, 1988 — Section 123, 147, 192, 66, 81Prevention of Cruelty to Animals Act, 1960 — Section 11(1)(6)
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High Courts01 May 2014Allowed

Ramu Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 313

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 374Penal Code, 1860 (IPC) — Section 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts30 Apr 2014Dismissed

Suresh Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 JLJ 444

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Customs Act, 1962 — Section 53Evidence Act, 1872 — Section 24, 25, 25, 26, 27, 27
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High Courts30 Apr 2014

Jiyajirao Cotton Mills Vs B.I.F.R.

Madhya Pradesh High Court · (2014) 143 FLR 417

Companies Act, 1956 — Section 445Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 11, 13, 13(1)(2)(b)(c), 16
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High Courts30 Apr 2014Allowed

Randhir Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 4 MPHT 56

Constitution of India, 1950 — Article 141, 142, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 245, 309, 482Penal Code, 1860 (IPC) — Section 120B, 409, 415, 419, 420
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High Courts28 Apr 2014Dismissed

Naresh Agrawal Vs Bank of India and Others

Madhya Pradesh High Court · (2014) 04 MP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1), 21
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High Courts25 Apr 2014Dismissed

Shiva Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 480

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 342, 366, 376, 376(2), 376(gha)
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