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Madhya Pradesh High Court judgments

47,648 judgments · page 859 of 2,383

High Courts24 Apr 2014

Krishnanand and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 JLJ 234 : (2015) 1 MPLJ 347

Madhya Pradesh Ancient Monuments and Archaeological Sites And Remains Act, 1964 — Section 16, 19, 3, 3(1), 3(3)Madhya Pradesh Land Revenue Code, 1959 — Section 162, 237, 248
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High Courts24 Apr 2014

Anil Vs State of M.P.

Madhya Pradesh High Court · (2014) 04 MP CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 114, 420, 467, 468
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High Courts23 Apr 2014

Ghanshyam Singh Raghuvanshi Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 208

Evidence Act, 1872 — Section 53-APenal Code, 1860 (IPC) — Section 354, 354-A, 354-B, 354-C, 354-DScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts23 Apr 2014Dismissed

Smt. Girijabai Vs Chhuttu @ Ajendra Singh Rajput

Madhya Pradesh High Court · (2014) 04 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts23 Apr 2014Dismissed

Ramesh Giri Vs Dheeraj Gobhuj

Madhya Pradesh High Court · (2014) 2 JLJ 408 : (2014) 3 MPHT 394 : (2014) 3 MPLJ 615

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Stamp Act, 1899 — Section 33, 33(2)(a), 35, 36, 61
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High Courts23 Apr 2014

Dhanwan Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 277 : (2014) 3 MPLJ 256

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 12(1), 3, 3(2), 8
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High Courts22 Apr 2014

Baijanth Singh Vs Jagdish

Madhya Pradesh High Court · AIR 2014 MP 141 : (2014) 3 MPHT 163 : (2014) 3 MPLJ 98 : (2015) 1 RCR(Civil) 621

Civil Procedure Code, 1908 (CPC) — Section 100Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(d)
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High Courts22 Apr 2014Dismissed

Kirti Martin Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) CriLJ 3681

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 438, 82Penal Code, 1860 (IPC) — Section 376(2)(g), 376(D), 438, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(xii), 3(2)(v), 3(2)(xii)
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