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Madhya Pradesh High Court judgments

47,648 judgments · page 873 of 2,383

High Courts01 Feb 2014Allowed

Maikal @ Shahid Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 3 JLJ 387 : (2015) 1 MPLJ 89

Criminal Procedure Code, 1973 (CrPC) - Section 110 41(2)Explosives Act, 1884 - Section 3 4 5National Security Act, 1980 - Section 12 14 3 3(2) 3(3)
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High Courts29 Jan 2014

Kumar Manglam Vs State of M.P.

Madhya Pradesh High Court · (2014) FAJ 410 : (2015) 2 MPJR 273

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 138, 141, 141(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 17
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High Courts27 Jan 2014

Bhupendra Kant Bhardwaj Vs Rameshchandra Goyal

Madhya Pradesh High Court · (2014) 3 MPHT 441 : (2014) 2 MPLJ 286

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 2(i)
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High Courts24 Jan 2014Allowed

Mithlesh Rai Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 1 JLJ 264

Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(3), 174Penal Code, 1860 (IPC) — Section 302, 460
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High Courts24 Jan 2014

Mayank Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 MPHT 350

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 204, 319, 437, 438, 439
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High Courts23 Jan 2014

Pramod Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 01 MP CK 0091

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 148Criminal Procedure Code, 1973 (CrPC) — Section 309, 313(1)(b), 314(3), 386(b), 397Penal Code, 1860 (IPC) — Section 186, 294, 353, 4, 506
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High Courts22 Jan 2014Dismissed

Kishorilal Tiwari Vs Kandhilal

Madhya Pradesh High Court · (2014) 01 MP CK 0088

Civil Procedure Code, 1908 (CPC) - Section 100Registration Act, 1908 - Section 17Transfer of Property Act, 1882 - Section 54
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High Courts22 Jan 2014

Anil Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 01 MP CK 0082

Penal Code, 1860 (IPC) - Section 294 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
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