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Madhya Pradesh High Court judgments

47,657 judgments · page 981 of 2,383

High Courts03 May 2013Partly Allowed

Dilip Singh Gurjar Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) ILR (MP) 1521 : (2013) 4 MPHT 347 : (2013) 3 MPLJ 146

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 35Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts03 May 2013Dismissed

Manoj Mali Vs State of M.P.

Madhya Pradesh High Court · (2013) 05 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 174, 397, 401Penal Code, 1860 (IPC) — Section 201, 300, 302
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High Courts02 May 2013Allowed

Archana Tiwari Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 4 MPHT 43 : (2013) 3 MPLJ 156

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 70, 86(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323
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High Courts02 May 2013Allowed

N.K. Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) ILR (MP) 2360 : (2013) 4 MPHT 165 : (2013) 3 MPLJ 237

Constitution of India, 1950 — Article 221(2)Consumer Protection Act, 1986 — Section 13(2), 16, 16(2), 2(n), 30(2)
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