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Madhya Pradesh High Court judgments

47,657 judgments · page 994 of 2,383

High Courts08 Mar 2013Dismissed

Pramod Gupta Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 984 : (2013) 4 MPHT 306 : (2013) 2 MPJR 9 : (2013) 3 MPLJ 363

Criminal Procedure Code, 1973 (CrPC) — Section 391, 482Penal Code, 1860 (IPC) — Section 304A, 337, 338
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High Courts07 Mar 2013Allowed

Ramesh Vs State of M.P.

Madhya Pradesh High Court · (2013) 03 MP CK 0110

Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(1), 7(2)
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High Courts07 Mar 2013Dismissed

Ramendra Pal Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) 3 EFLT 550 : (2013) ILR (MP) 1304 : (2013) 3 MPHT 36 : (2013) 3 MPJR 113 : (2013) 2 MPLJ 226

Evidence Act, 1872 — Section 64, 65, 66, 74Forest (Conservation) Act, 1980 — Section 2(2)Forest Act, 1927 — Section 20, 26(1), 29, 30, 33
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High Courts06 Mar 2013Dismissed

Balwant Singh Tomar @ Balwanta Vs Tigmanshu Dhulia and Others

Madhya Pradesh High Court · (2013) ILR (MP) 967 : (2014) 1 MPHT 284 : (2013) 2 MPJR 205

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156, 156(3), 200, 36Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts06 Mar 2013

Bano Bi (Smt.) Vs Mst. Sikka Begum and Another

Madhya Pradesh High Court · (2013) 2 JLJ 334

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13Transfer of Property Act, 1882 — Section 53A
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High Courts06 Mar 2013

Ramyash Tiwari Vs State of M.P.

Madhya Pradesh High Court · (2013) 2 MPHT 521

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 155, 156Penal Code, 1860 (IPC) — Section 167
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