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Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 17 of 52

High Courts31 Jul 2003Allowed

Gous Mohd. Vs Mohd. Anwar and Others

Madhya Pradesh High Court · AIR 2005 MP 1 : (2003) 4 MPHT 229

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, 146Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts30 Jul 2003Dismissed

Dr. A.K. Baratt Vs State of M.P. and Another

Madhya Pradesh High Court · (2004) 2 MPHT 457 : (2004) 3 MPLJ 467

Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3(1), 4
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High Courts29 Jul 2003

Roshan General Store Vs Vivek Gupta

Madhya Pradesh High Court · AIR 2004 MP 42 : (2003) 2 MPJR 310 : (2003) 4 MPLJ 342

Civil Procedure Code Amendment Act, 2002 — Order 18 Rule 5Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
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High Courts29 Jul 2003Dismissed

Darbari Vs Sunwa and Another

Madhya Pradesh High Court · (2004) 2 MPHT 111 : (2004) 2 MPLJ 490

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34
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