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Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 48 of 51

High Courts22 Jan 2007

Narayan Lillahare Vs Dinesh and Others

Madhya Pradesh High Court · (2007) ILR (MP) 382

Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 195Industrial Disputes Act, 1947 — Section 11
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High Courts22 Jan 2007Allowed

K.C. Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 JLJ 371

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran (Coloniyon Ka Registrikaran Tatha Vikas) Rules, 1982 — Rule 10, 3, 4, 5
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High Courts19 Jan 2007Dismissed

Rajeev Soni Vs Indresh Singh

Madhya Pradesh High Court · (2007) 2 ALD(Cri) 32 : (2007) 4 BC 284 : (2007) 2 CivCC 782 : (2007) CriLJ 2361 : (2007) 1 MPLJ 571 : (2007) 2 RCR(Criminal) 720

Criminal Procedure Code, 1973 (CrPC) — Section 91Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts19 Jan 2007Dismissed

Bhagwan Singh Vs Shyamlal

Madhya Pradesh High Court · (2008) 2 JLJ 217 : (2007) 1 MPJR 327 : (2007) 2 MPLJ 158

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 91, 92, 92(1)
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High Courts18 Jan 2007Dismissed

Sankarlal Vs Hirabai and Others

Madhya Pradesh High Court · (2007) 2 JLJ 290

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(2), 13(5)
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High Courts18 Jan 2007Dismissed

Sawant Vs State of M.P.

Madhya Pradesh High Court · (2007) 01 MP CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
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