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Madhya Pradesh High Court judgments, 2008

885 judgments · page 37 of 45

High Courts14 Feb 2008Allowed

Nasika Vs Laxmi Narayan

Madhya Pradesh High Court · (2008) 2 JLJ 46

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 13, 24, 28, 9
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High Courts14 Feb 2008Allowed

Chironjilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) CriLJ 1784 : (2008) ILR (MP) 922

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 379Prevention of Corruption Act, 1988 — Section 13, 31, 4, 5, 7
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High Courts13 Feb 2008

Smt. Shanti Devi Tiwari Vs Town Improvement Trust Commissioner, Municipal Corporation Vs Indra Deo Prasad Tiwari, Smt. Shanti Devi Tiwari and Ram Pratap Singh and Another Town Improvement Trust Vs Smt. Shanti Sharan Tiwari and Surendra Singh and Another Surendra Singh and Others Vs Commissioner, Municipal Corporation

Madhya Pradesh High Court · (2008) ILR (MP) 2336 : (2008) 4 MPHT 117 : (2008) 3 MPLJ 177

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 28, 4, 54
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High Courts13 Feb 2008

Anil Jain Vs Managing Director, M.P.R.T.C. and Another

Madhya Pradesh High Court · (2008) 118 FLR 462 : (2008) ILR (MP) 1392 : (2009) 3 MPJR 177 : (2008) 2 MPLJ 507

Madhya Pradesh State Road Transport Corporation Employees Deposit Fund Regulation, 1985 — Clause 10, Clause 10(2), Clause 10(3), Clause 10(4)
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High Courts08 Feb 2008Allowed

Ramnaresh and Another Vs Arjun and Others

Madhya Pradesh High Court · (2008) CriLJ 2866 : (2008) ILR (MP) 50 : (2008) 4 MPHT 109 : (2008) 3 MPLJ 96

Criminal Procedure Code, 1973 (CrPC) — Section 321Explosive Substances Act, 1908 — Section 5, 6Explosives Act, 1884 — Section 4, 5
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