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Madhya Pradesh High Court judgments, 2009

847 judgments · page 42 of 43

High Courts12 Jan 2009

Mukesh Goyal Vs Yasin Patel

Madhya Pradesh High Court · (2009) 3 MPJR 65

Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 20
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High Courts12 Jan 2009Allowed

Smt. Phool Bai Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2009) ILR (MP) 1631 : (2009) 1 JLJ 437 : (2009) 2 MPHT 68

Civil Procedure Code, 1908 (CPC) — Section 115, 99AConstitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 465
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High Courts09 Jan 2009Dismissed

Balmukund Pandey Vs V.K. Singh

Madhya Pradesh High Court · AIR 2010 MP 119 : (2009) ILR (MP) 2179 : (2010) 1 MPHT 213 : (2010) 1 MPLJ 372

Arbitration and Conciliation Act, 1996 — Section 23, 25(a)Constitution of India, 1950 — Article 226, 227
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High Courts09 Jan 2009Allowed

Gajrani Vs Manoj Jain

Madhya Pradesh High Court · (2009) ACJ 1956 : (2009) ILR (MP) 2044 : (2009) 2 MPLJ 142

Motor Vehicles Act, 1988 — Section 165, 166, 95, 96
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High Courts09 Jan 2009

In reference

Madhya Pradesh High Court · (2009) ILR (MP) 1342 : (2009) 2 MPHT 48

Contempt of Courts Act, 1971 — Section 15Penal Code, 1860 (IPC) — Section 186, 332, 34, 353
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High Courts06 Jan 2009Dismissed

Namamal Vs Prakashchand Jain

Madhya Pradesh High Court · (2009) ILR (MP) 837 : (2009) 2 MPHT 396 : (2009) 1 MPLJ 313

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
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High Courts06 Jan 2009Dismissed

Phoola Bai Vs The State

Madhya Pradesh High Court · (2009) ILR (MP) 1293 : (2009) 2 MPHT 75 : (2009) 3 MPLJ 527

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 38, 38(1)(a), 38(1)(b)
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