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Madhya Pradesh High Court judgments, 2010

974 judgments · page 21 of 49

High Courts02 Aug 2010Allowed

Vinay Kumar Jain and Shambhu Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 MPJR 236

Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 52A, 52A(1), 52A(2)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 67B
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High Courts30 Jul 2010

Rajaram Vs Mukesh Kumar and others

Madhya Pradesh High Court · (2010) 4 MPLJ 692 : (2011) 1 RCR(Rent) 27

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13(1)
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High Courts30 Jul 2010Dismissed

Smt. Yashoda Devi and Another Vs Kanhaiyalal

Madhya Pradesh High Court · (2010) 4 MPHT 487 : (2010) 4 MPLJ 494

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Income Tax Act, 1961 — Section 156Madhya Pradesh Shops and Establishments Act, 1958 — Section 13(1)
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High Courts29 Jul 2010Dismissed

Devi Singh Vs State of M.P.

Madhya Pradesh High Court · (2011) 1 MPLJ 383

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248
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High Courts29 Jul 2010Allowed

Rajesh Henry Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 96 : (2011) 2 MPHT 406

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 129Factories Act, 1948 — Section 59Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 11, 14, 29, 29(1), 29(1), 29(1)
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High Courts28 Jul 2010

Banshidhar Goyanka Vs Alok Kumar and Others

Madhya Pradesh High Court · AIR 2011 MP 144 : (2010) ILR (MP) 59 : (2010) 5 MPHT 78 : (2011) 1 MPJR 227 : (2010) 4 MPLJ 49

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
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High Courts27 Jul 2010

Anni alias Ramesh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1687 : (2010) 4 MPHT 302

Constitution of India, 1950 — Article 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 9, 9(4)
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High Courts26 Jul 2010Dismissed

Nagar Palika Nigam Vs Tulsiram and Another

Madhya Pradesh High Court · (2011) 128 FLR 905 : (2011) 3 LLJ 522 : (2011) LLR 405

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
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