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Madhya Pradesh High Court judgments, 2010

974 judgments · page 24 of 49

High Courts12 Jul 2010

Neelu Bai Vs Phagumal

Madhya Pradesh High Court · (2011) 1 MPLJ 675

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(2), 13, 13(1), 27
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High Courts12 Jul 2010Dismissed

Phoenix Poultry Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2301 : (2010) 3 MPLJ 532

Central Sales Tax Act, 1956 — Section 8(3)Madhya Pradesh Commercial Tax Act, 1994 — Section 2, 27(8)Madhya Pradesh Entry Tax Act, 1976 — Section 2, 3(1)
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High Courts09 Jul 2010Dismissed

ACME Papers Limited Vs M.P. Financial Corporation and Another

Madhya Pradesh High Court · (2010) ILR (MP) 56 : (2011) 1 MPHT 126 : (2010) 3 MPLJ 602

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)Limitation Act, 1963 — Article 127, 14, 3, 5State Financial Corporations Act, 1951 — Section 31, 32(7), 32(8)
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High Courts09 Jul 2010Dismissed

lliyas and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 07 MP CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 6, 9Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 11
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High Courts09 Jul 2010Dismissed

Rajesh Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 35 : (2010) 5 MPHT 202 : (2010) 4 MPLJ 65

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 14(4), 9(1), 9(2), 9(5)
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High Courts08 Jul 2010

Municipal Corporation Vs Leelaram Ram and Others

Madhya Pradesh High Court · AIR 2010 MP 219 : (2011) 1 JLJ 60 : (2010) 4 MPLJ 110

Constitution of India, 1950 — Article 19(1), 21, 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts07 Jul 2010Dismissed

Kedar Kasurav Vs State of M.P.

Madhya Pradesh High Court · (2011) 6 RCR(Criminal) 1227

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302
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High Courts07 Jul 2010Dismissed

Sonu Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 2418

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 200, 233, 301, 311Penal Code, 1860 (IPC) — Section 193, 302, 34
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High Courts07 Jul 2010

Salim Khan Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 5 MPHT 376 : (2011) 2 MPLJ 418 : (2011) 7 RCR(Criminal) 838

Constitution of India, 1950 — Article 21, 22, 22(5), 226National Security Act, 1980 — Section 12, 3(2), 8(1)
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