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Madhya Pradesh High Court judgments, 2010

974 judgments · page 28 of 49

High Courts20 May 2010

Balram Tiwari Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1753 : (2011) 1 MPHT 101 : (2010) 3 MPLJ 636

Madhya Pradesh Minor Minerals Rules, 1996 — Rule 2, 30(2), 35(3), 57(4)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 15
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High Courts19 May 2010Dismissed

Hiralal Vs Mangilal

Madhya Pradesh High Court · (2010) ILR (MP) 1960

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts19 May 2010Dismissed

Khoobiram Vs Smt. Urmila Chouhan and Others

Madhya Pradesh High Court · AIR 2010 MP 211 : (2010) ILR (MP) 61 : (2011) 1 MPJR 279 : (2010) 3 MPLJ 522

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 7, Order 26 Rule 9, Order 9 Rule 13, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1877 — Section 35
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High Courts19 May 2010Allowed

Tilak Pradhan Vs Smt. Ranjana Pradhan and Others

Madhya Pradesh High Court · (2010) ILR (MP) 39 : (2011) 1 JLJ 217 : (2011) 1 MPJR 218 : (2010) 3 MPLJ 392

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1, 151Constitution of India, 1950 — Article 227
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High Courts18 May 2010Dismissed

Sulabh Jain Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 2433 : (2010) 4 MPHT 73

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 32, 32(1), 8
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High Courts18 May 2010Allowed

State of M.P. and Others Vs Ashok Sharma

Madhya Pradesh High Court · (2011) 1 MPHT 153 : (2011) 2 MPLJ 206

Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts18 May 2010Dismissed

State of M.P. Vs Pappoo @ Saleem and Others

Madhya Pradesh High Court · (2010) ILR (MP) 2383

Criminal Procedure Code, 1973 (CrPC) — Section 222, 378Evidence Act, 1872 — Section 137, 138Penal Code, 1860 (IPC) — Section 294, 323, 325, 327, 34
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High Courts17 May 2010Allowed

S.N. Virmani Vs Som Distilleries Ltd.

Madhya Pradesh High Court · (2011) 1 MPLJ 343

Contract Act, 1872 — Section 251Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482English Partnership Act, 1890 — Section 14(1)
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High Courts17 May 2010

Shakuntala Mittal (Smt.) Vs Shyamlal

Madhya Pradesh High Court · (2010) ILR (MP) 1826

Banking Regulation Act, 1949 — Section 45(Z)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Hindu Succession Act, 1956 — Section 8
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High Courts14 May 2010Allowed

Reg. Vidhichand Dharamshala Trust Vs Shyam Singh and Others

Madhya Pradesh High Court · (2010) ILR (MP) 49 : (2010) 3 MPJR 142 : (2010) 3 MPLJ 428

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 7 Rule 11Madhya Pradesh Public Trust Act, 1951 — Section 26Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 3(2)
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