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Madhya Pradesh High Court judgments, 2010

974 judgments · page 37 of 49

High Courts25 Mar 2010Dismissed

F.F. (I). L.C. 16/3 Vs Supreme Engineers

Madhya Pradesh High Court · (2010) ILR (MP) 1165 : (2010) 5 MPHT 173

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Contract Act, 1872 — Section 148, 160, 170
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High Courts23 Mar 2010Allowed

Union of India and others Vs Dinesh Singh Bhadoria

Madhya Pradesh High Court · (2010) 3 MPLJ 143

Central Industrial Security Force Act, 1968 — Section 9Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts22 Mar 2010Allowed

Sharad Goswami Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPJR 313 : (2011) 8 RCR(Criminal) 3150

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304B, 326, 374(2), 498A
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High Courts19 Mar 2010Dismissed

Daya Ram Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 03 MP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B
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High Courts18 Mar 2010

Ramkishore Vs Gyanchandra Jain

Madhya Pradesh High Court · (2010) ILR (MP) 1481 : (2010) 2 MPJR 8 : (2010) 3 MPLJ 359

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 121, 2, 20AA
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