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Madhya Pradesh High Court judgments, 2010

974 judgments · page 48 of 49

High Courts13 Jan 2010Allowed

Amar Singh and Others Vs Balmukund and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1427 : (2010) 4 MPHT 456

All India Bar Council (First Constitution) Rules, 1961 — Rule 13Constitution of India, 1950 — Article 13(2)Contract Act, 1872 — Section 23
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High Courts12 Jan 2010Allowed

Durganath Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2010) 5 MPHT 29 : (2010) 3 MPLJ 384

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 5, 5BMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 2, 69, 69(1), 7(2), 70
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High Courts12 Jan 2010Dismissed

Bharat Vs State of M.P.

Madhya Pradesh High Court · (2010) CriLJ 1862 : (2010) 1 DMC 296 : (2010) ILR (MP) 1469

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
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High Courts08 Jan 2010

Mandira Bedi (Smt.) Vs Pawan and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1212 : (2010) 3 MPHT 64

Criminal Procedure Code, 1973 (CrPC) — Section 188, 192, 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Insults to National Honour Act, 1971 — Section 2
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High Courts08 Jan 2010Allowed

Sonu @ Shahazad Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 758 : (2010) 1 MPHT 421

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 148, 149, 307
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High Courts07 Jan 2010Allowed

N.K. Dubey Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 836

Madhya Pradesh Class III (Non Ministerial) Forest Service Recruitment Rules, 1999 — Rule 16Madhya Pradesh Uchchatar Nyayik Sewa (Bharti Tatha Sewa Shartein) Niyam, 1994 — Rule 5(1)
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