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Madhya Pradesh High Court judgments, 2010

974 judgments · page 9 of 49

High Courts14 Oct 2010Dismissed

Suresh Baba Vs Virendra Tyagi and Others

Madhya Pradesh High Court · (2011) 1 MPHT 72

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 36, 36(1), 36(1)(a)(i)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2Penal Code, 1860 (IPC) — Section 302
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High Courts14 Oct 2010Dismissed

Ramnivas Sharma Vs Dinesh Sharma and Others

Madhya Pradesh High Court · (2011) 2 JLJ 155 : (2011) 4 MPHT 99 : (2011) 1 MPJR 156 : (2011) 1 MPLJ 521

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3, Order 7 Rule 11, 11, 115Evidence Act, 1872 — Section 40, 41, 42, 44
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High Courts13 Oct 2010

Manrakhan Vs Jayveer and Others

Madhya Pradesh High Court · (2011) ILR (MP) 548 : (2011) 1 MPLJ 274

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 100, 115, 48Limitation Act, 1963 — Article 136, 182
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High Courts13 Oct 2010

Narendra Gole Vs Ram Krishna Sharma

Madhya Pradesh High Court · (2011) ILR (MP) 682 : (2011) 1 MPHT 177 : (2010) 4 MPJR 292

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Constitution of India, 1950 — Article 227
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High Courts13 Oct 2010Allowed

Jiyalal Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 1836 : (2011) 2 MPHT 137

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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High Courts13 Oct 2010

Rajesh Kumar Mathur Vs Chairman, Madhya Bharat Gramin Bank and Others

Madhya Pradesh High Court · (2010) ILR (MP) 40 : (2010) 3 MPJR 77 : (2011) 2 MPLJ 54 : (2010) 3 MPLJ 29

Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Rule 5(2)Constitution of India, 1950 — Article 14, 16, 226Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 6
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High Courts13 Oct 2010Dismissed

Smt. Sadhna Chourasia Vs Punjab National Bank and Others

Madhya Pradesh High Court · (2011) ILR (MP) 61 : (2010) 5 MPHT 288 : (2011) 4 MPJR 135 : (2010) 4 MPLJ 708

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C, 4DMadhya Pradesh Land Revenue Code, 1959 — Section 147, 165, 44, 56
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High Courts13 Oct 2010

Suryakant Jagtap Vs State Bank of Indore and Others

Madhya Pradesh High Court · (2011) 1 BC 569

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 140Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 17(1)
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High Courts13 Oct 2010

Kishore Samrite Vs Shivraj Singh Chauhan and Others

Madhya Pradesh High Court · (2011) ILR (MP) 284 : (2011) 1 MPJR 114 : (2011) 2 MPLJ 357 : (2011) 7 RCR(Criminal) 803

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 406(2), 420, 467Prevention of Corruption Act, 1988 — Section 13(1)
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High Courts12 Oct 2010Dismissed

Prakash Wagh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 239 : (2011) 2 MPHT 399

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts11 Oct 2010

Akash Jain Vs Jama Masjid Committee

Madhya Pradesh High Court · (2011) ILR (MP) 1051

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)Transfer of Property Act, 1882 — Section 114Waqf Act, 1995 — Section 83(9)
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