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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 17 of 57

High Courts22 Sept 2011Allowed

Banco Construction Co. Vs Union of India

Madhya Pradesh High Court · (2012) 2 MPLJ 579

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(a)(i), 34(2)(b)(i), 35, 36Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 142
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High Courts21 Sept 2011Dismissed

Brijendra Singh Bhadauria Vs Usha Singh alias Deepa

Madhya Pradesh High Court · (2011) 09 MP CK 0082

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 5 Rule 17, Order 5 Rule 18, Order 9 Rule 13, 151Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 15
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High Courts21 Sept 2011Allowed

Charanlal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 4 Crimes 487 : (2011) ILR (MP) 2878 : (2012) 1 MPHT 87

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 3(1), 3(2), 7
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High Courts20 Sept 2011Allowed

Babulal Gupta Vs Hiralal

Madhya Pradesh High Court · (2012) ILR (MP) 480 : (2012) 1 MPHT 252 : (2012) 1 MPLJ 168

Court Fees Act, 1870 — Section 15Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)
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High Courts20 Sept 2011Allowed

Balkrishna Vs Somnath through L.Rs.

Madhya Pradesh High Court · (2012) 2 MPHT 260

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 43 Rule 1, Order 43 Rule 1(u)
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High Courts16 Sept 2011Allowed

Manju @ Manaklal Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 MPHT 525

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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