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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 41 of 57

High Courts19 Apr 2011Dismissed

Rajiv Chouksey Vs Smt. Kirti Chouksey

Madhya Pradesh High Court · (2011) 2 DMC 749

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
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High Courts18 Apr 2011Allowed

Gajra Devi Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1616

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 186
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High Courts18 Apr 2011Allowed

Jaideep Shah Vs Rashmi Shah @ Miss Rashmi Vyas

Madhya Pradesh High Court · (2012) 1 DMC 401 : (2011) ILR (MP) 1688 : (2011) 2 MPLJ 680

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13(1), 14, 21
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High Courts13 Apr 2011Allowed

Sushila Devi Vs Khalil Ahmed

Madhya Pradesh High Court · (2011) 3 MPHT 387 : (2011) 4 RCR(Civil) 697

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts11 Apr 2011

A.K. Kahar Vs M.P. Power Transmission Co. Ltd.

Madhya Pradesh High Court · (2011) 2 MPLJ 335

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(2), 13, 14(3), 14(3)(1), 72Penal Code, 1860 (IPC) — Section 394, 397
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