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Madhya Pradesh High Court judgments, 2011

1,125 judgments · page 45 of 57

High Courts15 Mar 2011Dismissed

Smt. Shakuntalabai Vs Natthulal and another

Madhya Pradesh High Court · (2011) ILR (MP) 2097 : (2011) 5 MPHT 35

Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts15 Mar 2011Allowed

Mahendra Singh Chhabra Vs The Appellate Authority, Under the Payment of Gratuity Act and Another M.B. Khalsa Higher Secondary School Vs Mahendra Singh Chhabra

Madhya Pradesh High Court · (2011) 130 FLR 555 : (2011) 2 JLJ 353 : (2012) 1 LLJ 432 : (2011) LLR 980 : (2011) 3 MPHT 318

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f)Industrial Disputes Act, 1947 — Section 2(s)Madhya Pradesh Ashaskiya School Viniyaman Adhiniyam, 1975 — Section 2(a), 2(h)
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High Courts14 Mar 2011Allowed

Satyendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2011) 5 MPHT 237

Arms Act, 1959 — Section 27, 30Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 379
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High Courts10 Mar 2011

Rinkesh Goyal Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1504 : (2011) 2 MPHT 519 : (2011) 2 MPJR 201 : (2011) 2 MPLJ 618

Constitution of India, 1950 — Article 48A, 51AMadhya Pradesh Land Revenue Code, 1959 — Section 251
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High Courts08 Mar 2011

Ravi Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 29, 60, 61
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High Courts08 Mar 2011

Bhuru Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 8
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High Courts08 Mar 2011Dismissed

Sanjay Patel Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1862 : (2012) 1 MPHT 96 : (2011) 2 MPLJ 674

Madhya Pradesh Medical and Dental Post Graduate Course Entrance Examination Rules, 2010 — Rule 20(11), 20(13), 20(9), 8Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 2003 — Rule 15.11, 15.9Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 2004 — Rule 15.10
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High Courts08 Mar 2011Dismissed

Rajesh Rajora (Dr.) Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 2255 : (2011) 3 MPHT 44 : (2011) 7 RCR(Criminal) 2523

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 41(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 3, 4(2)
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