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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 23 of 98

High Courts28 Sept 2012

Narayan Trading Co. Vs Abcom Trading Pvt. Ltd.

Madhya Pradesh High Court · (2013) 1 MPHT 517 : (2013) 2 MPLJ 252

Arbitration and Conciliation Act, 1996 — Section 2, 44, 46, 47, 48Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47Stamp Act, 1899 — Section 3
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High Courts27 Sept 2012

Jitendra Soni Vs State of M.P.

Madhya Pradesh High Court · (2013) 2 Crimes 476 : (2012) ILR (MP) 2549 : (2012) 5 MPHT 86

Arms Act, 1959 — Section 25(1B)(a), 25(1B)(b), 27Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 399, 402
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High Courts27 Sept 2012Allowed

Anil Parihar Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0255

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts27 Sept 2012Allowed

Rashmi Rajak Vs Union of India and Others

Madhya Pradesh High Court · (2012) 4 MPLJ 680

Constitution of India, 1950 — Article 245, 245(1)Indira Gandhi National Open University Act, 1985 — Section 1, 2, 2(g), 3, 3(7)Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 7
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