Criminal Procedure Code, 1973 (CrPC) — Section 107, 116National Security Act, 1980 — Section 3, 3(2), 5APenal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307

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High Courts21 Sept 2012Allowed

Dayaram and others Vs Puniya and others

Madhya Pradesh High Court · (2013) 1 MPHT 230 : (2012) 4 MPLJ 548

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts21 Sept 2012Dismissed

Madhya Pradesh Road Transport Corporation and Others Vs Bhagwat Singh Thakur and Others

Madhya Pradesh High Court · (2013) 136 FLR 291 : (2013) 1 LLJ 166

Constitution of India, 1950 — Article 245, 254, 254(1), 254(2), 309Government of India Act, 1935 — Section 107(1)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 3(b), 6(3)

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High Courts21 Sept 2012Allowed

Vartika Jain Vs Ankit Jain

Madhya Pradesh High Court · (2013) ILR (MP) 854 : (2013) 1 MPHT 52 : (2012) 4 MPLJ 341 : (2013) 1 RCR(Civil) 735

Hindu Marriage Act, 1955 — Section 13B, 13B(1), 23, 28

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High Courts21 Sept 2012Dismissed

AZAD Vs Janki Dubey (Dead) Th. L.Rs. Gopal Murti Dubey

Madhya Pradesh High Court · (2012) 09 MP CK 0033

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1)

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High Courts21 Sept 2012Dismissed

Chhiddu Singh Parihar Vs Shri M.R. Asudani

Madhya Pradesh High Court · (2012) 09 MP CK 0001

Contempt of Courts Act, 1971 — Section 12Limitation Act, 1963 — Section 20, 5

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High Courts20 Sept 2012

Bharat Bhushan Bhargava Vs Mohit Bhargava and Others

Madhya Pradesh High Court · (2012) 4 MPLJ 566

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, 39, 41Constitution of India, 1950 — Article 227

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High Courts20 Sept 2012Allowed

Mahadev Alias Jhadha and Others Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2532

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 304

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High Courts20 Sept 2012Dismissed

R.K.D.F. Institution of Science and Technology Vs Pavan Pratap Singh and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2697

Constitution of India, 1950 — Article 226

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High Courts18 Sept 2012

Board of Secondary Eduction Vs Priyanka Shrivastava

Madhya Pradesh High Court · (2012) ILR (MP) 2632 : (2012) 4 MPJR 107

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High Courts18 Sept 2012Allowed

Smt. Sharda Singhania and Others Vs Bharat Petroleum Corporation Ltd.

Madhya Pradesh High Court · (2012) ILR (MP) 2780 : (2012) 5 MPHT 402 : (2013) 1 RCR(Rent) 4

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(f), 12(1)(n)

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High Courts18 Sept 2012Dismissed

Madhaya Pradesh Khadi Gram Udyog Board Vs Radha Krishana Sharma

Madhya Pradesh High Court · (2012) 09 MP CK 0320

Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 7(3a)

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High Courts18 Sept 2012

Suyog Aafle Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0318

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High Courts18 Sept 2012

Hitkarini College of Engineering and Technology, Jabalpur Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0307

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High Courts18 Sept 2012Dismissed

Shiv Prasad Prajapati Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0306

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts18 Sept 2012

Trilokinath Agrawal Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0290

Constitution of India, 1950 — Article 226

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High Courts18 Sept 2012

Smt. Sharmila Bai Jamre Vs State of MP and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0289

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