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Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 3 of 98

High Courts13 Dec 2012

Sanjay Singh Vs Pradeep and Others

Madhya Pradesh High Court · (2012) 12 MP CK 0090

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 18 Rule 2, Order 18 Rule 4, 137, 151Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 137, 138, 139
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High Courts13 Dec 2012Dismissed

Pithampur Steels Ltd. Vs M/s. Kotak Mahindra Bank Ltd.

Madhya Pradesh High Court · AIR 2013 MP 53 : (2013) ILR (MP) 339

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 18, 2(ha)
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High Courts13 Dec 2012Dismissed

General Manager Vs Deendayal Gaud

Madhya Pradesh High Court · (2013) 138 FLR 750 : (2013) ILR (MP) 584 : (2013) LLR 418 : (2013) 1 MPHT 346 : (2013) 1 MPLJ 300

Constitution of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 4, 4(6)
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High Courts12 Dec 2012Dismissed

Kalua Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) CriLJ 710 : (2013) 1 JLJ 419 : (2013) 1 MPHT 360

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 85, 86
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High Courts12 Dec 2012

Mata Prasad Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 2 JLJ 108 : (2013) 1 MPHT 212 : (2013) 1 MPJR 182

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 10, 11, 13, 14, 19Ancient Monuments Preservation Act, 1904 — Section 2(4), 3States Reorganisation Act, 1956 — Section 126, 3, 4
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High Courts11 Dec 2012Allowed

In Reference: Moved by Sessions Judge

Madhya Pradesh High Court · (2013) ILR (MP) 223 : (2013) 1 MPHT 412

Criminal Procedure Code, 1973 (CrPC) — Section 161, 366, 366(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
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