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Madhya Pradesh High Court judgments, 2013

2,704 judgments · page 128 of 136

High Courts29 Jan 2013Dismissed

Union of India Vs Uday Pal

Madhya Pradesh High Court · (2013) ILR (MP) 378

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 214, 226, 226(2)Railway Claims Tribunal Act, 1987 — Section 23
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High Courts28 Jan 2013

Pankaj Pathak Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 503 : (2013) 2 MPHT 294

Penal Code, 1860 (IPC) — Section 109, 471Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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High Courts28 Jan 2013Dismissed

Anand Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 668 : (2013) 5 MPHT 208

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 324, 376(2)(f)
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High Courts24 Jan 2013Allowed

Ram Kripal Vs Veerbhadra and Others

Madhya Pradesh High Court · (2013) ILR (MP) 424 : (2013) 3 MPHT 364 : (2013) 1 MPLJ 683

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 2Income Tax Act, 1961 — Section 33B, 63(1)
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