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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 13 of 54

High Courts20 Jul 2015Dismissed

State of Madhya Pradesh Vs Ramcharan

Madhya Pradesh High Court · (2016) 148 FLR 1052 : (2015) 3 LLJ 610

Constitution of India, 1950 - Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 - Section 108, 31, 61, 65
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High Courts20 Jul 2015Dismissed

Officer In Charge Vs Ram Bai

Madhya Pradesh High Court · (2015) 147 FLR 473 : (2015) 3 LLJ 564 : (2016) 1 LLN 440

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, 10(1), 12, 12(5), 17
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High Courts20 Jul 2015Dismissed

Officer In Charge Vs Laxmi Bai

Madhya Pradesh High Court · (2015) 3 LLN 480

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, 10(1), 12, 12(5), 17
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High Courts17 Jul 2015Partly Allowed

Sardar singh Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JLJ 40

Criminal Procedure Code, 1973 (CrPC) - Section 451, 457, 482Madhya Pradesh Excise Act, 1915 - Section 34(2), 46, 47, 47-2
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High Courts14 Jul 2015

Pratap Singh Vs State of MP

Madhya Pradesh High Court · (2015) 3 MPJR 219

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 41, 41(1), 41-A, 436, 437Evidence Act, 1872 - Section 27, 3, 30
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