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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 28 of 54

High Courts17 Apr 2015Allowed

Raj Kumar Roniya Vs Union of India and Others

Madhya Pradesh High Court · (2015) 04 MP CK 0062

Constitution of India, 1950 - Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i), 2(t), 47
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High Courts17 Apr 2015Dismissed

Satish Mourya Vs State of M.P.

Madhya Pradesh High Court · (2015) 04 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 173, 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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High Courts17 Apr 2015Dismissed

Amit Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 04 MP CK 0052

Criminal Procedure Code, 1973 (CrPC) - Section 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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High Courts16 Apr 2015Partly Allowed

Tarnado Enterprises and Others Vs Union Bank of India and Others

Madhya Pradesh High Court · (2016) 1 BC 731 : (2015) 3 MPLJ 709

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 14, Order 34 Rule 5Constitution of India, 1950 - Article 226, 227, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, 18, 19, 22, 22 (2-B)
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High Courts15 Apr 2015Allowed

Rinku Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 2 JLJ 140 : (2015) 3 MPLJ 157

Constitution of India, 1950 - Article 14, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 110Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 40
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High Courts15 Apr 2015Dismissed

Pawan Kumar Pathak Vs Mohan Prasad

Madhya Pradesh High Court · (2015) 3 JLJ 19 : (2015) 3 MPHT 393 : (2015) 3 MPJR 37 : (2015) 3 MPLJ 148

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 3, Order 13 Rule 4, Order 18 Rule 4(1), Order 47 Rule 1, Order 6 Rule 17Constitution of India, 1950 - Article 21, 227
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High Courts13 Apr 2015Dismissed

Ram Mahesh Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 Crimes 509

Criminal Procedure Code, 1973 (CrPC) - Section 439Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4Penal Code, 1860 (IPC) - Section 120B, 201, 419, 420, 468
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