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Madhya Pradesh High Court judgments, 2016

739 judgments · page 13 of 37

High Courts02 Sept 2016Allowed

Reena Vs Maina Bai

Madhya Pradesh High Court · (2017) 170 AIC 776

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 137, Section 138
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High Courts02 Sept 2016Allowed

M/s. Tele World Marketing Vs Entorr-10 Television Pvt. Ltd.

Madhya Pradesh High Court · (2016) AIR(MP) 212 : (2017) 1 JabLJ 92 : (2017) 2 MPLJ 394

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 19(1)(g)Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 - Section 3, Section 4
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High Courts31 Aug 2016Disposed Off

Dropdi Vs Deepak

Madhya Pradesh High Court · (2017) AAC 388 : (2017) 3 ALLMR 52 : (2017) 1 CivilLJ 781 : (2016) 3 JabLJ 304 : (2016) 4 MPLJ 643

Motor Vehicles Act, 1988 - Section 166
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High Courts31 Aug 2016Disposed Off

Bhagwan Das Choukse Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 236 : (2016) 4 MPLJ 559

Constitution of India, 1950 - Article 226Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 - Section 36(1)(a)(ii)Penal Code, 1860 (IPC) - Section 148, Section 149, Section 307, Section 323, Section 435, Section 436
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High Courts30 Aug 2016Dismissed

M/s. Permali Wallace Pvt. Limited Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) AIR(MP) 12 : (2017) 2 MPLJ 442

Constitution of India, 1950 - Article 226Madhya Pradesh Municipal Corporation Act, 1956 - Section 138(l-a), Section 421Madhya Pradesh Municipality (Determination of Annual Letting Value of Building/Land) Rules, 1997 - Rule 3
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High Courts26 Aug 2016Dismissed

Koushailya Vs Pyare

Madhya Pradesh High Court · (2017) 170 AIC 349

Civil Procedure Code, 1908 (CPC) - Section 7Evidence Act, 1872 - Section 3Limitation Act, 1963 - Article 65
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