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Madhya Pradesh High Court judgments, 2016

739 judgments · page 26 of 37

High Courts06 Apr 2016Allowed

State Bank of India Vs Shri Rajeev Arya and two ors.

Madhya Pradesh High Court · (2016) 164 AIC 744 : (2016) 3 BankJ 199 : (2016) 4 CivilLJ 102 : (2017) 1 DRTC 116 : (2016) 3 JabLJ 8 : (2016) 3 MPLJ 80

Constitution of India, 1950 - Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13Security Interest (Enforcement) Rules, 2002 - Rule 9(3)
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High Courts05 Apr 2016Allowed

Mahendra Sharma Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPLJ 426

Constitution of India, 1950 - Article 226Madhya Pradesh Motor Vehicles Rules, 1994 - Rule 66, Rule 67, Rule 82Motor Vehicles Act, 1988 - Section 68, Section 72
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High Courts05 Apr 2016Allowed

Bahadur Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2016) 04 MP CK 0011

Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 - Section 11, Section 13Penal Code, 1860 (IPC) - Section 34, Section 393, Section 398
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High Courts05 Apr 2016Dismissed

Anand Tiwari Vs State of M.P.

Madhya Pradesh High Court · (2016) 04 MP CK 0007

Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 200, Section 202, Section 203, Section 482Prevention of Insults to National Honour Act, 1971 - Section 2, Section 3
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High Courts04 Apr 2016Disposed off

Ashok Rani Vs Raghvendra and Others

Madhya Pradesh High Court · (2016) 04 MP CK 0005

Criminal Procedure Code, 1973 (CrPC) - Section 386(c)(iii)Penal Code, 1860 (IPC) - Section 294, Section 324, Section 34, Section 401, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section
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High Courts30 Mar 2016Dismissed

Dinesh Babu Garg Vs State of M.P.

Madhya Pradesh High Court · (2016) 165 AIC 718

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482, 91Penal Code, 1860 (IPC) — Section 341, 354, 354A, 354D(1), 506
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High Courts30 Mar 2016Disposed Off

Dwarka Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 03 MP CK 0082

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 167, Section 228, Section 228 (1) (a), Section 395, Section 482Evidence Act, 1872 - Section 145Penal Code, 1860 (IPC) - Section 109, Section 317, Section 318, Section 326, S
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High Courts30 Mar 2016Disposed off

Gajendra Kumar Rathod Vs Ministry of Urban Development

Madhya Pradesh High Court · (2016) 03 MP CK 0081

Land Acquisition Act, 1894 - Section 4, Section 6Madhya Pradesh Municipal Corporation Act, 1956 - Section 304, Section 305, Section 306, Section 307, Section 387, Section 67, Section 78, Section 79, Section 79-A
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