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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 37 of 88

High Courts27 Jun 2018Dismissed

Premnarayan Arya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 173(2), 226, 227, 228, 239, 240, 313, 397, 401Indian Penal Code, 1860 — Section 34, 107, 108, 109, 304, 306, 376, 406, 498A
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High Courts26 Jun 2018Allowed

Umesh Sahara & Ors Vs Ashok Kumar

Madhya Pradesh High Court · (2018) 06 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 251, 252, 253, 254, 255, 256, 257, 258, 259, 378(4), 468(2)(b), 469, 482Madhya Pradesh Accommodation Control Act, 1961 — Section 35, 91
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High Courts26 Jun 2018Dismissed

Smt. Anjana Vs Bank Of India & Ors

Madhya Pradesh High Court · (2018) 06 MP CK 0120

Constitution of India, 1950 — Article 226, 227, 300(A)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 14, 14(1), 14(A), 17, 17(1)
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High Courts25 Jun 2018Dismissed

Gahoi Vaishya Samaj Panchayat Vs Ashok Kumar Jain & Anr

Madhya Pradesh High Court · (2018) 06 MP CK 0116

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 47 Rule 1Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(k), 12(1)(M) , 12(1)(O)Court Fees Act, 1870 — Section 7(iv)(d), 7(v)
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