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Madhya Pradesh High Court judgments

47,657 judgments · page 1,025 of 2,383

High Courts31 Oct 2012Dismissed

State of Madhya Pradesh Vs Jairam

Madhya Pradesh High Court · (2012) 10 MP CK 0159

Civil Procedure Code, 1908 (CPC) — Section 96Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
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High Courts30 Oct 2012Allowed

Prabha Jain Vs Central Bank of India and Others

Madhya Pradesh High Court · (2013) 111 BC 571 : (2012) ILR (MP) 2800 : (2013) 1 MPLJ 385

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7(v)(a)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17, 18, 34
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High Courts30 Oct 2012Allowed

Ramesh Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) ILR (MP) 74 : (2012) 5 MPHT 455

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 390, 427Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 39(1), 39(1)(a), 39(2)
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High Courts30 Oct 2012Allowed

Ajju @ Afzal Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 212 : (2013) 1 MPHT 464

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 506
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High Courts30 Oct 2012

Vinod @ Arvind Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2827

Penal Code, 1860 (IPC) — Section 354, 376, 376(1), 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
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