Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 7Constitution of India, 1950 — Article 226, 227, 32Contempt of Courts Act, 1971 — Section 2(c)(ii)

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High Courts03 Sept 2012

Ramsewak Sharma Vs Stale of M.P. and Others

Madhya Pradesh High Court · (2013) 3 Crimes 145 : (2012) 2 EFLT 936 : (2012) 4 MPHT 526 : (2012) 4 MPHT 256

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 32, 33, 33A

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High Courts03 Sept 2012Allowed

Sourabh Yadav Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) 2 Crimes 595 : (2013) 1 JLJ 134 : (2012) 4 MPHT 547 : (2013) 2 RCR(Criminal) 28

Constitution of India, 1950 — Article 22, 226, 227National Security Act, 1980 — Section 1, 3(2)

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High Courts03 Sept 2012Dismissed

Mahesh Kumar Vs Ramratnibai

Madhya Pradesh High Court · (2012) 09 MP CK 0015

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts31 Aug 2012Dismissed

Raghunath Singh Vs Pragobai and Another

Madhya Pradesh High Court · (2013) 2 Crimes 671 : (2012) ILR (MP) 2285 : (2013) 1 JLJ 151 : (2012) 4 MPHT 400

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 397, 401

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High Courts31 Aug 2012Allowed

Textile Mazdoor Congress Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 135 FLR 882 : (2013) 1 JLJ 404 : (2013) LLR 156 : (2013) 1 MPHT 484 : (2013) 3 SCT 357

Companies Act, 1956 — Section 446(1), 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)State Financial Corporations Act, 1951 — Section 29, 46, 46B

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High Courts31 Aug 2012

Bheema Banjara Vs Union of India

Madhya Pradesh High Court · (2012) 08 MP CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 114(g)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 29, 42, 50

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High Courts31 Aug 2012Dismissed

Manoharlal Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0220

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts31 Aug 2012