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Madhya Pradesh High Court judgments

47,657 judgments · page 1,055 of 2,383

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High Courts21 Aug 2012

Smt. Mamta Vaish Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0186

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 80
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High Courts21 Aug 2012

New India Assurance Co.Ltd. Vs Mohan Prkash Upadhyay, Basanti Bai and Gayatri Devgi

Madhya Pradesh High Court · (2012) 08 MP CK 0185

Motor Vehicles Act, 1988 — Section 140
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High Courts21 Aug 2012

Mohan Lal Shukla Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0179

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High Courts21 Aug 2012Dismissed

Sangeeta Singh Parihar Vs High Court of M.P. Jabalpur

Madhya Pradesh High Court · (2012) 08 MP CK 0178

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High Courts21 Aug 2012Dismissed

Jogendra Singh and Others Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0177

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High Courts21 Aug 2012Dismissed

Bodh Narayan Singh and Others Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0176

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High Courts21 Aug 2012Allowed

Ramesh Chandra Vs Mahendra Kumar Sahu and Balchand Sahu

Madhya Pradesh High Court · AIR 2013 MP 35 : (2012) ILR (MP) 3054 : (2012) 5 MPHT 420 : (2012) 4 MPLJ 441 : (2013) 1 RCR(Civil) 745

Succession Act, 1925 — Section 276, 281, 384
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High Courts21 Aug 2012Allowed

Smt. Pramila Rajak Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0151

Madhya Pradesh Jan Shiksha Adhiniyam, 2002 — Section 16, 35, 36
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High Courts21 Aug 2012

Hariram Raikwar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 324, 34
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High Courts21 Aug 2012

Awdhesh Singh Bhadoriya Vs State of M.P. and others

Madhya Pradesh High Court · (2012) 08 MP CK 0145

Arms Act, 1959 — Section 14, 14(3)Constitution of India, 1950 — Article 226
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High Courts21 Aug 2012

Gupteshwar Grih Nirman Sahkari Sanstha, Gwalior Vs Van Mandal Adhikari and Another

Madhya Pradesh High Court · (2012) 08 MP CK 0144

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 90, 96Evidence Act, 1872 — Section 90
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High Courts21 Aug 2012Dismissed

A.K.Pandey Vs Director Gen

Madhya Pradesh High Court · (2012) 08 MP CK 0125

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High Courts21 Aug 2012Allowed

Raj Kumar Jain, Vinay Kumar Jain and Others Vs Vivek Kumar Jain

Madhya Pradesh High Court · (2012) 08 MP CK 0124

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
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High Courts21 Aug 2012Dismissed

Arpita Sahu Vs The State of M.P. and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0123

Constitution of India, 1950 — Article 15(3), 16(1), 16(4)
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High Courts21 Aug 2012Dismissed

Ramesh Kol Vs State

Madhya Pradesh High Court · (2012) 08 MP CK 0122

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High Courts21 Aug 2012Allowed

Rakesh Katare Vs State of M. P. and Another

Madhya Pradesh High Court · (2012) 08 MP CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Penal Code, 1860 (IPC) — Section 420, 467, 468
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High Courts21 Aug 2012

Rakesh Sharma Vs State of M. P. and Another

Madhya Pradesh High Court · (2012) 08 MP CK 0117

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Penal Code, 1860 (IPC) — Section 420, 467, 468
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High Courts21 Aug 2012

Hotline Teletube and Components Ltd. Vs Commissioner

Madhya Pradesh High Court · (2012) 08 MP CK 0116

Central Excises and Salt Act, 1944 — Section 35F
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High Courts21 Aug 2012Dismissed

Rehana Khan @ Ram Kumari and Another Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2012) 08 MP CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
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High Courts21 Aug 2012

Jalam and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0112

Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
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