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Madhya Pradesh High Court judgments

47,657 judgments · page 1,074 of 2,383

High Courts18 May 2012Allowed

Ramkishan Vs Mahesh and State of M.P.

Madhya Pradesh High Court · (2012) 4 MPHT 339 : (2012) 4 MPLJ 461

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 13, 131, 132
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High Courts17 May 2012Dismissed

Santu and Another Vs Union of India and Others

Madhya Pradesh High Court · (2013) 3 EFLT 47

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 39Constitution of India, 1950 — Article 14Madhya Pradesh Land Revenue Code, 1959 — Section 165
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High Courts17 May 2012Allowed

Premdas Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 Crimes 700 : (2012) ILR (MP) 1381 : (2012) 3 MPJR 124

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 157
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High Courts17 May 2012Dismissed

Khusiram Awasthy Vs Sahab Singh and Another

Madhya Pradesh High Court · (2012) 3 MPLJ 555

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97, Order 43 Rule 1(ja), 100, 104Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
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High Courts16 May 2012Allowed

Azam Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1616 : (2012) 4 MPHT 544 : (2013) 1 MPJR 81 : (2012) 4 MPLJ 439

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 2(1)(a), 3(2), 8, 8(1)
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High Courts15 May 2012Allowed

Rama Singh Vs Maya Singh and Others

Madhya Pradesh High Court · (2012) 4 MPLJ 613 : (2013) 1 RCR(Criminal) 846

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
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