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Madhya Pradesh High Court judgments

47,657 judgments · page 1,135 of 2,383

High Courts28 Jul 2011

Ramu Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2901 : (2011) 5 MPHT 112

Criminal Procedure Code, 1973 (CrPC) — Section 391, 397, 401Madhya Pradesh Excise Act, 1915 — Section 34A
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High Courts28 Jul 2011Allowed

Nemichand Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 2896 : (2012) 2 MPHT 206

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397, 401Prevention of Food Adulteration Act, 1954 — Section 16(A)(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 32(1)
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High Courts28 Jul 2011Allowed

Dushyant Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 MPHT 233

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice Act, 1986 — Section 12, 18, 52
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High Courts27 Jul 2011Allowed

Banwarilal Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2000 : (2011) 4 MPJR 270

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 85(2), 91
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High Courts27 Jul 2011

Rakesh Gautam and Others Vs State of M.P. Ors.

Madhya Pradesh High Court · AIR 2011 MP 170 : (2011) ILR (MP) 2734 : (2011) 3 MPJR 59

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3Constitution of India, 1950 — Article 226Court fees Act, 1870 — Article 1, 17, 4
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High Courts27 Jul 2011Dismissed

Kasturi Devi Jain Vs Union Bank of India and others

Madhya Pradesh High Court · AIR 2012 MP 4 : (2012) 1 BC 189 : (2012) 2 MPHT 65 : (2011) 3 MPJR 112 : (2011) 4 MPLJ 195

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(2)(4), 14
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High Courts27 Jul 2011

Harinarayan Vs Gulabchandra

Madhya Pradesh High Court · (2011) ILR (MP) 2377 : (2011) 4 MPHT 370

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 17, 1A, 7
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High Courts27 Jul 2011Allowed

Santosh Lodha Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 MPHT 237

Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts26 Jul 2011Dismissed

Basanti Suryawanshi (Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2727 : (2012) 1 MPHT 101

Constitution of India, 1950 — Article 14, 16, 16(1)Foreign Service (Conduct and Discipline) Rules, 1961 — Rule 18(4), 8(1), 8(2)Madhya Pradesh Panchayat Samvida Shala Shikshak (Niyukti Evam Seva Sharetein) Niyam, 2001 — Rule 8
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