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Madhya Pradesh High Court judgments

47,657 judgments · page 1,139 of 2,383

High Courts05 Jul 2011Allowed

Shrimati Neena Chopra Vs Mahendra Singh Vaishya and Another

Madhya Pradesh High Court · AIR 2012 MP 22 : (2012) 1 BC 420 : (2012) 1 CivCC 305 : (2011) ILR (MP) 2277 : (2011) 4 MPHT 146 : (2011) 3 MPJR 122 : (2012) 1 MPLJ 123 : (2012) 1 RCR(Civil) 168 : (2012) 1 RCR(Civil) 168 : (2012) 1 RCR(Criminal) 1 : (2012) 1 RCR(Criminal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts04 Jul 2011Allowed

Dr. Ashok Nayak Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 4 Crimes 289 : (2012) 1 MPHT 113

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20(1), 5(1), 7
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High Courts04 Jul 2011Dismissed

Parvatibai (Smt.) Vs Mohd. Sharif and Another

Madhya Pradesh High Court · (2011) ILR (MP) 2888

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 1(1), 12(1)
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High Courts01 Jul 2011Dismissed

Kamal Kishore Gupta Vs State Bank of India and Others

Madhya Pradesh High Court · AIR 2012 MP 13

Companies Act, 1956 — Section 442, 446, 529A, 537Income Tax (Certificate Proceedings) Rules, 1962 — Rule 4, 53, 56, 57, 57Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(19), 19(7), 22, 22(1), 22(2)
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High Courts01 Jul 2011Allowed

Iqbal Ahmed Saeed Vs State of M.P.

Madhya Pradesh High Court · (2011) 07 MP CK 0068

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 19(3)
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