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Madhya Pradesh High Court judgments

47,657 judgments · page 1,152 of 2,383

High Courts15 Mar 2011Allowed

Mahendra Singh Chhabra Vs The Appellate Authority, Under the Payment of Gratuity Act and Another M.B. Khalsa Higher Secondary School Vs Mahendra Singh Chhabra

Madhya Pradesh High Court · (2011) 130 FLR 555 : (2011) 2 JLJ 353 : (2012) 1 LLJ 432 : (2011) LLR 980 : (2011) 3 MPHT 318

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(f)Industrial Disputes Act, 1947 — Section 2(s)Madhya Pradesh Ashaskiya School Viniyaman Adhiniyam, 1975 — Section 2(a), 2(h)
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High Courts10 Mar 2011

Rinkesh Goyal Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 1504 : (2011) 2 MPHT 519 : (2011) 2 MPJR 201 : (2011) 2 MPLJ 618

Constitution of India, 1950 — Article 48A, 51AMadhya Pradesh Land Revenue Code, 1959 — Section 251
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High Courts08 Mar 2011

Ravi Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 29, 60, 61
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High Courts08 Mar 2011

Bhuru Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 03 MP CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 8
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High Courts08 Mar 2011Dismissed

Sanjay Patel Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1862 : (2012) 1 MPHT 96 : (2011) 2 MPLJ 674

Madhya Pradesh Medical and Dental Post Graduate Course Entrance Examination Rules, 2010 — Rule 20(11), 20(13), 20(9), 8Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 2003 — Rule 15.11, 15.9Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 2004 — Rule 15.10
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High Courts08 Mar 2011Dismissed

Rajesh Rajora (Dr.) Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 2255 : (2011) 3 MPHT 44 : (2011) 7 RCR(Criminal) 2523

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157, 41(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 3, 4(2)
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