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Madhya Pradesh High Court judgments

47,657 judgments · page 1,159 of 2,383

High Courts31 Jan 2011Dismissed

Mukesh Birthare Vs Deepa Sharma

Madhya Pradesh High Court · (2012) 3 BC 36 : (2011) CriLJ 2381 : (2012) 1 Crimes 594 : (2011) ILR (MP) 1777 : (2011) 2 MPHT 314 : (2012) 1 RCR(Civil) 68 : (2012) 1 RCR(Civil) 68 : (2011) 4 RCR(Criminal) 857 : (2011) 4 RCR(Criminal) 857

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 219(1), 220(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts31 Jan 2011Allowed

Jallo @ Jille Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 1 Crimes 643 : (2011) 2 JLJ 60 : (2011) 2 MPHT 102 : (2011) 8 RCR(Criminal) 2487

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 307
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High Courts28 Jan 2011

Leelawatibai (deceased) through L.Rs. Mahendra Kumar and Others Vs Radhakishan (deceased) through L.Rs. Smt. Sajjanbai and Others

Madhya Pradesh High Court · AIR 2011 MP 126 : (2011) ILR (MP) 1068 : (2011) 2 JLJ 47 : (2011) 3 MPHT 145 : (2011) 1 MPLJ 636 : (2012) 1 RCR(Rent) 40

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Madhya Pradesh Accommodation Control Rules, 1966 — Rule 16Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J
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High Courts28 Jan 2011

Shri Badrilal Vs Smt. Sita Bai and Others

Madhya Pradesh High Court · AIR 2011 MP 181 : (2011) ILR (MP) 586 : (2011) 1 JLJ 254 : (2011) 2 MPHT 74 : (2011) 2 RCR(Rent) 497

Central Provinces and Berar Letting of Houses and Rent Control Act, 1949 — Section 13, 13(3)Madhya Bharat Accommodation Control Act, 1955 — Section 4Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2, 39(2)
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