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Madhya Pradesh High Court judgments

47,657 judgments · page 1,172 of 2,383

High Courts13 Oct 2010

Suryakant Jagtap Vs State Bank of Indore and Others

Madhya Pradesh High Court · (2011) 1 BC 569

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 140Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 17(1)
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High Courts13 Oct 2010

Kishore Samrite Vs Shivraj Singh Chauhan and Others

Madhya Pradesh High Court · (2011) ILR (MP) 284 : (2011) 1 MPJR 114 : (2011) 2 MPLJ 357 : (2011) 7 RCR(Criminal) 803

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 406(2), 420, 467Prevention of Corruption Act, 1988 — Section 13(1)
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High Courts12 Oct 2010Dismissed

Prakash Wagh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 239 : (2011) 2 MPHT 399

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts11 Oct 2010

Akash Jain Vs Jama Masjid Committee

Madhya Pradesh High Court · (2011) ILR (MP) 1051

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)Transfer of Property Act, 1882 — Section 114Waqf Act, 1995 — Section 83(9)
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High Courts06 Oct 2010

Smt. Rajni Sahu Vs Smt. Asma and Others

Madhya Pradesh High Court · (2011) 1 JLJ 406 : (2011) 1 MPHT 287 : (2011) 1 MPJR 104 : (2011) 1 MPLJ 596

Civil Procedure Code, 1908 (CPC) — Section 24Madhya Pradesh Civil Courts Act, 1958 — Section 3, 4, 7Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 2
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High Courts06 Oct 2010Dismissed

Jagdish and Another Vs Achhelal and Others

Madhya Pradesh High Court · (2011) ILR (MP) 756

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 169(2), 185(2), 51Transfer of Property Act, 1882 — Section 53A
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High Courts06 Oct 2010Allowed

Hari Charan Soni Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 2 MPHT 419 : (2011) 2 MPJR 35 : (2011) 1 MPLJ 424

Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)Limitation Act, 1963 — Section 2Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 12, 15, 16, 4, 5
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High Courts06 Oct 2010

Smt. Manju Tomar Vs Smt. Anjali Jain and Others

Madhya Pradesh High Court · (2011) ILR (MP) 544

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 7 Rule 11Limitation Act, 1963 — Section 14, 14(1)Madhya Pradesh Municipalities Act, 1961 — Section 20
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High Courts05 Oct 2010

Satyendra Pratap Singh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 400 : (2011) 3 MPHT 11

Constitution of India, 1950 — Article 14Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 — Section 27Police Regulations — Regulation 56(3)
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