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Madhya Pradesh High Court judgments

47,657 judgments · page 1,175 of 2,383

High Courts22 Sept 2010Dismissed

Ramswaroop Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 351 : (2011) 3 LLJ 480 : (2011) 2 MPHT 226 : (2010) 4 MPJR 274

Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts22 Sept 2010

Gurudev Singh @ Goga Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 2053

Arms Act, 1959 — Section 25, 25(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1947 — Section 6
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High Courts21 Sept 2010

Velocity Ltd. Indore Vs State Bank of India

Madhya Pradesh High Court · (2011) ILR (MP) 839 : (2011) 1 MPHT 314 : (2011) 2 MPLJ 224

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 17Transfer of Property Act, 1882 — Section 69, 69AConstitution of India, 1950 — Article 226, 227
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High Courts21 Sept 2010Allowed

Virendra Tyagi Vs State of MP. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 117 : (2011) 1 JLJ 181 : (2011) 2 MPHT 361 : (2010) 4 MPJR 268 : (2011) 1 MPLJ 245

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 110Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts21 Sept 2010Allowed

Mewalal Sharma Vs State of M.P.

Madhya Pradesh High Court · (2011) 3 Crimes 668 : (2010) ILR (MP) 2645 : (2011) 1 MPHT 392 : (2010) 4 MPJR 234

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 7Penal Code, 1860 (IPC) — Section 379, 408, 420
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High Courts21 Sept 2010Dismissed

Santosh Kumar and Another Vs Hachchu and Others

Madhya Pradesh High Court · AIR 2011 MP 21 : (2011) 1 MPHT 396 : (2010) 4 MPJR 216 : (2011) 1 MPLJ 279

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 32 Rule 1, Order 32 Rule 15, Order 32 Rule 3
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High Courts21 Sept 2010Dismissed

Dhar Textile Mills Ltd. Vs Canara Bank and Others

Madhya Pradesh High Court · (2010) 159 CompCas 620 : (2011) ILR (MP) 826 : (2011) 1 MPHT 343

Constitution of India, 1950 — Article 226Debts Recovery Tribunal Act, 2002 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(2), 13(4), 17
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High Courts17 Sept 2010Dismissed

Arvind Singh Bhadoriya Vs Smt. Kunti Bhadoriya

Madhya Pradesh High Court · AIR 2011 MP 82 : (2011) 2 DMC 521 : (2011) ILR (MP) 270 : (2011) 2 MPHT 244 : (2010) 4 MPJR 262

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13Family Courts Act, 1984 — Section 7, 7(1), 8Hindu Marriage Act, 1955 — Section 13(1)
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High Courts17 Sept 2010Dismissed

Dr. Bhagirath Prasad Vs Election Commission of India and Others

Madhya Pradesh High Court · AIR 2011 MP 93 : (2011) 1 JLJ 115 : (2011) 2 MPHT 229 : (2010) 4 MPLJ 485

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 117, 117(1), 123(4), 81, 81(1)Representation of the People Rules — Rule 94A
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High Courts17 Sept 2010

R. Hanfi Vs Yogendra Singh Dashmer

Madhya Pradesh High Court · (2010) ILR (MP) 2402 : (2011) 3 MPHT 468 : (2010) 4 MPLJ 321 : (2011) 1 RCR(Civil) 331

Civil Procedure Code, 1908 (CPC) — Section 100, 102, 115
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High Courts15 Sept 2010Dismissed

Khamir Singh Vs Radheshyam Bansal

Madhya Pradesh High Court · (2011) 2 RCR(Civil) 362

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 151Constitution of India, 1950 — Article 227Madhya Pradesh Stamp Rules, 1942 — Rule 13, 15, 17, 5
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