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Madhya Pradesh High Court judgments

47,657 judgments · page 1,196 of 2,383

High Courts08 Apr 2010Dismissed

Hargovind Nagaich Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1916 : (2011) 2 MPHT 459 : (2010) 2 MPLJ 418

Forest Act, 1927 — Section 2(4), 76Madhya Pradesh Forest Produce (Conservation of Biodiversity and Sustainable Harvesting) Act, 1965 — Section 2Madhya Pradesh Forest Produce (Conservation of Biodiversity and Sustainable Harvesting) Act, 1990 — Section 3
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High Courts07 Apr 2010

Anand Trust Vs State of M.P.

Madhya Pradesh High Court · (2010) 2 MPLJ 473

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, Order 33 Rule 8, Order 41 Rule 22Constitution of India, 1950 — Article 145, 17, 2, 21, 226Court Fees Act, 1870 — Section 35, 4
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High Courts07 Apr 2010Allowed

Amar Das Bairagi Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 127 FLR 268 : (2010) ILR (MP) 1596 : (2010) 3 MPHT 449 : (2010) 2 MPJR 263 : (2010) 3 MPLJ 99

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 38
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High Courts06 Apr 2010

Omprakash Vs Raseed Khan and Another

Madhya Pradesh High Court · (2012) ACJ 384 : (2010) 127 FLR 1023 : (2010) 5 MPHT 129 : (2010) 4 MPJR 15 : (2010) 4 MPLJ 216

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Workmens Compensation Act, 1923 — Section 10, 4(1)
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High Courts06 Apr 2010

Manoj Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 1990

Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A), 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 42, 50
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High Courts05 Apr 2010Dismissed

Sohanlal Ratnakar Vs Smt. Manju

Madhya Pradesh High Court · (2010) ILR (MP) 1672 : (2010) 4 MPHT 382 : (2010) 3 MPLJ 586

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
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