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Madhya Pradesh High Court judgments

47,657 judgments · page 1,202 of 2,383

High Courts04 Mar 2010

Satyapal G. Purswani Vs Central Bank of India and Others

Madhya Pradesh High Court · (2010) ILR (MP) 36 : (2011) 1 LLJ 101 : (2010) 3 MPLJ 664

Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 24, 3(1), 4Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
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High Courts26 Feb 2010Allowed

Smt. Mullobai Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 4 MPHT 407

Advocates Act, 1961 — Section 11, 37, 38Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 307, 386, 389, 391
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High Courts25 Feb 2010Allowed

Mahavir Prasad Vs Harinarayan

Madhya Pradesh High Court · (2011) 1 JLJ 87 : (2010) 3 MPJR 118 : (2010) 3 MPLJ 111

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 7 Rule 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts25 Feb 2010Dismissed

Raj Kumar Vs Saroj (Smt.)

Madhya Pradesh High Court · (2011) 2 DMC 239 : (2010) 2 MPHT 355 : (2010) 2 MPLJ 256

Civil Procedure Code, 1908 (CPC) — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
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High Courts24 Feb 2010Allowed

Smt. Gayatri and Others Vs Ashish Kumar

Madhya Pradesh High Court · (2010) ILR (MP) 1156 : (2010) 5 MPHT 95 : (2010) 3 MPLJ 103

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
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High Courts24 Feb 2010

Vijay Singh Vs Surendra Singh

Madhya Pradesh High Court · (2010) ILR (MP) 2346

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
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