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Madhya Pradesh High Court judgments

47,658 judgments · page 1,208 of 2,383

High Courts21 Jan 2010Allowed

Ramdeen and Others Vs Smt. Suman Tyagi

Madhya Pradesh High Court · (2010) CriLJ 2945

Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 294, 302, 323, 498A, 506B
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High Courts21 Jan 2010Dismissed

Arun Kumar Jain Vs Dinesh Tripathi and Others

Madhya Pradesh High Court · (2010) ILR (MP) 707 : (2010) 2 MPLJ 621

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 197, 200(1), 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 201, 212Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
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High Courts21 Jan 2010

Hariom Vs State of M.P.

Madhya Pradesh High Court · (2010) ILR (MP) 764 : (2010) 2 MPHT 135

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Essential Commodities Act, 1955 — Section 10A, 2, 3, 3(2), 6A
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High Courts19 Jan 2010Allowed

Pistabai Vs Narendra Singh

Madhya Pradesh High Court · (2010) 1 JLJ 360 : (2010) 3 MPHT 59 : (2011) 6 RCR(Criminal) 1331

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 204, 354, 376
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High Courts19 Jan 2010Dismissed

Guljarilal Jain Vs Ravikant Shirke

Madhya Pradesh High Court · (2010) 1 MPLJ 580

Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Registration Act, 1908 — Section 17, 17(1)(b), 2
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High Courts18 Jan 2010Allowed

Lakhanlal Rawat Vs Union of India (UOI)

Madhya Pradesh High Court · (2010) ILR (MP) 699 : (2010) 2 MPHT 14 : (2010) 2 MPLJ 426

Civil Procedure Code, 1908 (CPC) — Section 115Companies Act, 1913 — Section 186Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7, 9
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High Courts18 Jan 2010Dismissed

Gopal Das Renwal Vs Smt. Deepika Jain

Madhya Pradesh High Court · (2010) ILR (MP) 1072 : (2010) 2 MPHT 158 : (2010) 1 MPLJ 594

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(3), Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 19 Rule 2Constitution of India, 1950 — Article 227
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High Courts18 Jan 2010

Anjali Shukla (Smt.) Vs Sunil Kumar Shukla

Madhya Pradesh High Court · (2010) ILR (MP) 515 : (2010) 1 MPHT 429 : (2010) 2 MPJR 39 : (2011) 2 RCR(Civil) 396

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13, 19
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