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Madhya Pradesh High Court judgments

47,658 judgments · page 1,219 of 2,383

High Courts05 Oct 2009Allowed

Yashwant Singh Vs Shri Pyarelal Uikey

Madhya Pradesh High Court · (2010) 1 MPHT 473 : (2010) 2 MPLJ 163 : (2011) 2 RCR(Civil) 336

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts05 Oct 2009Dismissed

Neelesh Shukla and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1050

Constitution of India, 1950 — Article 14, 226, 309, 32Madhya Pradesh Patwari Selection and Examination Conduction Rules, 2008 — Rule 1.8Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 6, 6(10), 6(12), 6(9)
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High Courts23 Sept 2009Dismissed

Pawan Agarwal Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2010) 232 CTR 248 : (2010) 192 TAXMAN 268

Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1)Foreign Exchange Regulation Act, 1973 — Section 37, 37(1), 37(2)Income Tax Act, 1961 — Section 132, 132A, 139, 139(5), 142
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High Courts22 Sept 2009

Anis Beg Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 136 : (2009) 4 MPLJ 621

Constitution of India, 1950 — Article 227, 52Madhya Pradesh Municipalities Act, 1961 — Section 43A, 43A(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 21, 21(1), 21(4)
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High Courts17 Sept 2009Allowed

Gyanendra @ Chotu Vs Anoop Chand and Others

Madhya Pradesh High Court · (2010) ILR (MP) 341

Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 76, 77, 80
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