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Madhya Pradesh High Court judgments

47,658 judgments · page 1,250 of 2,383

High Courts09 Jan 2009Dismissed

Balmukund Pandey Vs V.K. Singh

Madhya Pradesh High Court · AIR 2010 MP 119 : (2009) ILR (MP) 2179 : (2010) 1 MPHT 213 : (2010) 1 MPLJ 372

Arbitration and Conciliation Act, 1996 — Section 23, 25(a)Constitution of India, 1950 — Article 226, 227
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High Courts09 Jan 2009Allowed

Gajrani Vs Manoj Jain

Madhya Pradesh High Court · (2009) ACJ 1956 : (2009) ILR (MP) 2044 : (2009) 2 MPLJ 142

Motor Vehicles Act, 1988 — Section 165, 166, 95, 96
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High Courts09 Jan 2009

In reference

Madhya Pradesh High Court · (2009) ILR (MP) 1342 : (2009) 2 MPHT 48

Contempt of Courts Act, 1971 — Section 15Penal Code, 1860 (IPC) — Section 186, 332, 34, 353
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High Courts06 Jan 2009Dismissed

Phoola Bai Vs The State

Madhya Pradesh High Court · (2009) ILR (MP) 1293 : (2009) 2 MPHT 75 : (2009) 3 MPLJ 527

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 38, 38(1)(a), 38(1)(b)
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High Courts19 Dec 2008

Mangidas Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 1 MPJR 300

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 80Qawayad Muafidaran Jujbe Arzi Wa Nakdi, Samvat 1991 — Section 13, 16, 4, 5, 6
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