High Courts28 Sept 2006

Ratanlal Vs Purushottam

Madhya Pradesh High Court · (2006) ILR (MP) 1374 : (2006) 3 MPJR 293 : (2006) 4 MPLJ 620

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226
High Courts27 Sept 2006Allowed

State of M.P. and Others Vs Manoj Sharma and Another

Madhya Pradesh High Court · (2006) ILR (MP) 1620 : (2006) 3 JLJ 320 : (2006) 3 MPJR 157 : (2006) 4 MPLJ 394

Advocates Act, 1961 — Section 30Arbitration and Conciliation Act, 1996 — Section 17, 18, 34, 35, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 2, 20