Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A, 20

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High Courts17 Nov 2005Dismissed

Sunder Lal Soni Vs Smt. Namita Jain

Madhya Pradesh High Court · AIR 2006 MP 51

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 12(1), 5

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High Courts17 Nov 2005

Bhadriya and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) CriLJ 4756

Penal Code, 1860 (IPC) — Section 307, 324, 326, 34

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High Courts17 Nov 2005Allowed

Ram Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) CriLJ 1372 : (2006) 2 MPLJ 506 : (2005) 3 MPLJ 458 : (2006) 2 RCR(Criminal) 886

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(1), 446(4), 449

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High Courts17 Nov 2005

Prabhat Kumar and Others Vs Anil Kumar and Others

Madhya Pradesh High Court · (2007) 1 MPJR 134

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 40 Rule 1, 151

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High Courts16 Nov 2005

Vandana and Others Vs Madanlal and Others

Madhya Pradesh High Court · (2006) 4 ACC 448

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High Courts16 Nov 2005Allowed

Chhotelal Rai Vs State of M.P.

Madhya Pradesh High Court · (2007) 1 MPJR 117

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306

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High Courts16 Nov 2005Dismissed

Munna Verma Vs Bhageshwari Bai Verma and others

Madhya Pradesh High Court · (2006) 1 MPLJ 459

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 9Stamp Act, 1899 — Section 35

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High Courts14 Nov 2005Dismissed

Jujhar Singh Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 MPLJ 356

Criminal Procedure Code, 1973 (CrPC) — Section 392Penal Code, 1860 (IPC) — Section 176, 201, 302

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High Courts14 Nov 2005Dismissed

Smt. Gindia Bai Vs Eltort Ltd. Co.

Madhya Pradesh High Court · (2007) 1 MPJR 198

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17

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High Courts14 Nov 2005

Ganbai and Others Vs Ganpat and Another

Madhya Pradesh High Court · (2006) 1 ACC 129

Motor Vehicles Act, 1988 — Section 173

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High Courts14 Nov 2005

Kiran Sharma Vs State of M.P. and Others Babu Singh Vs CMO, Municipal Council and Others

Madhya Pradesh High Court · (2006) 1 MPHT 344

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8

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High Courts12 Nov 2005Allowed

Ram Dayal and Others Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 2006 MP 172 : (2006) 1 MPLJ 306

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 100, 105, 105(1)Madhya Pradesh Land Revenue Code, 1959 — Section 162, 2(1), 57, 57(1), 57(2)

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High Courts10 Nov 2005Allowed

General Manager, Sagar Dugdh Sangh Sahakari Mary Adit, Siroja Vs Mustaque Khan and another

Madhya Pradesh High Court · (2006) 1 MPJR 73 : (2006) 1 MPLJ 461

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)

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High Courts10 Nov 2005Allowed

Jaipal Singh Vs Rayis and Others

Madhya Pradesh High Court · (2006) 1 ACC 132 : (2006) 1 MPHT 341

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts10 Nov 2005Allowed

Asharam and Others Vs Smt. Gangabai and Others

Madhya Pradesh High Court · (2006) ILR (MP) 49 : (2006) 2 MPHT 195 : (2006) 1 MPJR 3619 : (2006) 1 MPLJ 619

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5

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High Courts10 Nov 2005

Reena Vs Mohd. Rafeeq and Others

Madhya Pradesh High Court · (2006) 1 ACC 690 : (2007) ACJ 769

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