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Madhya Pradesh High Court judgments

47,657 judgments · page 1,423 of 2,383

High Courts28 Apr 2005Dismissed

Hari Ram Keer Vs State Bank of India

Madhya Pradesh High Court · (2005) ILR (MP) 957 : (2005) 3 MPHT 147 : (2006) 1 MPLJ 97

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1), Order 9 Rule 13Limitation Act, 1963 — Section 5
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High Courts27 Apr 2005Dismissed

Hope Textiles Ltd. Vs Nemichand

Madhya Pradesh High Court · (2005) 106 FLR 794 : (2005) 3 MPLJ 188

Madhya Pradesh Industrial Relations Act, 1960 — Section 94(5)Payment of Wages Act, 1936 — Section 15
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High Courts27 Apr 2005Allowed

Smt. Raj Kour Randhawa Vs State of M.P.

Madhya Pradesh High Court · (2005) 4 MPHT 400 : (2006) 1 MPJR 147

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 60, 60(1), 60(2), 60(3)
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High Courts26 Apr 2005Allowed

Charnu and Others Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 JLJ 183 : (2005) 3 MPLJ 286

Criminal Procedure Code, 1973 (CrPC) — Section 157, 174Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts25 Apr 2005Allowed

Ghisilal Vs State Industrial Court and Others

Madhya Pradesh High Court · (2005) 106 FLR 801 : (2006) ILR (MP) 721 : (2005) 3 LLJ 458 : (2005) 3 MPLJ 135

Apprentices Act, 1961 — Section 16, 18, 2(13)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
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High Courts20 Apr 2005Dismissed

Ram Nath Vs Baijnath and Others

Madhya Pradesh High Court · AIR 2005 MP 229 : (2006) 2 BC 87 : (2005) 3 MPHT 332 : (2006) 1 MPJR 256 : (2005) 4 MPLJ 72

Evidence Act, 1872 — Section 91Limitation Act, 1963 — Article 61, 64, 65Madhya Pradesh Land Revenue Code, 1959 — Section 165(2)
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High Courts20 Apr 2005

Uttam Lal Rai Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 MPLJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(vi)(x)
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