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Madhya Pradesh High Court judgments

47,648 judgments · page 1,630 of 2,383

High Courts04 Sept 2000Dismissed

UCO Bank, Guna Vs Smt. Laxmi Ojha

Madhya Pradesh High Court · (2001) 1 MPHT 279 : (2001) 1 MPJR 62 : (2001) 1 MPLJ 126

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 60Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
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High Courts04 Sept 2000Dismissed

Balram and another Vs Aswani Kumar Yadav and another

Madhya Pradesh High Court · (2001) 2 MPHT 330 : (2001) 3 MPLJ 363 : (2002) 1 RCR(Criminal) 31

Criminal Procedure Code, 1973 (CrPC) — Section 319Judges (Protection) Act, 1985 — Section 2, 3, 3(1), 4Madhya Pradesh Land Revenue Code, 1959 — Section 19
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High Courts04 Sept 2000Allowed

Murlidhar and Others Vs Mathura Prasad and Another

Madhya Pradesh High Court · (2001) 5 MPHT 313 : (2001) 2 MPLJ 72

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 22 Rule 4(4)Limitation Act, 1963 — Section 5
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High Courts30 Aug 2000

Baboo Ali and others Vs Mushtak Ahmad and another

Madhya Pradesh High Court · (2001) 4 MPHT 90 : (2001) 3 MPLJ 345

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 8, Order 22 Rule 4, Order 48 Rule 2, Order 5 Rule 25, Order 5 Rule 26Madhya Pradesh Civil Courts Rules, 1961 — Rule 91, 92, 93, 94
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High Courts30 Aug 2000Dismissed

Arif Rasid Khan Vs Sabiha Bano

Madhya Pradesh High Court · (2001) 4 MPHT 123 : (2002) 2 MPLJ 375

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
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High Courts30 Aug 2000Allowed

Soneram Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 220

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 287, 338
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